Section 108I(1) in Jammu and Kashmir Panchayati Raj Rules, 1996
(1)At the time and on the date fixed for scrutiny of nomination papers under clause (b) of rule 108-G, the candidates or their authorized agents or proposers may attend such place as Returning Officer may appoint for scrutiny and Returning Officer shall give them reasonable time and opportunity for examining the nomination papers of all candidates.
