Section 4(1) in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
(1)On the date appointed for the scrutiny of nominations, the candidate, his proposer and seconder may attend at such place and time as is specified in the notice, for the scrutiny of nomination papers and the Presiding Authority shall give such persons all reasonable facilities, to examine the nomination papers of all the candidates which have been received.
