Section 21B(5) in Andhra Pradesh Co-Operative Societies Rules, 1964
(5)Scrutiny of nomination papers. - (a) On the date and time fixed for scrutiny of nomination papers, the Election Officer shall at the appointed hour take up the scrutiny of the nomination papers. The candidate and his proposer or seconder are eligible to be present at the time of scrutiny. Absence of candidate or his proposer or seconder will not render the nomination invalid purely on grounds of non presence.(b)The Election Officer shall scrutinise the nomination papers candidate-wise and shall decide all objections made if any or suo-motu enquire of eligibility as he thinks necessary.(c)The nomination of candidate shall not be rejected on the ground of incorrect spelling of name or the name of the proposer or seconder or any other particulars relating to them as entered in the list of eligible voters, if their identity is otherwise established beyond reasonable doubt.(d)The Election Officer shall endorse on each nomination paper, his decision accepting or rejecting as the case may be and if the nomination paper is rejected he shall record in writing his reasons in brief for such rejection.(e)[x x x] [Omitted by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.](f)Immediately after scrutiny is completed he shall publish list of valid nominations received in the Form-1 V as appended to these rules and those rejected in Form-V as appended to these rules on the notice board of the society containing the names in the alphabetical order in Telugu [x x x] [The words 'starting with surname or family name' omitted by G.O.Ms.No. 324, A&C (Coop. IV) Department dated 29-7-2005.], [as indicated in the nomination form] [Added by G.O.Ms. No. 223, A&C (Coop. IV), dated 27-6-2005.].
