Section 27(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)The Returning Officer shall then examine the nomination papers and decide ward by ward all objections which may be raised to any nomination and may, either on such objection, or on his own motion, after such summary inquiry, as he thinks necessary, reject any nomination on any of the following grounds:-(a)that on the date of filing of nomination papers, the candidate either was not qualified or was disqualified for being elected to fill the vacancy under any of the provisions of the Act; or(b)that there has been a failure to comply with any of the provisions in rule 24 or 25; or(c)that the signature of the candidate or the proposer on the nomination paper is not genuine; or(d)that, where the election is solely for a seat or seats reserved for Scheduled Castes or Scheduled Tribes and/ or women, the candidate does not belong to such category.
