(1)On the date and the time and place appointed by the Returning Officer for the scrutiny of nomination papers every candidate or his duly authorised agent and his proposer and seconder may attend, the Returning Officer shall allow them to examine the nomination papers of all candidates which have been received by him as aforesaid.(2)The Returning Officer shall examine the nomination papers; but the President shall decide all questions which may arise as to the validity of any nomination, and his decision on any such question shall, subject to the provisions of Rule 20 and 21, be final.Voting
