Section 47 in The Orissa Industrial Disputes Rules, 1959
47. Scrutiny of nomination papers.
(a)Within three days following the last day fixed for filing the nomination papers, the nomination papers shall be scrutinised by the Returning Officer in the presence of the candidates and the attesting persons and a representative of the trade union, if any, who is also a voter, and those nomination papers which are not valid shall be rejected :Provided that where a candidate or an attesting person is unable to be present at the time of scrutiny he may send a duly authorised nominee for the purpose.(b)For the purpose of Sub-rule (a), a nomination paper shall not be held to be valid if (i) the candidate nominated is ineligible for membership under Rule 42, or (ii) the requirements of Rule 45 have not been complied with.(c)A candidate desirous of withdrawing from the election may withdraw the nomination paper by giving written information of his intention to do so within two days after the scrutiny of the nomination papers.
