Section 34 in The M.P. Homoeopathy Council (General) Rules, 1976
34.
(1)After the time fixed for submission of nomination paper is over the President shall inform the meeting the total number of nomination forms received and the names of the candidates. He shall, thereafter proceed to examine the nomination papers before the members present, giving them reasonable facilities for examining them and decide all objections which may be made to any nomination.(2)The President may, either on such objection or on his own motion, and after such summary, enquiry, if any, as he thinks necessary, reject a nomination paper on the following grounds, namely,-(a)that the candidate is not eligible for election as President or Vice-President, as the case may be under the Adhiniyam; or(b)that the signature of the candidate, proposer or seconder is not genuine or has been obtained by fraud; or(c)that the member has subscribed, whether as proposer or seconder, the nomination paper of more than one person for the same office.(3)The President shall endorse on each nomination paper his decision either accepting or rejecting it and if the nomination paper is rejected he shall record in writing a brief statement of his reasons for rejecting it.
