Section 4(2) in The Goa Panchayat Raj (Election of Members of Standing Committees) Rules, 1999
(2)The Presiding Authority shall then examine the nomination papers and shall decide all objections which may be made at that time to any nomination and may, either on such objection or on his own motion and after such enquiry, if any, as he may deem necessary, reject any nomination on anyone or more of the following grounds, namely:-(a)That the candidate is not eligible for election as a member of any Committee under the provisions of the Act;(b)That the candidate is disqualified for being a member of any Committee by a competent authority or by a competent Court of law;(c)That the candidate is restrained by an order of competent authority or a competent Court of law for being chosen as a member of any Committee;(d)That the candidate, proposer or seconder, as the case may be, is a person who is not a member of the Panchayat;(e)That the proposer or seconder is restrained by an order of a competent authority or a competent Court of law from voting:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or the name of his proposer or seconder, or of any other particulars relating to the candidate or his proposer or seconder, if the identity of the candidate, proposer or seconder, as the case may be, may otherwise be established beyond reasonable doubt.
