Section 13 in The Orissa Agricultural Produce Markets Rules, 1958
13. Scrutiny of nominations.
- On the date fixed for the scrutiny of nominations under Clause (c) of Rule 9, the candidates, one proposer and one seconder of each candidate and one other person duly authorised in writing by each candidate may attend at such time and place as the Collector or the person authorised by him under Rule 10 may appoint, and the Collector or the person so authorised shall give him all reasonable facilities for examining the nomination papers of all candidates.
