Section 41(9) in The Chhattisgarh Co-operative Societies Rules, 1962
(9)[ (a) Nomination papers duly received shall be scrutinized by the Returning Officer on the date fixed for the scrutiny under clause (c) of sub-rule (2);(b)It shall be open to the persons filling the nomination paper to be present at the time of scrutiny;(c)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a material character nor shall it be rejected on the ground of any irregularity in respect of a nomination form, if the candidate has been duly nominated by means of another nomination form, in respect of which no irregularity has been committed;(d)The Returning Officer shall for reasons to be recorded in writing, reject a nomination paper only On the following grounds-(i)if the nomination paper is not in accordance with the preceding sub-rules;(ii)if the candidate is disqualified to be elected or proposer/seconder is disqualified to vote by or under the Act, rules or bye-laws of the society.](e)[ The Returning Officer shall prepare a list of valid nominations. If in the list more than one nomination papers are found valid for one post, then first valid nomination of the candidate shall be accepted and he will sign the list in token of its correctness and shall publish and affix on the notice board of the society.] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
