Section 22(2)(b) in Assam Panchayat (Constitution) Rules, 1995

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)give the candidate or his proposer reasonable opportunity to examine the nomination paper and shall decide on the spot, the objections, if there be any, by summary enquiry. He may either on his own initiative or an objection raised, reject any nomination on any of the following grounds-

(i)that the candidate is not qualified under the provisions of the act;

(ii)that he is disqualified from being chosen to fill the office or that he is disqualified since requisite amount of security deposit has not been paid;

(iii)that there has been failure to comply with any of the provisions of these Rules; and

(iv)that the signature or thumb impression of the candidate or the proposer is not genuine:

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State of Assam - Subsection

Section 22(2)(b) in Assam Panchayat (Constitution) Rules, 1995