Section 20 in Gujarat Metropolitan Planning Committees Rules, 2016
20. Scrutiny of Nomination Papers.
(1)On the date fixed for the scrutiny of nomination, papers under Rule 19, the candidates, their election agents, one proposer of each candidate and one other person duly authorized in writing by each candidate may attend at the time and place appointed in this behalf and the Returning Officer shall give them reasonable facilities for examining the nomination papers.,of all candidates which have been delivered under Rule 18.(2)The Returning Officer shall then examine the nomination papers and decide all the objections which may have been received in respect of any nomination and may, either on such objection or on his own motion, after making such inquiry as he deems fit, may reject any nomination.(3)Nothing contained in sub-rule (2), shall be deemed to authorize the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nominationpaper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.(4)The Returning Officer shall hold the scrutiny on the date appointed in this behalf under Rule 19 and shall not allow any adjournment of the proceedings, except when such proceedings are interrupted or obstructed for reasons beyond his control.Provided that in case any objection is raised by the Returning Officer or is made by any other person, the candidate concerned may be allowed time to rebut it not later than the next day, and the Returning Officer shall record his decision on the date to which the proceedings have been adjourned.(5). The Returning Officer shall endorse on each nomination paper his decision accepting or rejecting the same and if the nomination paper is rejected, he shall record in writing a brief statement of his reasons for such rejection.(6)For the purposes of this rule, the production of a certified copy of any entry made in the list of voters of the relevant constituency shall be conclusive evidence of the right of any voter named in that entry to contest election, unless it is proved that the candidate is disqualified.
