Section 28(2) in Haryana Municipal Corporation Election Rules, 1994
(2)After the procedure laid down under sub-rule (i) is over, the Returning Officer shall examine the nomination papers and shall decide all objections such may be made to any nomination and may, either on which objection or on his own motion, after such summary enquiry, if any, as he may deem necessary, reject any nomination if he is satisfied that -(a)the candidate was on the date fixed for the nomination of candidates ineligible for election under the provisions of rule 23 or of any other rules or of the Ordinance or any other Act and had not before that date been exempted by the Government from any disqualification imposed upon him;(b)the proposer was not qualified to subscribe the nomination paper under these rules;(c)there has been any failure to comply with any of the provisions of rule 24 or rule 25;(d)the candidate or any proposer is not identical with the person whose number on the roll is given in the nomination paper as the number of such candidate or proposer, as the case may be; and(e)the signatures of any candidate or of any proposer are not genuine or has been obtained by force or by fraud.
