Section 30(2) in Haryana Panchayati Raj Election Rules, 1994
(2)The Returning Officer (Panchayat) shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may either on such objections or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, that is to say -(a)that the candidate is disqualified for being elected to fill the seat by or under the Act;(b)that there has been a failure to comply with any of provisions of rules 26, 27 or 28; and(c)that the signature of the candidate on the nomination paper is not genuine.
