Section 6(3) in Presidential And Vice-Presidential Elections Rules, 1952
(3)The Returning Officer may, either on such objection or on his own motion, and after such summary inquiry, if any, as he thinks necessary, reject a nomination paper on any of the following grounds, namely:(a)that the candidate is not eligible for election as President or Vice-President, as the case may be, under the Constitution; or(b)that the proposer or seconder is not qualified to subscribe a nomination paper under sub-section (2) of Section 5; or(c)that the signature of the candidate,proposer or seconder is not genuine or has been obtained by fraud ; or(d)that the nomination paper has not been duly completed and the defect or irregularity is of a substantial character; or(e)that the proposer or seconder has subscribed, whether as proposer or seconder, another nomination paper received earlier by the Returning Officer at the same election.
