(4)All the nomination papers shall be scrutinised by the Registrar or any other officer authorised by him in this behalf at the place and on the date and hour appointed for that purpose and the concerned candidates or their representatives shall be entitled to remain present at the time of scrutiny. Nomination papers which are not in accordance with the provisions of this rule shall be rejected by the Registrar or such authorised officer, as the case may be, and a list of validly nominated candidates shall be published immediately after the scrutiny is over in the notice board of the office of the Registrar and a copy of such list shall be sent to the Director.
