Section 9(2) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(2)The Returning Officer shall examine the nomination papers, and may, on his own motion, or on an objection raised by any person present, at the time of the scrutiny of the nomination papers and after such summary enquiry, if any, as he may think necessary, treat as invalid any nomination paper for any of the following reasons, namely :-(a)that the nomination paper does not comply with the requirements of sub-rule (1), (2) and (3) of rule 8;(b)that the candidate or his proposer or his seconder is not an elector;(c)that the nomination paper has been proposed or seconded by an elector who has subscribed either as proposer or seconder, more nomination papers than there are seats to be filled in;(d)that the candidate is disqualified for being elected under section 8;(e)[ * * * * * * *] [Deleted by G.N. dated 26-4-1969.](f)that the signature of the candidate or his proposer or his seconder is not genuine or has been obtained by fraud, coercion or misrepresentation; or(g)[ failure to comply with such other conditions as may be provided by or under the Act.] [Substituted by G.N. dated 26-4-1969.]
