Section 9(1) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(1)The nomination papers received by the Returning Officer at or before the time fixed under clause (a) of sub-rule (I) of rule 7 shall be scrutinised by the Returning Officer on the day, at the time and place appointed by him under clause (b) of sub-rule (1) of rule 7. A candidate and not more than one representative duly authorized by him may remain present at the time of scrutiny of the nomination papers. The Returning Officer shall give reasonable facilities to the candidate or his representative or to both to examine the nomination papers which have been delivered to the Returning Officer within the time fixed under clause (a) of sub-rule (1) of rule 7.
