Section 82 in The Rajasthan Municipalities (Election) Rules, 1994
82. Scrutiny of nomination paper.
(1)At the time appointed for scrutiny of nominations, the candidate or his proposer may attend at such place and time as is specified in the notice for the scrutiny of nomination papers and the returning officer shall give such person all reasonable facilities to examine the nomination papers of all the candidates which have been received as aforesaid.(2)The returning officer shall then examine the nomination papers and shall decide all objections which may be made at the time to any nomination and may either on such objection, or on his own motion and after such summary enquiry, if any, as he may deem necessary, reject any nomination on any one or more of the following grounds: -(a)that the proposer is a person who is not a member of the Board;(b)that any of the provisions of sub-rule (1) to (4) of rule 81 have not been complied with :Provided that the nomination of a candidate shall not be rejected merely on the ground of incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer. If the identity of the candidate or proposer as the case may be can otherwise be established beyond reasonable doubt.(3)The returning officer shall endorse on each nomination paper his decision accepting or rejecting the same, if the nomination paper is rejected, shall record in writing, a brief statement of reasons for such rejection.
