Section 29(a) in The Orissa Grama Panchayats Election Rules, 1965
(a)The Election Officer shall at the appointed time, date and place receive nomination papers separately for the office of members and Sarpanch in Form No. 4 and scrutinise them in the presence of the candidate, their proposers and seconders, if any, who may be present. If he finds that the candidates are duly qualified in accordance with the provisions of Section 11 and not disqualified under any of the clauses of Section 25 of the Act, he shall approve their candidature. Objections, if any, filed in the course of scrutiny shall be enquired into summarily by the Election Officer and his decision accepting or rejecting the nomination papers shall be endorsed on the body of the nomination papers with reasons for the decision.
