Section 13 in The Jharkhand Agricultural Produce Markets Rules, 2000
13. Scrutiny of nomination.
- On the date fixed for the scrutiny of nominations under clause (c) of rule 8, the candidates, or one of their agents duly authorised in writing by each candidate may attend at such time and place as the Election Officer may appoint, and the Election Officer shall give them all reasonable facilities for examining the nomination papers of candidates.
