Section 11 in Indian Medicine Central Council (Election) Rules, 1975
11. Scrutiny of nomination papers.
(1)On the date and at the time appointed by the Returning Officer for the scrutiny of the nomination papers, the candidates and the proposer and the seconder of each candidate may attend the office of the Returning Officer, who shall allow them to examine the nomination papers of all the candidate which have been received by him as aforesaid.(2)[ The Returning Officer shall examine the nomination papers, and shall decided all objections which may be made to any nomination and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, namely:-(a)that on the date appointed for the scrutiny of nomination papers, the candidate does not possess a recognized medical qualification for standing in an election;(b)that he is not enrolled on the State Register of Indian Medicine and does not reside in the State from which he stands for election"(c)[ ***](d)that the nomination paper is not received by the Returning Officer on or before the appointed time and date;(e)that the signature of the candidate or the proposer or the seconder on the nomination paper is not genuine.(f)that the signature of the proposer or the seconder is contrary to the provision of sub-rule (1A) of rule 9; and(g)that the proposer or the seconder is not entitled to vote at such election."](h)[ ***] [Omitted by S.O. 532 (E), dated 15-9-1979.]
