10. Publication and investigation of declarations.
(1)The Chairman shall, as soon as may be after the receipt of the declaration under section 8 or section 9, publish the same in the prescribed manner, make necessary enquiry to verify it in the prescribed manner and shall either confirm or refuse to confirm it.(2)Any person aggrieved by an order of the Chairman made under sub-section (1), may file an appeal to such appellate authority as may be prescribed, within thirty days of the date of order and subject to the decision of the appellate authority; such order shall be final.(3)No order refusing to confirm a declaration shall be made under this section unless the person making the declaration is given a reasonable opportunity to show cause against such refusal to confirm the declaration.(4)A declaration which the Chairman has by order refused to confirm under sub-section (1) shall, unless such declaration is con-finned in appeal under sub-section (2), be of no affect.
