Section 16(2) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
(2)The nomination forms shall, then, be examined with reference to the electoral roll and objections, if any, shall be decided by the Returning Officer at the time of scrutiny of nominations after summary enquiry as he thinks necessary. The Returning Officer may reject any nomination on any of the following grounds, namely: -(i)that the candidate is ineligible for election as a member or President of Water Users Association under section 17 of the Act; or(ii)that the name of the candidate or of his proposer is not found in the electoral roll; or(iii)that the signature of the candidate or the proposer in the nomination paper is not genuine:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of the name of his proposer, or of any other particulars relating to the candidate or his proposer as entered in the electoral roll, if the identity of the candidate or proposer, as the case may be, is otherwise established beyond reasonable doubt.
