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State of Rajasthan - Section

Section 5 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

5.

(1)On the date and at the time as fixed for the scrutiny of nominations by the notification under rule 2, the Returning Officer shall examine all the nomination papers and decide which of them are in order and which are not? Nomination papers which do not comply with the requirements of rule 4 shall be rejected. If there be any objection by any candidate to the decision of the Returning Officer, it must be made forthwith, and Returning Officer shall hear and decide such objection. The decision of the Returning Officer accepting or rejecting a nomination paper shall be final.
(2)Every nominee for whom nomination paper has been received and one representative duly authorised by him in writing, or his proposer or seconder, shall be entitled to be present at the time of the scrutiny of nominations.