Section 104 in The Jammu and Kashmir Panchayati Raj Rules, 1996
104. Rejection of nomination papers.
- The Returning Officer may reject any nomination paper on any of the following grounds :-(i)that the candidate has not correctly filled in the particulars required in Form 40.(ii)that the candidate for this election suffers from any disqualification which debar him for being chosen as a Panch.Provided that the Returning Officer may -(a)permit any clerical error in the nomination paper in regard to the names and numbers to be corrected in order to bring them in conformity with the corresponding entries in the Electoral Roll ;(b)where necessary, direct that any clerical or printing error in the said entries shall be overlooked;(c)if any nomination paper is rejected after hearing any objection made by a person or persons the Returning Officer shall record reasons for rejecting the nomination papers;(d)any person aggrieved by an order passed under this rule may appeal to the Election Authority within seven days of the receipt and his decision on such appeal shall be final. He shall forthwith communicate his decision to the Returning Officer.(iii)[ That the candidate has not deposited the security deposit as prescribed under clause (d).] [Added by SRO-49 dated 22-01-2002.]
