Section 15(2) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(2)The Returning Officer shall scrutinise the nomination papers and decide all objections which may be made before him to any nomination and may, either on such objection or on his own motion, after such summary enquiry, if any, as he may consider necessary, reject a nomination paper on any of the following grounds, namely:-(i)that the candidate is disqualified or is not qualified under the Act or these rules for election; or(ii)that the candidate has failed to comply with any of the provisions required by these rules or the Act;(iii)that the nomination of candidate has been seconded by any voter of the ward in case of Panchayat or Constituency in case of Zilla Panchayat in which the candidate has filed his nomination paper;(iv)that he or the seconder is not identical with the person whose number or name on the voters list as stated in the nomination paper to be the number or name of the candidate or seconder; or(v)that the signature of the candidate or a seconder is not genuine or has been obtained by fraud, coercion or undue influence.
