Section 10 in Chandigarh Panchayat Election Rules, 1994
10. Scrutiny of Nomination Papers and decision on objections.
(1)The Returning Officer shall scrutinize the nomination papers at the time appointed in this behalf, hear objections, if any, presented by the objectors in person as to the eligibility of any candidate and determine these objections after such inquiry as he may consider necessary. The decision rejecting or accepting a nomination paper and a brief statement of reasons thereof shall be endorsed on the nomination paper duly signed by the Returning Officer :Provided that the Returning Officer may :(a)permit any clerical error in the nomination paper in regard to names or numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls; and(b)Where necessary, direct that any clerical or printing error in the said entries in electoral roll shall be overlooked.(2)The person objecting under sub-rule (1) must be a candidate of the concerned Gram Panchayat or Sabha, Samiti, Parishad Area as the case may be.
