Section 20(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)On the date fixed for the scrutiny of nomination, papers under Rule 19, the candidates, their election agents, one proposer of each candidate and one other person duly authorized in writing by each candidate may attend at the time and place appointed in this behalf and the Returning Officer shall give them reasonable facilities for examining the nomination papers.,of all candidates which have been delivered under Rule 18.
