Section 471 in Rules of the High Court of Judicature for Rajasthan, 1952
471. Scrutiny of nominations by the Registrar.
(a)The nomination letter shall be delivered to the Registrar by hand or by post within the period notified under rule 469(a).(b)The Registrar may submit to the Administrative Judge any nomination as to the validity of which he may have any doubt and subject to the provisions of rule 479, the decision of the Administrative Judge shall be final.(c)In the event of a proposal being held to be invalid, the fact shall be notified forthwith to the candidate by the Registrar and the candidate may thereupon submit another proposal within the period fixed under rule 469(a), but in default of the candidate being so notified, he shall not be entitled to submit another proposal after the time prescribed by rule 469(a).
