Section 19 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
19. Scrutiny of nomination papers.
(1)The Election officer shall take up the scrutiny of the nomination papers on the day and time fixed under clause (d) of sub-rule (3) of rule 17. The candidate for election or the proposers may present themselves at time of scrutiny. The Election officer shall scrutinise the nomination papers and decide all objections which may be made at the time of scrutiny. After a summary enquiry, he can reject any nomination paper for valid reasons:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer as entered in the voter list prepared under these rules, if the identity of the candidate or proposer, as the case may be, is established otherwise beyond reasonable doubt.(2)The Election officer shall give all reasonable facilities to the contesting candidates or his proposer to examine all nomination papers.(3)The Election officer shall endorse on each nomination paper his decision accepting or rejecting the same and, if the nomination paper is rejected he shall record in writing a brief statement of his reasons for such rejection.(4)The list of valid nomination, shall be published in Form-VI on the notice board of the office of the election officer on the same day on which the scrutiny is completed.
