Section 10 in Orissa State Bar Council Rules, 1989
10. Doubts as to validity of proposal.
- The Secretary shall scrutinize the nomination papers received at the place and time notified under Rule 7 & if in his opinion any Nomination paper is invalid, he shall report the same to the Advocate-General who shall decide the validity or otherwise of such Nomination paper and his decision shall be final. The candidates or their agents shall be entitled to be present both at the time of the scrutiny before the Secretary as well as before the Advocate General and make their submissions. No nomination paper shall be rejected except for a defect of a substantial character. The Advocate-General however, may allow any defect to be ratified which are not substantive in character.
