Section 30 in Haryana Panchayati Raj Election Rules, 1994
30. Scrutiny of nomination.
(1)On the date fixed for the scrutiny of nomination papers under rule 24, the candidates, their election agents, and one other person duly authorised in writing by each candidate, but no other person, may attend at the time and place appointed in this behalf under rule 24 and the Returning Officer (Panchayat) shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered as required by rule 27.(2)The Returning Officer (Panchayat) shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may either on such objections or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, that is to say -(a)that the candidate is disqualified for being elected to fill the seat by or under the Act;(b)that there has been a failure to comply with any of provisions of rules 26, 27 or 28; and(c)that the signature of the candidate on the nomination paper is not genuine.(3)The Returning Officer (Panchayat) shall not reject any nomination paper on the ground of mere clerical or printing error or any defect which is not of a substantial character.(4)The Returning Officer (Panchayat) shall hold the scrutiny on the date appointed in this behalf under clause (b) of rule 24 and shall allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or by cause beyond his control :Provided that in case any objection is raised by the Returning Officer (Panchayat) or is made by any other person, the candidate may be allowed time to rebut it not later than the next day, and the Returning Officer (Panchayat) shall record his decision on the date to which the proceedings have been adjourned.(5)The Returning Officer (Panchayat) shall endorse on each nomination paper his decision regarding accepting or rejecting the same and, if the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. The order passed by the Returning Officer (Panchayat) shall be final.(6)For the purpose of this rule the production of a certified copy of an entry made in the voters list of the relevant village shall be conclusive evidence of the right of any voter named in that entry to stand for election, unless it is proved that the candidate is disqualified.(7)Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer (Panchayat) shall prepare a list of candidates whose nomination papers have been accepted. After the scrutiny is over the Returning Officer (Panchayat) shall affix the list on his notice board and shall record the date on which and the time at which, the list was so affixed.
