Section 8(3) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(3)The Returning Officer may, either on such objection or on his own motion, and after such summary enquiry,(a)that the proposer or the seconder is not qualified to subscribe a nomination paper; or(b)that the signature is not genuine or has been obtained by fraud; or(c)that the nomination paper has not been duly completed and the defect or irregularity is of substantial character; or(d)that the proposer or seconder has subscribed, whether as proposer or seconder any other nomination paper received earlier by the Returning Officer at the same election.
