Section 12(9) in The Rajasthan Municipalities (Election) Rules, 1994
(9)In case any dispute regarding the status of a candidate being considered eligible to be elected against a reserved seat arises at the time of scrutiny of nomination, the returning officer may ask the candidate to produce the original of the certificate referred to above or any other documents in support of the claim of the candidate. After scrutiny of such evidence, the returning officer shall declare whether the candidate's claim for being eligible to be elected from a reserved seat of a municipalities is acceptable or not.
