Section 19(4) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(4)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the names and the numbers of the candidate and his proposer [and seconder] [Substituted by CSL 1185/49256/CR-218/15-C, daied 14.7.1986] as entered in the nomination paper are the same as those entered in the list of voters referred to in rule 7. If a nomination paper is rejected under this sub-rule, the Returning Officer shall record thereon his reasons for rejecting the same and in that case, the candidate may deliver a fresh nomination paper subject, however, to all the provisions of this rule :Provided that, the Returning Officer shall permit any clerical or technical error in the nomination paper in regard to the said names or numbers to be corrected in order to bring them into conformity with the corresponding entries in the list of voters, and where necessary, any clerical or printing error in the said entries shall be over-looked.
