Section 19(1) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(1)The Election officer shall take up the scrutiny of the nomination papers on the day and time fixed under clause (d) of sub-rule (3) of rule 17. The candidate for election or the proposers may present themselves at time of scrutiny. The Election officer shall scrutinise the nomination papers and decide all objections which may be made at the time of scrutiny. After a summary enquiry, he can reject any nomination paper for valid reasons:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer as entered in the voter list prepared under these rules, if the identity of the candidate or proposer, as the case may be, is established otherwise beyond reasonable doubt.
