Section 6(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(2)The Returning Officer shall examine the nomination papers, and may, on his own motion, or on an objection raised by any person present at the time of scrutiny of nomination papers and after such summary enquiry, if any, as he may think necessary, treat as invalid any nomination paper for any of the following reasons, namely :-(a)that the nomination paper does not comply with the requirements of sub-rules (2) and (4) of rule 5;(b)that the candidate or his proposer or his seconder is not an elector;(c)that the nomination paper has been proposed or seconded by an elector who has subscribed either as proposer or seconder more nomination papers than there are seats to be filed in and such nomination paper cannot be considered as valid under sub-rule (3) of rule 5;(d)that the candidate is disqualified for being elected under section 9;(e)that the candidate has failed to deposit a sum of rupees one hundred as required by sub-rule (6) of rule 5;(f)that the signature of the candidate or his proposer or his seconder is not genuine or has been obtained by fraud, coercion or misrepresentation; or(g)failure to comply with any of the provisions of the Act or these rules.
