Section 7(2) in The Orissa District Planning Committees Rules, 2000
(2)The Returning Officer shall examine the nomination papers and shall decide all objections which may be made to any nomination and may, either on such objection or on his own motion, after such summary enquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds, namely :-(a)that the candidate is disqualified for being chosen to fill a seat by or under the Act,(b)that the name of the candidate does not find place in the list of voters,Note - The Returning Officer shall ignore any clerical or other minor mistakes including names and surnames in the list of voters.(c)that there has been a failure to comply with any of the provisions of these rules,(d)that the signature of the candidate or of the proposer on the nomination paper is proved not to be genuine.
