Section 11(2) in Homoeopathy Central Council (Election) Rules, 1975
(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:-(a)that on the date appointed for the scrutiny of nominations the candidate does not posses a recognized medical qualification for standing election as such a candidate;(b)that he is not enrolled on the State Register of Homoeopathy and does not(c)reside in the State from which he stands for election;[omitted] [Omitted by S.O. 725 dated 3.11.1977.](d)that the nomination paper is not received by the Returning Officer before the appointed time and date;(e)that the signature of the candidate or the proposer or the seconder on the nomination paper is not genuine; and(f)that the proposer or the seconder is not entitled to vote at such an election; and(g)[ that the signature of the proposer or the seconder is in violation to the provisions of the sub-rule (1A) of rule 9.] [Substituted by S.O. 725, dated 3.11.1977.]
