Section 8(2) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(2)The Election Officer shall then examine the nomination papers and shall decide on all objections which may be made at the time of nomination and may either on such objection or on his own motion after summary enquiry as he thinks necessary, reject any nomination on any of the following grounds; namely:-(i)that the candidate is ineligible for election as a Member or President of Water Users' Association under Section 14 of the Act; or(ii)that the name of the candidate or of his proposer or both is or are not registered in the voters List; or(iii)that the candidate or his proposer has failed to comply with any of the provisions of Rule 4 or 6; or(iv)that the signature or the thumb impression of the candidate or the proposer in the nomination paper is not genuine: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 electoral roll, if the identity of the candidate or proposer, as the case may be, is otherwise established beyond reasonable doubt.
