Section 34 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
34. Notice of nomination and time and place for Scrutiny.
(1)On presentation of a nomination paper under sub-rule (1) of rule 32, the Returning Officer shall satisfy himself that the serial number and the name of the candidate and his proposer as entered in the nomination paper are the same as those entered in the voters' list :Provided that the Returning Officer shall permit any misnomer or inaccurate description or clerical or technical error to be corrected and where necessary, shall overlook any such misnomer or inaccurate description or clerical or technical error in the nomination paper.(2)The Returning Officer shall inform the person delivering the nomination paper. of the date, time and place fixed for the scrutiny of nominations and shall enter on the nomination paper its serial number and sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him, and shall, as soon as may be thereafter, cause to be affixed on the notice board in his office a notice of the nomination containing descriptions similar to those contained in the nomination paper; both of the candidate and of the proposer.
