Section 29(3) in Tamil Nadu Panchayats (Elections) Rules, 1995
(3)The Returning Officer shall, then, examine the nomination papers and decide one by one and Ward by Ward, all objections which may be raised to any nomination paper and may either on such objection or on his own motion after such summary inquiry, as he thinks necessary, reject any nomination on any of the following grounds-(a)that on the last date for filing of nomination papers, the candidate either was not qualified or was disqualified for being elected to fill the vacancy under any of the provisions of the Act; or(b)that there has been a failure to comply with any of the provisions in rule 26 or 27; or(c)that the signature of the candidate or the proposer on the nomination paper is not genuine; or(d)that, where election is solely for a seat or seats reserved for Scheduled Castes or Scheduled Tribes [***] [Omitted by G. O. Ms. No. 163, Rural Development (PE), dated the 7th August 1996.] or women, candidate does not belong to such category.
