Section 82(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)The returning officer shall then examine the nomination papers and shall decide all objections which may be made at the time to any nomination and may either on such objection, or on his own motion and after such summary enquiry, if any, as he may deem necessary, reject any nomination on any one or more of the following grounds: -(a)that the proposer is a person who is not a member of the Board;(b)that any of the provisions of sub-rule (1) to (4) of rule 81 have not been complied with :Provided that the nomination of a candidate shall not be rejected merely on the ground of incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer. If the identity of the candidate or proposer as the case may be can otherwise be established beyond reasonable doubt.
