- (i) The office shall examine the petition as expeditiously as possible and in any case complete the examination within six days from the date of filing.(ii)Notwithstanding anything contained in any other rules, when the office finds that any petition filed under this Chapter is incomplete, or that there are other objections, the office shall, as soon as the examination is completed, affix on a Special Notice Board a notice specifying that the duplicate of the office objections is ready and requiring the same to be removed within three weeks from the date of the notice.(iii)An entry of the date of affixing on the Special Notice Board as above shall be made on the presentation form of the petition. The advocate for the petitioner or the petitioners, as the case may be, shall remove all office objections, within three weeks from the date on which the office objections are notified as above, failing which the matter shall, without delay, be placed before the Court for orders.
