Section 29(2) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(2)The returning officer shall then examine the nomination papers and shall decide all objections which maybe made to any nomination, and may, either on such objection or on his own motion, after such summary enquiry if any, as he thinks necessary, reject any nomination on any of the following grounds:(a)that the candidate is disqualified for being chosen to fill the seat under these rules;(b)that the proposer is disqualified from subscribing a nomination paper under these rules;(c)that there has been a failure to comply with any of the provision of rule 25 or 27;(d)that the signature of the candidate or the proposer on the nomination paper is not genuine.
