Section 4(3) in Nagpur rules Relating to the Election of Councillors
(3)The Returning Officer, on receiving a nomination paper under sub-rule (1), shall -(a)satisfy himself that the name of the ward or special constituency is correctly entered in the nomination paper;(b)that the name and number of the electoral roll of the candidate, his proposer and seconder, as entered on the nomination paper, are the same as those entered in the electoral roll;(c)when sub-rule (2) of this rule applies, satisfy himself that the nomination paper is accompanied by the copy of the entry in the electoral roll referred to in that sub rule; and(d)satisfy himself that the deposit required by rule 8(1) has been made by or on behalf of the candidate.The Returning Officer shall point out any deficiency which comes to his notice, to the person presenting the nominal ion paper and shall allow any such deficiency to be supplied at any time before the time fixed for the scrutiny of nominations.
