Section 13(2) in The Corporation of the City of Panaji (Election) Rules, 2004
(2)The Returning Officer shall examine the nomination papers and decide all objections which may be made to any nomination, and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination paper on any of the following grounds, that is to say:-(a)that the candidate is not qualified or is disqualified for election under the Act;(b)that the proposer is not qualified to nominate the candidate;(c)that there has been a failure to comply with any of the provisions of the Act or prescribed by these rules;(d)that the candidate or proposer is not identical with the person whose electoral number is specified in the nomination paper as the number of such candidate or proposer, as the case may be;(e)that the signature of the candidate or the proposer on the nomination paper is not genuine or is obtained by fraud.
