Section 10 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
10.
(1)On the date appointed for the scrutiny of nominations, the candidates, their election agents, one proposer of each candidate and one other person duly authorised in writing by each candidate and except for the purpose of assisting the Election Officer, no other person may attend at such time and place as may be specified under Rule 9 and the Election Officer shall give such persons all reasonable facilities to examine the nomination papers of all candidates which have been received as decided.(2)The Election Officer shall then examine the nomination papers and shall decide all objections which may be made in application or on his own motion after such summary inquiry, if necessary, and reject any nomination on any of the following grounds--(i)that the candidate is ineligible for election under *[Sections 13, 13-A, 13-B, 14, 15, 19 and 23 of the Act;](ii)that the proposer is a person whose name is not registered on the electoral roll;(iii)that there has been a failure on the candidate or his proposer to comply with any of the provisions of Rule 6 or Rule 8;(iv)that in the case the office of Chairperson is solely reserved for any community or communities or for. Women, the candidate does not belong to the community or any of those communities or is not woman as the case may be:Provided that the nomination of a candidate shall not be rejected merely on the ground of any incorrect description of his name or of the name of his proposer or any of the other particulars relating to the candidate or his proposer as entered on the electoral roll, if the identity of candidate or proposer as the case may be, is established beyond reasonable doubt;Provided further that the Election Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.(3)The Election Officer shall endorse on each nomination paper his decision accepting or rejecting the same and if the nomination paper is rejected, shall record in writing a brief statement of his reasons for such rejection. The scrutiny shall be completed on the day appointed in this behalf under Rule 5 and no adjournment of the proceedings shall be allowed except when such proceedings are interrupted or obstructed by riot or violence or causes beyond the control of the Election Officer.(4)When the scrutiny has been completed, a list of validly nominated candidates shall be published in Form II-A. There shall be one entry only in respect of each validly nominated candidates in the list, although more nomination papers than one in respect of him may have been accepted as valid. If none of the nomination papers is found valid on scrutiny, the name of the candidate should not be entered in the list.
