(1)On the date, time and place, fixed for scrutiny of the nominations, the candidate, and one other person, duly authorized in writing by each candidate, may be present. The returning officer may, however, admit such other persons, as he thinks fit to assist him. He shall give such persons all reasonable facilities to examine the nomination papers of all the candidates, which have been received by him.(2)The returning officer shall examine the nomination papers and shall decided on all objections, which may be made at the time of filing nomination papers against any nomination, and may, either on such objection or on his own motion and after such summary, as he may think necessary to be made, reject any nomination, on any of the following grounds, namely:-(a)that the candidate is ineligible for election as a member of that particular category of the Board; or(b)that the candidate incurred any of the disqualifications specified in section 16 or under these rules; or(c)that the name of the candidates is not entered in the electoral rolls; or(d)that the candidate has failed to comply with any of the provisions of rule 13; or(e)that the signature/thumb impression of the candidate in the nomination paper is not genuine:Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of any other particulars relating to the candidate as entered in the electoral roll, if the identity of the candidate is otherwise established beyond reasonable doubt.(3)The returning officer shall endorse, on each nomination paper, his decision, accepting or rejecting the same and, if the nomination paper is rejected, he shall, record a brief statement of the reasons for such rejection, in writing. The scrutiny shall, as far as practicable, be completed on the date, appointed in this behalf and no adjournment of the proceedings shall ordinarily be permissible, except at the discretion of the returning officer, to provide an opportunity to a candidate to rebut any contention raised against his candidature.(4)For the purposes of this rule, a certified copy of an entry in the electoral roll of any of the categories of the member of the Board, shall be sufficient proof of fact that the person referred to in that entry, is an elector for that category of member of the Board.(5)Immediately after the nomination papers have been scrutinized and the decisions, accepting or rejecting the same have been recorded, the returning officer shall prepare a list of nominations, found to be valid under each category, and display the same on the notice board of his office in Form 'G'.
