Section 15(1) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(1)At the time and place appointed for the scrutiny of nomination, intending candidates or in their absence any other person duly authorised in writing by each such intending candidate, shall alone be entitled to be present. The Returning Officer shall allow such persons reasonable facilities for examining the nomination papers of intending candidates.
