Section 48(2) in M.P. Industrial Disputes Rules, 1957
(2)For the purpose of sub-rule (1), a nomination paper shall be held to be not valid, if (a) the candidate nominated is ineligible for membership under Rule 44, or (b) the requirements of Rule 47 have not-been complied with :Provided that where a candidate or an attesting person is unable to be present at the time of scrutiny, he may send a duly authorised nominee for the purpose.
