Section 16 in The Rajasthan Agricultural Produce Markets Rules, 1963
16. Disposal of objections and rejection of Nomination.
(1)The Collector or the person authorised by him under Rule 11 shall then examine the nomination papers and shall decide all objections which may be made at the time to any nomination and may either on such objection or on his own motion after such summary enquiry, if any, as he thinks necessary reject any nomination on any of the following grounds :-(i)that the candidate, the proposer or the seconder is a person whose name is not registered on the list of voters, or(ii)that the nomination has not been made in accordance with these rules.(2)The Collector or the person authorised as aforesaid 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 rejections. The scrutiny shall be completed on the day fixed in this behalf under clause (c) of Rule 10, and shall not be adjourned on any ground.
