Section 15(1) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(1)On the date and hour notified, the Returning Officer shall take up the scrutiny of nominations segment-wise at such place fixed for scrutiny. The candidate and his proposer shall be allowed to attend the office at the time of such scrutiny. The Returning Officer shall give them all reasonable facilities for perusal of the nomination papers of all the candidates which have been entered in the list of nominations in Form-6.
