Section 56R(2) in The Maharashtra Cooperative Societies Rules, 1961
(2)The Returning Officer shall then examine the nomination papers and shall decide all objections which may be made to any nomination and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary reject any nomination on any of the following ground, that is to say-(a)that the candidate is disqualified for being chosen to fill the seat by or under the Act, these rules and bye-laws;(b)that the proposer is disqualified from subscribing a nomination paper;(c)that there has been a failure to comply with any of the provisions of Rule 56N or 56P;(d)that the signature of the candidate or the proposer or the seconder on the nomination paper is not genuine.
