Section 16(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(3)On the presentation of a nomination paper, the Returning Officer shall satisfy himself that the candidate is an agriculturist falling within the provisions of clauses (a) and (b) of sub-section (1) of section 12 and the name and number in the list of voters of the proposer as entered in the nomination paper are the same as that in the list of voters. If a nomination paper is rejected under this sub-rule, the Returning Officer shall record thereon his reasons for rejecting the same and in that case, the candidate may deliver fresh nomination paper subject to all the provisions of this rule:Provided that, the Returning Officer shall permit any clerical or technical errors in the nomination paper as regards to the name or number to be corrected in order to bring them in conformity with the corresponding entry in the list of voters and where necessary any clerical or printing error in the said entries shall be overlooked.
