Section 7 in The Orissa District Planning Committees Rules, 2000
7. Scrutiny of nomination papers.
(1)On the day fixed for the scrutiny of nomination papers, the candidates and one proposer of each candidate may attend at the time and place fixed for the purpose and the Returning Officer shall give them all reasonable facilities for examining the nomination papers of all candidates, which have been delivered within the time.(2)The Returning Officer shall 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 enquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds, namely :-(a)that the candidate is disqualified for being chosen to fill a seat by or under the Act,(b)that the name of the candidate does not find place in the list of voters,Note - The Returning Officer shall ignore any clerical or other minor mistakes including names and surnames in the list of voters.(c)that there has been a failure to comply with any of the provisions of these rules,(d)that the signature of the candidate or of the proposer on the nomination paper is proved not to be genuine.(3)Notwithstanding the rejection of any nomination paper presented by or on behalf of any candidate, he may be deemed to have filed nomination paper by means of another nomination paper in respect of which no irregularity has been committed.(4)The Returning Officer shall not reject any nomination paper on the ground of any defect which is not of substantial character.(5)The Returning Officer 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 rejection.(6)Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare a list in Form 3 of validly nominated candidates and affix it on his notice board.Provided that two separate lists, one for the Zilla Parishad and the other for Municipalities within the districts, shall be prepared for the candidates to be elected.
