Section 14 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
14. Receipt of nominations.
(1)The Returning Officer shall, on receiving nomination paper, inform the person presenting the same, the date, time and place fixed for the scrutiny of nomination and shall enter on the nomination paper its serial number which shall be separate for candidate from each segment and shall sign thereon recording the date on which and the hour at which the nomination paper has been presented to him.(2)After closing of the time fixed for receiving the nomination paper, on each day, the Returning Officer shall publish in the notice-board of his office, a notice in Form-5 containing the details of all the nomination papers presented to him on that day.(3)On the last day, after the expiry of the hour fixed for receipt of nomination papers, the Returning Officer shall publish in the notice-board of his office a consolidated list of nomination papers received by him in Form-6 together with the information regarding the date, time and place fixed for the scrutiny of nominations.(4)If a candidate considers that his name is incorrectly spelt or he is otherwise incorrectly shown in his nomination paper, he may, at any time before the list of contesting candidates is prepared, furnish in writing to the Returning Officer, the proper form and spelling of his name and the Returning Officer shall, on being satisfied as to the genuineness of the request, make necessary correction or alteration in the list of nomination in Form-6 and adopt that form and spelling in the list of contesting candidates.
