Section 9 in The Bar Council of Rajasthan Election Rules, 1968
9. Doubts as to validity of proposals.
- The Secretary shall scrutinise the nomination papers received at the place and time notified under Rule 6, and if in his opinion any nomination paper is invalid, he shall report the same to the Advocate General or in his absence, an advocate of not less than 15 years standing at the Bar nominated by him in advance who shall decide the validity or otherwise of such nomination paper, and his decision shall be final. The candidates or their agents shall be entitled to be present both at the time of the scrutiny before the Secretary as well as before the Advocate-General or in his absence, an advocate of not less than 15 years standing at the Bar nominated by him in advance and make their submissions. No nomination paper shall be rejected except for a defect of a substantial character and the Advocate General may allow any defect to be rectified.
