Section 10 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
10.
(1)On the date appointed for the scrutiny of nominations, the candidates their Election agent some proposer of each candidate and one other person duly authorised in writing by each candidate and except for the purpose of assisting the Election Officer no other person may attend at such time and place as may be specified under Rule 9 and the Election Officer shall give such persons all reasonable facilities to examine the nomination papers of all candidates which have been received aforesaid.(2)The Election Officer shall then examine the nomination papers and shall decide all objections which may be made at the time 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 grounds:(i)that the candidate is ineligible for election under Sections 13, 13-A, 13-B, 14, 15 and 19 of the Act; or(ii)that the proposer is a person whose name is not registered on the electoral roll; or(iii)that there has been any failure on the part of the candidate or his proposer to comply with any of the provisions of Rules 6 and 8; or(iv)that, in case the election is solely for a seat of ..................... reserved for any community ................ or for women, the candidate does not belong to that community or any of those communities or is not a woman, as the case may be:Provided that the nomination of a candidate shall not be rejected merely on the ground of any incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer as entered on the electoral roll, if the identity of the candidate or proposer as the case may be, if established beyond reasonable doubt;Provided further that the Election Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.(3)The Election Officer shall endorse on each nomination paper his decision accepting or rejecting the same and if the nomination paper is rejected, he shall record in writing a brief statement of his reasons for such rejection. The scrutiny shall be completed on the day appointed in this behalf under Rule 5 and no adjournment of the proceeding shall be allowed, except when such proceedings are interrupted or obstructed by riot or open violence or for causes beyond the control of the Election Officer:Provided that in case an objection is made, the candidate concerned may be allowed time to rebut it not later than the next day but one following the date fixed for scrutiny, and the Returning Officer shall record his decision on the date to which the proceedings have been adjourned.(4)When the scrutiny has been completed, a list of validly nominated candidates shall be published in Form IIA. There shall be one entry only in respect of each validly nominated candidates in the list, although more nomination papers than one in respect of him may have been accepted as valid. If none of the nomination papers is found valid on scrutiny, the name of the candidate should not be entered in the list.
