Section 15(3) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(3)The Returning Officer shall, then, examine the nomination papers and decide section-wise of each segment all objections which may be raised to any nomination and may either on such objection or on his own motion after such enquiry as he thinks necessary reject any nomination on any one of the grounds, -(a)that there has been a failure to comply with any of the provisions in these rules; or(b)that the signature of the candidate or the proposer on the nomination paper is not genuine.
