Section 108I in Jammu and Kashmir Panchayati Raj Rules, 1996
108I. Scrutiny of nomination papers.
(1)At the time and on the date fixed for scrutiny of nomination papers under clause (b) of rule 108-G, the candidates or their authorized agents or proposers may attend such place as Returning Officer may appoint for scrutiny and Returning Officer shall give them reasonable time and opportunity for examining the nomination papers of all candidates.(2)The Returning Officer shall then after examining the nomination papers, decide all objections which may be raised to any nomination paper and after doing so reject any nomination paper on the grounds contained in rule 108-J.
