Section 10 in The Actuaries (Election To The Council) Rules, 2008
10. Scrutiny of nomination paper .-(1) If, on scrutiny, the nomination paper is found to be in order, the Returning Officer shall accept it and give a serial number thereto.
(2)If, on scrutiny, the nomination paper is found to be defective and the defect is formal in nature, the Returning Officer may allow the Member to rectify the same in his presence, and; if the defects are,--(i)the Member is eligible to contest the election to the Council under rule 7; or(ii)the proposer of the seconder is not eligible to be proposer or, as the case may be seconder to the Member file nomination papers; or(iii)the signature of the Member or proposer or seconder is genuine; or(iv)the nomination paper is not as per the provisions of rule 9, the Returning Officer may allow time, as he deems fit, to rectify the nomination paper;(3)If, on scrutiny, the nomination paper is found to be defective and not rectifiable, the Returning Officer shall reject the nomination paper.
