Section 9 in The Bar Council of Uttar Pradesh 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 Returning Officer and in his absence the Advocate General 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 preset both at the time of the scrutiny before Returning Officer or the Advocate-General and make their submissions. No nomination paper shall be rejected except for a defect of a substantial character. In other cases the Returning Officer or the Advocate-General may allow any defect to be rectified.
