Section 40(8) in West Bengal Co-operative Societies Rules, 2011
(8)(i)(a)On the day following next the date fixed as the last date for the receipt of nomination papers, the Board shall take up the scrutiny of the nomination paper at a special meeting convened only for the purpose. No quorum shall be necessary in such a meeting. The proposer and the seconder, besides the candidate, may be present at the time of scrutiny;(b)The Board shall examine the nomination papers and decide all objections which may be made at the time of scrutiny and may, either on such objection or on its own motion, after such summary enquiry, if any, as the Board thinks necessary, reject any nomination paper on sufficient grounds :Provided that the nomination of a candidate shall not be rejected merely on the ground of an incorrect description of his name or of the name of his proposer or seconder or of any other particulars in regard to the candidate or his proposer or the seconder as entered in the list of members or delegates referred to in sub-rule (6) if the identity of the candidate, proposer or seconder, as the case may be, is established.(ii)The Board shall give all reasonable facilities to the contesting candidates or their representatives to examine all the nomination papers for satisfying themselves about the correctness of their scrutiny.(iii)The Board shall endorse on each nomination paper its decision and if the nomination paper is rejected, shall record in writing the reasons for such rejection.
