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State of Rajasthan - Section

Section 8 in Rajasthan Para-medical Council Rules, 2014

8. Scrutiny of Nomination papers.

(1)On the date and at the time as fixed for the scrutiny of nomination papers, by the notification issued under rule 4, the Returning Officer shall examine all the nomination papers and decide all objections which may be made to any nomination and may, either on such objection or on his own motion, alter such enquiry, if any as he think necessary, and after giving the candidate a reasonable opportunity of being heard decide such objection. The decision of the Returning Officer accepting or rejecting a nomination paper shall be final.
(2)Every candidate, for whom nomination paper has been received, himself or his one representative duly authorized by him in writing, shall be entitled to be present at the time of the scrutiny of nominations papers. The authorization letter shall bear the photo of the person so authorized.