Section 8 in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
8.
(1)On the date and at the time appointed by the President for the scrutiny of nomination papers, every candidate and his proposer and seconder may attend at the office of the Returning Officer, who shall allow them all reasonable facilities to examine the nomination papers filed by all the candidates.(2)The Returning Officer shall examine each nomination paper and shall reject it only if it has not been made in accordance with these rules. If any dispute arises as to validity of any nomination paper, the decision of the Returning Officer on the question shall be final.
