Section 29 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
29. Scrutiny of nominations.
(1)On the date specified for the scrutiny of nominations under rule 23 (b) the candidates, one proposer of each candidate and one other person duly authorized, in writing, by each candidate may attend tat the time and place specified in this behalf, under rule 28 and the returning officer shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered as required by sub-rule (1) of rule 25.(2)The returning officer shall then examine the nomination papers and shall decide all objections which maybe made to any nomination, and may, either on such objection or on his own motion, after such summary enquiry if any, as he thinks necessary, reject any nomination on any of the following grounds:(a)that the candidate is disqualified for being chosen to fill the seat under these rules;(b)that the proposer is disqualified from subscribing a nomination paper under these rules;(c)that there has been a failure to comply with any of the provision of rule 25 or 27;(d)that the signature of the candidate or the proposer on the nomination paper is not genuine.(3)Nothing contained in clause (c) or (d) of sub-rule (2) shall be deemed to authorize the rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination paper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.(4)The returning officer shall not reject any nomination paper on the ground of any defect which is not of a substantial nature.(5)The returning officer shall hold the scrutiny on the date specified, in this behalf, under rule 28 and shall not allow any adjournment of the proceedings except when such proceedings are interrupted or obstructed by riot or open violence or any causes beyond his control;Provided that in case objection is raised before the returning officer by any person at any time of scrutiny, the candidate concerned may be allowed time to rebut it not later than the next day, and the returning officer shall record his decision on the date to which the proceedings has been adjourned.(6)The returning officer shall endorse on each nomination paper his decision accepting or rejecting the same and, if the nomination paper is rejected, shall record, in writing, a brief statement of his reasons for such rejection.(7)For purposes of this rule, the production of a certified copy of any entry made in the list of electors of the relevant constituency by a candidate/proposer shall be conclusive evidence of the right of any elector named in that entry to stand for elector unless it is proved that the candidate is otherwise disqualified.(8)Immediately, after all the nomination papers have been scrutinized and decision accepting or rejecting the same have been recorded, the returning officer shall, subject to the provisions of rule 31 prepare a list of validly nominated candidates whose nomination have been found valid in Form '7' and cause it to be affixed on the notice board and shall also record the date on which, and the time at which, the list was so affixed.
