Section 61(6) in The Tripura Co-operative Societies Rules, 1976
(6)(a)The Election Officer who received the nomination papers shall maintain a register in which all nomination papers shall be entered chronologically as soon as they are received and acknowledge the receipt, if demanded. No nomination paper shall be entered after specified date and time.(b)At the expiry of time specified for the receipt of nomination paper, the Election Officer, shall draw up a horizontal line under the last nomination paper received and write underneath "Nomination closed" and affix his signature with date.(c)The Election Officer shall give all reasonable facilities to the contesting candidates to examine all nomination papers and raise objection.(d)At the time of scrutiny, the Election Officer shall endorse his decision of acceptance or rejection on the nominated paper. In case of rejection, he shall record in writing briefly the reason for such rejection on the nomination paper.(e)The Election Officer is the final authority as regards approval of the symbol or imposition of any symbol, which is binding on the candidate concerned: Provided that if the number of eligible candidates does not exceed the number of candidates to be elected, the Election Officer shall declare such eligible candidate to be duly elected.
