Section 39(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The Returning Officer shall then examine the nomination paper and shall decide all objections which may be made to any nomination, and may, either on such objection or on his own motion, after such summary inquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds:-(a)that the candidate is not qualified to be elected under this Act;or(b)that the candidate is disqualified for being elected under this Act;or(c)that a proposer is disqualified from subscribing a nomination paper under sub-section (2) of section 36;or(d)that there has been any failure to comply with any of the provisions of section 36 or section 37;or(e)that the signature of the candidate or any proposer is not genuine or has been obtained by fraud.
