Section 5(1) in Rules under the Pharmacy Act, 1948
(1)On the date and at the time as fixed for the scrutiny of nominations by the notification under Rule 2, the Returning Officer shall examine all the nomination papers and decide which of them are in order and which are not. Nomination papers which do not comply with the requirements of Rule 4, shall be rejected. If there be any objection by any candidate to the decision of the Returning Officer, it must be made forthwith, and the Returning Officer shall hear and decide such objection. The decision of the Returning Officer accepting or rejecting a nomination paper shall be final.
