Section 10(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(2)The Returning Officer shall examine the nomination papers and 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 chosen to the office under the Act;(b)that the candidate is disqualified for being chosen to the office under the Act;(c)that there has been any failure to comply with any of the provisions of Rules 7 and 8 ;(d)that the signature of the candidate or the proposer or seconder is not genuine or has been obtained by fraud ;(e)that the candidate is not a member of the Zila Panchayat ;(f)that the proposer or the seconder is not a member.
