Section 12(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)The Election Officer shall then examine the nomination papers and shall decide all objections which may be made at the time 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:(i)that the candidate is ineligible for election under Sections 13, 13-A, 13-B, 14, 15, ISA and 15B of the Act;(ii)That the proposer is a person whose name is not registered in the electoral roll of the concerned ward; or(iii)that there has been any failure on the part of the candidate or his proposer to comply with any of the provisions of Rules 8 and 10; or(iv)that, in case the seat is reserved for any community or for women, the candidate does not belong to that community or is not a woman, as the case may be;Provided that the nomination of a candidate shall not be rejected merely on the ground of any incorrect description of his name or of the name of his proposer or of any other particulars relating to the candidate or his proposer as entered on the electoral roll, if the identity of the candidate or proposer as the case may be, is established beyond reasonable doubt:Provided further that the Election Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
