Section 11(1) in The Maharashtra Medical Council Rules, 1967
(1)The Returning Officer shall examine the nomination papers and shall decide all objections and may, either on such objection or on his own motion, after such summary enquiry, if any as he thinks necessary, refuse any nomination for any of the following reasons, namely(a)that the candidate or his proposer or his seconder is not an elector;(b)that there has been any failure to comply with the provisions of the Act or the rules made thereunder [by fraud] [Substituted by G.N. 2.8.1975.];(c)that the signature of the candidate or his proposer or his seconder is not genuine or has been obtained [by fraud] [Substituted by G.N. 2.8.1975.];
