Section 49(2) in The West Bengal Panchayat Elections Act, 2003
(2)The Panchayat Returning Officer shall then examine the nomination papers 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 enquiry, if any, as he thinks necessary, reject any nomination on any of the following grounds:-(a)that on the day fixed for the scrutiny of nominations the candidate either is not qualified or is disqualified for being chosen to fill the seat under any of the following provisions that may be applicable, namely:-(i)article 243F of the Constitution of India, and(ii)Part II of this Act;(b)that there has been a failure to comply with any of the provisions of section 45 or section 46, or section 47;(c)that the signature of the candidate or the proposer on the nomination paper is not genuine;(d)that the proposer is not a voter of the constituency concerned.
