Section 17(1) in The M.P. Farmers' Organisation Election Rules, 1999
(1)On the date appointed for scrutiny of the nominations, the candidates, the proposer of each candidate and one other person duly authorised in writing by each candidate, may attend at such time and place as may be specified under Rule 16. No other person shall be entitled to be present. The Election Officer may, however, admit such other persons as he thinks fit to assist him. The Election Officer shall give such persons all reasonable facilities to examine the nomination papers of all the candidates, which have been received as aforesaid.
