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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(3)The Returning Officer shall at the time given for the scrutiny of nominations in the notice under rule 4 summarily scrutinize the nomination papers received in time under sub-rule (1) and reject those which any name other than that of a Pradhan of a Gaon Sabhas within the block has been proposed or the proposer is not a pradhan of a Gaon Sabha within the Block. He shall also reject a nomination paper where it does not bear the signature of the candidate or of his proposer or was not presented by the candidate or his proposer.