(5)On the date and at the place appointed by the Council for scrutiny of nominations, the Returning Officer shall scrutinize the nomination papers received by him. Any candidate may be present either in person or by an accredited representatives at the time of such scrutiny. On completion of the scrutiny of nominations and after the expiry of the period within which candidature may be withdrawn under sub-rule (6), the Returning Officer shall forthwith declare the names of the candidates whose nomination papers are held valid by him.
