Section 10(1) in Chandigarh Panchayat Election Rules, 1994
(1)The Returning Officer shall scrutinize the nomination papers at the time appointed in this behalf, hear objections, if any, presented by the objectors in person as to the eligibility of any candidate and determine these objections after such inquiry as he may consider necessary. The decision rejecting or accepting a nomination paper and a brief statement of reasons thereof shall be endorsed on the nomination paper duly signed by the Returning Officer :Provided that the Returning Officer may :(a)permit any clerical error in the nomination paper in regard to names or numbers to be corrected in order to bring them in conformity with the corresponding entries in the electoral rolls; and(b)Where necessary, direct that any clerical or printing error in the said entries in electoral roll shall be overlooked.
