Section 6(9) in The Orissa Medical Registration Rules, 1965
(9)On the date and at the time and place notified under Sub-rule (5) of Rule 5 for the scrutiny of nomination papers, every candidate and his proposer and seconder may attend and the Returning officer shall allow them to examine the nomination papers of all candidates which have been received by him and on which he has noted the result of his examination under Sub-rule (7). He shall decide all objections to his decision under that sub-rule as well as any question which may be raised as to the validity of any nomination, and his decision shall, subject to the provisions of Sub-rules (1) and (2) of Rule 14 be final.
