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Cost and Works Accountants Act, 1959 59. Security of nominations (1) The Secretary shall scrutinise the nomination papers of all candidates other than those whose candidature has been withdrawn under Regulation 58 and shall endorse on each nomination paper his decision accepting or rejecting it and if rejects it, he shall record in writing a brief statement of his reasons for so rejecting it and shall communicate the same by registered post to the candidate concerned. (2) The Secretary may refuse or reject any nomination if he is satisfied: (a) that the candidate was ineligible to stand for election; (b) that the proposer or seconder was not qualified to subscribe to the nomination of the candidate in Form K; (c) that there has been a failure to comply with any of the provisions of Regulation 57; (d) that the signature of any candidate or of the proposer or seconder is not genuine or has been obtained by force or fraud; (e) that the candidate or the proposer or seconder has not paid any of the fees due and payable to the Council for and in respect of the year preceding the year in which the election is held; or (f) that on the date of security of the nomination the name of the candidate or the proper or seconder stands removed from the Register of Members: PROVIDED that nothing contained in clause (b), (c), (d), (e) or (f) shall be deemed to authorize the refusal or rejection of the nomination of any candidate on the ground of any irregularity in respect of a nomination of the candidate if he has been duly and validly nominated by means of the another nomination in respect of which no irregularity has been committed.    |
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