(1) On the date fixed for the scrutiny of nominations under section 30, the candidates, their election agents, one proposer 3[ of each candidate, and one other person duly authorized in writing by each candidate, but no other person, may attend at such time and place as the returning officer may appoint; and the returning officer shall give them all reasonable facilities for examining the nomination papers of all candidates which have been delivered within the time and in the manner laid down in section 33.