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State of Madhya Pradesh - Section

Section 21 in The M.P. Panchayat Nirvachan Niyam, 1995

21. Appointment of Assistant Returning Officer.

(1)The Commission or when so authorised by the Commission, the District Election Officer may appoint one or more persons as Assistant Returning Officer to assist the Returning Officer in the performance of his functions.
(2)Every Assistant Returning Officer shall, subject to the control of the Returning Officer, be competent to perform all or any of the functions of the Returning Officer.
(3)Any reference in these rules to the Returning Officer shall, unless the context otherwise requires, be deemed to include an Assistant Returning Officer.