Section 15A in Haryana Panchayati Raj Election Rules, 1994
15A. [ Appointment of District Electoral Officer. [Inserted vide Notification No. GSR/58/HA/11/94/209/94 dated 3-10-1994.]
(1)The State Election Commissioner shall appoint a District Electoral Officer for each district in the State of Haryana, who shall be an officer of the Government;Provided that the State Election Commissioner may appoint more than one officers as District Electoral Officers for a district if the State Election Commissioner is satisfied that the functions of the office of the District Electoral Officer cannot be performed satisfactorily by such officer.(2)Where more than one District Electoral Officers are appointed for a district under the proviso to sub-rule (1), the State Election Commissioner shall, in the order appointing the District Electoral Officers, also specify the area in respect of which such officer shall exercise jurisdiction.(3)The District Electoral Officer shall also perform such other functions as may be entrusted to him by the State Election Commissioner or by the District Election Officer (Panchayat).(4)The District Electoral Officer may, subject to any prescribed restrictions, employ such persons as he thinks fit for the preparation, revision and amendment of the ward-wise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad.Explanation. - The District Electoral Officer appointed by the State Election Commissioner under this rule shall be deemed to be "the specified officer" for purpose of sub-section (2) of Section 166 of the Act.]
