Section 41A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
41A. [ Appointment of Returning Officer. [Added as per G.N., No. APM/2069/7757-C-1, dated 8th February, 1971, published in M.G.G., Part IV-B, dated 8th February, 1971, p. 863.]
(1)The Collector shall appoint a Returning Officer and Assistant Returning Officer, if necessary who shall be an Officer of Government or of a Market Committee for each constituency.(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:Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer which relates to the scrutiny of nomination papers unless the Returning Officer is unavoidably prevented from performing the said function.(3)Subject to the provisions of sub-rule (2) reference in these rules to be the Returning Officer shall, unless the context otherwise requires, be deemed to include an Assistant Returning Officer.]
