Section 9 in The Orissa Veterinary Council Rules, 1997
9. Returning Officer and Assistant Returning Officer.
(1)The State Government shall, after receipt of a copy of the electoral roll published under Rule 8, appoint the Registrar or an officer of the State Government as the Returning Officer to conduct the election.(2)The State Government may appoint one or more persons, who shall be officers of the State Government to assist the Returning Officer in the performance of his functions as Assistant Returning Officers.(3)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 relating to the issue of ballot papers, counting of ballot papers and declaration of results of election.
