Section 32 in Himachal Pradesh Municipal Election Rules, 2015
32. Officers and their Duties.
(1)The Commission shall appoint the Deputy Commissioner of the District or such other officer, as it may deem fit to be the District Election Officer (municipalities) .(2)The Commission shall appoint Returning Officer in respect of elections for the municipalities:Provided that the Commission may appoint as many Assistant Returning Officers as may be necessary to perform all or any of the duties of the Returning Officer in respect of each municipality.(3)It shall be the duty of the Returning Officer to do all such acts and things as may be necessary for effectively conducting the election in the manner provided by these rules or orders made there-under.(4)The Returning Officer shall fix such number of polling stations for every ward as he may deem necessary and shall publish on the date specified by the Commission under clause(v) of sub-rule (2) of rule 35 in this behalf, by affixing a list thereof at his office and at the office of the municipality showing therein clearly the polling area:Provided that no polling station shall be located in a police station, hospital or a place having sectarian or religious significance:Provided further that as far as possible the polling station shall be located in a Government, Semi Government or Municipal buildings, and in case no such building is available, the polling station shall be located in a temporary structure :
