Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15A] [Entire Act] State of Haryana - Subsection Section 15A(3) in Haryana Panchayati Raj Election Rules, 1994 (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).
