Section 9 in Punjab State Veterinary Council Rules, 1997
9. Returning Officer and Assistant Returning Officers. [(Section 37 and Section 65(2)(b)].
(1)The State Government shall, after the receipt of a copy of the Electoral Rolls published under sub-rule (2) of Rule 8, designate or nominate an officer of the State Government to be a Returning Officer.(2)The State Government may also appoint a requisite number of officers of the State Government to be the Assistant Returning Officers and Election Assistants to assist the Returning Officer in the performance of his functions.(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 as per written instructions of the Returning Officer :Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer which relates to the issue of voting papers, counting of voting papers and declaration of results of election.
