Section 9 in Arunachal Pradesh Municipal Elections Act, 2009
9. Municipal Returning Officer.
(1)The State Election Commission shall, in consultation with the State Government designate or nominate a Municipal Returning Officer and one or more Assistant Municipal Returning Officer, who shall be an officer of the Government. There shall be a Municipal Returning Officer for every constituency for every election to fill a seat or seats in a Municipality :Provided that nothing in this section shall prevent the Commission from designating or nominating the same person to be the Municipal Returning Officer for more than one constituency.
