Section 26 in Greater Hyderabad Municipal Corporation Act, 1955
26. Assistant Returning Officer.
(1)The Commissioner with the approval of [State Election Commissioner] [Substituted by Act No.25 of 1995.] may appoint one or more officers to assist any [Returning Officer designated either under section 25 or section 25A] [Substituted by Act No.9 of 1987.] in the performance of his functions.(2)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 [which relate to the scrutiny of nominations] [Substituted by Act No.22 of 1981.] unless the Returning Officer is unavoidably prevented from performing the said function.
