Section 3(7) in The M.P. State Veterinary Council Rules, 1993
(7)Returning Officers and Assistant Returning Officers. - (a) State Government shall, after receipt of a copy of the electoral roll published under Rule 3 (6) designate or nominate a Returning Officer who shall be any officer of the State Government.(b)The State Government may also appoint one or more persons, who shall also be officers of the State Government, to assist the Returning Officer in the performance of his functions as Assistant Returning Officers.(c)Every Assistant Returning Officer shall be subject to the control of the Returning Officer, be competent to perform all or any of he 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 issue of voting papers, counting of voting papers, and declarations of results of election.
