Section 9 in The Rajasthan Municipalities (Election) Rules, 1994
9. Appointment of returning officers and assistant returning officers.
- For the conduct of elections to a municipality, the District Municipal Election Officer may, subject to the provisions of these rules, appoint a returning officer and as many assistant returning officers as he may deem necessary.[Explanation. - Election to a municipality includes elections of members, Chairperson and Deputy Chairperson of a municipality] [Added by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].
