Section 26(1) in Greater Hyderabad Municipal Corporation Act, 1955
(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.
