(1)The State Election Commission shall, in consultation with the Government, designate or nominate an officer of the Government or of the local authority as a District Election Officer for each District:Provided that if the State Election Commission is satisfied that the duties of such office cannot be satisfactorily performed by any one such officer, it may, in consultation with the Government designate or nominate more than one such officers for a District.(2)Where more than one District Election Officers are designated or nominated for a district, the State Election Commission shall, specify, in the order designating or nominating the District Election Officers the area within which each such officer shall exercise jurisdiction.(3)Subject to the superintendence, direction and control of the State Election Commission, each District Election Officer shall co-ordinate and supervise all functions in connection with the conduct of the election, including the preparation and renewal of voters list with respect to each ward coming under his jurisdiction.(4)The District Election Officer shall perform such other functions in connection with the election, as may be entrusted to him by the State Election Commission.
