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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Waqf Board (Election of Members) Rules, 1999

(3)The Chief Election Authority may appoint one or more persons to assist him in the performance of his functions of Electoral Registration Officer and Returning Officer:Provided that every such person shall be an officer of the State Government.