Section 5 in The Bihar State Election Authority Act, 2008
5. Administrative machinery for conduct of election.
(1)The State Government shall, when so required, for the conduct of election by the Authority, make available to it, the services of officers and staff in required numbers.(2)The Election Authority, for conduct of election shall designate or nominate District Magistrate, Sub-Divisional Magistrate, Block Development Officer, Circle Officer or such other officer as it may deem fit and proper as Election Officer for election of each institution, organization, establishment and may even designate one or more officer as Deputy Election Officer for assistance of Election Officer.(3)The State Election Authority may nominate an observer, who shall be an officer of the State Government to watch the conduct of election or elections in an Institution/ establishment/ organization or group of such bodies and to perform such other functions as may be entrusted to it by the Election Authority.
