Section 26(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Every Assistant Returning Officer shall, subject to the control of the Returning Officer, be competent to perform all or any of the functions of the Returning Officer:Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer [which relate to the scrutiny of nominations] [Substituted by Act No.22 of 1981.] unless the Returning Officer is unavoidably prevented from performing the said function.
