Section 17(1) in Rajasthan Municipalities Act, 2009
(1)For each district in the State, the State Election Commission shall, in consultation with the State Government designate or nominate a District Election Officer who shall be an officer of the State Government:Provided that the State Election Commission may designate or nominate more than one such officer for a district if the State Election Commission is satisfied that the functions of the office cannot be performed satisfactorily by one Officer.
