Section 79A in Haryana Panchayati Raj Election Rules, 1994
79A. [ Appointment of Officers to perform functions of District Election Officer (Panchayat). [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
- If on account of illness, absence from headquarters or any other reason, the Deputy Commissioner-cum-District Election Officer (Panchayat) is unable to perform any of his functions under these rules, he may by order in writing, appoint Additional Deputy Commissioner to perform such functions on his behalf under intimation to the State Election Commissioner, Haryana.]
