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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Panchayat Raj Act, 1994

(2)An electoral registration officer may, subject to such restrictions as may be prescribed, employ competent teachers of schools including aided schools or Government employees or employees of local authorities for the preparation and revision of the electoral rolls for the constituencies.