Section 18 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
18. Appointment of Returning Officer.
- The State Government or when so authorised by the State Government, the District Election Officer shall appoint an officer of the State Government not below the rank of a Naib-Tahsildar as a Returning Officer for the conduct of Election of Mandi Committee :Provided that nothing in this rule shall prevent the District Election Officer from appointing same person to be a Returning Officer for elections of more than one Mandi Committee.
