Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 10 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

10. Appointment of Assistant Returning Officer.

- The Collector may also appoint one or more persons to be called the Assistant Returning Officer to assist the Returning Officer in the performance of his functions.
(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 the nominations; unless the Returning Officer is unavoidably prevented from performing the said function.