Section 12 in The M.P. Nagarpalika Nirvachan Niyam, 1994
12. District Election Officer (Municipality) and Deputy District Election Officer (Municipality).
(1)The Election Commission shall in consultation with the State Government, appoint a District Election Officer (Municipality) for each district and one or more Deputy District Election Officers (Municipality) as may be found necessary to assist the District Election Officer in the conduct of elections to Municipalities in the district.(2)Subject to the superintendence, direction and control of the Election Commission, the District Election Officer shall coordinate and supervise all work in the district in connection with the conduct of all elections to Municipalities in the district.(3)The District Election Officer shall also be ex-officio Returning Officer (Municipality) for elections to the Municipality at the district headquarters.
