Section 15 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
15. an election to that ward.
Electoral Registration Officer.-(1)An Electoral Registration Officer shallprepare and renew the voters list with respect to each ward of a Corporation, in suchmanner as may be prescribed and he shall be an officer of the Government or a localauthority designated or nominated as such by the State Election Commission inconsultation with the Government.(2)The Electoral Registration Officer may, subject to such restriction asmay be prescribed, depute competent teachers including those of aided schools orGovernment employees or employees of local authorities, to prepare and revise
