Section 15A(4) in Haryana Panchayati Raj Election Rules, 1994
(4)The District Electoral Officer may, subject to any prescribed restrictions, employ such persons as he thinks fit for the preparation, revision and amendment of the ward-wise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad.Explanation. - The District Electoral Officer appointed by the State Election Commissioner under this rule shall be deemed to be "the specified officer" for purpose of sub-section (2) of Section 166 of the Act.]
