Section 3 in Haryana Municipal Corporation Election Rules, 1994
3. [ Appointment of Revising Authorities. [Substituted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
- The Deputy Commissioner shall appoint any Gazetted Officer to be a Revising Authority for the purpose of hearing c;aims and objections relating to ward wise electoral roll and may specify the ward wards for which he shall be the Revising Authority.
