Section 14 in The Punjab State Election Commission Act, 1994
14. District Electoral Officer.
(1)There shall be for each district, a District Electoral Officer who shall be such officer of the State Government as the Election Commissioner may, in consultation with the State Government, designate or nominate in this behalf.(2)Subject to the superintendence, direction and control of the Election Commission, the District Electoral Officer shall supervise the preparation, revision and correction of all electoral rolls in the district.(3)The District Electoral Officer shall also perform such other functions, as may be entrusted to him by the Election Commission.
