Section 2(e) in Haryana Panchayati Raj Election Rules, 1994
(e)[ "District Electoral Officer" means an officer appointed by the State Election Commissioner under rule 15A and entrusted with the work of preparation, revision and amendment of wardwise list of voters of each Gram Panchayat, Panchayat Samiti and Zila Parishad;] [Substituted vide Vide LSP III dated 3.10.1994.]
