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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1) in Kerala Panchayat Raj Act, 1994

(1)The State Election shall, in consultation with the Government, designate or nominate an officer of the Government or a local authority as district election officer for each district.Provided that the State Election Commission, may designate or nominate more than one such officer for a district if it is satisfied that the functions of the office cannot be performed satisfactorily by one such officer.