Section 6(1) in The West Bengal State Election Commission Act, 1994.
(1)For the purpose of preparation of electoral rolls for, and conduct of, elections to the Panchayats and the Municipalities, the State Election Commissioner shall, in consultation with State Government, appoint such officers of the State Government to be the-(a)District Municipal Election Officer for every district,(b)District Panchayat Election Officer for every district,(c)Municipal Electoral Registration Officer for one or more Municipalities,(d)Panchayat Electoral Registration Officer for one or more Blocks,(e)[ Municipal Returning Officer for one or more constituencies of one or more Municipalities,] [[Clause (e) substituted by W. B. Act 47 of 1994, which was earlier as under:-'(e) Municipal Returning Officer for one or more Municipalities, and.'.]](f)Panchayat Returning Officer for one or more Panchayat,as he thinks fit, who shall exercise such powers and perform such functions [as provided in West Bengal Municipal Elections Act, 1994, and the rules made thereunder] [Words and figure substituted for the words 'as may be prescribed:' by W.B. Act 47 of 1994.], [or the West Bengal Panchayat Elections Act, 2003,] [Words and figures substituted for the words and figures 'or the West Bengal Panchayat Act, 1973,' by W.B. Act 7 of 2004.] and the rules made thereunder, as the case may be:Provided that if the territorial jurisdiction of a Municipality is spread over the administrative jurisdiction of two or more districts, the State Election Commissioner may appoint one District Municipal Election Officer for the purpose of preparation of electoral rolls for, and conduct of, elections to that Municipality.
