Section 105 in Arunachal Pradesh Panchayat Raj Act, 1997
105.
(1)(a)The State Election Commissioner shall in consultation with the State Government appoint an officer of the State Government to be the Electoral Registration Officer and one or more person, as Assistant Electoral Registration Officers for each constituency;Provided that nothing in this section shall prevent the State Election Commissioner to appoint the same person to be the Electoral Registration Officer for more than one constituency in one or more Grams;(b)The Electoral roll for each constituency shall be prepared and revised by the Electoral Registration Officer appointed under clause (a);(c)An Electoral Registration Officer may, subject to such rules as may be prescribed, employ such persons as he thinks fit for the preparation and revision of the electoral roll for the constituency.(2). The State Election Commissioner shall appoint a Returning Officer who shall be an officer of the State Government, for holding election to a constituency of a Zilla Parishad, an Anchal Samiti or a Gram Panchayat.(3)The State Election Commissioner may appoint one or more Assistant Returning Officer who shall be an officer of State Government to assist the Returning Officers in the performance of his functions. Every Assistant Returning Officer shall, subject to the control of the Returning Officer be competent to perform all or any of the functions of the Returning Officer;Provided that no Assistant Returning Officer shall perform any of the functions of the Returning Officer which relate to the scrutiny of nominations unless the Returning Officer is unavoidably prevented from performing the said functions.(4)The Returning Officer shall appoint Presiding Officers and Polling Officers for holding the elections or bye elections referred in sub-section (2) but he shall not appoint any person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election.(5)The powers, functions and duties of Returning Officers, Presiding Officers, and Polling Officers and the procedure for holding elections including the declaration of results shall be such as may be prescribed.(6)At every election where poll is taken, votes shall be counted by or under the supervision and direction of the Returning Officer in such manner as may be prescribed.
