Section 7B in The Delhi Municipal Corporation Act, 1957
7B. [ Electoral registration officers. - (1) The electoral roll for each ward shall be prepared and revised by an electoral registration officer who shall be such officer of Government or [a Corporation] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975).] as the [Election Commission may, in consultation with the Government] [Substituted by Act 67 of 1993, section 9 for "Central Government" may (w.e.f. 1-10-1993).], designate or nominate in this behalf.
(2)To assist the electoral registration officer in the discharge of his functions under sub-section (1) the [Election Commission may employ such persons as it thinks fit.] [Substituted by Act 67 of 1993, section 9, for certain "words" (w.e.f. 1-10-1993).]]
