Section 8 in Gujarat Metropolitan Planning Committees Rules, 2016
8. Appointment of Assistant Returning Officer.
(1)The election authority shall appoint an officer, not below the rank of Deputy Collector, to be Assistant Returning Officer, for each constituency.(2)Every Assistant Returning Officer shall, subject to such control and restriction as may be imposed by 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 relates to the scrutiny of nomination papers unless the Returning Officer is, due to unavoidable reasons, prevented from performing the said functions.(3)The Returning Officer and Assistant Returning Officer shall work under the general direction of superintendence of the Election Authority.(4)Subject to the provisions of sub-rule (2), reference in these rules to the Returning Officer, shall, unless the context otherwise requires, be deemed to include any Assistant Returning Officer.(5)It shall be the duty of the Returning Officer at an election to do all such acts and things as may be necessary for effectively conducting the elections in the manner provided by or under these rules.
