Section 11 in The Rajasthan Municipalities (Election of Chairman, Vice-Chairman, President and Vice-President) Rules, 1959
(11)[ Returning Officer.- Unless otherwise ordered by the Government, the Returning Officer means the Collector or the officer appointed as Returning Officer by him under clause 5 of the Rajasthan Municipalities Election Order, 1960;] [Substituted by Notification dated 23-1-1982, Rajasthan Rajpatra, Extraordinary, Part IV-C (I) dated 23-1-1982, page 393.]
