Section 21(5) in Haryana Municipal Corporation Election Rules, 1994
(5)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 nomination papers unless the Returning Officer is unavoidably prevented from perForming the said functions.
