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State of Haryana - Section

Section 15 in Haryana Panchayati Raj Election Rules, 1994

15. District Election Officer (Panchayat) and Deputy District Election Officer (Panchayat).

(1)The State Election Commissioner may in consolation with the Government, appoint one or more Deputy District Election Officers (Panchayat) as may be found necessary to assist the District Election Officer (Panchayat) in the conduct of election of Panchayats in the district.
(2)The District Election Officer (Panchayat) shall also be ex-officio Returning Officer (Panchayat) for elections to Zila Parishad.