Section 13 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
13. Appointment of Returning Officer (Municipality).
- The Election Commission or when so authorised by the Election Commission, the District Election officer shall appoint an officer of the State Government not below the rank of Naib-Tehsildar as a, Returning Officer (Municipality) for every election to fill a seat in any Municipality other than the Municipality at the District headquarters:Provided that nothing in this rule shall prevent the Election Commission or the District Election Officer from appointing same person to be a Returning Officer for election to more than one Municipality.
