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State of Rajasthan - Section

Section 3 in The Rajasthan Waqf Board (Election of Members) Rules, 1999

3. Administrative machinery for the conduct of elections.

(1)Collector, Jaipur Division shall be the Chief Election Authority for the purpose of conduct of elections of members of the Board.
(2)The Chief Election Authority shall, by virtue of his office, be also the Electoral Registration Officer and the Returning Officer.
(3)The Chief Election Authority may appoint one or more persons to assist him in the performance of his functions of Electoral Registration Officer and Returning Officer:Provided that every such person shall be an officer of the State Government.
(4)The Chief Election Authority shall appoint a presiding officer at the polling station of each of the electoral colleges and such polling officer or officers as he thinks necessary, but the shall not appoint any person who has been employed by or an behalf of or has been otherwise working for a candidate in or about the election.
(5)A polling officer shall, if so directed by the Presiding Officer, perform all or any of the functions of a Presiding Officer under these rules.