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Union of India - Section

Section 3 in The Sikh Gurdwaras Committee Election Rules, 1959

3. Returning Officer.

- The returning officer of a constituency shall be -
(a)the General Assistant or where there are more than one General Assistant, General Assistant I or where there is no General Assistant such officer as the Commissioner, Gurdwara Elections, may appoint, if the constituency, consists of a district;
(b)an officer appointed by the Commissioner, Gurdwara Elections, if the constituency extends over more than one district :
(c)an Assistant Commissioner or an Extra Assistant Commissioner appointed by the General Assistant or General Assistant I and where there is no General Assistant such officer as may be appointed by the Commissioner, Gurdwara Elections, if the constituency consists of one or more tahsils not constituting a district; and
(d)an officer not below the rank of Tahsildar appointed by the General Assistant or General Assistant I and where there is no General Assistant such officer as may be appointed by the Commissioner, Gurdwara Elections, if the constituency consists of an area or combination of areas less than a tahsil :
Provided that if any officer appointed as a returning officer under the provisions of this rule becomes incapable of acting as such owing to his transfer, illness or other such cause the appointing authority may appointed in his place any other officer whom he might originally have appointed :Provided further that if the appointing authority is himself the returning officer he may delegate any of his duties as such to an Assistant Commissioner, or an Extra Assistant Commissioner, if he is unavoidably prevented from performing the same.