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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(1) in Kerala Municipality Act, 1994

(1)The State Election Commission shall, in consultation with the Government, designate or nominate an officer of the Government or of the local authority as a District Election Officer for each District:Provided that if the State Election Commission is satisfied that the duties of such office cannot be satisfactorily performed by any one such officer, it may, in consultation with the Government designate or nominate more than one such officers for a District.