Section 97(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)The place of enquiry shall be headquarters of the authorised officer concerned to whom the petition is made or transferred:Provided that the authorised officer to whom the petition is made or transferred, as the case may be, may, on being satisfied that special circumstances exist rendering it desirable that the enquiry should be held elsewhere, fix some other convenient place for this purpose.
