Section 27J(2) in Conduct of Elections Rules, 1961
(2)Any of the following officers shall be the authorised officers for the purpose of sub-rule (1):-(a)an oficer incharge of a migrant camp/area;(b)an officer incharge of an office from where the migrant elector draws his salary as a migrant employee;(c)an officer incharge of a treasury/bank from where the migrant elector draws his pension as a pensioner;(d)any gazetted officer.
