(1)The electoral rolls for all the constituencies comprised in a village panchayat shall be prepared and revised, in such manner as may be prescribed, by an electoral registration officer who shall be such Officer of the Government or of a local authority as the State Election Commission may, in consultation with the Government, designate or nominate in this behalf.(2)An electoral registration officer may, subject to such restrictions as may be prescribed, employ competent teachers of schools including aided schools or Government employees or employees of local authorities for the preparation and revision of the electoral rolls for the constituencies.
