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[Cites 0, Cited by 3] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Representation of the People Act, 1951

(2)Every assistant returning officer shall, subject to the control of the returning officer, be competent to perform all or any of the functions of the returning officer: Provided that no assistant returning officer shall perform any of the functions of the returning officer which relate to the scrutiny of nominations unless the returning officer is unavoidably prevented from performing the said function.