Section 11(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(3)[ The Commission may assign such duties and functions to officers and members of staff appointed or deployed under sub-rule (1) and invest them with such powers, in relation to such areas, as it may deem necessary or consider fit in relation to conduct of elections and matters connected therewith or incidental thereof.] [Substituted by Notification No. 82-XVIII-3-97, dated 7-7-1997.]
