Section 15A(1) in Haryana Panchayati Raj Election Rules, 1994
(1)The State Election Commissioner shall appoint a District Electoral Officer for each district in the State of Haryana, who shall be an officer of the Government;Provided that the State Election Commissioner may appoint more than one officers as District Electoral Officers for a district if the State Election Commissioner is satisfied that the functions of the office of the District Electoral Officer cannot be performed satisfactorily by such officer.
