- For every Municipality and for every election to fill a seat or seats in a Municipality, the State Election Commission shall in consultation with the Government, designate or nominate [one or more Returning Officers] [Substituted 'a Returning Officer' by Act 14 of 1999, w.e.f. 24-3-1999.] who shall be an officer of the Government or of a local authority:Provided that nothing in this section shall prevent the State Election Commission from designating or nominating the same person to be the Returning Officer for more than one Municipality.
