Section 13 in The M.P. Nagarpalika Nirvachan Niyam, 1994
13. Appointment of Returning Officer (Municipality).
- The Election Commission or when so authorised by the Election Commission, the District Election Officer shall appoint an officer of the State Government not below the rank of Naib-Tehsildar as a Returning Officer (Municipality) for even' election to fill a seat in any Municipality other than the Municipality at the district headquarters :Provided that nothing in this rule shall prevent the Election Commission or the District Election Officer from appointing same person to be a Returning Officer for election to more than one Municipality.
