Section 3(7) in The Rajasthan Veterinary Council Rules, 1988
(7)Returning Officer and Assistant Returning Officers. - (i) The State shall after receipt of a copy of the electoral roll published under rule 3(6), designate or nominate a Returning Officer who shall be an officer of the State Government.(ii)The State Government may also appoint one or more persons, who shall also be officers of the State Government, to assist the Returning Officers in the performance of his functions as Assistant Returning Officers.(iii)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 relates to the issue of ballot papers, counting of ballot papers and declaration of results of election.
