27J. Officers authorised to perform certain functions under this Part.
(1)The officers mentioned in sub-rule (2) shall be the authorised officers for the purpose of-(a)sub-rule (2) of rule 27-G;(b)issuing certificate in Part II of Form 12-C.(2)Any of the following officers shall be the authorised officers for the purpose of sub-rule (1):-(a)an oficer incharge of a migrant camp/area;(b)an officer incharge of an office from where the migrant elector draws his salary as a migrant employee;(c)an officer incharge of a treasury/bank from where the migrant elector draws his pension as a pensioner;(d)any gazetted officer.
