Section 105(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)(a)The State Election Commissioner shall in consultation with the State Government appoint an officer of the State Government to be the Electoral Registration Officer and one or more person, as Assistant Electoral Registration Officers for each constituency;Provided that nothing in this section shall prevent the State Election Commissioner to appoint the same person to be the Electoral Registration Officer for more than one constituency in one or more Grams;(b)The Electoral roll for each constituency shall be prepared and revised by the Electoral Registration Officer appointed under clause (a);(c)An Electoral Registration Officer may, subject to such rules as may be prescribed, employ such persons as he thinks fit for the preparation and revision of the electoral roll for the constituency.
