Section 119(3) in Rajasthan Panchayati Raj Act, 1994
(3)For each district in the State, the State Election Commission shall in consolation with the Government designate or nominate an officer of the Government as a District Election Officer;Provided that the State Election Commission may designate or nominate more than one such officer for a district if the Commission is satisfied that the functions of the office can not be performed satisfactorily by one officer.
