Section 6(2) in The West Bengal State Election Commission Act, 1994.
(2)Subject to the direction and control of the State Election Commissioner, the District Municipal Election Officer shall appoint such number of officers of the State Government to be the -(a)Assistant Municipal Electoral Registration Officer, and(b)Assistant Municipal Returning Officer.as may be necessary, and such Assistant Municipal Electoral Registration Officer and Assistant Municipal Returning Officer shall exercise such powers and perform such functions [as provided in the West Bengal Municipal Elections Act, 1994, and the rules made thereunder.] [Words and figures substituted for the words 'as may be prescribed.' by W.B. Act 47 of 1994.]
