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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar State Election Authority Act, 2008

(2)The Election Authority, for conduct of election shall designate or nominate District Magistrate, Sub-Divisional Magistrate, Block Development Officer, Circle Officer or such other officer as it may deem fit and proper as Election Officer for election of each institution, organization, establishment and may even designate one or more officer as Deputy Election Officer for assistance of Election Officer.