Section 76(1) in Haryana Panchayati Raj Election Rules, 1994
(1)For the purposes of sub- section (1) of Section 60 of the Act the [District Development and Panchayat Officer] [Substituted vide Notification dated 18-6-1999] [or any other officer authorised by him] [The words inserted by Haryana Gazette LSP III dated 4.2.1995.] shall be the prescribed authority.
