Section 11 in The Bihar Municipal Election Rules, 2007
11. Appointment of Revising Authority.
(1)(i)For the purpose of the disposal of claims for being included and objections to the inclusion of any name in the electoral roll, the Registration Officer may appoint in writing a person or persons to perform all or any of the duties of the Revising Authority in respect of any ward or part of a ward:Provided that no Officer or servant of the Municipality shall be appointed to perform the functions of a Revising Authority.(ii)The Revising Authority may call upon the Executive Officer to produce all relevant or necessary documents or papers in his power or possession for the discharge of his duties under these Rules.(2)The Executive Officer shall render all necessary assistance to the Registration Officer and the Revising Authority for the discharge of the duties imposed on them under these Rules.
