Section 28 in The Bihar Municipal Election Rules, 2007
28. Costs incurred on the preparation of electoral roll to be borne by the Municipality.
- All costs incurred in connection with the preparation and printing of electoral roll, publication of notice and taking any other action under these Rules, shall be payable from the Municipal Fund:Provided that if the Registration Officer and other persons employed in connection with the preparation and publication of the electoral rolls are servants of the State Government, they shall be paid by the State Government such emoluments as may be fixed by the State Government and the Municipality shall, out of the Municipal Fund, reimburse to the State Government the amount of emoluments so paid.
