(1) The Election Commission may appoint one or more persons to assist any returning officer in the performance of his functions: Provided that every such person shall be 1 [an officer of Government or of a local authority.] (2) Every assistant returning officer shall, subject to the control of the returning officer, be competent to perform all or any of the functions of the returning officer: Provided that no assistant returning officer shall perform any of the functions of the returning officer which relate 2 *** to the scrutiny of nominations 3 *** unless the returning officer is unavoidably prevented from performing the said function.Open in Lexace · Ask the AI about this section
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