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11[20A. General duties of district election officer.- (1) Subject to the superintendence, direction and control of the chief electoral officer, the district election officer shall co-ordinate and supervise all work in the district or in the area within his jurisdiction in connection with the conduct of all elections to Parliament and the Legislature of the State. 1. Subs. by Act 20 of 1963, s. 57 and the Second Schedule for "the Governor" (w.e.f. 13-5-1963). 2. The words "Rajpramukh, Lieutenant-Governor or Chief Commissioner, as the case may be," omitted by the Adaptation of Laws (No. 2) Order, 1956. 3. Added by Act 20 of 1963, s. 57 and the Second Schedule (w.e.f. 13-5-1963). 4. Ins. by Act 37 of 1957, s. 13 (w.e.f. 8-9-1957). 5. Subs. by Act 1 of 2006, s. 5, for "under the Legislative Councils Act, 1957" (w.e.f. 11-1-2006). 6. Ins. by Act 16 of 2010, s. 5 (w.e.f. 25-3-2016). 7. The words "or Rajpramukh, as the case may be," omitted by the Adaptation of Laws (No. 2) Order, 1956. 8. The words "an electoral college constituency or" omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957). 9. Ins. by Act 47 of 1966, s. 21 (w.e.f. 14-12-1966). 10. Subs. by Act 27 of 1956, s. 9, for sections 20 and 21 (w.e.f. 28-8-1956). 11. Ins. by Act 47 of 1966, s. 22 (w.e.f. 14-12-1966). (2) The district election officer shall also perform such other functions as may be entrusted to him by the Election Commission and the chief electoral officer.]    |
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