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22. Assistant returning officers.- (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 2[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 3*** to the scrutiny of nominations 4*** unless the returning officer is unavoidably prevented from performing the said function.    |
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