13A. Chief electoral officers.—
(1) There shall be for each State a chief electoral officer who
shall be such officer of Government as the Election Commission may, in consultation with that
Government, designate or nominate in this behalf.
(2) Subject to the superintendence, direction and control of the Election Commission, the
chief electoral officer shall supervise the preparation, revision and correction of all electoral rolls in
the State under this Act.
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[13AA. District election officers.—
(1) For each district in a State, 6***, the Election
Commission shall, in consultation with the Government of the State, designate or nominate a district
election officer who shall be an officer of Government:
Provided that the Election Commission may designate or nominate more than one such officer
for a district if the Election Commission is satisfied that the functions of the office cannot be
performed satisfactorily by one officer.
(2) Where more than one district election officer are designated or nominated for a district
under the proviso to sub-section
(1), the Election Commission shall in the order designating or
nominating the district election officers also specify the area in respect of which each such officer
shall exercise jurisdiction.
(3) Subject to the superintendence, direction and control of the chief electoral officer, the district
election officer shall coordinate and supervise all work in the district or in the area within his
jurisdiction in connection with the preparation and revision of the electoral rolls for all
parliamentary, assembly and council constituencies within the district.
(4) 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.]
