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 4[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 5*** to the scrutiny of nominations 6*** unless the returning officer is unavoidably
prevented from performing the said function.
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