APPOINTMENT OF ELECTION STAFF AND DISCIPLINARY CONTROL

Criteria for appointment of DEOs.,ROs, EROS., AROs., and AEROs.

(d) In cases where a parliamentary constituency spreads over more than one district, the District Magistrate/Deputy Commissioner/District Collector/District Officer having the jurisdiction over the comparatively larger part of the constituency should be designated as the Returning Officer. The size of the part of the constituency should be determined on the basis of the number of component assembly segments falling in each District and not on the basis of the geographical size or population. Where, however, the District Magistrate/Deputy Commissioner/District Collector/District Officer of the district having jurisdiction over the larger part of the constituency is already the Returning Officer for two other parliamentary constituencies and the District Magistrates/Deputy Commissioner/District Collector/District Officer having jurisdiction over the smaller part of the constituency is not the Returning Officer of any parliamentary constituency or is Returning Officer of only one parliamentary constituency the later District Magistrate/Deputy Commissioner/District Collector/District Officer should be the Returning Officer for such a constituency.

(e) In cases where a parliamentary constituency spreads over more than one district and all the Districts contain the same number of Assembly segments the District Magistrate/Deputy Commissioner/District Collector of any of those districts may be appointed as the Returning Officer. The Chief Electoral Officer will take a decision to recommend the Returning Officer in such cases keeping in view the considerations like easy accessibility to the Returning Officer's headquarter from all parts of the constituency, means of communications and other facilities available for conduct of elections at such headquarter like spacious counting halls, etc., and recommend a suitable District Magistrate/Deputy Commissioner/District Collector/District Officer for designation as the Returning Officer for that Parliamentary Constituency.

3. Returning Officer for Assembly Constituency :

(a) Sub-Divisional Magistrates/Sub-Divisional Officers/Revenue Divisional Officers shall subject to the provisions of sub-para (d), alone be designated as the Returning Officer for an assembly constituency within the sub-division/revenue division.

(b) No officer, other than an officer drawn from general administration (including Revenue and Land Administration), lower in rank than that of a Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer shall be designated or nominated as Returning Officer for any assembly constituency.

(c) In case where there are two assembly constituencies within a sub-division/revenue division, the Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer shall be designated as the Returning Officer for both the assembly constituencies within the sub-division/revenue division.

(d) In case where there are more than two assembly constituencies within a sub-division/revenue division, the Sub-Divisional Magistrate/Sub Divisional Officer/Revenue Divisional Officer shall be designated as the Returning Officer for the assembly constituency in which his headquarter is located and the adjoining assembly constituency. Another officer of the sub-divisional level who is next only to the Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer in the level of seniority and enjoying civil, criminal and revenue powers not less than those of the Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer should be designated or nominated as the Returning Officer for the remaining, but not more than two, assembly constituencies covering his headquarter. All such officers should be appointed by designation and should be drawn from General Administration (including Revenue and Land Administration) Departments.

(e) In cases where an assembly constituency spreads over more than one sub-division/revenue division, the Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer in whose jurisdiction the larger portion of the constituency falls should be designated as the Returning Officer. The larger or smaller portion should be determined on the basis of the total number of polling stations falling in each sub-division/revenue division and not on the basis of the geographical size of those divisions.

(f) In case where an assembly constituency spreads over more than one sub-division or revenue division and each sub-division/revenue division covers more or less equal portion, the Sub-Divisional Officer/Revenue Divisional Officer of either sub-division/revenue division may be appointed as the Returning Officer. Where, however, the portions covered are unequal and it is difficult to ascertain in the sub-division or revenue division in which larger portion of the constituency lies, the Chief Electoral Officer will take a decision to recommend the Returning Officer keeping in view considerations like easy accessibility to the Returning Officer's headquarter from all parts of the constituency, means of communication and other facilities for conduct of elections like spacious counting halls, etc., and recommend a suitable Sub-Divisional Magistrate/Sub-Divisional Officer/Revenue Divisional Officer for designation as Returning Officer for that particular assembly constituency.



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