Section 22(1) in The Representation Of The People Act, 1951.

Central Government Act

(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 5[ an officer of Government or of a local authority].

1. Ins. by Act 47 of 1966, s. 21 (w. e. f. 14- 12- 1966 ).

2. Subs. by Act 27 of 1956, s. 9, for ss. 20 and 21.

3. Ins. by Act 47 of 1966, S. 22 (w. e. f. 14- 12- 1966 ).

4. Subs. by s. 23, ibid., for" an officer of Government" (w. e. f. 14- 12- 1966 ).

5. Subs. by s. 24, ibid., for" an officer of Government".

6. Ins. by Act 21 of 1996, s. 4 (w. e. f. 1- 8- 1996 ).