Section 10D(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the corporation shall be vested in the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] consisting of a [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] to be appointed by the Governor under Article 243-K of the Constitution.
