Section 3 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
3. Powers and functions of the State Election Commission.
(1)The preparation of voters list and the conduct of election of members to the committee shall be under the superintendence and control of the Tamil Nadu State Election Commission (hereinafter called as the State Election Commission) and for this purpose it shall have power to give such directions as it may deem necessary to any officer or employee of the Government, engaged, appointed, or empowered under these rules, for the purpose.(2)The State Election Commission may, subject to its control and revision, delegate its powers to such officers as it may deem necessary.(3)All such officers and the police personnel posted for election duty shall be deemed to be on deputation to the State Election Commission for the period commencing on and from the date of preparation of voters list till its completion and from the date of notification calling for such election and ending with the date of completion of such election and shall, during that period, be subject to the control, superintendence of the State Election Commission.
