Section 9A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
9A. [ State Election Commission. [Section 9A was inserted by Maharashtra 13 of 1997, Section 2]
(1)The superintendence, direction and control of the preparation of the electoral rolls, for, and the conduct of, all elections to the Zilla Parishads and Panchayat Samitis shall vest in the State Election Commission.(2)The State Election Commission may, by order, delegate any of its powers and functions to any officer of the State Election Commission or any officer of the State Government not below the rank of Tahsildar.(3)All the Officers and members of the staff appointed or deployed for preparation of electoral rolls, electoral divisions, electoral colleges and conduct of elections of Zilla Parishads and Panchayat Samitis under this Act or the rules shall function under the superintendence, direction and control of the State Election Commission.(4)Notwithstanding anything contained in this Act or the rules, the State Election Commission may issue such special or general orders or directions which may not be inconsistent with the provisions of the Act and the rules for fair and free elections.]Election of Councillors
