Section 10D(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] make available to the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] by sub-section (1).
