Section 10D(2) in The Madurai City Municipal Corporation Act, 1971
(2)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] make available to the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] by sub-section (1).]
