Section 52A(5) in Tamil Nadu Co-operative Societies Rules, 1988
(5)The District Election Officers, Electoral Officers, Election Officers, Polling Officers and any other officers appointed under the Rules, any police officers designated for the time being by the State Government for the conduct of any elections, shall be deemed to be on deputation to the Election Commission for the period commencing on and from the date of preparation of electoral rolls till its completion and from the date of notification calling for such elections and ending with the date of completion of such elections and such officer shall, during that period, be subject to the control, superintendence and discipline of the Election Commission.
