104A. [ The Returning Officer, Presiding Officer etc. be deemed to be on deputation to the Election Commission. [Inserted by Act 14 of 1999, w.e.f. 24-3-1999.]
- The Returning Officer, Assistant Returning Officer, Presiding Officer, Polling Officer and any other officer, Police Officer and Election observer designated for the time being to conduct a general election or bye-election under the provisions of this Act shall be deemed to be on deputation to the State Election Commission for the period from the date of notification for such election to the date of declaration of the results of such election accordingly such officers shall be subject to the control, supervision and command of the State Election Commission during that period.]
