Section 281 in The Himachal Pradesh Municipal Corporation Act, 1994
281. State Election commission.
(1)The superintendence, direction and control of the preparation of electoral rolls, delimitation of wards, reservation and allotment of seats by rotation for, and the conduct of, all elections to the municipalities shall be vested in the State Election Commission constituted under articles 243-K and 243-ZA of the Constitution of India and section 160 of the Himachal Pradesh Panchayati Raj Act, 1994 (4 of 1994) in the manner, as may be prescribed by rules.(2)The Commission shall frame its own rules and lay its own procedure.(3)[ The Governor shall, when so requested by the State Election Commissioner, make available to him such staff as may be necessary for the discharge of the functions conferred on him under this Act.(4)The officers or staff so employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of election shall be deemed to be on deputation with the State Election Commission for the period during which they are so employed.] [Sub-sections (3) and (4) inserted vide Act No. 23 of 2000.]
