Section 13 in Karnataka Agricultural Produce Marketing Act 1966
13. Superintendence direction and control of elections.
(1)Subject to the instructions of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] the superintendence direction and control of the preparation of the lists of voters for and the conduct of all elections to the market committee shall be vested in the Deputy Commissioner:[Proviso x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991](2)The State Government shall make available to the Deputy Commissioner such staff and funds as may be necessary for the discharge of the functions and responsibilities conferred on the Deputy Commissioner under this Act.(3)All expenditure in connection with or incidental to the election of members to the market committees shall be met from the Consolidated Fund of the State.(4)[ Notwithstanding anything contained in any law for the time being in force the State Government may issue instructions relating to all matters connected with elections to the market committees including directions for cancellation of the calender of events or postponement of the poll.] [Inserted by Act 4 of 1982 w.e.f. 4.11.1981]
