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State of Punjab - Section

Section 42 in Chandigarh Panchayat Election Rules, 1994

42. Staff.

- The Government may provide such staff and all other administrative assistance to the Election Commission and the Election Tribunal as may be considered necessary.
(i)The Government shall make available to Election Commission such staff and administrative assistance as it may require for the performance of duties in connection with the preparation of revision of Electoral Rolls, and for conducting the election in respect of Panchayat.
(ii)Such staff shall work under the direction of Election Commission and shall be in its disciplinary control till the Electoral Roll is prepared or completion of election process as the case may be.