Section 33 in Siliguri Municipal Corporation Act, 1990
33. Authority for preparation and revision of roll.
(1)The State Government shall, by notification, and on such terms and conditions as it thinks fit, appoint an election authority and such number of assistant election authorities as may be necessary for the preparation, publication, revision, correction and maintenance of the electoral roll and for holding of elections under this Act.(2)The election authority may appoint such staff for such period and on such pay as the State Government may sanction.(3)The salary of the election authority, the assistant election authorities and the staff appointed under sub-section (2) and all other expenses relating to the establishment of such authority or authorities shall be paid out of the Municipal Fund.
