Section 7 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
7. Election Authorities.
(1)The Chief election authority may appoint such number of officers as he considers necessary to be the election authorities for such areas or, establishments or units, as the case may be, for the purposes of this Act.(2)The election authority, on such appointment may appoint such number of persons under their control to assist the election authorities to discharge their duties and perform their functions.
