Section 6I(1) in Chennai City Municipal Corporation Act, 1919
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the corporation shall be vested in the [Tamil Nadu State Election Commission] consisting of a [Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] to be appointed by the Governor under Article 243-K of the Constitution.
