Section 62 in The Orissa Municipal Corporation Act, 2003
62. Superintendence, direction and control of elections.
(1)The superintendents, direction and control of reparation of the electoral rolls for, and the conduct of, all elections to the Corporations shall vest in the Election Commission.(2)The Election Commission may, by order, delegate any of his powers and functions to any officer under his control or any officer of the Government not below the rank of a Sub-Collector.(3)Any officer and employees of the Government, made available to the Election Commission pursuant to Clause (3) of article 243K of the Constitution for the discharge of the functions conferred on the Election Commission by Clause (1) of that article, when appointed by the Election Commission as the Election Officer, Polling Officer or any other Officer, or otherwise designated for the time being, for the conduct of any election under this Act, shall be deemed to be on deputation to the Election Commission for the period commencing on the date of notification calling for such election and ending with the date of declaration of the result of such election and, accordingly, such officers and employees shall, during that period, be subject to the control, superintendence and discipline of the Election Commission.(4)Notwithstanding anything contained in this Act and the rules made thereunder, the Election Commission may issue such special or general orders or directions, not inconsistent with the provisions of this Act for conduct of free and fair election.
