(1)Every head of office or department [and headmasters of aided schools and principals of private affiliated colleges] [Inserted by Act 7 of 1995.] [including] ['Every head of] educational institutions of the Government and every local self Government institution or other authority shall, on requisition by the State Election Commission or an officer authorised by him furnish to him a list of officers and staff of such office' [or educational institution] within such time as may be specified in the requisition, for performing any duty in connection with an election to a Panchayat.Explanation. - For the purpose of this section and section 145, 'other authority' means any authority by whatever name called, constituted by the Government under any law or established by or under any State enactment for the time being in force.
