Section 42A(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)The State Election Commission may assign such duties and functions to officers and members of staff appointed under sub-section (1) and invest such officers and members of staff with such powers and in relation to such areas as it may deem necessary or consider fit in relation to conduct of elections and matters connected therewith or incidental thereto.
