6A. [ Superintendence, direction and control of elections to vest in State Election Commission. [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)The Superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to Parishad, shall be vested in the Election Commission.(2)The conditions of service and tenure of office of the State Election Commissioner constituting the Election Commission shall be such as the Governor may by rule determine under Clause (2) of Article 243-K of the Constitution.(3)The Governor shall, when so requested by the Election Commission, make available to the Election Commission such staff as may be necessary for the discharge of its functions] [Inserted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).].(4)[ The Election Officers, Presiding Officers and any other officers appointed or designated for the time being for the conduct of elections under this Act shall be deemed to be on deputation to the Election Commission for the period commencing on the date of the notification calling for such election and ending with the date of declaration of the results of such election and, accordingly, such officers shall, during that period, be subject to the control, superintendence and discipline of the Election Commission.] [Inserted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).]
