Section 36C in Jammu and Kashmir Panchayati Raj Act, 1989
36C. Officers and Staff of State Election Commissioner.
(1)The Government shall make available to the Commission, -(a)an officer not below the rank of Additional Secretary to Government who shall be the Secretary to the Commission ;(b)Such other officers or employees, as may be required by the Commission from time to time :Provided that the Government may designate any officer of the Commission as Deputy Election Commissioner.(2)The officers and employees of the Commission shall continue to be governed by the rules and regulations as were applicable to them in their parent services.(3)The State Election Commission shall, in consultation with the Government, designate or nominate such of the officers and employees of the Government as various authorities for purposes of preparation and revision of electoral rolls and conduct of elections under this Act, as it may deem fit.
