Section 23A in Haryana Panchayati Raj Election Rules, 1994
23A. [ Officers and staff deemed to be on deputation to State Election Commission. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
- The officers and staff deputed for election duty in connection with the preparation, revision and correction of the voters lists for, and the conduct of, ail elections shall be deemed to be on deputation to the State Election Commission for the period during which they arc so deputed and such officers and staff shall, during that period, be subject to the control, superintendence and discipline of the Stale Election Commission.]
