145. Staff of every local Self Government Institution to be made available.
- Every department of the Government and every local Self Government institution or [other authorities and every educational institution including an aided school or private affiliated college] [Inserted by Act 7 of 1995.] in the State shall when so requested by the State Election Commission or the District Election Officer make available -(a)to the electoral registration officer, such staff as may be necessary for the performance of any duties in connection with the preparation and revision of electoral roll; or(b)to any returning officer such staff as may be necessary for the performance of any duties in connection with an election.
