Section 52A(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)The Election Commission may appoint the officers appointed as the Registrars of Co-operative Societies by the Government under section 3 of the Act as the State Election Officers in respect of the Co-operative Societies under their respective administrative control. Subject to the superintendence, direction and control of the Election Commission, the State Election Officers, shall co-ordinate and supervise the preparation and publication of voters' list and also the conduct of elections of members of the boards and the office bearers of the boards of societies under their respective administrative control. They shall also perform such other functions as may be entrusted to him by the Election Commission from time to time.
