Section 10D in The Coimbatore City Municipal Corporation Act, 1981
10D. Elections to corporation.
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the corporation shall be vested in the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] consisting of a [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] to be appointed by the Governor under Article 243-K of the Constitution.(2)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] make available to the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Municipal Laws (Amendment) Act 2002 (Tamil Nadu Act 22 of 20011.] by sub-section (1).
