where a notice of election has been published by the Registrar under rule 6, every employer of the establishment to which a copy of the notice has been endorsed, shall-(a)make all arrangements (that is to say, printing of electoral rolls, making available space for polling booths, necessary furniture, other facilities to the polling personnel including transport, where necessary, as may be required for smooth conduct of election) for holding election in the premises of the establishment under the general superintendence and guidance of the Returning Officer of the said election ; and(b)print electoral rolls, both draft and final, ballot papers and all other forms required for holding the election under rule 6 under the superintendence and guidance of the Registrar or an officer authorised by him, and supply them as per the time schedule fixed for the conduct of election.
