Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 6 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

6. State Election Officer.

- The Commissioner or the Director of Town Panchayats in the case of Town Panchayats and the Commissioner or the Director of Municipal Administration in the case of Third Grade Municipalities and Municipalities shall be the State Election Officer who shall coordinate and supervise the preparation and publication of electoral rolls and also the conduct of all elections respectively to the Town Panchayats, Third Grade Municipalities and Municipalities in the State. He shall also perform such other functions as may be entrusted to him by the State Election Commission, from time to time.