Section 43B(1) in Tamil Nadu District Municipalities Act, 1920
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the municipalities including [Third Grade Municipalities and Town Panchayats] [Substituted for the words 'Third Grade Municipalities' by the Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006)] shall be vested in the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001] consisting of a [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Act 22 of 2001] to be appointed by the Governor under Article 243-K of the Constitution.
