Section 11 in The Manipur Hill Areas Autonomous District Council Act, 2000
11. Conduct of election.
(1)The superintendence, direction and control of the preparation of electoral rolls for the conduct of all elections to District Councils shall be vested in the Election Commission of District Councils consisting of one Election Commissioner to be appointed by the Governor.(2)The condition of service and tenure of office of the Election Commission shall be such as the Government may, by rule, determine.(3)The Government shall, when so requested by the Election Commission, make available to the election Commission such staff as may be necessary for the discharge of the functions conferred on the election Commission by sub-section (1).(4)Subject to the provisions of this Act, elections to the District Council shall be held in accordance with the rules made by the Government in this behalf.
