Section 119B in Rajasthan Panchayati Raj Act, 1994
119B. Officers and Staff deemed to on deputation to State Election Commission.
(1)The officers or staff employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of, all elections under this Act shall be deemed to be on deputation to the State Election Commission for the period during which they are so employed and such officers and staff shall, during that period be, subject to the control and superintendence of the State Election Commission.]
