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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Municipalities Act, 2009

(2)Subject to the superintendence, direction and control of the State Election Commission
(a)the Chief Electoral Officer shall supervise the preparation, revision and correction of all electoral rolls in the State under this Act;
(b)shall supervise the conduct of all elections in the State under this Act; and
(c)shall exercise such other powers and functions as the State Election Commission may direct.