Section 10D in The Madurai City Municipal Corporation Act, 1971
10D. [ Elections to corporation. [Sections 9-A and 10-D were inserted by Tamil Nadu Act 26 of 1994.]
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the corporation shall be vested in the [Tamil Nadu State Election Commission] consisting of a [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] to be appointed by the Governor under Article 243-K of the Constitution.(2)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] make available to the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] by sub-section (1).]
