Section 5 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
5. Powers and functions of the State Election Commission.
(1)The preparation of electoral roll and the conduct of all elections under these rules shall be held under the superintendence and control of the State Election Commission and for this purpose it shall have power to give such directions as it may deem necessary to the State Election Officer or District Election Officer or any Officer or servant of the Government or the local bodies or Government Undertakings, engaged for the purpose, so as to ensure efficient conduct of the elections.(2)The State Election Commission may, subject to control and revision, delegate its powers to such officers as it may deem necessary.(3)The State Election Officer, the District Election Officer, Electoral Registration Officer, Returning Officer, Assistant Returning Officer, Presiding Officer, Polling Officer and any other officer appointed under these rules for the time being, for the conduct of any elections, and any police officer posted for election duty shall be deemed to be on deputation to the State Election Commission for the period commencing on and from the date of preparation of electoral rolls till its completion and from the date of notification calling for such elections and ending with the date of completion of such elections and such officer shall, during that period, be subject to the control, superintendence and discipline of the State Election Commission.(4)(a)The State Election Commission may obtain from the Executive Officers of Town Panchayats or Third Grade Municipalities or Commissioners of Municipalities and Corporations, as the case may be, particulars of various casual vacancies to be filled up under these rules.(b)It shall be the duty of the Executive Officers, or the Commissioners, as the case may be, to report every casual vacancy within one week from the date of its occurrence to the State Election Commission.
