96A. [ Election observers. [Inserted by Act 14 of 1999, w.e.f. 24-3-1999.]
(1)For observing the election in every Municipality the State Election Commission may, in consultation with the Government nominate a higher officer of the Government as Election Observer.(2)The Election Observer nominated under sub-section (1) shall assist the State Election Commission to ensure a fair and equitable election and shall discharge such other functions entrusted by the Commission.]
