40A. [ Election Observers. [Inserted by Act 13 of 1999.]
(1)The State Election Commission may nominate adequate number of higher officials of the Government as observers in consultation with the Government for observing the election of the Panchayat.(2)The observer nominated under subsection (1) shall assist the State Election Commission to ensure a fair and equitable election and shall discharge such other function as may be entrusted by the Commission.]
