(4)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] make available to the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] by sub-section (1).
