Section 159 in The Jammu and Kashmir Representation of the People Act, 1957
159. Staff of every local authority to be made available for election work.
- Every local authority shall, when so requested by the [Election Commission or the Chief Electoral Officer] [Substituted by Act XXVI of 1960 for 'Election Commissioner or a Deputy Election Commissioner'.] make available to any [Electoral Registration Officer] [Substituted by Act IX of 1996, for 'Election Registrar'.] or any Returning Officer such staff as may be necessary for the performance of any duties in connection with an election.
