Section 6I(2) in Chennai City Municipal Corporation Act, 1919
(2)The Governor shall, when so requested by the State Election Commission, make available to the [Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] 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 Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] by sub-section (1).]
