(1)There shall be a Chief Electoral Officer who shall be such officer of the State Government as the State Election Commission may, in consultation with the State Government, designate or nominate in this behalf.(2)Subject to the superintendence, direction and control of the State Election Commission(a)the Chief Electoral Officer shall supervise the preparation, revision and correction of all electoral rolls in the State under this Act;(b)shall supervise the conduct of all elections in the State under this Act; and(c)shall exercise such other powers and functions as the State Election Commission may direct.
