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State of Karnataka - Section

Section 308D in Karnataka Panchayat Raj Act, 1993

308D. Returning Officer etc., deemed to be on deputation to State Election Commission.

- The returning officers, presiding officers, polling officers and any other officer or staff employed in connection with the preparation, revision and correction of electrol roll for, and the conduct of all elections to the Zilla Panchayat, Taluk Panchayat and Grama Panchayat shall be deemed to be on deputation to the State Election Commission for the period during which they are so employed and such officers and staff shall, during that period, be subject to the control, superintendence and discipline of the State Election Commission. If during that period the officer concerned commits any misconduct action shall be taken against him under the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.].