Section 52A(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)Where the Election Commission, suo-motu or on complaint or on the report of the Observer is of the opinion that a District Election Officer or Electoral Officer or Election Officer by an act of omission or commission has done anything detrimental to the conduct of free and fair election, the Election Commission may recall such District Election Officer or Electoral Officer or Election Officer, as the case may be, and appoint another eligible officer in his place who shall proceed the election as per the election programme already drawn by the Election Commission.
