Section 16 in Arunachal Pradesh Municipal Elections Act, 2009
16. Officers/ officials shall be subject to the control and discipline of the State Election Commission.
- Municipal Election Officer, Municipal Electoral Registration Officer, Assistant Municipal Electoral Registration Officer, Municipal Returning Officer, Assistant Municipal Returning Officer, Presiding Officers, Polling Officers and any other Officer appointed under this Act and any police officer designated for the time being by the State Govt. for the conduct of any election shall be deemed to be on deputation to the State Election Commission and remain under the control, superintendence and discipline of the State Election Commission from the date of the notification calling for such elections and ending with the date of declaration of the results of such elections.
