119. Officers and staff of State Election Commission.
(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 Government, designate or nominate in this behalf.(2)Subject to the superintendence, direction and control of the State Election Commission, the Chief Electoral Officer shall -(a)supervise the preparation, revision and correction of all electoral rolls in the State under this Act;(b)supervise the conduct of all elections under this Act; and(c)exercise such other powers and functions as the State Election Commission may direct.(3)For each district in the State, the State Election Commission shall in consolation with the Government designate or nominate an officer of the Government as a District Election Officer;Provided that the State Election Commission may designate or nominate more than one such officer for a district if the Commission is satisfied that the functions of the office can not be performed satisfactorily by one officer.(4)Where more than one District Election Officer are designate or nominated for a district, the Commission shall in the order designating or nominating the District Election Officer also specify the area in respect of which each such officer shall exercise jurisdiction.Provided that, where the owner of such vehicle, vessel or animal being aggrieved by the amount of compensation so determined, makes an application within the prescribed time to the State Government the amount of compensation to be paid shall be such as the State Government may determine.(5)Where, immediately before the requisition, the vehicle or vessel, is by viture of a hire purchase agreement in the possession of a person other than the owner, the amount determined under sub-Section (4), as the total compensation payable in respect of the requisition shall be apportioned between that person and the owner in such manner as they may agree upon and in default of agreement, such manner, as the Collector or the State Government may decide.(6)The State Election Commission may appoint one or more persons as Assistant Electoral Registration Officers to assist the Electoral Registration Officer in the performance of his function.(7)The Government shall, when so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission by or under this Act or any other law for the being in force.
