Section 43B in Tamil Nadu District Municipalities Act, 1920
43B. [ Election to the municipalities including [Third Grade Municipalities and Town Panchayats] [Section 43B and 43C were by Tamil Nadu Act 25 of 1994].
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the municipalities including [Third Grade Municipalities and Town Panchayats] [Substituted for the words 'Third Grade Municipalities' by the Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Tamil Nadu Act 18 of 2006)] shall be vested in the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001] consisting of a [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Act 22 of 2001] to be appointed by the Governor under Article 243-K of the Constitution.(2)The Governor shall, when so requested by the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001], make available to the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Act 22 of 2001] by sub-section (1).]
