Section 17 in The M.P. Panchayat Nirvachan Niyam, 1995
17. Officers and staff for conducting elections.
(1)The State Government shall, when so requested by the Commission make available to the Commission such officers and staff as may be necessary for the discharge of functions conferred on the Commission under the Act and these Rules.(2)All the officers and members of the staff appointed or deployed for preparation of voters' list and conduct of election to Panchayats under the Act oi these Rules shall function under the superintendence, direction and control of the Commission.(3)[ The Commission may assign such duties and functions to the officers and members of staff appointed or deployed under sub-rule (1) and invest them with such powers, in relation to such areas as it may deem necessary or consider fit, in relation to conduct of elections and matters connected therewith or incidental thereto.] [Inserted by Notification No. F-1-40-95-XXII-P-2, dated 17-2-1999.]
