Section 6 in Tamil Nadu Panchayats (Elections) Rules, 1995
6. State Election Officer and District Election Officer.
(1)State Election Officer. - The State Election Commission may appoint the Director of Rural Development as the State Election Officer. Subject to the superintendence, direction and control of the State Election Commission. The State Election Officer shall co-ordinate and supervise the preparation and publication of Panchayat electoral rolls and also the conduct of elections of the [offices of members] [Substituted by G. O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] of Panchayats at different levels, Presidents and Vice-Presidents of Village Panchayats, [Chairpersons and Vice-Chairpersons of Panchayat Union Councils and District Panchayats] [Substituted by Notification No. SRO A-88(a)/2000.]. [***] [Omitted by Notification No. SRO A-51 (b)/1998.] He shall also perform such other functions as may be entrusted to him by the State Election Commission, from time to time.(2)District Election Officer. - The District Collector shall be appointed as the District Election Officer. Subject to the superintendence, direction and control of the State Election Commission, the District Election Officer shall co-ordinate and supervise the preparation and publication of Panchayat electoral rolls and also the conduct of elections to the offices of members of Panchayats at different levels, Presidents and Vice-Presidents of Village Panchayats, [Chairpersons and Vice-Chairpersons of Panchayat Union Councils and District Panchayats] [Substituted by Notification No. SRO A-88(a)/2000.]. [***] [Omitted by Notification No. SRO A-51 (b)/1998.]. He shall also perform such other functions as maybe entrusted to him by the State Election Commission, from time to time.
