Section 9(2) in The Jammu and Kashmir Representation of the People Act, 1957
(2)Every Assistant [Electoral Registration Officer] [Substituted by Act IX of 1966, for 'Electoral Registrar'.] shall subject to the control of the [Electoral Registration Officer] [Substituted by Act IX of 1966, for 'Electoral Registrar'.] be competent to perform all or any of the functions of the [Electoral Registration Officer.] [Substituted by Act IX of 1966, for 'Electoral Registrar'.]["9A. Chief Electoral Officers, District Election Officers etc. deemed to be on deputation to the Election Commission. [Inserted by Act IX of 1997, Section 3.]- The officers referred to in this part and any other officer or staff employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of, all elections shall be deemed to be on deputation to the Election Commission for the period during which they are so employed and such officers and staff shall, during that period, be subject to the control, superintendence and discipline of the Election Commission."]
