(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Village Panchayats, Panchayat Union Councils and District Panchayats shall be vested in the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] consisting of a [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] to be appointed by the Governor under Article 243-K of the Constitution.
