Section 281(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)The officers or staff so employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of election shall be deemed to be on deputation with the State Election Commission for the period during which they are so employed.] [Sub-sections (3) and (4) inserted vide Act No. 23 of 2000.]
