- The State Government shall, by notification, appoint an election authority for every Municipal area for the purpose of this Act, and may also appoint such number of assistant election authorities as the State Government may think fit to perform such functions of the election authority under this Act or the rules made thereunder as the election authority may delegate in this behalf, and an assistant election authority shall while performing such functions, be deemed to be an authority for the purpose of this Act.Provided that notwithstanding anything contained in this Act, the election authority and the assistant election authorities shalL in the exercise of their powers and discharge of their functions under this Act, be subject to the superintendence, direction and control of the State Election Commission. referred to in article 243 K of the Constitution.[Provided further that the electoral rolls shall be prepared and election of the municipal bodies shall be held under the superintendence, direction and control of the State Election Commissioner under this Act and Rules Framed thereunder:] [Inserted by The Tripura Municipal (Amendment) ACT. 2000, w.e.f 6. 10.2000.]Provided also that the State Government shall, when so requested by the State Election Commissioner, make available to the State Election Commissioner, such staff as may be necessary, for the discharge of the functions conferred under this Act.
