Section 3 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
3. Administrative Machinery for the conduct of elections. - (1) The Commissioner of a revenue division appointed under Section 33 of the Act shall be Divisional Election Authority for the purpose of conducting elections within their respective jurisdiction.
(2)The elections of Members of the Managing Committee and President Chairperson of the Farmers' Organisation shall be conducted under the superintendence, direction, control of District Election Authority.(3)The District Collector shall be the District Election Authority. The functions of the Divisional Election Authority under these rules may also be performed, by the District Election Authority within his jurisdiction, as may be authorised by Divisional Election Authority.(4)The Additional Collector of the District shall be Additional District Election Authority. The Tehsildar, or the Sub-Divisional Officer (Revenue), as the case may be in the District shall be the Deputy District Election Authority.(5)The Additional District Election Authority and the Deputy District Election Authority shall perform such of those functions as may be assigned to them by the District Election Authority. The District Election Authority may authorise in writing, the Additional District Election Officer or the Deputy Election Authority to exercise in any local area in the District in regard to any Water Users' Association, the Distributory Committee or the Project Committee in that area any of the powers vested in him under these rules.
