Section 6I in Chennai City Municipal Corporation Act, 1919
6I. [ Elections to Corporation. [Inserted by Tamil Nadu Act 26 of 1994.]
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the corporation shall be vested in the [Tamil Nadu State Election Commission] consisting of a [Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] to be appointed by the Governor under Article 243-K of the Constitution.(2)The Governor shall, when so requested by the State Election Commission, make available to the [Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] such staff as may be necessary for the discharge of the functions conferred on the [Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] by sub-section (1).]
