Section 10A in The Maharashtra Village Panchayats Act, 1959
10A. [ State Election Commission. [Section 10A was inserted by Maharashtra 52 of 1994, section 3.]
(1)The superintendence, direction and control of the preparation of the electoral rolls for, and the conduct of, all elections to the panchayats shall vest in the State Election Commissioner.(2)The State Election Commissioner may, by order, delegate any of his powers and functions to any officer of the Commission or any officer or the State Government not below the rank of Tahsildar.(3)All the officers and members of the staff appointed or deployed for preparation of electoral rolls and conduct of election of panchayats under this Act or the rules shall function under the superintendence, direction and control of the State Election Commissioner.(4)Notwithstanding anything contained in this Act and the rules, the Commission may issue such special or general orders or directions which may not be inconsistent with the provisions of the Act for fair and free elections.] [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]
