Section 210(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Any officer or staff employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of all elections shall be deemed to be on deputation to the A.P. Election Commission for Local Bodies for the period during which they are employed and such officers and staff shall during that period, be subject to the control, superintendence and discipline of the A.P. Election Commission for Local Bodies.
