542. Staff of certain authorities to be made available for election work.
(1)The authorities specified in sub-section (2) shall, when so requested by the District Election Officer, (Municipalities), make available to any Returning Officer such staff (including teachers, professors, non-teaching staff) as may be necessary for the performance of any duties in connection with an election. Duties related with polling, counting of votes, maintenance of law and order, patrolling and magistracy etc. shall be deemed to be election duty.(2)The following shall be the authorities for the purposes of the Act, namely -(a)every local authority;(b)every University established or incorporated by or under a Central or State Act;(c)a Government company as defined in section 617 of the Companies Act, 1956 (Act No.1 of 1956);(d)any other institution, concern or undertaking which is established by or under a Central or State Act or which is controlled, or financed wholly or substantially by funds provided, directly or indirectly, by the Central Government or a State Government.
