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State of Kerala - Section

Section 202 in Kerala Municipality Act, 1994

202. Staff to be made available.

- Every department of the Government and every local authority or other authority and every educational institutions including aided schools and private affiliated colleges in the State shall, when so requested by the State Election Commission or the District Election Officer, make available-
(a)to the Electoral Registration Officer, such staff as may be necessary for the performance of any duties in connection with the preparation and revision of electoral rolls;
(b)to any Returning Officer such staff as may be necessary for the performance of any duties in connection with an election.