Section 104 in Arunachal Pradesh Panchayat Raj Act, 1997
104.
(1)There shall be a State Election Commission constituted by the Governor for superintendence, direction and control of the preparation of Electoral rolls and for the conduct of all elections to the Panchayat bodies in the State under this Act and rules made thereunder. The State Election Commission shall consist of a State Election Commissioner to be appointed by the Governor.(2)The conditions of service and tenure of the office of the State Election Commissioner shall be such as the Governor may by rules determine;Provided that the State Election Commissioner shall not be removed from his office except in like manner and on like grounds as judge of the High Court and the conditions of service of the State Election Commissioner shall not be varied to his disadvantage after his appointment.(3)The State Government shall, when so requested by the State Election Commissioner, make available to the State Election as may be necessary for the discharge of the functions conferred on the State Election Commissioner under this Act(4)The State Election Commissioner shall, in consultation with the State Government, appoint an officer of the State Government to be the District Election Officer and Sub-Divisional Election Officer to Co-ordinate and supervise work in the District and Sub-Division in connection with the conduct of election under its superintendence and control.
