(1)Every [head of office or departmental including educational institutions of the Government and every local authority or other authority and headmasters of aided schools and Principal of Private affiliated Colleges] [Substituted by Act 8 of 1995.] shall, on requisition by the State Election Commission or an officer authorised by him, furnish to him a list of [officers and staff of such office or educational institutions] [Substituted by Act 8 of 1995.] within such time as may be specified in the requisition, for performing any duty in connection with an election to a Municipality.Explanation. - For the purpose of this section and section 202 "other authority" means any authority by whatever name called, constituted or established by the Government by or under any law for the time being in force.
