(1)The superintendence, direction, control and conduct of election of members of Chak Committee, the Executive Committee and President/Secretary/Treasurer of the Farmers' Organization under the Act in respect of vacancies including casual vacancies shall vest in the Election Authority of the concerned project.(2)The Superintending Engineer of the concerned irrigation project in case of major, medium and minor irrigation projects and the Executive Engineer in case of Lift Irrigation Project or any other officer authorized by Government shall be the Election Authority.(3)The Election Authority may appoint an officer to be the Election Officer who shall be a Gazetted Officer of the State Government for conducting election within the appointed jurisdiction.(4)The Election Authority may also appoint one or more officers of the State Government as Assistant Election Officers to assist the Election Officer.(5)Every Assistant Election Officer shall, subject to the control of Election Officer, be competent to perform or any of the functions of the Election Officer.(6)It shall be the general duty of the Election Officer/Assistant Election Officer at any election to carry out such functions as may be necessary for conducting the election in the manner provided under the Act and the Rules made thereunder.(7)Election Authority or any other officer authorized by him shall appoint as many Polling Officers as he thinks necessary to assist him in the election process provided that such Polling Officers are Government servants.
