Section 11 in The M.P. Nagarpalika Nirvachan Niyam, 1994
11. Officers and staff for conducting elections.
(1)The State Government shall, when so requested by the Election Commission make available to the Election Commission such staff as may be necessary for the discharge of the functions conferred on the Election Commission under the Act and these rules.(2)All the officers and members of the staff appointed or deployed for preparation of voters' list and conduct of election of any Municipality under the Act or these rules, shall function under the superintendence, direction and control of the Election Commission.(3)[ The Commission may assign such duties and functions to officers and members of staff appointed or deployed under sub-rule (1) and invest them with such powers, in relation to such areas, as it may deem necessary or consider fit in relation to conduct of elections and matters connected therewith or incidental thereof.] [Substituted by Notification No. 82-XVIII-3-97, dated 7-7-1997.]
