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Representation of the People Act, 1950 13CC. Chief Electoral Officers, District Election Officers, etc., deemed to be on deputation to Election Commission The officers referred to in this Part and any other officer or staff employed in connection with the preparation, revision and correction of the electoral rolls for, and the conduct of, all elections shall be deemed to be on deputation to the Election Commission for the period during which they are so employed and such officers and staff shall, during that period, be subject to the control, superintendence and discipline of the Election Commission.]    |
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