243K. Elections to the Panchayats.—
(1) The superintendence,
direction and control of the preparation of electoral rolls for, and the conduct
of, all elections to the Panchayats shall be vested in a State Election
Commission consisting of a State Election Commissioner to be appointed by
the Governor.
(2) Subject to the provisions of any law made by the Legislature of a
State, the conditions of service and tenure of office of the State Election
Commissioner shall be such as the Governor may by rule determine:
Provided that the State Election Commissioner shall not be removed
from his office except in like manner and on the like grounds as a Judge of a
High Court and the conditions of service of the State Election Commissioner
shall not be varied to his disadvantage after his appointment.
125 THE CONSTITUTION OF INDIA
(Part IX.—The Panchayats)
(3) The Governor of a State shall, when so requested by the State
Election Commission, make available to the State Election Commission such
staff as may be necessary for the discharge of the functions conferred on the
State Election Commission by clause
(1).
(4) Subject to the provisions of this Constitution, the Legislature of a
State may, by law, make provision with respect to all matters relating to, or in
connection with, elections to the Panchayats.
