Section 50 in Uttar Pradesh Municipal Corporation Act, 1959
50. [ Notification for election and vacancy. [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
(1)A general election shall be held for the purpose of constituting or reconstituting a Corporation.(2)For the said purpose, the State Government shall, by notification published in the Official Gazette on such date as may be recommended by the State Election Commission, call upon all wards in the city to elect Corporators and the Mayor in accordance with the provisions of this Act and of the rules and orders made thereunder.[(2-A) The State Government shall, in consultation with the State Election Commission, by notification published in the Office Gazette, appoint date or dates for election of the [Deputy Mayor] under Section 12 and call upon the Corporators to elect the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] in accordance with the provisions of this Act.](3)If a casual vacancy occurs in the office of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] or a Corporator owing to death or resignation or any other cause, such office or seat, as the case may be, shall be declared vacant by the State Government by notification published in the Official Gazette.(4)When an office or seat has been declared vacant, the State Election Commission shall, by a notification in the Official Gazette, call upon the ward concerned or, as the case may be, the Corporators, to elect a person for the purpose of filling the vacancy so caused in accordance with the provisions of this Act and of the rules and orders made thereunder before such date as may be specified in the notification.]Executive Committee
