Section 264B(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)The State Election Commission shall, in consultation with the State Government, by notification, appoint date or dates for bye election of the Adhyaksha, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Zila Panchayat or Pramukh, [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).], [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] or members of a Kshettra Panchayat.][264C. Staff of every local authority etc. to be made available for election work. - (1) Subject to the supervision and control of the State Elections Commission, the District Magistrate shall supervise the conduct of all elections under this Act in the district.
