Section 50 in The Calcutta Municipal Corporation Act, 1980
50. [ Election to Corporation. -] [Section 50 substituted by W.B. Act 36 of 1994.]
The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation shall vest in the State Election Commission :[Provided that the electoral roll for the time being in force for election of members to the West Bengal Legislative Assembly, so far as such electoral roll relates to Calcutta, may be adopted by the election authority as an electoral roll for election of Councillors to the Corporation under this Act.] [Proviso first added by W.B. Act 32 of 1983. Then it was substituted by W.B. Act 31 of 1989.]
