Section 10(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Save as provided in sub-section (3), all seats in that municipality [***] [Omitted 'including President and the Vice-President' by Act No. 50 of 2013, dated 20.9.2013.] shall be filled in by persons chosen by direct election and for the purpose of election, the Deputy Commissioner shall, in accordance with such rules as may be prescribed by the State Government,-(a)divide the municipal area into wards in such a manner that -(i)one member shall be elected from each ward ; and(ii)as far as possible the population in each ward shall be equally distributed ;[***] [Omitted by Act No. 50 of 2013, dated 20.9.2013.].(b)determine the territorial extent of each ward ; and(c)determine the ward or wards in which seats are reserved under section 11.
