32. [ Preparation of electoral rolls and conduct of elections. [Substituted by M.P. Act No. 12 of 1995.]
(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of [all elections of Presidents and Councillors] of the Municipality shall be vested in the State Election Commission.(2)The State Government shall, in consultation with the State Election Commission, make rules for the preparation of Electoral Rolls and conduct of [all elections of Presidents and Councillors] [Substituted by M.P. Act No. 18 of 1997.] of the Municipality.]
