Section 45(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)[ Subject to sub-section (1) the Chief Election Officer (Urban Local Bodies), referred to in sub-section (2) of Section 39, shall supervise the conduct of the elections of the Mayor, [Deputy Mayor] [Inserted by U.P. Act 26 of 1995, S.15 (w.e.f. 30-05-1994).] and Corporators of the Corporation.]]
