Section 443(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)The Superintendence, direction and control of the preparation of electoral rolls for, and conduct of election of members of the Committee shall be vested in the State Election Commission and the provisions of the Chhattisgarh Nagar Palika Nirvachan Niyam, 1994 shall apply to such election mutatis mutandis.
