Section 45 in Uttar Pradesh Municipal Corporation Act, 1959
45. [ Superintendence, etc. of the conduct of elections. [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
- [(1)] The superintendence, direction and control of the conduct of elections of the Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] and Corporators of the Corporation shall be vested in the State Election Commission.](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.]]
