Section 13(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)(i)The qualifications of persons eligible for election under clauses (i), (ii),(vi), (vii) and (viii) of sub-section (1) and the manner of their election and the delimitation of the constituencies therefor, shall be such as may be prescribed;(ii)The Director of Elections shall have general superintendence and control over the elections under this Act.
