Section 14 in The Chhattisgarh Municipal Corporation Act, 1956
14. Preparation of electoral rolls and conduct of elections.
(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of all elections of Councillors and Mayors of the Municipal Corporation shall be vested in the State Election Commission.(2)The State Government shall, in consultation will the State Election Commission, make rules for the preparation of electoral rolls and conduct of all elections of Councillors and Mayors of Municipal Corporations.
