Section 7A in The Punjab Municipal Corporation Act, 1976
7A. Power of Government to direct holding of general elections
(1)Subject to the provisions of this Act and the rules made thereunder, the Government may, by notification, in the Official Gazette, direct that a general election or an election to fill a casual vacancy of the Councillors of the Corporation, shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Corporations or group or groups of Corporations.(2)As soon as a notification is issued under sub-section (1), the State Election Commission shall take necessary steps for holding such general election.
