Section 5 in The West Bengal State Election Commission Act, 1994.
5. Elections to the Municipalities.
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Municipalities shall vest in the Commission:Provided that the electoral roll for the time being in force for the election of Members to the West Bengal Legislative Assembly may, at the discretion of the State Election Commissioner, be adopted as the electoral roll for election of members, by whatever name called, to a Municipality to such extent and in such manner as the State Election Commissioner thinks fit.(2)[ Subject to the provisions of sub-section (1), all matters relating to, or in connection with, elections to the Municipalities shall be regulated in accordance with the provisions of the West Bengal Municipal Elections Act. 1994, and the rules made thereunder, in so far as they are not inconsistent with the provisions of this Act or the rules made thereunder.] [[Sub-section (2) substituted by W.B. Act 47 of 1994, which was earlier as under:-'(2) Subject to the provisions of sub-section (1), all matters relating to, or in connection with, elections to the Municipalities shall be regulated in accordance with the provisions of -(a)the Bengal Municipal Act, 1932,(b)the Chandernagore Municipal Act, 1955,(c)the Howrah Municipal Corporation Act, 1980,(d)the Calcutta Municipal Corporation Act, 1980,(e)the Siliguri Municipal Corporation Act, 1990,(f)the Asansol Municipal Corporation Act, 1990,(g)the Chandernagore Municipal Corporation Act, 1990,as the case may be, and the rules made thereunder in so for as they are not inconsistent with the provisions of the Act or the rules made thereunder.]]
