Section 6 in Gujarat Metropolitan Planning Committees Rules, 2016
6. Appointment of Election Authority.
(1)For conduct of election of member of metropolitan area notified under sub-rule (1) of Rule 4, the State Government shall, within 60 days of notification referred to in sub-rule (1) of Rule 4, appoint the Commissioner of Municipal Corporation falling with the metropolitan area as the Election Authority.(2)Subject to the superintendence, control and directions of the election authority, the election shah be conducted by Returning Officer.
