Section 10 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
10. Regulations for holding elections of members.
(1)The Executive Committee of the Metropolitan Authority may make regulations generally to provide for or to regulate all matters relating to elections to be held under this Act. The power to make regulations shall be exercisable by the Executive Committee subject to the previous sanction of the State Government as hereinafter provided.(2)Without prejudice to the generality of the foregoing powers, the Executive Committee may make regulations with regard to all or any of the following matters, namely :-(a)the qualifications and disqualifications for voters and candidates for the election;(b)the preparation, publication and maintenance of list of voters;(c)the fixation of dates, time and place for various stages of election;(d)the appointment and duties of returning officers, presiding officers and other staff for election;(e)the nomination of candidates, form of nomination paper, objections to nominations, scrutiny of nominations and appeals against acceptance or rejection of nomination papers;(f)the deposits to be made by candidates;(g)the assignment of symbols to candidates;(h)the withdrawal of candidature;(i)the appointment of agents of candidates;(j)the form of ballot paper;(k)the procedure in contested and uncontested elections;(l)the manner of recording votes;(m)the scrutiny of votes, counting or recounting of votes, declaration of results and procedure in case of equality of votes;(n)The custody and disposal of papers relating to elections;(o)The circumstances in which poll may be suspended or held afresh;(p)any other matter relating to elections under this Act.(3)(a)the Executive Committee, whenever it desires to make regulations under this Act, shall by resolution at a special meeting, approved a draft of such regulations.(b)As soon as possible after such resolution is passed the Executive Committee shall display the draft of the regulations on the notice-board of the Office of the Chief Executive Officer and publish a notice in at least two newspapers, circulating in the market area and also in such manner, as may in its opinion, be best calculated to inform the public and all persons likely to be affected by the regulations so displayed and inviting their objections and suggestions in respect of the proposed draft within a reasonable period to be specified in such notice.(4)The Executive Committee shall consider the objections and suggestions, received, if any, and may by a resolution approve the final draft of the regulations.(5)Within seven days of the passing of such resolution, the Chief Executive Officer shall submit the final draft of the regulations approved under sub-section (4) to the State Government and the State Government may sanction the regulations sent to it subject to such modification, if any, as it may think necessary.
