Section 10A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
10A. [ State Election Commissioner. [Section 10A was inserted by Maharashtra 41 of 1994, Section 117.]
(1)The Superintendence, direction and control of the preparation of election rolls for, and the conduct of, all elections to the Municipal Councils shall be vested in the State Election Commissioner.(2)The State Election Commissioner may, by order, delegate any of his powers and functions to any officer of the Commission, or any officer of the State Government not below the rank of "Deputy Collector or the Chief Officer of a Council".(3)All the officers and members of the staff appointed or deployed for preparation of electoral roils and conduct of elections of Municipal Councils under this Act or the rules shall function under the superintendence, direction and control of the State Election Commissioner.(4)Notwithstanding, anything contained in this Act and the rules, the State Election Commissioner may issue such special or general orders or directions which may not be inconsistent with the provisions of this Act for fair and free elections.]
