Section 13J(2) in The U.P. Municipalities Act, 1916
(2)If [Chief Election Officer (Urban Local Bodies)] [Substituted by U.P. Act No. 26 of 1995, for 'State Election Commission'.], has reason to believe that any offence punishable under Section 129 or Section 134 or Section 134-A or under clause (a) of sub-section (2) of Section 136 of the said chapter has been committed in reference to any election to a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], it shall be the duty of the [Chief Election Officer (Urban Local Bodies)] [Substituted by U.P. Act No. 26 of 1995, for 'State Election Commission'.] to cause such inquiries to be made and such prosecutions to be instituted as the circumstances of the case may appear to him to require.
