Section 5(2) in The West Bengal State Election Commission Act, 1994.
(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.]]
