Section 40 in The Bihar Municipal Election Rules, 2007
40. Notification for election of Councillors.
- For the purpose of constituting the Municipality on expiration of the term of the offices of the Councillors or reconstituting it under the provision of the Act, the State Government on recommendation of the State Election Commission shall fix date or dates for election through notification published in the State Gazette and it shall be expected that the electors shall elect the office-bearers of the Municipality in accordance with provision of the Act:Provided that no such notification shall be issued more than six months before the date for election.(2)The date fixed under sub-rule (1) may be altered by the State Election Commission if such alteration becomes necessary in the opinion of the Commission due to some unforeseen and unavoidable circumstances and the date so altered shall be deemed to be the date or dates fixed under sub-rule (1)(3)The alteration of the date or dates under sub-rule (2) shall not affect any action taken prior to such alteration except as the State Election Commission for reasons to be recorded in writing otherwise direct.
