Section 10(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(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.
