Section 9(1) in Gujarat Metropolitan Planning Committees Rules, 2016
(1)For the purpose of holding the election as required under sub-section (2) of section 3 of the Act, the Collector shall call upon the Sarpanchs of the Gram Panchayats, Chief Officer of the Municipalities / Nagarpalikas and the Commissioner of the Municipal Corporations falling within the metropolitan area, to furnish to him a list of the elected members / Councillors of respective local authorities before the date specified by him in that behalf.
