Section 50(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)For the said purpose, the State Government shall, by notification published in the Official Gazette on such date as may be recommended by the State Election Commission, call upon all wards in the city to elect Corporators and the Mayor in accordance with the provisions of this Act and of the rules and orders made thereunder.[(2-A) The State Government shall, in consultation with the State Election Commission, by notification published in the Office Gazette, appoint date or dates for election of the [Deputy Mayor] under Section 12 and call upon the Corporators to elect the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] in accordance with the provisions of this Act.]
