Section 12A(3) in The U.P. Panchayat Raj Act, 1947
(3)[ The State Government shall, in consultation with the State Election Commission, by notification, appoint the date or dates for general election or bye-election of the Pradhan, [* * *] [Inserted by U.P. Act No. 22 of 2000.] or members of a Gram Panchayat.][12BC. Other provisions relating to holding of elections. - [(1) Subject to the supervision and control of the State Election Commission, the District Magistrate shall supervise the conduct of all elections of the Pradhans, the [* * *] [Added by U.P. Act No. 31 of 1972.] and the members of Gram Panchayats in the District.]
