(1)The first general election of the Board of Councilors of a municipal area newly constituted shall be held [within a period of six months from the date of the notification under section 6 or sub-section (3), or sub-section, (4) of section 378, as the case may be] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for at such time as the State Government may prescribe].(2)The general election in a municipal area to constitute the Board of Councilors shall be held before the expiration of the term of office of the existing Board of Councilors on such date [not earlier than six months prior to the date on which the duration of its term of office would expire under sub-section (2) of section 14,] [Inserted by the West Bengal Act 30 of 1994, we.f. 13 7.1994.] as the State Government may fix for the purpose.(3)Each ward of a municipal area shall elect a Councilor during the general election [ * * * ] [Omitted by ibid, w e.f. 13.7.1994, for 'in accordance with the revisions of this Act and the rules made thereunder].(4)Notwithstanding anything contained in this section, there shall be no bar to the constitution of a Board of Councilors after a general election on account of election not being held [on account of natural calamity or orders of a Court having jurisdiction] [Inserted by the West Bengal Act 30 of 1994, we.f. 13 7.1994.] in a ward or in a number of wards not exceeding one-fourth of the total number of wards constituting the municipal area.
