Section 9 in Haryana Municipal Corporation Act, 1994
9. Election to the Corporation.
(1)The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to the Corporation, shall be vested in the State Election Commission consisting of a State Election Commissioner to be appointed by the Governor.(1A)[ The functions of the State Election Commission under the Constitution, this Act or the rules made thereunder may, subject to such general or special directions, if any, issued by the State Election Commissioner in this behalf, be performed by an officer authorized by the State Election Commissioner.] [ by Harayana Act No. 14 of 2017, dated 17.4.2017.](2)[ The State Election Commission shall consult the Government before announcing the date of election so that the Government as well as the Corporation may, if so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission under articles 243K and 243ZA of the Constitution of India and this Act.] [Substituted by Haryana Act No 15 of 2003.](3)[ In case of reconstitution of the Corporation on account of the expiry of its duration of five years, such date shall not be earlier than 120 days before the expiry of duration;(4)In case of reconstitution of the Corporation on account of dissolution of the Corporation, where the remainder of the period for which the dissolved Corporation would have continued is six months or more than six months, such date shall not be later than two months after the date of dissolution of the Corporation;(5)In case of filling up of casual vacancy, as specified in Section 13, where the remainder of the period for which the casual vacancy to be filled up is six months or more than six months, such date shall not be later than two months after the date of the occurrence of such vacancy.(6)Such election shall be conducted in the manner as may be prescribed.] [Sub-sections 3 to 6 added by Haryana Act No. 27 of 2004.]
