Section 13(4) in The Maharashtra Municipal Corporations Act, 1949
(4)If any doubt or dispute arises as to the removal and disqualification of a councillor under this section, such Councillor may, and at the request of the Corporation, the Commissioner may, make reference to the Judge.]Election of Councillors[14. State Election Commission. - (1) The superintendence, direction and control of the preparation of electoral rolls for, and the conduct of all elections to the Corporations shall vest in the State Election Commissioner.
