Section 7 in The Delhi Municipal Corporation Act, 1957
7. [ Elections to] [Sections 7, 7A to 7-I substituted by Act 55 of 1974, section 5, for section 7 (w.e.f. 10-1-1975).] [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a) "for the Corporation" (w.e.f.13-1-2012).]
- [(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 Election Commission of the National Capital Territory of Delhi consisting of an Election Commissioner to be appointed by the Administrator.(2)Subject to the provisions of any law made by the Legislative Assembly of the National Capital Territory of Delhi, the conditions of service and tenure of office of the Election Commissioner shall be such as the Administrator may by rules determine:Provided that the Election Commissioner shall not be removed from office except in a like manner and on the like grounds as a Judge of a High Court and the conditions of service of the Election Commissioner shall not be varied to his disadvantage after his appointment.(3)The Administrator shall, when so requested by the Election Commission make available to that Commission such staff which the Administrator considers necessary for discharge of the functions conferred on the Election Commission by sub-section (1).] [Substituted by Act 67 of 1993, section 8, for section 7 (w.e.f. 1-10-1993).]
