25. Power of Government to direct holding of election.
(1)Subject to the provisions of this Act and the Rules made thereunder, the Government may, by notification, direct that a general election to a Municipal Council or Town Council or to fill a casual vacancy of a member, shall be held by such date as may be specified in the notification and different dates may be specified for elections for different Municipal Councils or Town Councils.(2)As soon as a notification is issued under subsection (1, the State Election Commission shall take necessary steps for holding such election.
