Section 18A in The Mumbai Municipal Corporation Act, 1888
18A. [ State Election Commission. [This section was inserted by Maharashtra 41 of 1994, Section 14.]
(1)The superintendence, direction and control of the preparation of the electoral rolls for, and the conduct of, all elections to the Corporation shall vest in the State Election Commission.(2)The State Election Commissioner may, by order, delegate any of his powers and functions to any office of the State Election Commission or any officer of the State Government not below the rank of Deputy Collector or any officer of the Corporation not below the rank of the Ward Officer.(3)All the officers and members of the staff appointed or deployed for preparation of electoral rolls and conduct of elections of the Corporation under this Act or the rules shall function under the superintendence, direction and control of the State Election Commissioner.(4)Notwithstanding anything contained in this Act and the rules, the State Election Commissioner may issue such special or general orders or directions which may not be inconsistent with the provisions of the Act and the rules for fair and free elections.]
