Section 11 in Telangana Municipal Corporations Act, 1994
11. State Election Commission.
- [(1)] [Renumbered by Act No. 4 of 2018.] The preparation of electoral rolls for, and the conduct of elections to Corporation shall be under the superintendence, direction and control of the State Election Commission constituted under article 243 K of the Constitution.(2)[ The State Election Commission shall issue the notification and schedule for general election and elections for casual vacancies in all Municipal Corporations in concurrence with the State Government, which while giving concurrence has to consider matters pertaining to Law and Order situation, internal security, availability of police, security personnel, home guards, central armed police forces and the logistics of their deployment, availability of staff for election related duties, availability and procurement of election related material and premises for polling and counting, conduct of elections to other legislative and statutory bodies, natural calamities and seasonal conditions including drinking water situation and agricultural season, major fairs and festivals, education calendar and examination in schools and colleges, onset of any epidemic diseases, operations relating to collection of vital statistics like census or any other enumeration and matters involving public interest and any other administrative exigencies.] [Sub-section (2) of section 11 inserted by Act No.4 of 2018. Sanction of Works contract.]
