Section 29 in The Coimbatore City Municipal Corporation Act, 1981
29. [ Election of Mayor and Deputy Mayor. [Substituted by Tamil Nadu City Municipal Laws (Amendment) Act, 2006 (Tamil Nadu 18 of 2006), w.e.f. 14-7-2006.]
(1)The council shall, at its first meeting after each ordinary election to the council,-(i)elect one of its councillors to the Mayor; and(ii)elect one of its councillors other than the Mayor to be the Deputy Mayor.(2)A Deputy Mayor on being elected as Mayor shall cease to be the Deputy Mayor.
