43. [ Election of President. - (1) The President of the municipality shall be elected on the basis of adult suffrage by the electors in the municipal area.
(2)An outgoing President shall be eligible for re-election.(3)The provision of this Act and the rules framed thereunder in relation to election (including disputes relating to election and electoral offences) of a member shall, mutatis mutandis, apply in relation to election of the President.(4)If in a general election a person is elected both as member and President of the municipality or being a member of the municipality is elected President thereof in any bye-election, he shall, except as provided in Section 49, cease to be a member from the date of his election as President.] [Substituted by U.P. Act No. 12 of 1994.]
