Section 51 in West Bengal Municipal Corporation Act, 2006
51. First meeting of Corporation after general election.
(1)The first meeting of the Corporation after a general election shall be held within thirty days after the publication of the results thereof and shall be convened by the Commissioner, and a clear seventy-two hours' notice shall be given for the meeting.(2)Notwithstanding anything contained in this Act, the first meeting of the Corporation for the election of the Mayor and the Chairman shall be presided over by a member to be nominated by the State Government in this behalf:Provided that such member shall not himself be a candidate for such election.(3)In the case of equality of votes obtained by the candidates for election as Mayor or Chairman, the election shall be made by lot to be drawn in the presence of the candidates in such manner as the Presiding Officer may determine.(4)The Presiding Officer shall report to the State Government the names of the persons elected as the Mayor or the Chairman, and the State Government shall publish such names in the Official Gazette.
