Section 71 in Haryana Municipal Corporation Election Rules, 1994
71. Oath of allegiance and term or office of Mayor etc.
(1)The Divisional Commissioner within a period of ["thirty days"] [Substituted for 'fourteen days' vide Haryana Government Notification No. G.S.R. 81/H.A. 16/1994/Section 36/94 dated 20.12.1994.] of the notification of the names of the members elected to the Corporation convene the first meeting of the newly constituted Corporation at the 48 hours notice to be delivered at their ordinary place of residence. The notice shall clearly state that the oath of allegiance will be administrated to the members present and that election of Mayor, Senior Deputy Mayor and Deputy Mayor shall be held in this meeting to be presided over by the Divisional Commissioner.(2)The Divisional Commissioner shall administer the oath of allegiance to the members present as prescribed in section 33.(3)The oath of allegiance shall be administered to a member who was not present at the meeting convened under sub-rule (2) or to a member elected or nominated to fill a casual vacancy, subsequently by the Mayor.(4)Notwithstanding, anything contained in section 36, for election of the Mayor, Senior Deputy Mayor, and Deputy Mayor, the Divisional Commissioner shall nominate a member who is not a candidate to preside over the meeting to elect such members for the Mayor, Senior Deputy Mayor and Deputy Mayor.(5)[ Term of office of the Mayor shall be for five years or the residue of the term of his office as a member, whichever is less. The Mayor shall be elected from amongst the Members of the Corporation.] [Sub rule (5) substituted vide Notification No. G.S.R. 76/H.A. 16/1994/Section 36/94 dated 10.12.1994.](6)[ The office of the Mayor in each Corporation shall be filled up from amongst the members belonging to the General Category, Scheduled Castes, Backward Classes and Women by rotation and draw of lots which will be determined by the committee consisting of the Commissioner of the Division concerned, Deputy Commissioner concerned and the Commissioner of the concerned Corporation :Provided that once the Mayor is elected from the category that category shall not be included in the next draw of lots.] [Sub rule (6) substituted vide Notification No. G.S.R. 81/H.A. 16/1994/Section 36/94 dated 20.12.1994.]
