23. Election of Mayor, Senior Deputy Mayor and Deputy Mayor.
(1)Subject to the provisions of section 59, the Municipal Corporation shall, in the prescribed manner, elect one of its elected Councillors to be the Mayor.(2)The Municipal Corporation shall, in the prescribed manner, also elect two of its elected Councillors to be the Senior Deputy Mayor and the Deputy Mayor :Provided that the elections of the Senior Deputy Mayor and the Deputy Mayor shall be held separately.(3)The elections under sub-section (1) and sub-section (2), shall be conducted at a meeting of the Municipal Corporation to be convened immediately after the meeting held for making and subscribing oath or affirmation by the Councillors under section 114, but not later than one month from the date on which election of the Councillors is notified under section 71 of the Punjab State Election Commissioner Act, 1994 (Punjab Act 19 of 1994).(4)The meeting for the election of the Mayor, the Senior Deputy Mayor and the Deputy Mayor, shall be convened and presided over by the Divisional Commissioner.(5)If during the election of the Mayor, the Senior Deputy Mayor or the Deputy Mayor, as the case may be, there is an equality of votes between the candidates and the addition of a vote would entitle one of such candidates to be elected as the Mayor, the Senior Deputy Mayor or Deputy Mayor, as the case may be, Divisional Commissioner shall decide between such candidates, by lot, to be drawn in their presence in such manner, as may be prescribed and the candidate on whom the lot falls, shall be deemed to have received an additional vote.(6)The Mayor, the Senior Deputy Mayor and the Deputy Mayor shall enter upon their duties as such, immediately after their elections.
