Section 35(2) in The Delhi Municipal Corporation Act, 1957
(2)On the occurrence of any vacancy in the office of the Mayor or the Deputy Mayor, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall within one month of the occurrence of such vacancy elect one of its members as Mayor or Deputy Mayor, as the case may be:
