Section 71(1) in Haryana Municipal Corporation Election Rules, 1994
(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.
