Section 28 in Chennai City Municipal Corporation Act, 1919
28. [ Election of Mayor. [Inserted by T.N. Act No. 15 of 2011.]
(1)(a)The Mayor shall be elected by the persons whose names appear in the voters list for the divisions from among themselves in accordance with such procedure as may be prescribed;(b)If at an ordinary or casual election, no Mayor is elected, a fresh election shall be held:Provided that a person who stands for election as Mayor shall not be eligible to stand for election as a councillor:Provided further that a person who stands for election as a councillor shall not be eligible to stand for election as a Mayor:Provided also that no councillor shall be eligible to stand for election as a Mayor.(2)The election of the Mayor may be held ordinarily at the same time and in the same places as the ordinary elections of the councillors of the divisions are held.(3)The term of office of the Mayor who is elected at an ordinary election shall, save as otherwise expressly provided in, be five years beginning at noon on the day on which the ordinary vacancy occurs.(4)Any casual vacancy in the office of the Mayor shall be filled by a fresh election and a person elected as Mayor in any such vacancy shall enter upon office forthwith and hold office only so long as the person in whose place he is elected would have been entitled to hold office, if the vacancy had not occurred.(5)Unless the Tamil Nadu State Election Commissioner otherwise directs, no casual vacancy in the office of the Mayor shall be filled within six months before the date on which the ordinary election of the Mayor under sub-section (1) is due.(6)The Mayor shall be an ex-officio member of the council and shall have all the rights and privileges of an elected councillor of the council.
