Section 28(1) in Chennai City Municipal Corporation Act, 1919
(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.
