Section 71(6) in Haryana Municipal Corporation Election Rules, 1994
(6)[ The office of the Mayor in each Corporation shall be filled up from amongst the members belonging to the General Category, Scheduled Castes, Backward Classes and Women by rotation and draw of lots which will be determined by the committee consisting of the Commissioner of the Division concerned, Deputy Commissioner concerned and the Commissioner of the concerned Corporation :Provided that once the Mayor is elected from the category that category shall not be included in the next draw of lots.] [Sub rule (6) substituted vide Notification No. G.S.R. 81/H.A. 16/1994/Section 36/94 dated 20.12.1994.]
