Section 69(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The election of Vice-Chairperson of a Municipality shall be held within thirty days from the date of publication of the names of the Chairperson and Councillors under Section 39 in the office of the Municipality or elsewhere, as may be decided by the Election Commission, by the Councillors specified in Clause (a) of Section 8 of the Act from among themselves at a meeting which shall be specially convened for the purpose subsequent to and soon after the first meeting referred to in Sub-section (2) of Section 47 of the Act as may be decided by the Election Commission.
