Section 8(2) in The Asansol Municipal Corporation Act, 1990.
(2)The Deputy Mayor and [other members] [Words substituted by W.B. Act 9 of 1994.] referred to in sub-section (1) shall be nominated by the Mayor [from amongst the elected members of the Corporation] [Words inserted by W.B. Act 9 of 1994.] as soon as possible after he assumes office.
