Section 81 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
81. Election of Mayor.
(1)The election of the Mayor of Municipal Corporation shall be held in the office of the Municipal Corporation or at any other place as may be decided by the Election Commission by the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] specified in clause (a) of Section 6 of the Ordinance from among themselves at a meeting specially convened for the purpose.(2)Such meeting shall be convened at the instance of the Election Commission soon after the publication of the names of elected [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] in the Orissa Gazette.(3)In the case of vacancy in the office of the Mayor of a Municipal Corporation due to any cause other than the expiry of the term of office of the Chairperson, such meeting shall be convened at the instance of the Election Commission as soon as possible.(4)The meeting to elect the Mayor shall be presided over by an officer authorised by the Election Commission.
