Section 71(1) in Karnataka Municipal Corporations Act, 1976
(1)The first meeting of the corporation after the general election shall be held as early as possible after the publication of the results of such election and shall be convened by the Commissioner. It shall be presided over by the [Regional Commissioner of the revenue region] [Substituted by Act 17 of 2007 w.e.f. 1.5.2007.] having jurisdiction.
