Section 82 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
82. Election of Deputy Mayor.
(1)The Election of Deputy Mayor of a Municipal Corporation shall be held within thirty days from the date of publication of the names of the Mayor and [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] under Section 14 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 which shall be specially convened for the purpose subsequent to and soon after the first meeting referred to in Sub-section (2) of Section 14 of the Ordinance as may be decided by the Election Commission.(2)In the case of vacancy in the Office of the Deputy Mayor of a Municipal Corporation due to any cause other than the expiry of the term of office of the Deputy Mayor, such meeting shall be convened at the instance of the Election Commission as soon as possible.(3)Such meeting to elect Deputy Mayor shall be convened by the Mayor and shall be presided over by an Officer authorised by the Election Commission.
