Section 45(1) in The Asansol Municipal Corporation Act, 1990.
(1)The first meeting of the Corporation after a general election shall be held [within thirty days] [Words substituted by W.B. Act 17 of 1995.] after the publication of the results [thereof] [Word substituted by W.B. Act 36 of 1994.] and shall be convened by the Chief Executive Officer. [Clear seventy two hours notice shall be given for the meeting.] [Words inserted by W.B. Act 17 of 1995.]Notwithstanding anything contained in this Act, the first meeting of the Corporation for the election of the Mayor and the Chairman shall be presided over by a member to be nominated by the State Government in this behalf:Provided that such member shall not himself be a candidate for such election.
