Section 42(2) in Karnataka Municipalities Act, 1964
(2)[ Subject to the provisions of sub-section (2A) the Councillors shall at the first meeting of the Municipal Council after the general election and at a subsequent meeting held immediately before the expiry of term of office of the President and Vice-president chose two members from amongst the elected councillors to be respectively president and Vice-President and so often as there is a casual vacancy in the office of the President, or VicePresident shall choose another member from amongst the elected councillors to be the President or Vice-president, as the case may be.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]
