Section 10(1) in Karnataka Municipal Corporations Act, 1976
(1)[Subject to the provisions of sub-section (1A) the Corporation] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994. 2. Inserted by Act 35 of 1994 w.e.f. 1.6.1994.] shall, at its first meeting after a general election of councillors and at its first meeting in the same month in each year thereafter, elect,-(a)one of its councillors [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.] to be the Mayor, and(b)one other councillor [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.] to be the Deputy Mayor.
