Section 19 in The Gujarat Provincial Municipal Corporations Act, 1949
19. Mayor and Deputy Mayor.
(1)The Corporation shall at its first meeting after general elections and at its first meeting [on expiry of succeeding two and half years] [These words were substituted for the words 'in the same month in each succeeding year' by Gujarat 15 of 2000, Section 2(1)(i) (w.e.f. 01-05-2000).] elect from amongst the councillors one of its member to be the Mayor.[***] [The words 'and another to be the Deputy Mayor' were deleted, by Gujarat 15 of 2000, Section 2 (1) (ii) (w.e.f. 01-05-2000).](1AA)[ The Corporation shall, at its first meeting after general elections and at its first meeting on expiry of succeeding two and half years, elect from amongst the councillors one of its members to the Deputy Mayor:Provided that the term of the existing deputy Mayor who is holding the post as such on the date of commencement of the Gujarat Provincial Municipal Corporations (Amendment) Act, 2017 (Gujarat 5 of 2017) shall be two and half years or till the remainder period of duration of the Corporation, whichever is earlier:Provided further that the term of the Deputy Mayor, if any, who may be elected after the expiry of the term of the existing Deputy Mayor, shall be till the remainder period of duration of the Corporation.] [Substituted by Gujarat Act No. 5 of 2017, dated 14.3.2017.](1A)[ (a) The office of the Mayor in every Corporation shall be reserved by the State Government for Scheduled Castes, Scheduled Tribes, backward classes and women in the prescribed manner.(b)The reservation made under clause (a) shall as nearly as may be, in the same proportion as provided in their favour under section 5.](2)The Mayor and the Deputy Mayor shall hold office until a new Mayor and a new Deputy Mayor have been elected under sub-section (1) [or sub-section (1AA), as the case may be, ] [Inserted by Gujarat Act No. 5 of 2017, dated 14.3.2017.]and, in a year in which general elections have been held, shall do so notwithstanding that they have not been returned as councillors on the results of the elections.(3)A retiring Mayor or Deputy Mayor shall be eligible for re-election to either office.[Provided that Mayor shall be eligible for re-election subject to the provisions of subsection (1A).] [This proviso was inserted, by Gujarat 16 of 1993, Section 12 (2).](4)The Deputy Mayor may resign his office at any time by notice in writing to the Mayor and the Mayor may resign his office at any time by notice in writing to the Corporation.(5)If any casual vacancy occurs in the office of Mayor or Deputy Mayor, the Corporation shall, as soon as convenient after the occurrence of the vacancy, choose one of its member to fill the vacancy and every Mayor or Deputy Mayor so elected shall hold office so long only as the person in whose place he is appointed would have been entitled to hold it if the vacancy had not occurred.[Honoraria, Fees and Allowances] [This heading and Section 19A were inserted by Bombay 80 of 1958, Section 2.]
