Section 15 in Gauhati Municipal Corporation Act, 1971
15. Election of Deputy Mayor and chairman.
(1)The Corporation shall at its first meeting after the first day of January each year, elect -(a)One of its members to be the Mayor;(b)One of its members other than the Mayor to be the Deputy Mayor; and(c)Members of the different Standing Committees from amongst its members.(2)Each Standing Committee shall at its first meeting after the election referred to in clause (a) of sub-section (1) elect one of its members other than the Mayor to be its Chairman.(3)The Mayor, Deputy Mayor or Chairman shall be entitled to hold office from the time of his election and until the election of his successor provided that in the meantime he does not cease to be a councillor.On the occurrence any vacancy in the office of Mayor, Deputy Mayor or Chairman, the Corporation or Standing Committee as the case may be, shall at its next meeting elect a successor, who shall be entitled to hold office so long as the person in whose place he is elected would have been entitled to hold it, if the vacancy had not occurred.
