(1)The Mayor and the Chairperson shall be elected by all the electors in the municipality.(2)The provisions of this Act and the rules framed thereunder in relation to elections/disqualification/recall of a Councillor, shall apply, mutatis mutandis, in relation to the elections/disqualification/recall of the Mayor and Chairperson.(3)If in a general election, a person is elected both as a Mayor or Chairperson and a councillor, he shall cease to be a councillor from the date of his election as Mayor or Chairperson.(4)The Mayor or the Chairperson shall assume office forthwith after taking the oath of secrecy.(5)The term of office of Mayor and chairperson shall be coterminous with the term of office of councilors.
