Section 6 in The Chandernagore Municipal Corporation Act, 1990
6. Election of Mayor and Chairman.
- The elected members of the Corporation shall elect from amongst themselves-(a)at the first meeting of the Corporation after a general election,-(i)one member to be the Mayor, and(ii)one member to be the Chairman, and(b)so often as a vacancy in the office of the Mayor or the Chairman as the case may be, occurs by reason of death, resignation, removal or otherwise and within one month of the occurrence of such vacancy, one member to be the Mayor or the Chairman, as the case may be,[and the Mayor or, as the case may be, the Chairman so elected shall assume office forthwith after taking the oath of secrecy] [Words, figure and letter substituted by West Bengal Act 9 of 1994.][in the form as laid down in subsection (3) of section 5A before the member who shall preside over the first meeting of the Corporation under sub-section (2) of section 47)] [Words, figures, letter and brackets substituted by West Bengal Act 17 of 1995.].
