Section 23 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
23. Presiding Officer.
- The meeting for any election under these Rules shall be presided over-(a)By the Mayor; or(b)In his absence by the Deputy Mayor; or(c)In the absence of both, by a Corporator not intending to stand as a candidate at the election or any of the elections, as the case may be, chosen by the Corporation.
