Section 71(5) in Haryana Municipal Corporation Election Rules, 1994
(5)[ Term of office of the Mayor shall be for five years or the residue of the term of his office as a member, whichever is less. The Mayor shall be elected from amongst the Members of the Corporation.] [Sub rule (5) substituted vide Notification No. G.S.R. 76/H.A. 16/1994/Section 36/94 dated 10.12.1994.]
