Section 35(1) in The Delhi Municipal Corporation Act, 1957
(1)The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall at its first meeting in each year elect one of its members to be the [Chairperson to be known as] [Added by Act 67 of 1993, section 32 (w.e.f. 1-10-1993)] the Mayor and another member to be the Deputy Mayor of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)][Provided that during the duration of ] [Inserted by Act 67 of 1993, section 32 (w.e.f. 1-10-1993)] [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], the office of the Mayor shall be reserved in favour of a member who is a woman for the first year of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] ,and in favour of a member belonging to Scheduled Caste for the third year of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] ,
