Section 69 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
69. Holding meeting for election of Vice-Chairperson.
(1)The election of Vice-Chairperson of a Municipality shall be held within thirty days from the date of publication of the names of the Chairperson and Councillors under Section 39 in the office of the Municipality or elsewhere, as may be decided by the Election Commission, by the Councillors specified in Clause (a) of Section 8 of the Act from among themselves at a meeting which shall be specially convened for the purpose subsequent to and soon after the first meeting referred to in Sub-section (2) of Section 47 of the Act as may be decided by the Election Commission.(2)In the case of vacancy in the Office of the Vice-Chairperson of a Municipality due to any cause other than the expiry of the term of office of the Vice-Chairperson, such meeting shall be convened at the instance of the Election Commission as soon as possible.(3)Such meeting to elect Vice-Chairperson shall be convened by the Chairperson and shall be presided over by an Officer authorised by the Election Commission.
