(1)The Municipal Council shall elect one of it's elected members to be the Chairperson in the manner as may be prescribed in this behalf.(2)The Municipal Council may also elect one of its elected members to be Deputy Chairperson in the manner under sub-Section (1).(3)The election under sub-section 1 and 2 shall be conducted at a meeting of Municipal Council to be convened immediately after the meeting held for making and subscribing oath or affirmation by the members but not later than 6 months from the date on which the election of members is notified by the State Election Commission.(4)The meeting for election of Chairperson and Deputy Chairperson of Municipal Council shall be convened and presided over by the Deputy Commissioner.(5)If during the election of Chairperson or Deputy Chairperson, as the case may be, there is equality of votes between the candidates and the addition of vote would entitle one of such candidates to be elected as Chairperson or Deputy Chairperson, as the case may be, the Presiding Officer shall decide between such candidates by lot to be drawn in their presence in such candidates by lot to be drawn in their presence in such manner, as may be prescribed and the candidate on the lot fall, shall be deemed to have received an additional vote.(6)The Chairperson and Deputy Chairperson shall enter upon their duties as such, immediately after their elections.
