Section 82(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The Election of Deputy Mayor of a Municipal Corporation shall be held within thirty days from the date of publication of the names of the Mayor and [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] under Section 14 in the office of the Municipal Corporation or at any other place as may be decided by the Election Commission by the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] specified in clause (a) of Section 6 of the Ordinance 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 14 of the Ordinance as may be decided by the Election Commission.
