Section 35 in The Delhi Municipal Corporation Act, 1957
35. Annual election of Mayor and Deputy Mayor.
(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)] ,(2)On the occurrence of any vacancy in the office of the Mayor or the Deputy Mayor, the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall within one month of the occurrence of such vacancy elect one of its members as Mayor or Deputy Mayor, as the case may be:(3)[ If the vacancy be a casual vacancy in the office of the Mayor and is reserved for woman or for Scheduled Castes, the vacancy shall be filled by electing one of the councillors from amongst women or a member of the Scheduled Castes as the case may be.] [Inserted by Act 67 of 1993, section 32 (w.e.f. 1-10-1993)]
