Section 68 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
68. Holding of meeting for election of Chairperson.
(1)The election of the Chairperson of a Municipality shall be held 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 specially convened for the purpose.(2)Such meeting shall be convened at the instance of the Election Commission soon after the publication of the names of elected Councillors in the Orissa Gazette under Sub-section (2) of Section 10 of the Act.(3)In the case of vacancy in the office of the Chairperson of a Municipality due to any cause other than the expiry of the term of office of the Chairperson, such meeting shall be convened at the instance of the Election Commission as soon as possible.(4)The meeting to elect the Chairperson shall be presided over by an officer authorised by the Election Commission.
