Section 68(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(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.
