40. Election of President, Senior Vice-President and Vice-President.
(1)Subject to the provisions of section 59, the Municipal Council shall, in the prescribed manner, elect one of its elected members to be the President.(2)Every Class 'A' or Class 'B' Municipal Council shall elect in the prescribed manner two of its elected members to be the Senior Vice-President and the Vice-President :Provided that the elections of the Senior Vice-President and the Vice-President shall be held separately.(3)Every Class 'C' Municipal Council shall elect in the prescribed manner one of its elected members to be the Vice-President.(4)The elections under sub-section (1), sub-section (2) and sub-section (3), shall be conducted at a meeting of the Municipal Council to be convened immediately after the meeting held for making and subscribing oath or affirmation by the members under section 114, but not later than one month from the date on which election of the members is notified under section 71 of the Punjab State Election Commission Act, 1994 (Punjab Act 19 of 1994).(5)The meeting for the election of the President, the Senior Vice- President and the Vice-President of Class 'A' Municipal Council, shall be convened and presided over by the Deputy Commissioner.(6)The meeting for the election of the President, the Senior Vice- President and the Vice-President of Class 'B' and Class 'C' Municipal Councils, shall be convened and presided over by the Deputy Commissioner or an officer not below the rank of an Extra Assistant Commissioner, authorised by him.(7)If during the election of the President, the Senior Vice-President, or the Vice-President, as the case may be, there is an equality of votes between the candidates, and the addition of a vote would entitle one of such candidates to be elected as the President, the Senior Vice-President or the Vice- President, as the case may be, the Presiding Officer shall decide between such candidates by lot, to be drawn in their presence in such manner, as may be prescribed and the candidate on whom the lot falls, shall be deemed to have received an additional vote.(8)The President, the Senior Vice-President and the Vice-President shall enter upon their duties as such, immediately after their elections.
