Section 6 in Kolkata Municipal Corporation Act, 1980
6. [ Election of Mayor and Chairman. The elected members of the Corporation shall elect from amongst themselves,
(a)at the first meeting of the Corporation after a general election,(i)one member to be the Mayor who shall be a whole-time functionary, and(ii)one member to be the Chairman, and(b)so often a vacancy in the office of the Mayor or the Chairman, as the case may be, occurs by reason of death, resignation, removal or otherwise and within one month of the occurrence of such vacancy, one member to be the Mayor or the Chairman, as the case may be, who shall assume office forthwith after taking such oath of secrecy as may be prescribed :Provided that no elected member of the Corporation shall be eligible for election to the post of the Mayor unless he declares in writing under his hand that on being elected, he shall be the whole-time functionary of his office and that during the period for which he holds, or is due to hold, such office, h0 shall not hold any office of profit unless he has obtained leave of absence from his place of employment, or he shall not carry on or be associated with any business, profession or calling, in such manner as shall interfere or likely to interfere with due exercise of his powers or due performance of his functions or due discharge of his duties.] [Substituted by section 3 of the Kolkata Municipal Corporation (Amendment) Act, 2003 (West Bengal Act 39 of 2003), w.e.f. 1.6.2004.]
