Section 9A in Andhra Pradesh Municipal Corporations Act, 1994
9A. Election of Deputy Mayor.
(1)The Members of the Corporation shall elect one of its elected Members to be its Deputy Mayor at the first meeting of the Corporation after the ordinary elections in the manner prescribed.(2)The ex-officio Members other than the ex-officio members specified in clause (v) of Section 5 shall be entitled to participate in the meeting convened for the election of the Deputy Mayor.(3)If at any election held under sub-section (1) no Deputy Mayor is elected, a fresh election shall be held for electing Deputy Mayor.(4)The Deputy Mayor shall be deemed to have assumed office on his being declared as such and shall hold office for a period of 5 years from the date he assumes office.(5)Any casual vacancy in the office of the Deputy Mayor shall be filled at a casual election and a person elected as Deputy Mayor in any such vacancy shall enter upon office forthwith and hold office only so long as the person in whose place he is elected would have been entitled to hold office, if the vacancy had not occurred.
