Section 36 in The Delhi Municipal Corporation Act, 1957
36. Term of office of the Mayor and Deputy Mayor and facilities and privileges of the Mayor.
(1)The Mayor or the Deputy Mayor shall hold office from the time of his election until the election of his successor in office, unless in the meantime he resigns his office as Mayor or Deputy Mayor [***] [Certain words omitted by Act 67 of 1993, section 33 (w.e.f. 1-10-1993)] or unless in the case of the Deputy Mayor he is elected as Mayor.(2)The Mayor or the Deputy Mayor may be given such facilities in respect of residential accommodation, conveyance and the like as may be determined in each case by rules made in this behalf.(3)The Mayor shall have full access to all the records of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and may obtain reports—[***] [The letter and brackets (a), omitted by act 67 of 1993, section 33 (w.e.f. 1-10-1993)] from the Commissioner on any matter connected with the municipal government of [the area of the corporation] [Substituted by Delhi Act 12 of 2011, section 3(a), for "Delhi" (w.e.f. 13-1-2012)][***] [Clause (b) omitted by Act 67 of 1993, section 33 (w.e.f. 1-10-1993)]
