Section 14(2) in The Orissa Municipal Corporation Act, 2003
(2)The Corporators of the Corporation, specified in clause (a) of Section 6 shall -(a)at the first meeting of the Corporation elect a Mayor from among themselves;(b)at a subsequent meeting, specially convened for the purpose at the instance of the Mayor as soon as may be, but not later than thirty days after the date of election of the Mayor, elect a Deputy Mayor of the Corporation from among themselves :Provided that where the office of the Mayor of a Corporation is not reserved under Sub-section (3) for women or where the Mayor elected under this Act is not a woman, the office of the Deputy Mayor of Corporation shall be reserved for women.
