Section 4 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
4. Election of Mayor.
(1)The Corporator of the Corporation shall at the first meeting of the Corporation elect a Mayor from among themselves under Clause (a) of Sub-section (2) of Section 14.(2)The procedure of election of Mayor under Sub-rule (1) shall be as prescribed in Chapter VIII of the Orissa Municipal Corporation (Division of City into wards, Reservation of Seats and Conduct of Election) Rule, 2003.
