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35. Annual election of Mayor and Deputy Mayor. (1) The Corporation shall at its first meeting in each year elect one of its members to be 2[the Chairperson to be known as] the Mayor and another member to be the Deputy Mayor of the Corporation: 3[Provided that during the duration of the Corporation the office of the Mayor shall be reserved in favour of a member who is a woman for the first year of the Corporation and in favour of a member belonging to a Scheduled Caste for the third year of the Corporation.] (2) On the occurrence of any vacancy in the office of the Mayor or the Deputy Mayor, the Corporation shall within one month of the occurrence of such vacancy elect one of its members as Mayor or Deputy Mayor, as the case may be. 3[(3) If the vacancy be a casual vacancy in the office of the Mayor and is reserved for woman or for Scheduled Castes, the vacancy shall be filled by electing one of the councillors from amongst women or a member of the Scheduled Castes as the case may be.]    |
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