Section 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 1 *** 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 2 [ 3 [the Corporation]] and may obtain reports-- 4 *** from the Commissioner on any matter connected with the municipal government of 5 [ 6 ]Delhi]]; 7 * * * * *

‹ Prev All sections Next ›