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[Cites 0, Cited by 9] [Entire Act]

State of Kerala - Section

Section 14 in Kerala Municipality Act, 1994

14. Functions of the Chairperson.

- The Chairperson of a Municipality shall-
(a)convene the meetings of the Council;
(b)exercise the powers and discharge the duties specifically conferred or imposed on him by this Act; and
(c)exercise overall supervision over the working of the Municipality and shall co-ordinate the functions of the Municipality, the Secretary and the Committees thereof.