78. Presiding officer of a meeting of Municipality.
(1)The Mayor or Chairperson shall preside at every meeting of the municipality, and in his absence, the Deputy Mayor or Vice-Chairperson shall preside the meeting.(2)If both Mayor or Chairperson and Deputy Mayor or Vice-Chairperson are absent; and if there is quorum one of the councilors present may be chosen to preside over the meeting.(3)The Mayor or Chairperson, or the person presiding over a meeting of the municipality, shall have, and may exercise, a casting vote in all cases of equality of votes,
