18. Delegation and devolution of functions of Chairperson.
(1)The Chairperson may, by order in writing, delegate any of his functions to the Deputy Chairperson:Provided that he shall not delegate any of his functions which the Council expressly prohibits him from delegating.(2)Where the Chairperson is continuously absent from jurisdiction for more than fifteen days or is incapacitated, his functions shall, during such absence or incapacity, devolve on the Deputy Chairperson:Provided that where the Chairperson is within the State during such absence and is on business connected with the affairs of the Municipality, his functions shall not devolve on the Deputy Chairperson.(3)Where the Deputy Chairperson also is continuously absent from jurisdiction for more than fifteen days or is incapacitated or the office of the Deputy Chairperson is vacant, [the Chairperson shall, by an order in writing, delegate his functions to Chairman of Standing Committee] [Substituted by Act 8 of 1995.] shall, in the order specified in sub-section(1) of Section 20.(4)Every order made under sub-section (3) shall be communicated forthwith to the Council.(5)Where an order of delegation of functions of Chairperson made under sub-section(3) is in force, no further delegation of any function shall be made in favour of any Chairman of Standing Committee other than the Councillor in whose favour such order was made.(6)The discharge of [the functions delegated under sub-section (1) or sub-section (3) and of the functions devolved under sub-section (2)] [Substituted 'the functions delegated under sub-section(1) and of the functions devolved under sub-section(2) or sub-section(3)' by Act 14 of 1999, w.e.f. 24-3-1999.], shall be subject to such restrictions, limitations and conditions, as may be laid down by the Chairperson and shall also be subject to his control and revision.(7)The Chairperson may, by an order in writing, delegate to the Secretary the powers and functions vested in him to meet the expenses relating to administration.
