Section 93 in The Calcutta Municipal Corporation Act, 1980
93. Nomination of a panel of Presiding Officers. -
(1)The Chairman shall at the beginning of each calendar year nominate from amongst the elected members of the Corporation a panel of not more than three Presiding Officers and specify a sequence in which any one of them may preside over the meetings of the Corporation in the absence of the Chairman.(2)A member nominated under sub-section (1) shall hold office until a new panel of Presiding Officers is nominated.
