48. Functions of Chairperson and Vice-Chairperson.
(1)It shall be the duty of the Chairperson of a Municipality -(a)to convene regular meetings of the Municipality as provided in Section 58;(b)to preside unless prevented by reasonable cause, at all meetings of the Municipality and subject to the provisions of the rules for the time being in force under clause (xiii) of sub-Section (2) of Section 337, to regulate the conduct of business at such meetings;(c)watch over the financial and executive municipal administration of the Municipality;(d)to perform all the duties and exercise all the powers specifically imposed or conferred upon him under and in accordance with Act; and(e)to perform such other executive functions as may be prescribed.(1A)[ Where any resolution of a Municipality or of any of its committees is against the interest of the Municipality or inconsistent with the provisions of this Act and the rules made thereunder, the Chairperson shall record his opinion on such resolution and refer the matter to the State Government for its, decision of the State Government on such resolution shall be final and binding on the Municipality.] [Added vide Rajasthan Municipalities (Amendment) Act, 2010. Published in Rajasthan Gazette Point 4(A), dated 15.09.2010 w.e.f. 15.9.2010.](2)The Vice-Chairperson of a Municipality shall exercise such of the powers and perform such of the duties of the Chairperson as the Chairperson from time to time delegates to him. It shall also be the duty of the Vice-Chairperson(a)in the absence of the Chairperson and unless prevented by reasonable cause, to preside at the meeting of the Municipality and when so presiding to exercise the same authority as is vested in the Chairperson under clauses (a) and (b) of sub- Section (1); and(b)during the absence of a Chairperson on leave, to exercise the powers and perform the duties of the Chairperson.
