89. Exercise of Chairperson functions by Vice-Chairperson during vacancy in office.
- [A Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall -(a)during the vacancy of office of the Chairperson or incapacity or temporary absence of the Chairperson perform any of the duties and when occasion arises exercise any of the powers of the Chairperson;(b)at any time perform any duty and exercise when occasion arises any power delegated to him by the Chairperson under Section 90 :Provided that the Chairperson shall have power to control and revise the exercise or discharge of any of the powers and functions by the Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] :Provided further that the Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] exercising powers and performing duties, during the vacancy of the offices of the Chairperson or incapacity or temporary absence of the Chairperson shall be responsible to the Municipality for exercising such powers and performing such duties.
