31. Chairperson-in-Council shall be the executive body.
(1)There shall be a Chairperson-in-Council consisting of the chairperson, the Vice-Chairperson and other members not exceeding five.(2)The Vice-Chairperson and other members referred to in sub-section (1) shall be nominated by the Chairperson from amongst the elected members as soon as possible after he enters upon office and shall assume office after taking such oath of secrecy as may be prescribed.(3)All executive powers of the Municipality of a Smaller Urban Municipal area shall vest in the Chairperson-in-Council.(4)The manner of transaction of business of the Chairperson-in Council shall be such as may be prescribed.(5)The Chairperson-in-Council shall be collectively responsible to the Municipality, that is to say the Municipal Council.(6)All executive action shall be expressed to be made in the name of the respective Municipality. executive body.
