Section 38A in Chennai City Municipal Corporation Act, 1919
38A. [ Functions of Deputy Mayor. [Inserted by Tamil Nadu Act 26 of 1994.]
(1)When the office of Mayor is vacant, his functions shall devolve on the Deputy Mayor until a new Mayor is elected.(2)If the Mayor has been continuously absent from the city for more than fifteen days or is incapacitated his functions shall devolve on the Deputy Mayor until the Mayor returns to the city or recovers from his incapacity, as the case may be.(3)The Mayor may, by an order in writing, delegate any of his functions to the Deputy Mayor.]Administration Report
