Section 29 in The City of Nagpur Corporation Act, 1948
29. [ Chairman of meeting. [Section 29 was substituted by Maharashtra 26 of 1999, Section 14.]
(1)At a meeting of the Corporation the Mayor, if present, shall preside.(2)If the Mayor is absent from a meeting of the Corporation, the Deputy Mayor shall preside.(3)If both the Mayor and Deputy Mayor are absent from the meeting of the Corporation, the members present shall choose one of their numbers to preside.(4)In the case of an equality of votes the person presiding at the meeting shall have a second or a casting vote.]
