(1)When the office of the Chairperson is vacant or the Chairperson has been temporarily absent including absence on leave availed under Section 51 or is incapacitated and also there is a vacancy in the Office of the Vice-Chairperson the Vice-Chairperson has been temporarily absent including absence on leave availed under Section 51 or is incapacitated, the powers and functions of the Chairperson shall devolve on a councilor of the Municipality from out of a panel of three such councilors in order of priority nominated by the Chairperson in that behalf who shall be the officiating Chairperson and shall exercise the powers and perform the functions of the Chairperson, subject to such restrictions and conditions as may be prescribed, until the Chairperson or Vice-Chairperson assumes office on being duly elected or as the case may be, takes charge of his office.
