[* * *] [[Section 55 omitted by U.P. Act No. 49 of 2007. Prior to omission, it stood as under :'55. Duties of Vice-President. - (1) The Vice-President -(a)shall in the absence of the President from a meeting of the Municipality and unless prevented by reasonable cause, preside, regulate the conduct of business, and maintain and enforce order, at the meeting, and when so presiding may exercise the powers specified in Section 91, (b) shall, during a vacancy in the office of President or in the capacity of temporary absence of the President perform any other duty and, when occasion arises, exercise any other power of the President; (c) shall at any time perform any duty and exercise when occasion arises, any power delegated to him by the President under Section 53.(2)* * *(3)The provisions of Section 48 shall apply mutatis mutandis to the Vice-President in respect of the performance of any duty or exercise of any powers under this section.']]
