(4)[ In the case of absence of the Executive Officer or the Finance Officer, for any reason, the powers of the Executive Officer or the Finance Officer, as specified in the foregoing provisions of this section or elsewhere in this Act Of the rules made under this Act, shall be exercised by the Chairman or by the Vice-Chairman or by any Councilor or by any officer of the Municipality as may be nominated by the Chairman in this behalf.] [Inserted by s. 17, ibid, w.e.f. 2.9.2002.]
