Section 8 in The Asansol Municipal Corporation Act, 1990.
8. Constitution of Mayor-in-Council. -
(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and such number of other elected members of the Corporation, not exceeding [seven] [Word substituted by W.B. Act 9 of 1994.], as the State Government may from time determine.(2)The Deputy Mayor and [other members] [Words substituted by W.B. Act 9 of 1994.] referred to in sub-section (1) shall be nominated by the Mayor [from amongst the elected members of the Corporation] [Words inserted by W.B. Act 9 of 1994.] as soon as possible after he assumes office.(3)Any casual vacancy in the office of the Deputy Mayor or other member referred to in sub-section (1) by reason of death, resignation, removal or otherwise shall be filled up by the Mayor:Provided that no act or proceedings of the Mayor-in-Council shall be called in question or shall become invalid merely by reason of any vacancy in the office of the Deputy Mayor or other members referred to in subsection (1).(4)The manner of transaction of business of the Mayor-in-Council shall be such as may be determined by the Corporation by regulations.(5)The Mayor-in-Council shall be collectively responsible to the Corporation.
