Section 50(3) in Andhra Pradesh Municipalities Act, 1965
(3)If the Vice-Chairperson has been continuously absent from jurisdiction for more than ten days or is incapacitated for more than ten days or if the office of Vice-Chairperson is vacant the Chairperson may by an order in writing, delegate any of his functions to any elected member;Provided that -(i)when an order of delegation made under this sub-section is in force, no further order of delegation of any functions shall be made in favour of any member other than the member in whose favour the order in force was made;(ii)no delegation under this sub-section shall, without the special sanction of the council, be made for any period exceeding in the aggregate ninety days in any year; and(iii)every order made under this sub-section shall be communicated forthwith to the council and the Regional Director.
