(1)The Chairperson of the Municipal Council shall be the executive head of the Municipality and the Municipal administration shall be under his control.(2)The Chairperson shall allocate the business among the members of the Chairperson-in-Council.(3)The Chairperson shall preside over the meetings of the Chairperson-in-Council as well as the Municipal Council.(4)The Chairperson may transact any business or make any order authorised by any law for the time being in force. Provided that the Chairperson shall not act in opposition to or in contravention of any decision of the Municipal Council.
