(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and other members not exceeding ten.(2)The Deputy Mayor and other members of the Mayor-in-Council shall be nominated by the Mayor from against the elected members of the Municipal Corporation as soon as possible after he enters upon his office and shall assume office after taking such oath of secrecy as may be prescribed.(3)All executive powers of a Municipality of a Larger Urban Municipal, area that is to say, the Municipal Corporation, shall vest in the Mayor-in-Council.(4)The manner of transaction of business of the Mayor-in-Council shall be such as may be prescribed.(5)The Mayor-in-Council shall be collectively responsible to the Municipality, that is to say the Municipal Corporation.(6)All executive actions of the Mayor-in-Council shall be expressed to be taken in the name of the Corporation.
