Section 46 in The Gujarat Municipalities Act, 1963
46. Functions of vice-president.
- It shall be the duty of the vice-president of a municipality-(a)in the absence of the president and unless prevented by reasonable cause, to preside at the meetings of the municipality and he shall when so presiding exercise the same authority as is vested in the president under clause (a) of section 45;(b)to exercise such of the powers and perform such of the duties of the president as the president may from time to time depute to him; and(c)pending the election of a president, or during the absence of the president, to exercise the powers and perform the duties of the president.(3)[ Officers and servants of the municipalities] [Sub-heading (3) was substituted for the sub-heading '(3) Chief Officer and other officers' by Gujarat 15 of 1994, section 2(2).]
