Section 61(2) in Rajasthan Municipalities Act, 2009
(2)When the office of a Chairperson becomes vacant and there is no Vice-Chairperson to take over, the Municipality shall at a meeting to be called in prescribed manner, delegate the powers, duties and executive functions of the Chairperson to such member of the Municipality as it thinks proper to be exercised by him till a Chairperson is elected in accordance with the rules in force:Provided that when the office of a Chairperson reserved for Scheduled Castes, Scheduled Tribes, the Backward Classes or for women becomes vacant, the powers, duties and executive functions of the chairperson shall be delegated to a member belonging to said castes, tribes, classes or, as the case may be, a woman member and if there is no member belonging to said castes, tribes, classes or, as the case may be, woman member to such other member as it thinks proper.
