Section 8 in The Calcutta Municipal Corporation Act, 1980
8. Constitution of the Mayor-in-Council. -
(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and not more than ten other elected members of the Corporation.(2)The Deputy Mayor and the other members referred to in sub-section (1) shall be nominated by the Mayor from amongst the elected members of the 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)Any casual vacancy in the office of the Deputy Mayor or the other member of the Mayor-in-Council referred to in sub-section (1) by reason of death, resignation, removal or otherwise shall be filled up by the Mayor :Provided that no act or proceedings of the Mayor-in-Council shall be called in question or shall become invalid merely by reason of any vacancy in it.(4)The manner of transaction of business of the Mayor-in-Council shall be such as may be determined by the Corporation by regulations.(5)The Mayor-in-Council shall be collectively responsible to the Corporation.
