Section 42 in West Bengal Municipal Corporation Act, 2006
42. Powers and functions of Mayor.
(1)The Mayor shall be the whole time functionary of the Corporation, and he shall exercise such powers, and discharge such functions, as conferred on him by or under this Act.(2)The Mayor shall preside over a meeting of the Mayor-in-Council, which shall meet at such place, and at such time, as the Mayor may direct.(3)The matters to be discussed at a meeting of the Mayor-in-Council shall be prepared under the direction of the Mayor and shall be circulated to the members of the Mayor-in-Council in such manner as the Mayor may determine.(4)The Mayor shall, for convenient transaction of the business of the Corporation, allot among the members of the Mayor-in-Council such business of the Corporation in such manner as he thinks fit.(5)The Mayor may, if he is of opinion that immediate execution of any work (which ordinarily requires the approval of the Board of Councillors or the Mayor-in-Council) is necessary, direct the execution of such work:Provided that the Mayor shall report forthwith to the Board of Councillors or the Mayor-in-Council, as the case may be, the action taken under this sub-section and the reasons thereof.
