Section 49 in West Bengal Municipal Corporation Act, 2006
49. Doubts a to powers or functions of municipal authorities Officers.
(1)The Chairman shall, at the beginning of each calendar year, nominate from amongst the elected members of the Corporation a panel of not more than three Presiding Officers and specify sequence in which any one of them may preside over the meetings-of the Corporation in the absence of the Chairman.(2)A member nominated under sub-section (1) shall hold office until a new panel of Presiding Officers is nominated.
