43. The Deputy Mayor to act as Mayor or to discharge his function during casual vacancies in the office, or during the absence of Mayor.
(1)In the event of the concurrence of any vacancy in the office of the The Mayor by reason of his death, resignation or removal the Deputy Mayor shall act as act as Mayor until the date on which a new Mayor elected in accordance with the provisions of this Act to fill such vacancy enters upon his office.(2)When the Mayor is unable to discharge his functions owing to absence, illness or any other cause, the Deputy Mayor shall discharge his function until the date on which the Mayor resumes his duties.(3)Subject to the other provisions of this Act, the Deputy Mayor shall, while acting as, or discharging the functions, of the Mayor under this section have all the powers of the Mayor.
