Section 41 in West Bengal Municipal Corporation Act, 2006
41. Powers and functions of Mayor-in-Council.
(1)Subject to the provisions of this Act and the rules and the regulations made thereunder, the executive power of the Corporation shall be exercised by the Mayor-in-Council as may be delegated to it by the Corporation under sub-section (1) of section 47.(2)All executive actions of the Mayor-in-Council shall be expressed to be taken in the name of the Corporation.(3)All proceedings of the meetings of the Mayor-in-Council shall be placed in the next meeting of the Corporation for consideration.
