Section 57 in Jammu and Kashmir Municipal Corporation Act, 2000
57. Presiding Officer.
(1)The Mayor or in his absence, the Deputy Mayor shall preside at every meeting of the Corporation.(2)In the absence of both the Mayor and the Deputy Mayor from the meeting the Councillors present shall elect one from amongst themselves to preside.(3)The Mayor or the person presiding over a meeting shall and exercise a second or a casting vote in all cases of equality of votes.
