Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 24 in Tripura Municipal Act, 1994

24. Chairperson.

(1)The Chairperson of the Nagar Panchayat shall be the executive head of the Municipality and the Municipal Administration of the transitional Municipal area shall be under his control.
(2)The Chairperson shall allocate the business among the members of the Nagar Committee.
(3)The Chairperson shall preside over the meetings of the Nagar Committee as well as the Nagar Panchayat.
(4)The Chairperson may transact any business or make any order authorised by any Jaw for the time being in force :Provided that the Chairperson shall not act in opposition to or in contravention of any deci sion of the Nagar Panchayat,