Section 26 in Arunachal Pradesh Municipal Act, 2007
26. Deputy Chief Councillor.
(1)The Deputy Chief Councillor shall, in the absence of the Chief Councillor, preside over the meetings of the Municipality.(2)When-(a)The office of the Chief Councillor falls vacant by reason of death, resignation, removal or otherwise, or(b)The Chief Councillor is, by reason of reason of leave, illness or other cause, temporarily unable to exercise the powers, perform the functions, or discharge the duties, of his office,The Deputy Chief Councillor shall exercise the powers, perform the functions, and discharge the duties, of the Chief Councillor until a Chief Councillor is elected under sub- section (3) of section 23 and enters office or until the Chief Councillor resumes his duties.(3)The Deputy Chief Councillor shall, at any time, exercise such other powers, perform such other functions, and discharge such other duties, as may be delegated to him under the provisions of this Act.
