Section 48(2) in Rajasthan Municipalities Act, 2009
(2)The Vice-Chairperson of a Municipality shall exercise such of the powers and perform such of the duties of the Chairperson as the Chairperson from time to time delegates to him. It shall also be the duty of the Vice-Chairperson(a)in the absence of the Chairperson and unless prevented by reasonable cause, to preside at the meeting of the Municipality and when so presiding to exercise the same authority as is vested in the Chairperson under clauses (a) and (b) of sub- Section (1); and(b)during the absence of a Chairperson on leave, to exercise the powers and perform the duties of the Chairperson.
