Section 60 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
60. of another chairman.
Functions of the Deputy Mayor. - (1) When the office of the Mayor isvacant, his functions shall devolve on the Deputy Mayor until a new mayor is elected.(2)If the Mayor is continuously absent from the city for more than eightdays, or is incapacitated for more than eight days his functions shall devolve onthe Deputy Mayor until the mayor returns to the city or recovers from hisincapacity, as the case may be.(3)The Deputy Mayor shall have the power to direct the Chief Commissionerto get the Administration and Audit Reports prepared in time.(4)The Deputy Mayor shall discharge such functions of the Mayor as may be
