51. Presiding Officer of a meeting of Municipality.
(1)The Chief Councillor shall preside at every meeting of the Municipality and in his absence the Deputy Chief Councillor shall preside the meeting [and if both the chief Councillor and Deputy Chief Councillor are absent form the meeting, the members present shall choose one of their members to preside;] [Inserted by Bihar Act No. 7 of 2011, dated 27.5.2011.]:Provided that when a meeting is held to consider a motion for the removal of the Chief Councillor, the Chief Councillor shall not preside at such meeting.[Provided further that if the meeting is convened for the removal of both Chief Councillor and Deputy Chief Councillor, the members present shall choose one of the members to preside.] [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.](2)The Chief Councillor, or the person presiding over a meeting of the Municipality, shall also have, and may exercise, a casting vote in all cases of equality of votes.
