(1)The Chairperson or in his absence the Deputy Chairperson of Municipal Council or Town Council shall preside over the meeting.Provided that the Chairperson or Deputy Chairperson shall not preside over the special meeting when the meeting has been concerned for considering a motion for his removal.(2)In the absence of Chairperson or Deputy Chairperson, as the case may be, the members present in the meeting shall elect one from amongst themselves to preside over the meeting.
