Section 42(5) in Karnataka Municipalities Act, 1964
(5)During a vacancy in the office of the president of a municipal council and when there is no vice-president to take his place or if a vice-president fails to assume charge of the office of president which has fallen vacant as required by sub-section (2) of section 44, then without prejudice to any action under sub-section (10) the Deputy Commissioner or the person performing the duties of the Deputy Commissioner for the time being in the case of [city municipal councils and in the case of town municipal councils] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] any officer nominated by him in this behalf not below the rank of an Assistant Commissioner in the case of [municipal councils] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] at district headquarters or the Tahsildar or the person performing the duties of the Tahsildar for the time being [or any other person not disqualified for being a Councillor] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.] in the case of other [municipal councils] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] shall, notwithstanding anything contained in this Act or in the rules or orders issued thereunder, perform the functions of the president.
