(1)The Deputy Mayor / Vice-Chairperson shall exercise the powers, perform the functions, and discharge the duties, of the Mayor / Chairperson when-(a)the office of the Mayor / Chairperson falls vacant by reason of death, resignation, removal or otherwise, or(b)the Mayor / Chairperson is, by reason of leave, illness or other cause, temporarily unable to exercise the powers, perform the functions, or discharge the duties of his office.(2)The Deputy Mayor / Vice-Chairperson shall, at any time, exercise such other powers, perform such other functions, and discharge such other duties, as may be delegated to him under the provisions of this Act:Provided that nothing done by the Deputy Mayor and Vice-Chairman under the authority of delegation shall be invalid for want of or defect in such delegation if it is done with the express or implied consent of the Mayor or Chairperson.
