Section 48(1) in Rajasthan Municipalities Act, 2009
(1)It shall be the duty of the Chairperson of a Municipality -(a)to convene regular meetings of the Municipality as provided in Section 58;(b)to preside unless prevented by reasonable cause, at all meetings of the Municipality and subject to the provisions of the rules for the time being in force under clause (xiii) of sub-Section (2) of Section 337, to regulate the conduct of business at such meetings;(c)watch over the financial and executive municipal administration of the Municipality;(d)to perform all the duties and exercise all the powers specifically imposed or conferred upon him under and in accordance with Act; and(e)to perform such other executive functions as may be prescribed.
