Section 35 in The Orissa Municipal Corporation Act, 2003
35. Deputy Mayor to act as Mayor or to discharge his functions during casual vacancy in the office or during absence of Mayor.
(1)In the event of occurrence of any vacancy in the office of the Mayor by the reason of his death, the Deputy Mayor shall act as the Mayor until the date on which a new Mayor, elected in accordance with the provisions of this Act to fill such vacancy, enters upon his office.(2)When the Mayor is unable to discharge his functions owing to his absence, illness, or any other cause, the Deputy Mayor shall discharge his functions until the date on which the Mayor resumes his duties.(3)Subject to other provisions of this Act, the Deputy Mayor shall, while acting as, or discharging functions of the Mayor under this section, have all the powers of the Mayor.(4)The Mayor may, by an order in writing delegate any of his functions to the Deputy Mayor.
