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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(1) in The Calcutta Municipal Corporation Act, 1980

(1)The Chairman shall at the beginning of each calendar year nominate from amongst the elected members of the Corporation a panel of not more than three Presiding Officers and specify a sequence in which any one of them may preside over the meetings of the Corporation in the absence of the Chairman.