(3)Without prejudice to the generality of the foregoing provisions the Chairperson shall-(a)preside over and control the proceedings of the meetings of the council of the Municipality of which he is the Chairperson;(b)supervise and control the acts done and steps taken by the officers and employees of the Municipality, prepare the confidential report of the Secretary and also review the confidential reports prepared by the Secretary in respect of other employees;(c)meet the contingent expenses to such extent, as may be fixed by the Government from time to time;(d)authorise the payment and repayment of money relating to the Municipality;(e)cause to be prepared the statements and reports required to be prepared by or under this Act;(f)exercise such other powers and perform such other functions that may be conferred or entrusted under the provisions of this Act or the rules made thereunder.
