(1)At every meeting of Municipality, -(a)the Mayor if present, or in his absence, the Senior Deputy Mayor, if present, or in the absence of both the Mayor and the Senior Deputy Mayor, the Deputy Mayor in the case of a Municipal Corporation;(b)the President, if present, or in his absence, the Senior Vice- President, if present, or in the absence of both the President and the Senior Vice-President, the Vice-President, in the case of a Class 'A' or a Class 'B' Municipal Council;(c)the President, if present, or in his absence, the Vice- President, in the case of Class 'C' Municipal Council or a Nagar Panchayat shall preside over the meeting :Provided that, -(i)a Mayor or a Deputy Mayor shall not, though he is present, preside over the special meeting of Municipal Corporation referred to in section 27 or in section 31;(ii)a President or a Vice-President of a Municipal Council or of a Nagar Panchayat, as the case may be, shall not, though he is present, preside over the special meeting of the Municipal Council referred to in section 44 or section 48 or of the Nagar Panchayat referred to in that section as applied to the Nagar Panchayat under section 53,when the meeting has been convened for considering a motion for his removal.(2)In the absence of the Mayor, the Senior Deputy Mayor and the Deputy Mayor, or in the absence of the President, the Senior Vice-President or the Vice- President, as the case may be, the members present in the meeting shall elect one from amongst themselves to preside over the meeting.
