Section 43(1) in Karnataka Municipalities Act, 1964
(1)Subject to the provisions of Chapter XIV, it shall be the duty of the president of a municipal council to,-(a)preside, unless prevented by reasonable cause, at all meetings of the municipal council and subject to the provisions of the rules for the time being in force under clause (a) of sub-section (2) of section 323, to regulate the conduct of business at such meetings;(b)watch over the financial and executive administration of the municipal council;(c)perform all the duties and exercise all the powers specifically imposed or conferred upon him by, or delegated to him under and in accordance with this Act;(d)furnish within a period of a fortnight to the Commissioner or to such other officer as the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] shall from time to time nominate in this behalf, a copy of every resolution passed at any meeting of the municipal council; and(e)furnish any extract from the minutes of the proceedings of the municipal council or of any committee or other document or thing which the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] or other officer calls for under section 304.
