Section 83 in The Delhi Municipal Corporation Act, 1957
83. Presiding officers at meetings of the Standing and other committees.
(1)The Chairman or in his absence the Deputy Chairman shall preside at every meeting of the Standing Committee, [Wards Committee] [Substituted by act 67 of 1993, section 62, for certain words (w.e.f. 1-10-1993)] [***] [The words "The Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] or any other committee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].(2)In the absence of the Chairman and the Deputy Chairman from any meeting the members of any such committee shall choose one [from amongst the councillors] [Substituted by Act 67 of 1993] to preside over the meeting.
