(1)Every meeting of the Council of a Municipality shall be presided over by the Chairperson or in his absence by the Deputy Chairperson or [the Chairman of the Standing Committees in the order specified in sub-section(1) of section 20 and in that absence] [Substituted by Act 8 of 1995, w.e.f. 5-8-1995.], by a Councillor chosen by the Councillors present from among themselves:Provided that, where two or more Councillors are proposed and seconded the Secretary, or, in his absence, the officer authorised to perform the functions of the Secretary shall conduct the election in such manner, as may be prescribed.(2)The Chairperson or the person presiding shall control the meeting and shall decide all points of order arising at or in connection with a meeting. There shall be no discussion on a point of order and the decision taken by the Chairperson or the person presiding shall, save as otherwise provided in this Act, be final.
