77. Powers and functions of Senior Deputy Mayor & Deputy Mayor.
(1)In the event of the occurrence of any vacancy in the office of the Mayor by reason of his death, resignation, removal or otherwise, the Senior Deputy Mayor, or in his absence, Deputy Mayor, shall act as Mayor until the date on which a new Mayor is elected in accordance with the provisions of this Act to fill such vacancy.(2)When the Mayor is unable to perform his functions owing to absence, illness or any other cause, the Senior Deputy Mayor, or in his absence, the Deputy Mayor, shall perform the functions of Mayor until the date on which the Mayor resumes his office.(3)The Senior Deputy Mayor or the Deputy Mayor, as the case may be, shall, while acting as, or performing the functions of Mayor, have all the powers of the Mayor under this Act.Commissioner
