Section 48 in The Chhattisgarh Municipalities Act, 1961
48. Grant of leave of absence to President or Vice-President.
(1)The Council may, from time to time, grant such leave of absence to the President or a Vice-President as it may deem fit.(2)If a President or Vice-President remains absent from office owing to illness or any other cause for a period exceeding three months without the leave of the Council he shall cease to be a President or Vice-President, as the case may be and his office shall become vacant.(3)During the absence on leave of the President, the Vice-President and in the like event in the case of a Vice-President, such one of the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors as may be [elected] [Inserted by M.P. Act No. 17 of 1994.] by them to act as Vice-President, shall discharge the functions of the President or the Vice-President, as the case may be.(4)The Vice-President or the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillor shall, during and in respect of the period in which he is acting as, or discharging the functions of President or Vice-President, as the case may be, exercise the powers conferred and perform the duties imposed on a President or Vice-President by or under this Act or by any other enactment for the time being in force.
