(1)Notwithstanding anything contained in section 11, every Chairman or Vice-Chairman appointed under the preceding section if not already a Commissioner of the Municipal Board of which he shall have been appointed Chairman or Vice-Chairman, shall, from the date of appointment, during the term of his .office, enjoy subject to the provisions of section 45 all the rights and privileges and be subject to all liabilities and disabilities of a Commissioner of the Municipal Board to which such appointment relates.
