Section 25 in The New Delhi Municipal Council Act, 1994
25. Presiding Officer.
- [(1) The meetings of the Council shall be presided over, in the following order, by, - [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](a)the Chief Minister of Delhi, if he is a member of the Legislative Assembly of Delhi representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (b) of sub-section (1) of section 4; or [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](b)the Union Minister, if he is a Member of Parliament representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (e) of sub-section (1) of section 4; or [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](c)the Minister in the Government of National Capital Territory of Delhi, if he is a Member of the Legislative Assembly of Delhi representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (b) of sub-section (1) of section 4; or [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](d)the Member of Parliament not being a Minister for the Union representing the constituency which comprises wholly or partly the New Delhi area, and attends the meeting being a member of the Council under clause (e) of sub-section (1) of section 4; or [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](e)the Chairperson of the Council.] [[Substuted by Act 5 of 2012, section 3, for sub-section (1) (w.e.f. 1-3-2012). Sub-section (1), before substitution, stood as under:"(1) The Chairperson or in his absence, the Vice Chairperson, or in the absence of both, such other member present as is decided by the Council shall preside at every meeting of the Council."]](2)The Chairperson or the person presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes.
