(1)The Deputy Mayor / Vice-Chairperson shall exercise the powers, perform the functions, and discharge the duties, of the Mayor / Chairperson when-(a)the office of the Mayor / Chairperson falls vacant by reason of death, resignation, removal or otherwise, or(b)the Mayor / Chairperson is, by reason of leave, illness or other cause, temporarily unable to exercise the powers, perform the functions, or discharge the duties of his office.
