Section 19 in Gauhati Municipal Corporation Act, 1971
19. Functions of Deputy Mayor.
(1)When the office of he Mayor is vacant his functions shall devolve upon the Deputy Mayor until a new Mayor is elected.(2)When the Mayor is absent from his duty on account of illness or any other cause, the powers, duty and functions of he Mayor shall be exercised and performed by the Deputy Mayor.(3)The Mayor may, by an order in writing delegate any of his functions to the Deputy Mayor.The Standing Committee
