Section 59 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
59. Scheduled Castes, Scheduled Tribes and women by rotation on occurrence of vacancy.
Powers and functions of the Mayor.-(1) The Mayor shall discharge allfunctions as has been assigned to him under this Act.(2)When the office of the Mayor is vacant, the Deputy Mayor shall act asa Mayor and perform such functions as have been assigned to him until suchtime that a Mayor has been appointed.(3)The Mayor shall preside over every meeting of the corporation.(4)Subject to the provisions of this Act, the Mayor shall have generalpowers of inspection and may give direction to the Chief Commissioner withregard to the implementation of any resolution of the corporation or a standingcommittee in the discharge of any obligatory and discretionary functions of thecorporation, and the Chief Commissioner shall comply with such directions. TheMayor may call any record of the corporation from the Chief Commissioner andthe records made available to him shall be returned by him within fifteen daysfrom the date they are made available.(5)The Mayor may, by an order in writing delegate any of his functionsto the Deputy Mayor.(6)The Mayor shall not be eligible to be elected as chairman of anystanding committee.(7)If the Mayor is, at the time of his election as Mayor, the chairman oran elected member of a standing committee, he shall cease to hold office as suchchairman or member of such committee.(8)If any vacancy occurs in the office of the chairman of any standingcommittee, the Mayor shall convene a meeting of such committee for the election
