Section 48(4) in The Chhattisgarh Municipalities Act, 1961
(4)The Vice-President or the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillor shall, during and in respect of the period in which he is acting as, or discharging the functions of President or Vice-President, as the case may be, exercise the powers conferred and perform the duties imposed on a President or Vice-President by or under this Act or by any other enactment for the time being in force.
