(1)The President shall exercise such powers and perform such functions, as are conferred upon him by or under this Act and the rules and regulations made thereunder.(2)The President shall preside over the meetings of the Municipal Council and of the Standing Committee thereof where there is a Standing Committee.(3)The President shall exercise general supervision and control over the functioning of the Municipal Council.(4)The President shall have access to the records of the Municipal Council and may issue directions to the Executive Officer and call for reports and information from the Executive Officer with a view to ensuring proper implementation of the decisions of the Municipal Council and of the Standing Committee.
