Section 8 in The Chandernagore Municipal Corporation Act, 1990
8. Constitution of Mayor-in-Council.
(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and such number of-other elected members of the Corporation,[not exceeding seven,] [Words substituted by West Bengal Act 9 of 1994 for 'not exceeding five,'.] as the State Government may from time to time determine.(2)The Deputy Mayor and [other members] [Words substituted by West Bengal Act 9 of 1994.] referred to in sub-section (1) shall be nominated by the Mayor [from amongst the elected members of the Corporation] [Words inserted by West Bengal 9 of 1994.] as soon as possible after he assumes office.(3)Any casual vacancy in the office of the Deputy Mayor or other member referred to in sub-section (1) by reason of death, resignation, removal or otherwise shall be filled up by the Mayor:Provided that no act or proceedings of the Mayor-in-Council shall be called in question or shall become invalid merely by reason of any vacancy in the office of the Deputy Mayor or other members referred to in sub-section (1).(4)The manner of transaction of business of the Mayor-in-Council shall be such as may be determined by the Corporation by regulations.(5)The Mayor-in-Council shall be collectively responsible to the Corporation.
