Section 23 in Siliguri Municipal Corporation Act, 1990
23. Powers and functions of the Mayor.
(1)The Mayor shall exercise such powers and discharge such functions as are conferred on him by or under this Act.(2)The Mayor shall preside over a meeting of the Mayor-in-Council which shall meet at such place and at such time as the Mayor may direct.(3)The matters to be discussed at a meeting of the Mayor-in-Council shall be prepared under the direction of the Mayor and shall be circulated to the members of the Mayor-in-Council in such manner as the Mayor may determine.(4)The Mayor shall allot among the members of the Mayor-in- Council such business of the Corporation and in such manner as he thinks fit.(5)The Mayor may, if he is of opinion that immediate execution of any work (which ordinarily requires the approval of the Corporation or the Mayor-in-Council) is necessary, direct the execution of such work:Provided that the Mayor shall report forthwith to the Corporation or the Mayor-in-Council, as the case may be, the action taken under this sub-section and the reasons therefor,
