Section 58(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Subject to the provisions of this Act and of any rules and bye-laws framed thereunder, the President of a Council shall -(a)preside, unless prevented by reasonable cause, at all meetings of the Council and regulate the conduct of business at such meetings;(b)[ ***] [Deleted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.](bb)[* * *] [Clause (bb) was deleted by Maharashtra 7 of 2002, Section 5.](c)perform such executive functions or exercise such powers as are conferred upon him by or under this Act or any other law for the time being in force;(d)[ ***] [Deleted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.](e)[ ***] [Deleted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.][(1-A) Subject to the provisions of this Act and of any rules and bye-laws framed thereunder, the President directly elected under section 51A-1A shall have power to give the financial sanction to such proposal of development works as may be prescribed by the State Government, from time to time and development works out of grants received from the State Government, when there are no specific instructions regarding financial approval and the Council has discretion to select the work.] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.]
