91. [Delegation of Chairperson functions in favour of individual Councillors. [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- During the vacancy of the office of Vice-Chairperson or incapacity of temporary absence of Vice-Chairperson, the Chairperson may, by an order in writing delegate any of his functions to any Councillor of the Municipality till the Vice-Chairperson resumes office of a new Vice-Chairperson is elected, as the case may be :Provided that -(a)every order made under this section shall be communicated to the Municipality at the next meeting,(b)no delegation under this section shall be made for any period exceeding, in the aggregate, ninety days in any year without the special sanction of the Municipality.]
