Section 45 in The Gujarat Municipalities Act, 1963
45. Functions of president.
- It shall be the duty of the president of a municipality-(a)to preside, unless prevented by reasonable cause, at all meetings of the municipality, and subject to the provisions of the rules for the time being in force under clause (a) of section 271 to regulate the conduct of business at such meetings.(b)to watch over the financial and executive administration of the municipality and to perform such executive functions as may be allotted to him by or under this Act;(c)to exercise supervision and control over the acts and proceedings of all officers and servants of the municipality in matters of executive administration and in matters concerning the accounts and records of the municipality; and, subject to the rules of the municipality for the time being in force, and for reasons to be recorded in writing to revise, set aside or modify any order of the Chief Officer relating to the service of the said officers and servants and their pay, privileges and allowances;(d)the president of a municipality may in case of emergency direct in writing the execution or stoppage of any work or the doing of any act which requires the sanction of the municipality, and the immediate execution or stoppage or doing of which is, in his opinion necessary for the service or safety of the public, and may direct in writing that the expense of executing such work or doing such act shall be paid from the municipal fund:Provided that-(a)he shall not act under this section in contravention of any order of the municipality prohibiting the execution of any particular work or the doing of any particular act, and(b)he shall report forthwith the action taken under this section and the reason therefor to the executive committee and the municipality at the next meeting thereof.
