(5)The Chairman-in-Council shall be collectively responsible to the Municipality.[16. Powers and functions of the Chairman.-(1) The Chairman shall be [Substituted by section 7 of the West Bengal Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002), w.e.f. 15.9.2004.] [the executive head of the Municipality and the municipal administration shall be under his control] [Substituted by section 3 of the West Bengal Municipal (Amendment) Act, 2004 (West Bengal Act VIII of 2004), w.e.f. 15.9.2004, for the words 'the whole time functionary of the Municipality'.] and he shall exercise such powers and functions as conferred on him by or under this Act.
