Section 76 — Presiding officer.

(1) The Mayor or in his absence, the Deputy Mayor, shall preside at every meeting of 1 [ 2 [the Corporation]]. 3 [(2) In the absence of both the Mayor and Deputy Mayor from the meeting, the members and the persons referred to in sub-clauses (ii) , (iii) and (iv) of clause (b) of sub-section (3) of section 3 shall elect one from among the councillors to preside.] (3) The Mayor or the person presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes.

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