Section 30D — Chairman of Council.

(1) The Chairperson of the Council shall ordinarily preside at the meetings of the Council: Provided that in the absence of the Chairperson, the Vice-Chairperson shall preside at the meetings of the Council: Provided further that in the absence of both the Chairperson and the Vice-Chairperson, any other member, chosen from amongst themselves by the members present at the meeting shall preside at that meeting. (2) It shall be the duty of the Chairperson of the Council to ensure that the decisions taken by the Council are implemented. (3) The Chairman shall exercise such other powers and perform such other duties as are assigned to him by this Act.

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