(4) The Vice- Chairperson or the Councillor shall, during and in respect of the period in which he is acting as, or discharging the function I 7 of Chairperson or Vice- Chairperson, as the case may be, exercise the powers conferred and perform the duties imposed on a Chairperson or a Vice- Chairperson by or under this Act or by any other law for the time being in force.