Section 6G in Chennai City Municipal Corporation Act, 1919
6G. [ Election and term of office of chairman of wards committee. [Substituted by Tamil Nadu Act 22 of 1996.]
(1)The chairman of the wards committee shall be elected by the councillors of the wards committee from among themselves after each ordinary election to the council in such manner as may be prescribed.(2)The chairman of the wards committee shall hold office till the duration of the wards committee.(3)Any casual vacancy in the office of the chairman of the wards committee shall be filled up in such manner as may be prescribed and the chairman elected in any such casual vacancy shall hold office only so long as the person in whose place he is elected would have been entitled to hold the office, if the vacancy had not occurred.]
