Section 38(1) in Chennai City Municipal Corporation Act, 1919
(1)The Mayor shall be a ex-officio member of [every standing committee, wards committee] [Inserted by Tamil Nadu Act 26 of 1994.] and of every other committee constituted under the Act except the Taxation Appeals Committee, but shall not be eligible to be elected as the chairman of any standing committee [or wards committee] [Inserted by Tamil Nadu Act 26 of 1994.].
