Section 493 in The Coimbatore City Municipal Corporation Act, 1981
493. Sanction for prosecution of Mayor, Deputy Mayor, etc.
- When the Mayor or Deputy Mayor, or any councillor or the Commissioner is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no Magistrate shall take cognizance of such offence except with the previous sanction of the Government.
