Section 23(1) in Chennai City Municipal Corporation Act, 1919
(1)Subject to the provisions of this Act, the Municipal Government of the city shall vest in the council, but the council shall not be entitled to exercise functions expressly assigned by or under this Act or any other law to [standing committee] [Substituted for 'a committee constituted under this Act' by Tamil Nadu Act 22 of 1971.] or the commissioner.
