Section 18A in Tamil Nadu District Municipalities Act, 1920
18A. [ Rights and duties of the Commissioner. [This section was inserted by section 9 of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)]
(1)(a)The Commissioner shall have the right to attend the meetings of the council or any committee thereof, and take part in the discussions thereat but shall not have the right to move any resolution or to vote.(b)He shall attend any meeting of the council or of any committee, if required to do so by the chairman.(2)In the case of municipalities included in Schedule IX or notified under sub-section (1) of section 12-C, the officers and servants of the municipal council shall be subordinate to the Commissioner.(3)Subject to any directions given or restrictions imposed by the State Government or the municipal council, the Commissioner may, by order in writing, delegate any of his functions to any officer or servant of the council or to any servant of the Government. The exercise or discharge of any functions so delegated shall be subject to such restrictions, limitations and conditions as may be laid down by the Commissioner and. shall also be subject to his control and revision.]The Council
