Section 25 in The Coimbatore City Municipal Corporation Act, 1981
25. Mayor, Deputy Mayor, or councillor not to receive remuneration.
- Neither the Mayor nor the Deputy Mayor, nor any councillor shall receive or be paid, from the funds at the disposal of, or under the control of, the corporation, any salary or other remuneration for services rendered by him in any capacity whatsoever:Provided that nothing in this section shall apply to the payment of any conveyance allowance or travelling allowance to the Mayor or the Deputy Mayor or any councillor by the corporation at such rates as may be prescribed.
