Section 34 in The Coimbatore City Municipal Corporation Act, 1981
34. Presidency of council and committees.
(1)Every meeting of the council shall be presided over by the Mayor, in his absence by the Deputy Mayor and in the absence of both the Mayor and the Deputy Mayor, [the councillors and the persons referred to in [clauses (b) and (c)] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] of sub-section (2) of section 5 shall elect one from among the councillors to preside for the occasion.](2)Every meeting of [a standing committee or a wards committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act 1994 (Tamil Nadu Act 26 of 1994).] shall be presided over by its chairman and in his absence by a member thereof chosen by the meeting to preside for the occasion.(3)The Mayor, the Deputy Mayor, the councillor or the chairman, as the case may be, presiding at a meeting of the council or committee shall preserve order and shall decide all points of order and procedure arising at or in connection with meetings. There shall be no discussion on any point of order and the decision of the Mayor, the Deputy Mayor, the councillor presiding or the chairman thereon, shall save as it otherwise expressly provided in this Act, be final.(4)The Deputy Mayor or the councillor presiding at a meeting of the council and the member presiding at a meeting of a standing committee shall for that meeting and during the period that he presides over it have all the powers and be subject to all the obligations of the Mayor or the chairman, as the case may be.(5)The Mayor, the Deputy Mayor or the councillor presiding at a meeting of the council may direct any councillor whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting and the councillor so ordered to withdraw shall do so forthwith and absent himself during the remainder of the day's meeting. If such councillor refuses to withdraw, the Mayor, the Deputy Mayor or the councillor presiding at the meeting may order his removal by force. The councillor so directed to be absent shall be deemed to have failed to attend the meeting of the council for the purpose of clause (1) of sub-section (1) of section 59.
