Section 25A in Chennai City Municipal Corporation Act, 1919
25A. [ Mayor, Deputy Mayor or councillor not to receive remuneration. [Inserted by section 13 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- 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 rate as may be determined by rules made by the State Government in this behalf.] [Proviso added by section 19 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
