Section 54 in Chennai City Municipal Corporation Act, 1919
54. Decision of questions of disqualification of councillors by the Chief Judge of Small Cause Court.
(1)Whenever it is alleged that any person who has been elected [*] [Omitted the words 'or co-opted' by section 9 of the Tamil Nadu Municipal Corporation Laws (Second Amendment) Act 1990 (Tamil Nadu Act 27 of 1990).] as a councillor [*] [Omitted by Tamil Nadu Act, XXIV of 1958.] is disqualified under [*] [Omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] section 53 or section 53-A and such person does not admit the allegation or whenever any councillor [*] [Omitted by Tamil Nadu Act XXIV of 1958.] is himself in doubt whether or not he has become disqualified for office, such councillors [*] [Omitted by Tamil Nadu Act XXIV of 1958.] or any other councillor [*] [Omitted by Tamil Nadu Act XXIV of 1958.] may, and the commissioner, at the request of the council, or on a direction from the [State Government] [Substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall apply to the Chief Judge of the Small Cause Court.(2)The said Chief Judge, after making such inquiry as he deems necessary, shall determine whether or not such person is disqualified under [* * *] [Omitted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] section 53 [or section 53-A] [Inserted by section 32(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] and his decision shall be final.(3)[ Until an application has been made under sub-section (1) and a decision thereon has been obtained, such person shall be entitled to act as if he were not disqualified.] [Substituted by section 32(iii), Act X of 1936.][Disputes Regarding Elections] [Inserted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).]
