Section 12C(4) in Tamil Nadu District Municipalities Act, 1920
(4)The State Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the Commissioners appointed under sub-section (1).]Functions of the Several Authorities[The Chairman and the Executive Authority] [Section 13, 13A and 13B and the heading thereto were substituted for the original section 13 and the heading thereto by section 7 of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)]
