Section 10C in The Coimbatore City Municipal Corporation Act, 1981
10C. Powers and functions of Wards Committee.
- [(1) Subject to the provisions of this Act, and the rules made thereunder, the council may delegate such powers and duties as it deems fit to a wards committee.] [Substituted by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).](2)[* * *] [Omitted by Tamil Nadu Act 22 of 1996.](3)[* * *] [Omitted by Tamil Nadu Act 22 of 1996.](4)The procedure to be adopted by the wards committee for transaction of its business shall be such as may be prescribed.(5)The duration of the wards committee shall be co-extensive with the duration of the corporation.[The [Tamil Nadu State Election Commission] [Inserted by Tamil Nadu Act 26 of 1994]
