Section 33(1) in The Madurai City Municipal Corporation Act, 1971
(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 Act 22 of 1996.] of sub-section (2) of section 5 shall elect one from among the councillors to preside for the occasion.]
