Section 22 in The Coimbatore City Municipal Corporation Act, 1981
22. Functions of Council.
(1)Subject to the provisions of this Act, the municipal government of the city shall vest in the council, but the council shall not be entitled to exercise functions expressly assigned by or under this Act or any other law to a standing committee or the Commissioner.(2)If any doubt arises as to the municipal authority to which any particular function pertains, the Mayor shall refer the matter to the Government whose decision thereon shall be final.(3)Without prejudice to the generality of sub-section (1), it shall be the duty of the council to consider all periodical statement of receipts and disbursements and all progress reports and pass such resolution thereon as it thinks fit.
