Section 59 in Chennai City Municipal Corporation Act, 1919
59. Power of State Government to make election rules.
- [(1) The State Government may, in consultation with the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 26 of 1994.], make rules regulating the procedure with regard to elections.](2)Without prejudice to the generality of sub-section (1), such rules may-(a)Omitted by section 2(9) of the Madras City Municipal, District Municipalities and Local Boards Amendment) Act, 1938 (Tamil Nadu Act II of 1938).(b)[ provide for the adjudication by the Principal Judge, City Civil Court, [Chennai] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] of disputes arising out of elections, and;](c)provide for all matters not expressly provided for in this Act relating to the election of the Mayor, the Deputy Mayor [or councillors] [Substituted for the words 'councillors or alderman' by section 26 of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] including deposit to be made by candidates standing for election as councillors and the [conditions under which such deposits may be forfeited] [Substituted for the words 'conditions under which such deposits may be forfeited' by Tamil Nadu Municipal Laws (Third Amendment) Act, 1996 (Tamil Nadu Act 22 of 1996).] and the maximum amount of expenditure which may be incurred by the candidates standing for election as [Councillor or Mayor] [Substituted for the words 'Councillor' by Tamil Nadu Act 15 of 2011.]:Provided that the deposit required shall not exceed [six thousand rupees] [Substituted for the words 'one hundred rupees' by Tamil Nadu 26 of 1996.].
