Section 347(2) in Chennai City Municipal Corporation Act, 1919
(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)provided for all matter expressly required or allowed by this Act to be prescribed;(b)[ regulate or prohibit the moving of any resolution or the making of any motion on, or the discussion of, any matter unconnected with the municipal administration;] [Substituted by section 173(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](bb)[ provide for the procedure to be followed at meetings of the [standing committee] [Inserted by section 83(i) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] [***] [Omitted the words 'and the appointments committee' by the Tamil Nadu Act 25 of 1972.] and for the conduct of business and the number of members which shall form a quorum at such meetings;](c)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-payers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;[* * *] [Omitted by Tamil Nadu Act 22 of 1971.](d)prescribe the forms of all registers, reports and returns, the manner in which such registers shall be maintained, the dates on which the reports and returns shall be made and the officers to whom they shall be sent;(e)regulate the sharing between local authorities in the Presidency of Madras of the proceeds of the profession tax, tax on carriages and animals, tax on carts, and other taxes or income levied- or obtained under this or any other Act;(f)prescribe the powers of auditors, inspecting and superintending officer and officers authorized to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and(g)prescribe the form of warrant under rule 21 of Schedule IV and the form of notice of sale under rule 24 of the same Schedule.
