Section 39(6) in Tamil Nadu District Municipalities Act, 1920
(6)If on a representation in writing made by the chairman, the State Government are satisfied that due to the non-co-operation of the councillors with the chairman, the municipal council is not able to function, the State Government may, by notification, authorise the chairman to perform, subject to the control of the State Government or any officer authorised by the State Government in this behalf, such of the duties imposed upon the municipal council by law and for such period not exceeding six months as may be specified in such notification. During the period for which the chairman is so authorised, there shall be no meeting of the municipal council.
