Section 34(2) in The Madurai City Municipal Corporation Act, 1971
(2)The Commissioner, or the Deputy Commissioner or both of them shall attend any meeting of the council or [of any standing committee, wards committee or] [Substituted by Tamil Nadu Act 26 of 1994.] other committee constituted under this Act if required to do so by the Mayor or the chairman of the committee, as the case may be.
