Section 64(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Notwithstanding, anything contained m this Act, the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] in consultation with the Government may, for sufficient cause, direct from time to time the postponement or alteration of the date of an ordinary or casual election or any stage of any such election.
