Section 36(2) in Chennai City Municipal Corporation Act, 1919
(2)Every meeting of the council, or of a [standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committee the minutes of the proceedings at which have been signed as laid down in Schedule II [or the rules made under this Act] [Inserted by Tamil Nadu Act 56 of 1961.] shall be deemed to have been duly convened and to be free from all defect and irregularity.[The Mayor] [Substituted for the word 'President' by Tamil Nadu Act III of 1933.]
