Section 32(3) in Chennai City Municipal Corporation Act, 1919
(3)The [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).], [the Deputy Mayor] [Inserted by section 19(ii) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or the chairman, as the case may be shall preserve order and shall decide all points of order and procedure arising at or in connection with meetings. There shall be no discussion on any point of order and the decision of the [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).], [Deputy Mayor] [Inserted by section 19(H) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or chairman thereon shall, save as is otherwise expressly provided in this Act, be final.
