Section 72(4) in Tamil Nadu District Municipalities Act, 1920
(4)[ No such officer shall be removed from office except with the consent of the [State Government] [This sub-section was added by section 54 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]. Such consent shall be given if the removal is recommended by a resolution of the council passed at a special meeting called for the purpose and supported by the votes of not less than two-thirds of the sanctioned strength of the council.]
