Section 33 in Chennai City Municipal Corporation Act, 1919
33. [ Commissioner when to attend meetings. [Substituted by Tamil Nadu Act 26 of 1994.]
(1)The commissioner shall have the right to attend the meetings of the council and of [any standing committee, wards committee] or other committee constituted under this Act and to take part in the discussion but shall not have the right to move any resolution or to vote.(2)The commissioner shall attend any meeting of the council or [of a standing committee, wards committee or] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] any 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.]
