Section 57(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)No officer or servant either whole-time or part-time of the Central or any State Government or any local authority or any body corporate owned or controlled by the Central or any State Government, remunerated by either salary or fees, shall be qualified for election [x x x] [The words 'or co-option' omitted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] as a councillor:Provided that if any question arises either before or after an election [x x x] [The words 'or co-option' omitted by Tamil Nadu Act 26 of 1994.] whether any person is or is not disqualified under this sub-section, the question shall be referred to [the Governor] [Substituted by Tamil Nadu Act 26 of 1994.] whose decision shall be final.
