Section 3 in The Coimbatore City Municipal Corporation Act, 1981
3. The municipal authorities and their incorporation.
(1)There shall be a corporation charged with the municipal government of the City of Coimbatore to be known as the Municipal Corporation of Coimbatore.(2)The corporation shall, by the said name, be a body corporate, shall have perpetual succession and a common seal and subject to any restrictions or qualifications imposed by this Act or any other enactment, shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding or transferring property movable or immovable, of entering into contracts and of doing all things necessary for the purpose of its constitution.(3)For the efficient performance of the functions of the corporation, there shall be the following municipal authorities of the corporation, namely:-(a)[ a Mayor; [Substituted by Tamil Municipal Laws (Sixth Amendment) Act, 2008 (Tamil Nadu Ac, 38 of 2008).](aa)a council;](b)standing committees; [x x x] [The word 'and' was omitted by Act 26 of 1994.](bb)[ the Wards Committee; and] [Sub-clause(bb) was inserted by Act 26 of 1994.](c)a Commissioner(4)The Government may, by notification, declare their intention -(a)to exclude from the City any local area in the vicinity thereof and defined in such notification; or(b)to include within the city any local area comprised therein and defined in such notification;Provided that no cantonment shall be included within the City.(5)Any inhabitant of a local area in respect of which any such notification has been published or any local authority affected by any such notification or the council of the corporation desiring to object to anything therein contained, may submit the objections in writing to the Government within six weeks from the publication of the notification and the Government shall take all such objections into consideration.(6)When six weeks from the publication of the notification have expired and the Government have considered the objections, if any, which have been submitted, they may, as the case may be, by notification, exclude from or include in the City, the local area or any portion thereof.(7)This Act shall cease to apply to, or come into force in, any such local area or any portion thereof, as the case may be, on such date as may be specified in the notification under sub-section 6.(8)If any local area in which Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], is in force, is constituted as, or included in, the City, the Government may pass such orders as they may deem fit as to the transfer to the Corporation or disposal otherwise of the assets or institutions of any municipality or panchayat in the local area and as to the discharge of the liabilities, if any, of such municipality or panchayat relating to such assets or institutions, as the case may be.
