Section 397(4) in Chennai City Municipal Corporation Act, 1919
(4)Where the defendant in any such suit is the commissioner, a municipal officer or servant, payment of the sum or any part of any sum payable by him in or in consequence of the suit, whether in respect of costs, charges, expenses, compensation for damages or otherwise may be made, with the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] from the municipal fund.
