Section 68 in The Coimbatore City Municipal Corporation Act, 1981
68. Power of Government to make election rules.
(1)The Government may, in consultation with the [Tamil Nadu State Election Commission] [Substituted for the words 'State Election Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).] make rules regulating the procedure with regard to elections.(2)Without prejudice to the generality of sub-section (1), such rules may-(a)[ provide for the adjudication by the District Judge having jurisdiction, of disputes arising out of elections; and] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).](b)Provide for all matters not expressly provided for in this Act relating to the election of the Mayor, the Deputy Mayor, or councillors including deposits to be made by candidates standing for election as councillors [the conditions under which such deposit may be forfeited and the maximum amount of expenditure which may be incurred by the candidates standing for election as [councillor] [Substituted by Tamil Nadu Act 22 of 1994.].Provided that the deposit required shall not exceed one hundred rupees
