Section 430(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules, may,-(a)provide for all matters expressly required or allowed by this Act to be prescribed;(b)regulate or prohibit the moving of any resolution or the making of any motion on, or the discussion of any matter unconnected with the municipal administration;(c)provide for the procedure to be followed at the meetings of the standing committee or any other committee and for the conduct of business and the number of members which shall form quorum at such meetings;(d)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-papers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;(e)prescribe the forms of all registers, reports and returns, the manner in which such registers to be maintained, by the dates on which the reports and returns shall be made and the officers to whom they shall be sent;(f)regulate the sharing between local authorities including cantonments in the State of Tamil Nadu of the proceeds of the profession tax, tax on carriage and animals, tax on carts, arid other taxes or income levied or obtained under this or any other Act;(g)prescribe the powers of auditors, inspecting and superintending officers and officers authorised to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and(h)prescribe the form of warrant under rule 29 of Schedule II and the form of notice of sale under rule 31 of the same Schedule.
