Section 40A(4) in Tamil Nadu District Municipalities Act, 1920
(4)The [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998] shall preside at the meeting convened under this section, and no other person shall preside thereat. If within half an hour after the time appointed for the meeting, the [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998] is not present to preside at the meeting, the meeting shall stand adjourned to a time to be appointed and notified to the councillors by the [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998] under sub-section (5).
