Section 13B in Tamil Nadu District Municipalities Act, 1920
13B. Rights of chairman where a commissioner has been appointed.
- In the case of municipalities included in Schedule IX or notified under sub-section (1) of section 12-C, the chairman shall have full access to all the records of the municipal council and no official correspondence between the council and the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] shall be conducted except through the chairman. The chairman shall be bound to transmit communications addressed through him by the Commissioner to the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] or by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] to the Commissioner.]
