Section 116 in The Coimbatore City Municipal Corporation Act, 1981
116. [ Power of Government to transfer officers and servants of the corporation or municipalities. [Substituted by Tamil Nadu Municipal Laws (Amendment) Act, 1985 (Tamil Nadu Act 32 of 1985), w.e.f 23-7-1985.]
- Notwithstanding anything contained in this Act or in the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Government shall have power-(a)to transfer any officer or servant of the corporation to the service of the municipal corporation of Madras constituted under the Madras City Municipal Corporations Act, 1919 (Tamil Nadu Act IV of 1919) or the municipal corporation of Madurai constituted under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act XV of 1971) or any other municipal corporation that may be constituted under any law or any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or to transfer any officer or servant of any such municipality or the municipal corporation of Madras or the municipal corporation of Madurai or any other municipal corporation that may be constituted under any law to the service of the corporation;(b)to issue such general or special directions as they may think necessary for the purpose of giving due effect to any transfer made under clause (a).(2)The Government shall have power to issue such general or special directions as they may deem necessary for the purpose of giving due effect to any transfer made under sub-section (1).]
