Section 48C in Tamil Nadu District Municipalities Act, 1920
48C. Procedure to be followed by the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Law (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).].
- The [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Law (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).] shall have the power to regulate its own procedure (including the fixing of places and times of its sitting and deciding whether to sit in public or in private).
