Section 4(3) in Chennai City Municipal Corporation Act, 1919
(3)For the efficient performance of the functions of the corporation, there shall be the following municipal authorities of the corporation, namely:-(a)[ a Mayor;] [Substituted by Tamil Nadu Act 38 of 2008, dated 13.5.2008.](aa)a council;(b)[ the standing committees of the council; [* * *] [Substituted by Tamil Nadu Act 22 of 1971.](bb)[ the wards committee; and] [Inserted by Act 26 of 1994.](c)a commissioner.
