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State of Tamilnadu - Section

Section 12 in The Coimbatore City Municipal Corporation Act, 1981

12. Withdrawal of Commissioner from office.

- The Government may, at any time, withdraw the Commissioner from office and shall do so if such withdrawal is recommended by a resolution of the council passed at a special meeting called for the purpose and supported by the votes of such number of councillors as shall constitute not less than two-thirds of the sanctioned strength of the council.