Section 40(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If the Mayor was at the time of his election the chairman or an elected member of standing committee or Wards Committee and Taxation Appeals Committee he shall cease to hold office as such chairman or member.Provided that the Mayor shall not have right to vote in any meeting of the standing committee [or wards committee] [Inserted by Tamil Nadu Act 26 of 1994.].The Deputy Mayor
