Section 23 in Chennai City Municipal Corporation Act, 1919
23. Function of council.
(1)Subject to the provisions of this Act, the Municipal Government of the city shall vest in the council, but the council shall not be entitled to exercise functions expressly assigned by or under this Act or any other law to [standing committee] [Substituted for 'a committee constituted under this Act' by Tamil Nadu Act 22 of 1971.] or the commissioner.(2)If any doubt arises as to the municipal authority to which any particular function pertains, the [Mayor] [Substituted for 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] shall refer the matter to the' [State Government] [The words 'Provincial Government were substituted for the words Local Government by the Adaptation Order of 1937' and the word 'State' was substituted for 'provincial' by the Adaptation Order of 1950.] whose decision shall be final.(3)Without prejudice to the generality of sub-section (1), it shall be the duly of the council to consider all periodical statements of receipts and disbursements and all progress reports and pass such resolutions thereon as it thinks fit.
