Section 38(3) in Chennai City Municipal Corporation Act, 1919
(3)It a vacancy occurs in the office of chairman of [any standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.], the Mayor shall convene a meeting of that committee for the election of another chairman and the chairman elected at such meeting shall be entitled to hold office as such only so long as the person in whose place he is elected would have been entitled to hold it if the vacancy had not occurred.[The Deputy Mayor] [Inserted by Tamil Nadu Act X of 1936.]
