Section 40 in The Coimbatore City Municipal Corporation Act, 1981
40. Mayor to be member of all committees.
(1)The Mayor shall be a ex-officio member of [every standing committee, wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] and of every other committee except Taxation Appeals Committee, but shall not be eligible to be elected as the chairman of any standing committee [or wards committee] [Inserted by Tamil Nadu Act 26 of 1994.]:(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
