Section 71(2A) in Tamil Nadu District Municipalities Act, 1920
(2A)[ Any municipal council which has undertaken the generation, transmission, or supply of electrical energy, by special resolution, may, and if so required by the [State] [This sub-section was inserted by section 2(ii) of the Madras District Municipalities and Local Boards (Amendment) Act , 1938 (Madras Act XVIII of 1938).] Government shall, sanction a post of municipal electrical engineer. Any such municipal council, if so required by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, shall also sanction, by special resolution, one or more posts of assistant municipal electrical engineer.]
