Section 44AC(5) in Chennai City Municipal Corporation Act, 1919
(5)If the Commissioner is unable to preside at the meeting, he may, after recording his reasons in writing, adjourn the meeting to such other lime as he may appoint. The date so appointed shall not be later than thirty days from the date appointed for the meeting under sub-section (3). Notice of not less than seven clear days shall be given to the councillors of the time appointed for the adjourned meeting.
