Section 31 in Chennai City Municipal Corporation Act, 1919
31. [ Rules and regulations for proceedings of council and committees. [Substituted for original section 31 by section 18 of Tamil Nadu Act X of 1936.]
- The council [and the standing committee] shall observe the procedure laid down in Schedule II and may make supplementary regulations, not inconsistent therewith, or with other provisions of this Act or any rules made by the [State Government] [Substituted for the word 'Local Government by the Adaptation Order of 1937 and the word State' was substituted for 'Provincial' by the Adaptation Order of 1950.] for the conduct of their respective proceedings and also for the maintenance of order at their meetings.Explanation. - Any supplementary regulation made under this section shall, if it is inconsistent with the provisions of any rule made subsequently, become void to the extent of such inconsistency.]
