Section 32(4) in Chennai City Municipal Corporation Act, 1919
(4)The [Deputy Mayor] [Inserted by section 19(H) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] [or councillor] [Substituted for the words 'councillor or alderman' by section 5 of Madras City Municipal (Amendment) Act, 195S (Tamil Nadu Act XXIV of 1958).], presiding at meeting at the council and the member presiding at a meeting of [a standing committee] [Substituted by the Tamil Nadu Act 22 of 1971.] shall for that meeting [and during the period that he presides over it] [Inserted by the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] have all the powers and be subject to all the obligations of the [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] or chairman, as the case may be.
