Section 6H in Chennai City Municipal Corporation Act, 1919
6H. Powers and functions of wards committee.
- [(1) Subject to the provisions of this Act and the rules made thereunder, the council may delegate such powers and duties as it deems fit to a wards committee.] [Substituted by the Tamil Nadu Act 22 of 1996.](2)Omitted by the Tamil Nadu Act 22 of 1996.(3)Omitted by the Tamil Nadu Act 22 of 1996.(4)The procedure to be adopted by the wards committee for transaction of its business shall be such as may be prescribed.(5)The duration of the wards committee shall be co-extensive with the duration of the corporation.[Tamil Nadu State Election Commission] [Substituted for the words 'State Ejection Commission' by Tamil Nadu Municipal Laws (Amendment) Act 2001 (Tamil Nadu Act 22 of 2001).]
