Section 44AB(3) in Chennai City Municipal Corporation Act, 1919
(3)Any person removed under sub-section (1) from the Office of the [***] [Omitted By T.N. Act No. 15 of 2011 for words 'Mayor or'.] Deputy Mayor shall not be eligible to the said office until the date on which notice of the next ordinary elections to the council is published in the prescribed manner, or the expiry of one year from the date specified in such notification.]
