Section 71(4) in Tamil Nadu District Municipalities Act, 1920
(4)Every secretary, health officer, [engineer, electrical engineer or assistant electrical engineer] [These words were substituted by section 2(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1945 (Tamil Nadu Act XXIII of 1945), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948) for the words 'engineer or electrical engineer' as substituted for the words 'or engineer' by section 2(iii) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938).] shall devote his whole time to the duties of his office and shall not engage in any other profession, trade or business.]
