Section 25(2) in Chennai City Municipal Corporation Act, 1919
(2)Every councillor [***] [The words 'or alderman' were omitted by Tamil Nadu Act XXIV of 1958.] shall have the right to interpellate the [Mayor] [Substituted for the word 'President' by Tamil Nadu Act III of 1935.] on matters connected with the municipal administration subject to such regulations as may be framed by the once council.
