Section 40A(1) in Tamil Nadu District Municipalities Act, 1920
(1)Subject to the provisions of this section, a motion expressing want of confidence in the [vice-chairman] [Substituted for 'chairman or vice-chairman' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011] may be made in accordance with the procedure laid down herein.