Section 452 in The Coimbatore City Municipal Corporation Act, 1981
452. Appeals from Commissioner to standing committee.
(1)An appeal shall lie to the standing committee or if no such committee has been constituted to the council from-(a)any notice issued or other action taken or proposed to be taken by the Commissioner-(i)under sections 162, 210, 218, 219, 220, 222, 223(2), 282, 296(3), 327(1), 328(1), 333(1), 334, 338, 343, 353, 354 or 362;(ii)under any by-law concerning house drainage or the connection of house drains with municipal drains, or house connections, with municipal water-supply or lighting mains;(b)any refusal by the Commissioner to approve a building site under section 275 to grant permission to construct or reconstruct building under section 276 or 290;(c)any refusal by the Commissioner to grant a permission under sections 159,213 or 331;(d)any refusal by the Commissioner to grant a licence under sections 352,360,372,377 or 382(2);(e)any order of the Commissioner made under sub-section (4) of section 451 suspending or revoking a licence;(f)any other order of the Commissioner that may be made appealable by rules under section 430.(2)Every such appeal shall be disposed of by the standing committee or, as the case may be, by the council within one month from the date of its receipt in the municipal office, and if not disposed of within that time, shall be transmitted by the Commissioner to such officer for disposal as may be specified by the Government, by order.(3)The decision of the standing committee or the council or the officer specified under sub-section (2), as the case may be, on any such appeal shall subject to the provisions of sub-sections (4) and (5) be final.(4)If, on any such appeal, the standing committee reverses or substantially modifies any action taken or proposed to be taken by the Commissioner or any order passed by him, then, the Commissioner may within one month from the date of such decision refer the matter to the council and pending the decision of the council, on such reference, the Commissioner shall not be bound to give effect to the decision of the standing committee; and the council shall be competent to reverse or modify the decision of the standing committee; and the decision of the council on any such reference shall, subject to the provisions of sub-section (5), be final.(5)The Government may, at any time, call for and examine the records relating to any such appeal, and pass such orders as they deem fit.
