Section 39 in The Madurai City Municipal Corporation Act, 1971
39. Mayor to be member of all committees.
(1)The Mayor shall be a ex-officio member of [every standing committee, wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] and of every other committee except Taxation Appeals Committee, but shall not be eligible to be elected as the chairman of any standing committee [or wards committee] [Inserted by Tamil Nadu Act 36 of 1978.]:(2)If the Mayor was at the time of his election the chairman or an elected member of [a standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] and Taxation Appeals Committee, he shall cease to hold office as such chairman or member.(3)If a vacancy occurs in the office of chairman of [any standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] the mayor shall convene a meeting of that committee for the election of another chairman and the chairman elected at such meeting shall be entitled to hold office as such only so long as the person in whose office he is elected would have been entitled to hold office if the vacancy had not occurred.Deputy Mayor
