Section 39 in The Coimbatore City Municipal Corporation Act, 1981
39. [ Prerogative of the Mayor. [Substituted for section 37 by the Tamil Nadu Municipal Laws (Sixth Amendment) Act, 2008 (Tamil Nadu Act 38 of 2008).]
(1)The Mayor shall have full access to all recor0ds of the corporation and may obtain reports from the Commissioner on any matter connected with the administration of the corporation.(2)All important official correspondence between the corporation and the State Government as may be decided by the council shall be conducted through the mayor.(3)The Mayor shall be bound to transmit communications addressed through him by the commissioner to the State Government or by the State Government to the Commissioner, while transmitting communications from the Commissioner to the State Government, the Mayor may make such remarks as he thinks necessary.
