Section 53(4) in Chennai City Municipal Corporation Act, 1919
(4)In the case of a person who has ceased to be a councillor [* * *] [Omitted by section 2(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).] in consequence of failure to attend meetings the matter shall be reported by the commissioner at the [next ordinary meeting] [Substituted for the words 'next general meeting' by Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] and the council may at that meeting restore such person to office.
