Section 44AD(3) in Chennai City Municipal Corporation Act, 1919
(3)The Commissioner shall preside at the meeting convened under this section and no other person shall preside thereat. If, within half an hour, appointed for the meeting, the Commissioner is not present to preside at the meeting, the meeting shall stand adjourned to a date to be appointed and notified to the Mayor and councillors by the Commissioner under sub-section (4).
