Section 13 in The Coimbatore City Municipal Corporation Act, 1981
13. Powers of Commissioner and other officers.
(1)Subject, whenever it is hereinafter expressly directed, to the sanction of the council or the standing committee, as the case may be, and subject to all other restrictions, limitations and conditions as may be prescribed or as are hereinafter imposed in this Act, the executive power for the purpose of carrying out the provisions of this Act shall be vested in the Commissioner.(2)The Commissioner may, without the sanction of the council, incur petty contingent expenditure incidental to the municipal administration, not exceeding five hundred rupees in each case:Provided that-(a)provision to meet the expenditure is available under the relevant head of account in the budget framed by the council, with the modifications, if any made therein by the Government; and(b)the Commissioner shall report any expenditure incurred under this sub-section and the reasons therefor to the council at its next meeting.(3)Subject to the provisions of sub-section (1), the Commissioner and other officers shall perform all the duties and exercise all the powers, specifically imposed or conferred on the Commissioner or other officers, as the case may be, under this Act.
