Section 24 in Chennai City Municipal Corporation Act, 1919
24. Obligations laid on remaining municipal authorities to carry out resolutions [or orders] [Inserted by Tamil Nadu Act 22 of 1971.] of council.
- The standing committee and the commissioner shall be bound to give effect to every resolution or order of the council unless such resolution or order is cancelled in whole or in part by the State Government:[Provided that if, in the opinion of the commissioner, any resolution or order of the council or a committee constituted under this Act contravenes any provision of this or any other Act or of any rule, notification, regulation or by-law made or issued under this or any other Act or of any order passed by the State Government, or if there would be any miscarriage of justice in the implementation of such resolution or order, he shall, within a period of thirty days from the date of passing of the resolution or order or such further period not exceeding fifteen days, as the Stale Government may, by general or special order, specify from time to time, refer the matter to the Stale Government for orders, and inform the council or the committee, as the case may be, of the action taken by him at its next meeting and until the orders of the State Government on such reference are received, the commissioner shall not be bound to give effect to the resolution or order.] [Substituted for the original proviso by Tamil Nadu Act 22 of 1971.]
