Section 13A in Tamil Nadu District Municipalities Act, 1920
13A. Functions of the executive authority.
- The executive authority of the municipal council shall-(a)carry into effect the resolutions of the council;(b)furnish to the council such periodical reports regarding the progress made in carrying out the resolutions of that body in the collection of taxes as the council may direct; and(c)perform all the duties and exercise all the powers specifically imposed or conferred on the executive authority by this Act and subject, whenever it is hereinafter expressly so provided, to the sanction of the council, and subject to all other restrictions, limitations and conditions hereinafter imposed, exercise power for the purpose of carrying out the provisions of this Act and be directly responsible for the due fulfillment of the purposes of this Act.
