Section 12B in Tamil Nadu District Municipalities Act, 1920
12B. [ Chairman, vice-chairman or councillor not to receive remuneration. [Section 12B was inserted by section 6 of the Tamil Nadu District Municipalities (Amendment), Act 1933 (Madras Act XV of 1933)]
- No chairman, vice-chairman or councillor shall receive or be paid, from the funds at the disposal of or under the control of the council, any salary or other remuneration for services rendered by him in any capacity whatsoever.]
