Section 35 in The Coimbatore City Municipal Corporation Act, 1981
35. Commissioner or other officer when to attend meetings, etc.
(1)The Commissioner shall have the right to attend the meetings of the council and [of any standing committee, wards committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] or other committees constituted under this Act to take part in the discussion but shall not have the right to move any resolution or to vote.(2)The Commissioner, or other officer appointed under sub-section (2) of section 11 shall attend any meeting of the council or [of any standing committee, wards committee or other committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] constituted under this Act if required to do so by the Mayor or the chairman of the committee, as the case may be.
