Section 4A(3) in Tamil Nadu District Municipalities Act, 1920
(3)A notification issued by the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may direct that any functions vested in a municipal council by or under this Act shall be transferred to, and performed by, the township committee and shall provide for-(i)the total number of members of the township committee;(ii)the persons who shall be members of the township committee or the manner in which they shall be chosen;(iii)the person who shall be the Chairman of the township committee or the manner sin which he shall be elected or appointed;(iv)the term of office of members and the chairman;(v)the restrictions and conditions subject to which the township committee may perform its functions; and(vi)the procedure of the township committee.
