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State of Tamilnadu - Section

Section 33 in The Coimbatore City Municipal Corporation Act, 1981

33. Rules and regulations for proceedings of council and committees.

- The council and the standing committees shall observe the procedure laid down in Schedule I and may make supplementary regulations not inconsistent therewith, or with other provisions of this Act or any rules made by the Government, for the conduct of their respective proceedings and also for the maintenance of order at their meetings.Explanation. - Any supplementary regulation made under this section shall if it is inconsistent with the provisions of any rule made subsequently become void to the extent of such inconsistency.