Section 51(2) in Chennai City Municipal Corporation Act, 1919
(2)No [servant of the Government] [The words 'servant of the Crown' were substituted for the words 'Officer of Government' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.] shall be qualified for election or for holding office as a councillor [***] [Omitted by section 2(1) of the Tamil Nadu Act XXIV of 1958.] :Provided that this prohibition shall not apply to-(i)Omitted by section 17(2) of the Chennai City Municipal (Amendment) Act, 1958 (Tamil Nadu Act XXIV of 1958).(ii)the holder of any office which does not involve both of the following incidents, namely:-(a)that the incumbent is a whole-time [servant of the Government] [Inserted by Tamil Nadu Act 26 of 1994.]; and(b)that he is remunerated by either salary or fees:Provided further that if any question arises either before or after an election whether any person is or is not disqualified under this sub-section, the question shall be referred to [the Governor] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act. 1994 (Tamil Nadu Act 26 of 1994).] whose decision shall be final.
