Section 35(1) in The Coimbatore City Municipal Corporation Act, 1981
(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.
