Section 32 in Chennai City Municipal Corporation Act, 1919
32. Presidency of council and committees.
- [(1) Every meeting of the council shall be presided over by the Mayor in his absence by the Deputy Mayor and in the absence of both the Mayor and the Deputy Mayor, [the councillors and the persons referred to] [Substituted for original sub-sections (1) and (2) by section 19(i) of the Madras City Municipal (Amendment) 1 Act 1936 (Tamil Nadu Act X of 1936).] in [clauses (b) and (c)] [Substituted by Tamil Nadu 22 of 1996.] of sub-section (2) of section 5 shall elect one from among the councillors to preside for the occasion.](2)Every meeting of [a standing committee ora wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] shall be presided over by its chairman and in his absence by a member thereof chosen by the meeting to preside for the occasion.(3)The [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).], [the Deputy Mayor] [Inserted by section 19(ii) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or the chairman, as the case may be shall preserve order and shall decide all points of order and procedure arising at or in connection with meetings. There shall be no discussion on any point of order and the decision of the [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).], [Deputy Mayor] [Inserted by section 19(H) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or chairman thereon shall, save as is otherwise expressly provided in this Act, be final.(4)The [Deputy Mayor] [Inserted by section 19(H) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] [or councillor] [Substituted for the words 'councillor or alderman' by section 5 of Madras City Municipal (Amendment) Act, 195S (Tamil Nadu Act XXIV of 1958).], presiding at meeting at the council and the member presiding at a meeting of [a standing committee] [Substituted by the Tamil Nadu Act 22 of 1971.] shall for that meeting [and during the period that he presides over it] [Inserted by the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] have all the powers and be subject to all the obligations of the [Mayor] [Substituted for the word 'President' by section 2 of Madras City Municipal (Amendment) Act, 1933 (Tamil Nadu Act III of 1933).] or chairman, as the case may be.(5)[ The Mayor, the Deputy Mayor or the councillor presiding at a meeting of the council may direct any councillor whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting and councillor so ordered to withdraw shall do so forthwith and absent himself during the remainder of the day's meeting. If such councillor refuses to withdraw, the Mayor, the Deputy Mayor or the councillor presiding at the meeting may order his removal by force.The councillor so directed to be absent shall not be deemed to have failed to attend the meeting of the council for the purposes of clause (i) of sub-section (1) of section 53.] [Added by section 23 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
