Section 25A in The Coimbatore City Municipal Corporation Act, 1981
25A. [ Mayor, Deputy Mayor or councillor to obtain permission to undertake trip to foreign country. [Inserted by Tamil Nadu Municipal Laws (Amendment) Act, 2002 (Tamil Nadu Act 32 of 2002)]
- No person holding the office of Mayor, Deputy Mayor or councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the Government.]
