Section 3A in Chennai City Municipal Corporation Act, 1919
3A. [ The agenda for the meeting of the council shall be prepared by the Mayor and the agenda for the [standing committee] [Inserted by section 95 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961). Bracket and figure (1) omitted by Tamil Nadu Act 22 of 1971.] shall be prepared by the commissioner in consultation with the chairman of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.]. On any subject included in the agenda for the meeting of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], its chairman shall have the right of recording his views in a note and such note shall be circulated to the members of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] or placed before the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] before or at the time of the consideration of such subject by the Standing committee.]
