Section 35(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Commissioner, or other officer appointed under sub-section (2) of section 11 shall attend any meeting of the council or [of any standing committee, wards committee or other committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] constituted under this Act if required to do so by the Mayor or the chairman of the committee, as the case may be.
