Section 44AB(1) in Chennai City Municipal Corporation Act, 1919
(1)The State Government may, by notification, remove [***] [Omitted By T.N. Act No. 15 of 2011 for words 'Mayor or'.] Deputy Mayor, who in their opinion wilfully omits or refuses to carry out or disobeys the provisions of this Act or any rules, by-laws, regulations or lawful orders issued under this Act or abuses the powers vested in him.
