Section 40A in The Madurai City Municipal Corporation Act, 1971
40A. [ District Collector to perform functions of a Mayor. [Inserted by Tamil Nadu Act 36 of 1978.]
- Notwithstanding anything contained in this Act, when the office of Mayor is vacant or he has been continuously absent from the City for more than fifteen days or is incapacitated and the office of the Deputy Mayor is also vacant or if the Deputy Mayor is also absent as aforesaid or is incapacitated, the District Collector shall exercise the powers and perform the functions of the Mayor, until a new Mayor is elected or the Mayor, or Deputy Mayor returns to the City or recovers from his incapacity, as the case may be.]Administration Report
