Section 33(2) in Chennai City Municipal Corporation Act, 1919
(2)The commissioner shall attend any meeting of the council or [of a standing committee, wards committee or] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] any other committee constituted under this Act, if required to do so by the Mayor or the chairman of the committee as the case may be.]
