Section 40A(12) in Tamil Nadu District Municipalities Act, 1920
(12)If the motion is carried with the support of not less than [four-fifth] [Substituted for the words 'three-fifth' by Tamil Nadu Act 37 of 2007.] of the sanctioned strength of the council, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] shall, by notification, remove the [vice-chairman] [Substituted for 'chairman or vice-chairman' by Tamil Nadu Act No. 15 of 2011, dated 06.09.2011, w.e.f. 12.9.2011.].
