Section 38 in Chennai City Municipal Corporation Act, 1919
38. Mayor to be member of all committees.
(1)The Mayor shall be a ex-officio member of [every standing committee, wards committee] [Inserted by Tamil Nadu Act 26 of 1994.] and of every other committee constituted under the Act except the Taxation Appeals Committee, but shall not be eligible to be elected as the chairman of any standing committee [or wards committee] [Inserted by Tamil Nadu Act 26 of 1994.].(2)It the Mayor is at the time of his election the chairman or an elected member of [a standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.], he shall cease to hold office as such chairman or member.(3)It a vacancy occurs in the office of chairman of [any standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.], the Mayor shall convene a meeting of that committee for the election of another chairman and the chairman elected at such meeting shall be entitled to hold office as such only so long as the person in whose place he is elected would have been entitled to hold it if the vacancy had not occurred.[The Deputy Mayor] [Inserted by Tamil Nadu Act X of 1936.]
