Section 44AB in Chennai City Municipal Corporation Act, 1919
44AB. [ State Government to remove [***] [Inserted by Tamil Nadu Municipal Laws (Amendment) Act, 2006 (Act No. 18 of 2006).] Deputy Mayor.
(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.(2)The State Government shall, when they propose to take action under subsection (1), give the [***] [Omitted By T.N. Act No. 15 of 2011 for words 'Mayor or'.] Deputy Mayor concerned an opportunity for explanation, and the notification issued under the said sub-section shall contain a statement of the reasons of the State Government for the action taken.(3)Any person removed under sub-section (1) from the Office of the [***] [Omitted By T.N. Act No. 15 of 2011 for words 'Mayor or'.] Deputy Mayor shall not be eligible to the said office until the date on which notice of the next ordinary elections to the council is published in the prescribed manner, or the expiry of one year from the date specified in such notification.]
