Section 70(2) in Tamil Nadu District Municipalities Act, 1920
(2)Such proposals shall be taken into consideration by the council only at the instance of the [executive authority] and the council may sanction them with or without modifications:Provided that no proposal adversely affecting any municipal officer or servant, who has been in the permanent service of the municipality for more than five years and is drawing a salary of not less than fifty rupees per mensem, shall be considered except at a special meeting convened for the purpose and no such proposal shall be given effect to, unless assented to by at least one-half of the members then on the council.
