Section 34 in The Madurai City Municipal Corporation Act, 1971
34. Commissioner or other officer when to attend meetings, etc.
(1)The Commissioner and the Deputy Commissioner shall have the right to attend the meetings of the council and [of any standing committee, wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committees constituted under this Act to take part in the discussion, but shall not have the right to move any resolution or to vote.(2)The Commissioner, or the Deputy Commissioner or both of them shall attend any meeting of the council or [of any standing committee, wards committee or] [Substituted by Tamil Nadu Act 26 of 1994.] 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.
