Section 112(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)The Commissioner may, from time to time, lay before appointments committee for its remarks, if any, his proposals to amend the schedule sanctioned by the council under sub-section (3). The proposals of the Commissioner together with the remarks of the appointments committee thereon shall be placed before the council. The council may either approve, reject or modify the amendments aforesaid.
