Section 3Q in Tamil Nadu District Municipalities Act, 1920
3Q. Constitution of town panchayats.
(1)Save as provided under sub-section (2), every town panchayat shall consist of the elected members as determined under section 3-X.(2)The following persons shall be represented in the town panchayat, namely:-(a)the members of the House of the People and the members of the State Legislative Assembly representing a constituency comprising the whole or any part of the town panchayat; and(b)the members of the Council of States who are registered as electors within the area of the town panchayat.(3)The members of the House of the People, the State Legislative Assembly and the Council of States referred to in clauses (a) and (b) of sub-section (2) shall be entitled to take part in the proceedings, but shall not have the right to vote in the meetings of the town panchayat.
