Chennai City Municipal Corporation (Amendment) Act, 2005*
| [Tamil Nadu Act No. 8 of 2005] | [21st June, 2005] |
An Act further to amend the Chennai City Municipal Corporation Act, 1919.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the fifty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st June, 2005 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 140, dated June 22nd, 2005.
1. Short title.- This Act may be called the Chennai City Municipal Corporation (Amendment) Act, 2005.
2. Amendment of section 53.- In section 53 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereinafter referred to as the principal Act), in sub-section (1), in clause (i), for the expression the meetings of the council for a period of three consecutive months being from from the expression three consecutive meetings of the council held after shall be substituted.
3. Amendment of Schedule II.- In Schedule II to the principal Act-
(1) in rule 2, for the expression "every month", the expression every three month shall be substituted;
(2) in rule 4, for the expression "At an ordinary meeting held on each of the months of April, June, August October, December and February", the expression "At an ordinary meeting held once in every three months" shall be substituted.