Madras City Municipal Corporation (Amendment) Act, 1992*
| [Tamil Nadu Act No. 26 of 1992] | [12th June, 1992] |
An Act further to amend the Madras City Municipal Corporation Act, 1919.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras City Municipal Corporation (Amendment) Act, 1992.
(2) It shall come into force at once.
2. Amendment of section 7.- In the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) (hereinafter referred to as the principal Act), in section 7,-
(1) for the marginal heading, the following marginal heading shall be substituted, namely:-
"Commissioner and other officers."
(2) for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:-
"(1) There, shall be a commissioner who shall be appointed by the State Government.
(2) The State Government may appoint such other officers; to assist the commissioner as may be necessary."
(3) in sub-section (3), for the expression "the commissioner, the assistant commissioners and the personal assistant to the commissioner" the expression "The commissioner and other officers appointed by the State Government" shall be substituted;
(4) in sub-section (4), for the expression "the commissioner, the assistant commissioners and the personal assistant to the commissioner appointed under sub-section (2)", the expression "the commissioner and other officers appointed by them" shall be substituted;
(5) in sub-section (5), for the expression "the commissioner, the assistant commissioners and the personal assistant to the commissioner appointed under sub-section (2)", the expression "the commissioner and other officers appointed by them" shall be substituted.
3. Amendment of section 9.- In section 9 of the principal Act,-
(1) in the marginal heading), for the expression "assistant commissioner", the expression "other officers" shall be substituted;
(2) in sub-section (2), for the expression "the assistant commissioners" the expression "the other officers appointed by the State Government" shall be substituted;
(3) in sub-section, (3),-
(a) in the opening portion, for the expression "where the office of an assistant commissioner is vacant,", the expression "where the office of any of the officers appointed under sub-section (2) of section 7 is vacant" shall be substituted;
(b) in clause (a), for the expression "on the assistant commissioner, or", the expression "on the said officer, or" shall be substituted;
(c) in clause (b), for the expression, "another assistant commissioner", the expression "any other officer appointed under sub-section (2) it section 7" shall be substituted.
4. Substitution of section 13.- For section ??? of the principal Act, the following section shall be substituted, namely:-
"13. salary of commissioner and other officer.- The commissioner and other officers appointed by the State Government shall be paid out of the municipal fund such salary and allowances as may, from time to time, be fixed by the State Government."
5. Amendment of section 15.- In section 15 of the, principal Act,-
(1) in the marginal heading, for the expression "assistant commissioner and personal assistant to the commissioner" the expression "and other officers" shall be substituted;
(2) for the expression "or an assistant commissioner or the personal, assistant to the commissioner", the expression "or other officer appointed under section 7", shall be substituted.
6. Amendment of section 16.- in section 16 of the principal Act, for the expression "the personal assistant to the commissioner", the expression "to any other officer appointed under sub-section (2) of section 7" shall be substituted.
7. Omission of section 16-A.- Section 16-A of the principal Act shall be omitted.
8. Amendment of section 17.- In section 17 of the principal Act,-
(1) for the expression "by an assistant commissioner or the personal assistant to the commissioner", the expression "by an officer appointed under sub-section (2) of section 7" shall be substituted;
(2) the expression "or 16-A, as the case may be" shall be omitted.
9. Amendment of section 18.- In section IS of the principal Act, for the expression "an assistant commissioner", the expression "any other officer appointed under sub-section (2) of section 7" shall be substituted.
10. Amendment of section 85.- In section 85 of the principal Act, for the expression "In addition to the two assistant commissioners and a personal assistant to the commissioner," the expression "In addition to the other officers appointed under sub-section (2) of section 7," shall be substituted.
11. Amendment of section 92.- In section 92 of the principal Act, for the expression "other than the assistant commissioners, the personal assistant to the commissioner and Class 1-A officers)", the expression "[other than the officers appointed under sub-section (2) of section 7 and Class 1-A officers]" shall be substituted.