[Mettur Township Act, 1940]*
| 1[Tamil Nadu Act No. 11 of 1940]2 | [2nd July, 1940] |
An Act to provide for the better administration and governance of the Mettur township.
Whereas it is expedient to provide for the better administration and governance of the Mettur township: 3[It is hereby enacted as follows:-]
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 12th March, 1940, Part IV-A, pages 27-28.
3 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Tamil Nadu Re-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).
* Received the assent of the Governor on the 25th June, 1940; first published in the Fort St. George Gazette on the 2nd July, 1940
1. Short title.- This Act may be called the Mettur Township Act, 1940.
2. Constitution of committee for administration of Mettur township.- (1) As soon as may be after the passing of this Act, the 4[State] Government shall, by 5[notification] and with effect from such date as may be specified therein, constitute a committee, to be called the Mettur Township Committee (hereinafter referred to as the Township Committee), for the purpose of administering the municipal affairs of the Mettur township.
(2) The Township Committee shall be a body corporate, having perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by or under this or any other enactment shall be vested with the capacity of suing and being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, of entering into contracts, and of doing all things necessary, proper or expedient for the purposes for which it is constituted.
4 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.
5 This word was substituted for the words and letters "notification in the Fort St. George Gazette" by section 2 of the Mettur Township, Courrallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).
3. Composition of the Township Committee.- 1[(1) The Township Committee shall consist of the following members, namely:-
(a) Members of the House of the People and Members of the Legislative Assembly, chosen to represent a constituency which consists of, or comprises, or which relates to, the township or any portion thereof, and Members of the Legislative Council who ordinarily reside in the township; and
(b) such officers of the State Government, and such other persons, of whom one shall be a representative of industrial interests in the township and two of labour interest therein, as the State Government may appoint.
(1-A) Where a person ceases to be a Member of the House of the People or a Member of the State Legislature, he shall cease to be a member of the Township Committee from the date on which he ceases to be such Member.]
(2) The 2[State] Government shall appoint one of the members of the Township Committee to be its Chairman and another person (whether a member of the Committee or not) to be its Executive Officer.
1[(2-A) Notwithstanding anything contained in sub-section (2), no member of the Township Committee, who is a Member of the House of the People or a Member of the State Legislature shall be appointed by the State Government, to be its Chairman or Executive Officer.]
1 These sub-sections were substituted for sub-section (1) by section 3(i) of the Mettur Township, Courtallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).
2 This word was substituted for the word "Provincial" by the Adaptation Order ofl 950.
1 This sub-section was inserted by section 3(ii) of the Mettur Township, Courtallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).
4. Application of 2[Tamil Nadu] Act V of 1920 and other enactment to Mettur township subject to specified modifications, additions and restrictions.- (1) The 3[State] Government may, by 4[notification], direct that any of the provisions of the 2[Tamil Nadu] District Municipalities Act, 1920, (2[Tamil Nadu] Act V of 1920) or of any other enactment for the time being in force elsewhere in the 5[State of Tamil Nadu] but not in the township, shall apply to the township to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.
(2) In particular and without prejudice to the generality of the foregoing provisions, such notification may authorize-
(a) the Township Committee to levy all or any of the taxes and fees which may be levied by virtue of the provisions applied to the township under this section; and
(b) the Executive Officer of the Township Committee to exercise and perform in regard to the township, the powers and duties assigned to the executive authority of a municipality under the provisions applied as aforesaid, subject to such restrictions, limitations and conditions and to such control, if any, as may be specified in the notification.
2 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.
4 This word was substituted for the words and letters "notification in the Fort St. George Gazette" by section 2 of the Mettur Township Courtallam Township and Bhavanisagar Township (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).
5. This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
5. Power to define and alter boundaries of Mettur township.- The 1[State] Government may, by 2[notification], define the boundaries of the Mettur township for the purposes of this Act, and may from time to time by a like notification, alter such boundaries.
1 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.
2 This word was substituted for the words and letters "notification in the Fort St. George Gazette" by section 2 of the Mettur Township Courtallam Township and Bhavanisagar Townships (Amendment) Act, 1972 (Tamil Nadu Act 6 of 1973).