Tamil Nadu District Municipalities (Second Amendment) Act, 2004*
| [Tamil Nadu Act No. 24 of 2004] | [5th August, 2004] |
An Act further to amend the Tamil Nadu District Municipalities Act, 1920.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th August, 2004 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu District Municipalities (Second Amendment) Act, 2004.
(2) It shall be deemed to have come into force on the 1st day of July, 2004.
2. Insertion of new section 3-MM.- After section 3-M of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"3-MM. Special provisions relating to village panchayat constituted as Third Grade municipality.-(1) Notwithstanding anything contained in this Act,-
(a) the president and members of a village panchayat, who are ??? or deemed to have been elected and holding office as such ??? before the date of constitution of such village panchayat as Third Grade municipality under this Act, shall be deemed to be the chairman and members of such Third Grade municipality elected under this Act and such chairman and members shall continue to hold office upto such date as the State Government may, by notification, fix in this behalf or, in case no such date is fixed, upto the date on which their term of office would expire under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and such chairman and members shall exercise all powers and perform all duties conferred on the chairman and members by or under this Act.
(b) all the employees, other than the provincialised employees, of the village panchayat, immediately before its constitution as Third Grade municipality, shall be the employees of such Third Grade municipality under this Act. The provincialised employees shall continue to serve under the Third Grade municipality and they shall be transferred by the Director of Rural Development within three months from the date on which such Third Grade municipality is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the provisions of this Act and the rules made thereunder shall apply to the Third Grade municipality referred to in sub-section (1)."
3. Repeal and saving.- (1) The Tamil Nadu District Municipalities (Second Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 8 of 2004) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.