Tamil nadu act 011 of 1978 : Tamil Nadu Local Authorities' Laws (Amendment) Act, 1978

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Local Authorities' Laws (Amendment) Act, 1978.

(2) It shall come into force at once.

Section 2. Amendment of sections 52 and 53, Tamil Nadu Act IV of 1919

2. Amendment of sections 52 and 53, Tamil Nadu Act IV of 1919.- In the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919),-

(i) in section 52,-

(a) after sub-section (1), the following sub-section shall be inserted, namely:-

"(1-A) A person convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act 22 of 1955), shall be disqualified for election or co-option as a councillor for a period of five years from the date of such conviction.";

(b) in sub-section (3), for the expressions "sub-section (1)" and "such sentence", the expressions "sub-section (1) or sub-section (1-A)" and "such conviction or sentence" shall respectively be substituted;

(ii) in section 53,-

(a) in sub-section (1), after clause (a), the following clause shall be inserted, namely:-

"(aa) is convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act 22 of 1955);";

(b) in sub-section (2), for the expressions "clause (a) of sub-section (1)" and "such sentence", the expressions "clause (a) or clause (aa) of sub-section (1)" and "such conviction or sentence" shall respectively be substituted;

(c) in sub-section (3), for the expressions "clause (a) or" and "sentence or order" and "sentence", the expressions "clause (a), clause (aa) or" and "conviction, sentence or order" and "conviction or sentence" shall respectively be substituted.

Section 3. Amendment of sections 49 and 50, Tamil Nadu Act V of 1920

3. Amendment of sections 49 and 50, Tamil Nadu Act V of 1920.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920),-

(i) in section 49,-

(a) after sub-section (1), the following sub-section shall be inserted, namely:-

"(1-A) A person convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act 22 of 1955), shall be disqualified for election as a councillor for a period of five years from the date of such conviction.";

(b) in sub-section (3), for the expressions "sub-section (1)" and "such sentence", the expressions "sub-section (1) or sub-section (1-A)" and "such conviction or sentence" shall respectively be substituted;

(ii) in section 50,-

(a) in sub-section (1), after clause (a), the following clause shall be inserted, namely:-

"(aa) is convicted of an offence punishable under the Protection of Civil Rights Act, 1955 (Central Act 22 of 1955);

(b) in sub-section (2), for the expressions "clause (a) of sub-section (1)" and "such sentence", the expressions "clause (a) or clause (aa) of sub-section (1)" and "such conviction or sentence" shall respectively be substituted;

(c) in sub-section (3), for the expressions "clause (a) of sub-section (1)", "sentence or order" and "sentence", the expressions "clause (a) or clause (aa) of sub-section (1)", "conviction, sentence or order" and "conviction or sentence" shall respectively be substituted.

Section 4. [Omitted]

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Section 5. [Omitted]

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