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

Preamble

Tamil Nadu Local Authorities' Laws (Amendment) Act, 1978*

[Tamil Nadu Act No. 11 of 1978]*[31st January, 1978]

An Act further to amend the Tamil Nadu Local Authorities' Laws.

Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-eighth Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 3rd January, 1978 Part IV-Section 1, Page 12.

* Received the assent of the Governor on the 30th January 1978, first published in the Tamil Nadu Government Gazette Extraordinary on the 31st January 1978 (Thai 18, Pinkala (2009-Tiruvalluvar Andu)

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]

4. [Omitted]- 1[* * *]

1 The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Panchayats Act, 1958 ([Tamil Nadu Act XXXV of 1958).]

Section 5. [Omitted]

5. [Omitted]- 1[* * *]

1 The amendments made by this section have already been incorporated in the principal Act, namely, the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971).

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