Tamil Nadu Municipal Corporation Laws (Third Amendment) Act, 1989*
| [Tamil Nadu Act No. 15 of 1989] | [25th May, 1989] |
An Act further to amend the laws relating to the Municipal Corporations in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th May, 1989 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Municipal Corporation Laws (Third Amendment) Act, 1989.
(2) It shall come into force at ones.
PART II
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of section 5.- In section 5 of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919),-
(1) in sub-section (1), for the words "Subject to the provisions of sub-section (4), the council shall consist of one hundred and fifty councillors elected", the words "The council shall consist, of one hundred and fifty councillors elected and fifteen councillors co-opted" shall be substituted.
(2) for sub-sections (2) to (4), the following sub-sections shall be substituted, namely:-
"(2) Among the elected members of the council, twenty members shall be members of the Scheduled Castes and Scheduled Tribes and fifteen members shall be women and the State Government may, by notification, from time to time, specify in accordance with such rules as may be prescribed, the divisions in respect of which such members of the Scheduled Castes and Scheduled Tribes and women are to be elected.
(3) The elected members of the council, shall, at the first meeting of the council after each ordinary election to the council, co-opt to itself as councillors, in accordance with such procedure as may be prescribed,-
(i) five persons belonging to Scheduled Castes and Schedule Tribes; and
(ii) ten persons who are women:
Provided that no person shall be oo-opted under this sub-section unless such person is eligible for being elected as a councillor from any one of the divisions:
Provided further that the councillors so co-opted shall have all the rights, powers and privileges of an elected councillor".
PART III
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
3. Amendment of section 5.- In section 5 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:-
"(2) The council shall consist of such number of members as may be determined under sub-section (1) and elected in the manner laid down in this Act and six councillors co-opted in the manner laid down in sub-section (4).
(3) Among the elected members of the council, eight members shall be members of the Scheduled Castes and Scheduled Tribes and six members shall be women and the Government may, by notification, from time to time, specify in accordance with such rules as may be prescribed, the wards in respect of which such members of the Scheduled Castes and Scheduled Tribes and women are to be elected.
(4) The elected members of the council shall, at the first meeting of the council after each ordinary election to the council, co-opt to itself as councillors in accordance with such procedure as may be prescribed,-
(i) two persons belonging 10 the Scheduled Castes and Scheduled Tribes; and
(ii) four persons who are women:
Provided that no person shall be co-opted under this sub-section unless such person is eligible for being elected as a councillor from any one of the wards:
Provided further that the councillors so co-opted shall have all the rights, powers and privileges of an elected councillor"
PART IV
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
4. Amendment of section 5.- In section 5 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu 25 of 1981), for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:-
"(2) The council shall consist of such number of members as may be determined under sub-section (1) and elected in the manner laid down in this Act and six councillors co-opted in the manner bid down in sub-section (4).
(3) Among the elected members of the council, eight members shall be members of the Scheduled Castes and Scheduled Tribes and six members shall be women and the Government may, by notification, from times to time, specify in accordance with such rules as may be prescribed, the divisions in respect of which such members of the Scheduled Castes and Scheduled Tribes and women are to be elected.
(4) The elected members of the council shall, at the first meeting of to council after each ordinary election to the council, co-opt to itself as councillors in accordance with such procedure as may be prescribed,-
(i) two persons belonging to the Scheduled Castes and Scheduled Tribes; and
(ii) four persons who are women:
Provided that no person shall be co-opted under this sub-section unless such person is eligible for being elected as a councillor from any one of the divisions.
Provided further that the councillors so co-opted shall have all the ??? an elected councillor."