DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Municipal Councils (Appointment of Special Officers) Act,
1976
Act 28 of 1976 Keyword(s):
Councilor, District Municipalities Act Amendments appended: 7 of 1985, 8 of 1986
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1976: Presfdent's Act 281 Munic~pal ~ounci!s 611
PRESIDENT'S ACT NO. 28 OF 1976,*
THE TAMIL NADU MUNICIPAL COUNCILS
(APPOINTMENT OF SPECIAL OFFICERS)
ACT, 1976.
[Received the assent of the President on the 25th June 1976, jirst published in the Tamil Nadu Government Gazette Extraordinary on the 25th June 1976 (Ani 11, Nala
(2007-Tiruvalluvar Aandu)).] Enacted by the President in the Twenty-seventh Year of the Republic of India.
An Act to provide for appointment of Special Officers to Municipal C o ~ ~ c i l s in the State of 'I'amil Nadu.
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows :-
1. (I) This Act may be called the Tamil Nadu Short title Municipal Councils (Appointment of Special Officers) ~ ~ ~ e , ~ m m e n - Act, 1976.
~ (2) It shall come into force at once.
I2. In this Act, unless the context otherwiserequires,- Definitions.
(a) "councillor" shall have the meaning assigned to it in section 38 of the Madras City Municipal Corpo;tition and Tamil Nadu District Municipalities (Amendment and Extension of term of office) Act, 1971 (Tamil Nad~l Act 22 of 1971) ;
(b) "District Municipalities Act" means the Tamil Nadu District Municipalities Act, 1920 (Zamil Nadu Act
V of 1920) ;
(c) words and expressions used and not defined in this Act but defined in the District Municipalities Act shall have the meanings respectively assigned to them in that Act.
- -
*For Reasons for the enactment, see Tamil Nadu Government Gare t f~
, Extraordinary, dated the 25th June 1976, Part IV-Section 2, Pzges 236-237.
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d l 2 ~unic ipal ~ounciis el976 : President's Act 28 (Appointment of Special Officers)
Term of offim 3. Notwithstanding anything contained in section 40 of Guncillors of the Madras City Municipal Corporation and Tamil of the Nadu District Municipalities (Amendment and Extension councils to
expire on the of term of office) Act, 1971 (Tamil Nz-du Act 22 of 19711, 30th day of the term of office of the councillors of all the Municipal June 1976- Councils in the State of Tamil Nadu, holding office as such on the date of commencement of this Act, shall expire on the 30th day of June, 1976 and accordingly, all such councilIors of all Municipal Councils, including the chair- men and vice-chairmen of such Municipal Councils and members of the Committees established or constituted by or under the District Municipalities Act shall vacate their office on the 30th day of June, 1976.
Appointmellt of 4. (1) (a) Notwithstanding anything contained in the , ~ ~ a $ : r C ~ ~ ~ ~ District Municipalities Act, the State Government shallI powers and appoint Special Officers to exercise the powers and perform perform the the functions of the Municipal Councils referred to in
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functions of section 3, of the chairmen of such Municipal Councils Municipal and of the Committees established or constituted by or Councils. under the District Municipalities Act.
(b) A Special Officer may be appointed under clause (a) for one or more Municipal Councils as the State Government may, by order, specify.
(2) Each Special Officer referred to in sub-section
(1) may also exercise all or any of the powers and perform all or any of the functions of the executive authority or any other officer or authority under the District Munici- palities Act, which the State Government may, by notifica- tion, specify.
(3) (a) Each Special Officer shall hold office l[for a period of seven years and nine months] on and from the drst day of July, 1976: I
1These words were substituted for the words "for a period of six years and nine months" by section 2 (i) of the Tamil Nadu Muni- cipal Councils (Appointment of Special Officers) Amendment Act, 1983 (Tamil Nadu Act 12 of 1983). [The words "for a period of six years and nine months", "for a period of five years and nine monthsW,"for a period of four years and nine months", "for a period of four years and three months", "for a period of three years and three months", "for a period of two years and three months" and
"for a period of one year and six months" were earlier substituted for the words "for a period of five years and nine months", "for a period of four years and nine months", "for a period of four years and three months", "for a period of three years and three months",
"for a paiod of two years and three months", "for a period of one
year and six months" and "for a period of one year" respectively by section 2 (i) of Tamil Nadu Acts 16 of 1982, 15 of 1981,25 of 1980,58 1979, 6 of 1979, 14 of 1978 and 2 of 19771.
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1976 : President's Act 281 Municipal Councils 61 3 (Appointment of Special Officers)
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Provided that if any vacancy arises in the post of a Special Officer, the vacancy shall be filled up by the State Government and the person appointed in the vacancy shall I hold office for the remainder of '[the said period of seven years and nine months]:
z[Provided further that the State Government
may, by notification, for sufficient cause direct that the ~ term of a Special Officer be reduced by such period, not exceeding 3[six months], as may be specified in such
notification.]
(b) A Special Officer shall receive payment for his services from the municipal fund constituted under section 119 of the District Municipalities Act.
(c) The State Government may determine the I relations of a Special Officer with themselves.
(4) The executive authority shall, in the exercise of the powers and performance of the functions under the District Municipalities Act, be subject to the control and superintendence of the Special Officer.
1 These words were substituted for the words "the said period of six years and nine months" by section 2 (ii) of the Tamil Nadu Muni- cipal Councils (Appointment of Special Officers) Amendment ~ c t 1983 (Tamil Nadu Act 12 of 1983). JThe words "the said period o$ six years and nine months", "the sai penod of five years and nine months", "the said period of four years and nine months", '&the said period of four years and three monthsW,.''the said period of three years and three months ", "the said perlod of two years and three months" and "the said period of one year and six months" were earlier substituted for the words "the said period of five years and nine months", "the said period of four years and nine months"
"the said period of four years and three months", "the said period of three years and three months", "the said period of two years apd three months", "the said period of one year and tix months" apd "the said period of one year" respectively by section 2
(ii) of Tamil Nadu Acts 16 Of 198", 15 of 1981, 25 of 1980, ,8
of 1979, 6 of 1979, 14 of 1978 and 2 of 1977). a This proviso was inserted by section 2 (iii) of the Tamil Nadu Municipal Councils (Appointment of Special Officers) Amendment Act, 1977 (Tamil Nadu Act 2 of 1977), which was deemed to have come into force on the 30th June 1977.
8 These words were substituted for the words "three months" by
section 2 (iii) of the Tamil Nadu Municipal Councils (Appoint- ment of Special Officers) Amendment Act, 1981 (Tamil Nadu Act 15 of 1981). [The words "three months" were earlier substituted by section 2 (ii) of the Tamil Nadu Municipal Councils (Appoint- ment of Special Otficers) Amendment Act, 1980 flamil Nadu Act
25 of 1980) for the words "six months" which in turn were substi- tuted for the words "three months" by section 2 (iii) o f the Tamil Nadu Municipal Councils (Appo~ntment of Special Officers) Second Amendment Act, 1979 (Tamil Nadu Act 58 of 1979), which wa~
deemed t o have come into force on the 29th September 1979.1
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The following Act of {lie Tamil PTadu Legislature received the assent of the Governor on the 8th February 19S6 and is hereby
gu blished for general information :--
ACT N o . 8 O F 1986. r
,411 -4 rt -fidrllzer I c) n~}ze?id slze Tanzil Nadu M unicipol Councils
(/I pi1cinrrne17t of Sl~ecial Oflice;) Act, 197 6.
BE it enacted by the Legislature of the State of Tamil Nadu jn the Thirty-seventh Year of the Kepxblic of India as io1lo1vs:-
1. Shorml title and ro~~mencement.-(1) This Act may be ~alled
thz Tarnil N d u Municipal Councils (i-\ppoiutme;li of Special Oficers) '. Amendment Act, 1986.
(2) It shall be deemed to have Gbme into force on the 27th Kovernber 1985.
2. A/nendwerzt of sectiolz 3, President's Act 28 of 1976.d-In ~ l ansc (a) of sub-section ( 3 ) of ser t io~ l I of ihc Tamil Nadt~ Mucici-
pal Councils (Appointment of Special Oflicers ) Act, 1976 (President's Act 25 of 1976) (hereinafter referred to as the principal Act),-
(i) for the words "for a period of nine ycars and six monthr", ?he words " for a period of nine years and nine months " shall be slibstituted;
(ii) in the first proviso, for the words " the said period of nine Itcars and six months", the words "the said period of nine years z i ! l ~ l nine months '' shall bc substituted.
. ,
3. Xcpctr 1 r r d saving.-- ( 1 ) The Tamil Nadu Municipal Councils
(:lppci~tlment GI! Spccial Offjcers) Secolld Amendment Ordinance, 15'55 (Tamil Nndu Ordinance 11 of 1985) is h r c b y repealed.
(2) No~;vil!!standing such repeal, any thing done or any action tal:cn under the principal Act. as amended 3y the said Ordinance, sliall 1 ; ~ dccillcd to have k c c i ~ dc;!?e or taken under ~ h c principal Act,
as ;!!nenclcii Ey th's Ac!..
(.8y orcler of the Govenlor.)
S. VADIVELU,
Cor?i~nissiot:el. rrr?iJ Secretnry z o Go v c r r ~ ~ . r e n t , i ' -
b +: Law Departrdent.
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