Tamil Nadu Municipal Laws (Amendment) Act, 1986*
| [Tamil Nadu Act No. 32 of 1986] | [20th May, 1986] |
An Act further to amend the laws relating to Municipal Corporation and Municipalities.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th May, 1986 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 Laws (Amendment) Act, 1986.
(2) It shall come into force at once.
PART II
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICI-CORPORATION ACT, 1919
2. Amendment of section 44-A, Tamil Nadu Act IV of, 1919.- In section 44-A of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), after sub-section (5), the following sub-section shall be inserted, namely:-
"(5-A)(a) Where a person is appointed under clause (b) of sub-section (5), the State Government may appoint an advisory board to advise such person in the exercise of his powers and performance of his functions under the said clause (b) and the advisory board shall consist of the following members, namely:-
(1) Members of the State Legislative Assembly and Members of the House of the People chosen to represent the ??? comprising any part of the City;
(2) Members of the State Legislature Council and Members of the Council of States who are ordinarily resident in the City;
(3) Such number of persons not exceeding fifteen as the State Government may nominate.
(b) The State Government shall publish in the Tamil Nadu Government Gazette the names of all the members of the advisory beard.
(c) The meetings of the advisory board and procedure to be followed therein shall be regulated in such manner as may be prescribed.
(d) The term of office of the members of the advisory board shall be such, as may be prescribed."
PART III
AMENDMENT TO THE TAMIL NADU DIRICT MUNICIPALITIES ACT, 1920
3. Amendment of section 7, Tamil Nadu Act V of 1920.- In the Tamil Nadu, District Municipalities, Act, 1920 (Tamil Nadu Act V of 1920), in section 7, after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) Every member of the State Legislative Assembly representing a constituency comprising the whole or any part of the municipality and every member of the State Legislative Council who is ordinarily resident in the municipality shall be entitled to take part in the proceedings of the council but shall not be entitled to vote therein:
Provided that nothing contained in this sub-section shall be deemed to disentitle a member of the State Legislative Assembly representing a constituency comprising the whole or any part of a municipality or any member of the State Legislative Council who is ordinarily resident in a municipality, who has been, elected as a council or chairman of his right to vote."