Tamil nadu act 029 of 2002 : Tamil Nadu Municipal Laws (Amendment) Act, 2002

Section 1. Short title

PART-I

PRELIMINARY

1. Short title.- This Act may be called the Tamil Nadu Municipal Laws (Amendment) Act, 2002.

Section 2. Insertion of new section 52-A

PART-II

AMENDMENT TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919

2. Insertion of new section 52-A.- In the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919) (hereinafter referred to as the 1919 Act), after section 52, the following section shall be inserted, namely:-

"52-A. Disqualification for Mayor, Deputy Mayor and councillor.- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a Mayor, Deputy Mayor or councillor if he is a member of the Legislative Assembly of the State or a member of ??? House of Parliament".

Section 3. Insertion of new section 56-A

PART-III

AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

3. Insertion of new section 56-A.- In the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act ??? of 1971) (hereinafter referred to as the 1971 Act), after section 56, the following section shall be inserted, namely:-

"56-A. Disqualification for Mayor, Deputy Mayor and councillor.- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a Mayor, Deputy Mayor or councillor if he is a member of the Legislative Assembly of the State or a member of either House of Parliament".

Section 4. Insertion of new section 58-A

PART-IV

AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

4. Insertion of new section 58-A.- In the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1971) (hereinafter referred to as the 1981 Act), after section 58, the following section shall be inserted, namely:-

"58-A. Disqualification for Mayor, Deputy Mayor and councillor.- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a Mayor. Deputy Mayor or councillor if he is a member of the Legislative Assembly of the State or a member of either House of Parliament".

Section 5. Insertion of new section 49-A

PART-V

AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920

5. Insertion of new section 49-A.- In the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act ??? of 1971) (hereinafter referred to as the 1920 Act), after section 49, the following section shall be inserted, namely:-

"49-A. Disqualification for chairman, vice-chairman and councillor.- Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a chairman, vice-chairman or councillor of a municipality or of a town panchayat if he is a member of the Legislative Assembly of the State or a member of either House of Parliament".

Section 6. Mayor, Deputy Mayor, chairman, vice-chairman and councillor to cease to bold office under certain circumstances

PART-VI

SPECIAL PROVISION

6. Mayor, Deputy Mayor, chairman, vice-chairman and councillor to cease to bold office under certain circumstances.- Notwithstanding anything contained in the 1919 Act, the 1971 Act, the 1981 Act or the 1920 Act, as amended by this Act for in any other law for the time being in force or in any judgment, decree or order of a court, if a member of the Legislative Assembly of the State or a member of either House of Parliament holds the office of Mayor, Deputy Mayor or councillor of a municipal corporation or chairman, vice-chairman or councillor of a municipality or of a town panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be a member of the Legislative Assembly of the State or a member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise.