Tamil Nadu Municipal Laws (Amendment) Act, 2007*
| [Tamil Nadu Act No. 37 of 2007] | [12th November, 2007] |
An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th November, 2007 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, 2007.
(2) It shall be deemed to have come into force on the 4th day of October, 2007.
PART-II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of section 44-AC.- In section 44-AC of the Chennai City Municipal Corporation Act, 1919,-
(1) in sub-section (2), for the expression "not less than one half of the sanctioned strength", the expression "not less than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (12), for the expression "not less than three-fifth of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) in sub-section (13), for the expression "six months", the expression "one year" shall be substituted;
(4) for sub-section (14), the following sub-section shall be substituted, namely:-
"(14) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a Mayor or a Deputy Mayor."
3. Abatement of no confidence motion.- Any motion expressing want of confidence in the Mayor or Deputy Mayor made under section 44-AC and pending before any officer, authority or the Government, as the case may be, as provided in section 44-AC, immediately before the commencement of this Act, shall abate.
PART-III
AMENDMENTS TO THE MADURA CITY MUNICIPAL CORPORATION ACT, 1971
4. Amendment of section 48-AB.- In section 48-AB of the Madurai City Municipal Corporation Act, 1971.-
(1) in sub-section (2), for the expression "not less than one half of the sanctioned strength", the expression "not less than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (2), for the expression "not less than three-fifth of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) in sub-section (13), for the expression "six months", the expression "one year" shall be substituted;
(4) for sub-section (14), the following sub-section shall be substituted, namely:-
"(14) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a Mayor or a Deputy Mayor."
5. Abatement of no confidence motion.- Any motion expressing want of confidence in the Mayor or Deputy Mayor made under section 48-AB and pending before any officer, authority or the Government, as the case may be, as provided in section 48-AB, immediately before the commencement of this Act, shall abate.
PART-IV
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
6. Amendment of section 50-C.- In section 50-C of the Coimbatore City Municipal Corporation Act, 1981, (Tamil Nadu Act 25 of 1981)-
(1) in sub-section (2), for the expression "not less than one half of the sanctioned strength", the expression "not less than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (12), for the expression "not less than three-fifth of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) in sub-section (13), for the expression "six months", the expression "one year" shall be substituted;
(4) for sub-section (14), the following sub-section shall be substituted, namely:-
"(14) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a Mayor or a Deputy Mayor."
7. Abatement of no confidence motion.- Any motion expressing want of confidence in the Mayor or Deputy Mayor made under section 50-C and pending before any officer, authority or the Government, as the case may be, as provided in section 50-C, immediately before the commencement of this Act, shall abate.
PART-V
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
8. Amendment of section 40-A.- In section 40-A of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920),-
(1) in sub-section (2), for the expression "not less than one half of the sanctioned strength", the expression "not less than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (12), for the expression not less than three-fifths of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) in sub-section (13), for the expression "six months", the expression "one year" shall be substituted;
(4) for sub-section (14), the following sub-section shall be substituted, namely:-
"(14) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a chairman or a vice-chairman."
9. Abatement of no confidence motion.- Any motion expressing want of confidence in the chairman or vice chairman made under section 40-A and pending before any officer, authority or the Government, as the case may be, as provided in section 40-A, immediately before the commencement of this Act, shall abate.
10. Repeal and saving.- (1) The Tamil Nadu Municipal Laws (Amendment) Ordinance, 2007 (Tamil Nadu Ordinance Act ??? of 2007) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act ??? of 1981), the Coimbatore City Municipal City Corporation Act, 1981 (Tamil Nadu Act ??? of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act ??? of 1920), as amended by the said Ordinance, shall be deemed to have been done or taken under the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act ??? of 1971), the Coimbatore City Municipal City Corporation Act, 1981 (Tamil Nadu Act ??? of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act ??? of 1920), as amended by this Act."