Tamil Nadu Municipal Laws (Second Amendment) Act, 1986*
| [Tamil Nadu Act No. 65 of 1986] | [27th February, 1986] |
An Act further to amend the laws relating to Municipal Corporations and Municipalities.
Be it enacted by the Legislative Assembly 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 27th February, 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 (Second Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 1st June, 1986.
Part II
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION ACT, 1919
2. Insertion of new section 96-A in Tamil Nadu Act IV of 1919.- After section 96 of the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the following section shall be inserted namely:-
"96-A. Teachers (including headmasters) and other persons employed connection with the corporation schools to be Government servants.- (1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, on and from the 1st June, 1986,-
(a) all teachers (including headmasters), and
(b) all officers and servants of the corporation,
employed in connection with the corporation schools shall become whole-time Government servants.
(2) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the State Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1)."
Part III
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
3. Insertion of new section 77-AA in Tamil Nadu Act V of 1920.- After section 77-A of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the following section shall be inserted, namely:-
"77-AA. Teachers (including headmasters) and other persons employed in connection with the municipal schools to be Government servants.-(1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, on and from the 1st June, 1986,-
(a) all teachers (including headmasters), and
(b) all officers and servants of the municipal councils, employed in connection with the municipal schools shall become whole-time Government servants.
(2) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the State Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons preferred to in sub-section (1)."
Part IV
AMENDMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
4. Insertion of new section 113-A in Tamil Nadu Act 15 of 1971.- After section 113 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the following section shall be inserted, namely:-
"113-A. Teachers (including headmasters) and other persons employed in connection with the corporation schools to be Government servants.-(1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, on and from the 1st June, 1986,-
(a) all teachers (including headmasters), and
(b) all officers and servants of the corporation,
employed in connection with the corporation schools shall become whole-time Government servants.
(2) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1)."
Part V
AMENDMENT TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
5. Insertion of new section 115-A in Tamil Nadu Act 25 of 1981.- After section 115 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the following section shall be inserted, namely:-
"115-A. Teachers (including headmasters) and other persons employed in connection with the corporation schools to be Government servants.-(1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, on and from the 1st June, 1986,-
(a) all teachers (including headmasters), and
(b) all officers' and servants of the corporation,
employed in connection with the corporation schools shall become whole-time Government servants.
(2) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1)."
Part VI
SPECIAL PROVISIONS IN RESPECT OF TOWNSHIP SCHOOLS
6. Teachers (including headmasters) and other persons employed in connection with the township schools to be Government servants.- (1) Notwithstanding anything contained in the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940), the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954), the Bhavanisagar Township Act, 1954 (Tamil Nadu Act XXV of 1954) or in any other law for the time being in force, on and from the 1st June, 1986,-
(a) all teachers (including headmasters), and
(b) all officers and servants of the townships,
employed in connection with the township schools shall become whole-time Government servants.
(2) Notwithstanding anything contained in the Acts or law mentioned in sub-section (1) and subject to the provisions of Article 311 of the Constitution, the State Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1).
7. Repeal and saving.- (1) The Tamil Nadu Municipal Laws (Second Amendment) ordinance, 1986 (Tamil Nadu Ordinance 3 of 1986) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance or under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), as amended by the said Ordinance, shall be deemed to have been done or taken under this Act or under the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), as the case may be, as amended by this Act.