Tamil nadu act 031 of 2002 : Tamil Nadu Municipal Laws (Second Amendment) Act, 2002

Preamble

Tamil Nadu Municipal Laws (Second Amendment) Act, 2002*

[Tamil Nadu Act No. 31 of 2002][1st June, 2002]

An Act further to amend the Laws relating to the Municipal Corporations and Municipalities in the State of Tamil Nadu.

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 1st June, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

PART-I

PRELIMINARY

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

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2. Insertion of new section 25-B

PART-II

AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919

2. Insertion of new section 25-B.- In the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919) (hereafter in this Part referred to as the 1919 Act), after section 25-A, the following section shall be inserted, namely:-

"25-B. Mayor, Deputy Mayor, or councillor to obtain permission to undertake trip to foreign country.-No person holding the office of Mayor, Deputy Mayor or councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the State Government".

Section 3. Insertion of new section 358-A

3. Insertion of new section 358-A.- After section 358 of the 1919 Act, the following section shall be inserted, namely:-

"358-A. Penalty for failure to obtain permission of State Government for foreign trip.- Whoever undertakes a trip to any foreign country in violation of section 25-B shall be punished with fine which may extend to one thousand rupees".

Section 4. Insertion of new section 25-A

PART-III

AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

4. Insertion of new section 25-A.- In the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act ??? of 1971) (hereafter in this Part referred to as the 1971 Act), after section 25, the following section shall be inserted, namely:-

"25-A. Mayor, Deputy Mayor or councillor to obtain permission to undertake trip to foreign country.-No person holding the office of Mayor, Deputy Mayor or councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the Government".

Section 5. Insertion of new section 443-A

5. Insertion of new section 443-A.- In the 1971 Act, after section 443, the following section shall be inserted, namely:-

"443-A Penalty for future to obtain permission of Government for foreign trip.- Whoever undertakes a trip to any foreign country in violation of section 25-A shall be punished with line which may ??? to one thousand rupees".

Section 6. Insertion of new section 25-A

PART IV

AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

6. Insertion of new section 25-A.- In the Coimbatore City Municipal Corporation Act, 1981 (hereafter in this Part referred to as the 1981 Act), after section 25, the following section shall be inserted, namely:-

"25-A. Mayor, Deputy Mayor or councillor to obtain permission to undertake trip to foreign country.- No person holding the office of Mayor, Deputy Mayor or councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the Government".

Section 7. Insertion of new section 442-A

7. Insertion of new section 442-A.- In the 1981 Act, after ??? 442, the following section shall be inserted, namely:-

"442-A. Penalty for failure to obtain permission of Government for foreign trip.- Whoever undertakes a trip to any foreign country in violation of section 25-A shall be punished with fine which may extend to one thousand rupees".

Section 8. Insertion of new section 12-BB

PART V

AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920

8. Insertion of new section 12-BB.- In the Tamil Nadu District Municipalities Act, 1920 (hereafter in this Part referred to as the 1920 Act), after section 12-B, the following section shall be inserted, namely:-

"12-BB. Chairman, vice-chairman or councillor to obtain permission to undertake trip to foreign country.- No person holding the office of chairman, vice-chairman or councillor shall undertake any trip to any foreign country in his official capacity as such, except with the permission in writing of the State Government".

Section 9. Insertion of new section 314-A

9. Insertion of new section 314-A.- After section 314 of the 1920 Act, the following section shall be inserted, namely:-

"314-A. Penalty for failure to obtain permission of State Government for foreign trip.-Whoever undertakes a trip to any foreign country in violation of section 12-BB shall be punished with fine which may extend to one thousand rupees".