Tamil nadu act 038 of 2008 : Tamil Nadu Municipal Laws (Sixth Amendment) Act, 2008

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 (Sixth Amendment) Act, 2008.

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

Section 2. Amendment of section 4

PART-II

AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919

2. Amendment of section 4.- In section 4 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act ??? of 1919) (hereinafter in this Part referred to as the 1919 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:-

"(a) a Mayor;

(aa) a council".

Section 3. Substitution of section 37

3. Substitution of section 37.- For section 37 of the 1919 Act, the following sections shall be substituted, namely:-

"37. Prerogative of the Mayor.- (1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.

(2) All important official correspondence between the corporation and the State Government as may be decided by the council shall be conducted through the Mayor.

(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the State Government or by the State Government to the commissioner. While transmitting communications from the commissioner to the State Government, the Mayor may make such remarks as he thinks necessary.

37-A. Entrustment of additional functions to Mayor.- The State Government may, subject to the provisions of this Act and the rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act".

Section 4. Amendment of section 3

PART-III

AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971

4. Amendment of section 3.- In section 3 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) (hereinafter in this Part referred to as the 1971 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:-

"(a) a Mayor;

(aa) a council".

Section 5. Substitution of section 38

5. Substitution of section 38.- For section 38 of the 1971 Act, the following sections shall be substituted, namely:-

"38. Prerogative of the Mayor.- (1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.

(2) All important official correspondence between the corporation and the Government as may be decided by the council shall be conducted through the Mayor.

(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the Government or by the Government to the commissioner. While transmitting communications from the commissioner to the Government, the Mayor may make such remarks as he thinks necessary.

38-A. Entrustment of additional functions to Mayor.- The Government may, subject to the provisions of this Act and the rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act".

Section 6. Amendment of section 3

PART-IV

AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981

6. Amendment of section 3.- In section 3 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) (hereinafter in this Part referred to as the 1981 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:-

"(a) a Mayor;

(aa) a council".

Section 7. Substitution of section 39

7. Substitution of section 39.- For section 39 of the 1981 Act, the following sections shall be substituted, namely:-

"39. Prerogative of the Mayor.- (1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.

(2) All important official correspondence between the corporation and the Government as may be decided by the council shall be conducted through the Mayor.

(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the Government or by the Government to the commissioner. While transmitting communications from the commissioner to the Government, the Mayor may make such remarks as he thinks necessary.

39-A. Entrustment of additional functions to Mayor.- The Government may, subject to the provisions of this Act and the rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act, 1.

Section 8. Amendment of section 4

PART-V

AMENDMENT TO THE TIRUCHIRAPPALLI CITY MUNICIPAL CORPORATION ACT, 1994

8. Amendment of section 4.- In section 4 of the Tiruchirappalli City Municipal Corporation Act, 1994, (Tamil Nadu Act 27 of 1994) for clause (1), the following clauses shall be substituted, namely:-

"(1) a Mayor;

(1-a) a council".

Section 9. Amendment of section 4

PART-VI

AMENDMENT TO THE TIRUNELVELI CITY MUNICIPAL CORPORATION ACT, 1994

9. Amendment of section 4.- In section 4 of the Tirunelveli City Municipal Corporation Act, 1994, (Tamil Nadu Act 28 of 1994) for clause (1), the following clauses shall be substituted, namely:-

"(1) a Mayor;

(1-a) a council;".

Section 10. Amendment of section 4

PART-VII

AMENDMENT TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994

10. Amendment of section 4.- In section 4 of the Salem City Municipal Corporation Act, 1994, (Tamil Nadu Act ??? of 1994) for clause (1), the following clauses shall be substituted, namely:-

"(1) a Mayor;

(1-a) a council;".

Section 11. Amendment of section 4

PART-VIII

AMENDMENT TO THE TIRUPPUR CITY MUNICIPAL CORPORATION ACT, 2008

11. Amendment of section 4.- In section 4 of the Tiruppur City Municipal Corporation Act, 2008, (Tamil Nadu Act ??? of 2008) for clause (1), the following clauses shall be substituted, namely:-

"(1) a Mayor;

(1-a) a council;".

Section 12. Amendment of section 4

PART-IX

AMENDMENT TO THE ERODE CITY MUNICIPAL CORPORATION ACT, 2008

12. Amendment of section 4.- In section 4 of the Erode City Municipal Corporation Act, 2008, (Tamil Nadu Act ??? of 2008) for clause (1), the following clauses shall be substituted, namely:-

"(1) a Mayor;

(1-a) a council;"

Section 13. Amendment of section 68

PART-X

AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920

13. Amendment of section 68.- In section 63 of the Tamil Nadu District Municipalities Act, 1020, (Tamil Nadu Act V of 1020) in sub-section (1),-

(1) for The Table, the following Table shall be substituted, namely:-

"THE TABLE

(2) the Explanation shall be omitted.