Panchayat Union Councils (Extension of Term of Office) Act, 1976
Enacted by the President in the Twenty-seventh Year of the Republic of India.
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:
Section 1. Short title
This Act may be called the Tamil Nadu Panchayat Union Councils (Extension of Term of Office) Act, 1976.
Section 2. Extension of term of Office of members and Chairmen of Panchayat Union Councils
Notwithstanding anything contained in the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) or in the Tamil Nadu Panchayats and Panchayat-Union Councils (Extension of Term of Office) Act, 1975 (Tamil Nadu Act 34 of 1975) or in any other law for the time being in force, the term of Office of the members and the Chairman of all the Panchayat Union Councils in the State of Tamil Nadu holding office as such on the 31st day of July, 1976 shall extend up to the noon on the 1st day of February, 1977:
Provided that if a member of a Township Committee is a member of a Panchayat Union Council, he shall cease to hold office as a member of the Panchayat Union Council whenever he ceases to be a member of the Township Committee or on the 1st day of February, 1977, whichever is earlier.
1. For Reasons for the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 31st July, 1976, Part IV Section 2, Pages 262-263.
2. Received the assent of the President of the 31st July, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 31st July, 1976 (Adi 16, Nala (2001-Tiruvalluvar Aandu))