Tamil Nadu Panchayats (Amendment) Act, 1970*
| [Tamil Nadu Act No. 11 of 1970]* | [30th April, 1970] |
An Act further to amend the Tamil Nadu Panchayats Act, 1958.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-first Year of the Republic of India as follows;-
* For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 31st March, 1970, Part IV-Section ??? page 41.
* Received the assent of the Governor on the 29th April, 1970, first published in the Tamil Nadu Government Gazette Extraordinary, on the 30th April, 1970 (Vaisakha 10, 1892)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1970.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
3. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
4. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
5. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
6. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
7. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
8. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
9. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
10. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
11. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
12. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
13. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
14. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
15. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
16. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
17. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
18. [The amendments made by these sections have been incorporated in the principal Act, viz., the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958).]
19. Saving.- Notwithstanding anything contained in this Act or in the principal Act as amended by this Act, the president of a panchayat holding office as such on the date of the commencement of this Act, shall continue to hold office as such president for the residue of the term of office as if this Act had not been passed:
Provided that any ordinary or casual vacancy arising after the date of the commencement of this Act in the office of the president shall be filled in accordance with the provisions of the principal Act as amended by this Act.