Preamble
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;-
Section 1. Short title and commencement
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.
Section 2
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).]
Section 3
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).]
Section 4
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).]
Section 5
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).]
Section 6
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).]
Section 7
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).]
Section 8
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).]
Section 9
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).]
Section 10
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).]
Section 11
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).]
Section 12
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).]
Section 13
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).]
Section 14
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).]
Section 15
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).]
Section 16
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).]
Section 17
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).]
Section 18
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).]
Section 19. Saving
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.