Tamil Nadu Panchayats (Amendment) Act, 1997*
| [Tamil Nadu Act No. 10 of 1997] | [19th February, 1997] |
An Act further to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th February, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 94, dated February 19, 1997.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 27th day of December, 1996.
2. Amendment of section 261.- In section 261 of the Tamil Nadu Panchayats Act, 1994, (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The Special Officers appointed under sub-section (1) in respect of the village panchayats and panchayat union councils specified in the Schedule shall hold office up to the 30th day of June, 1997 or for such shorter period as the Government may, by notification, specify in this behalf".
3. Addition of new Schedule.- After Schedule IV to the principal Act, the following Schedule shall be added, namely:-