Tamil Nadu Panchayats (Amendment) Act, 1999*
| [Tamil Nadu Act No. 2 of 1999] | [12th March, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th March, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 37.- In section 37 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the Principal Act), in sub-section (3), after clause (d), the following clause shall be inserted, namely:-
"(dd) found that he does not belong to Scheduled Caste or Scheduled Tribe for contesting any seat reserved for Scheduled Caste or Scheduled Tribe in a Panchayat.".
3. Amendment of section 38.- In section 38 of the Principal Act, after clause (f), the following clause shall be inserted, namely.-
"(ff) is found that he does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe.".
4. Amendment of section 84.- In section 84 of the Principal Act, in clause (c), in the proviso, for the word "president", the words "executive authority" shall be substituted.
5. Amendment of section 205.- In section 205 of the principal Act,-
(1) in sub-section (8), after the expression "the explanation, if any, of the president", the expression "and the proposal for the removal of the president" shall be inserted.
(2) after sub-section (8), the following sub-section shall be inserted, namley:-
"(8-A) There shall be no debate in any meeting under this section.".
6. Amendment of section 207.- In section 207 of the principal Act, in sub-section (8), after the expression "the explanation, if any, of the chairman", the expression "and the proposal for the removal of the chairman" shall be inserted.
7. Amendment section 227.- In section 227 of the principal Act, after the expression "by the police", the expression "the village panchayat" shall be inserted.
8. Amendment section 260.- In section 260 of the principal Act, in sub-section (4), for the word "contact", the word "contest" shall be substituted.