Tamil Nadu Panchayats (Amendment) Act, 2002*
| [Tamil Nadu Act No. 3 of 2002] | [18th April, 2002] |
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 Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th April, 2002 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, 2002.
(2) It shall be deemed to have come into force on the 25th day of October, 2001.
2. Insertion of new section 9-A.- After section 9 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"9-A. Appointment of special officers in certain circumstances.- (1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of village panchayats specified in Schedule-VI, which cannot be constituted on the 25th day of October, 2001 even after resorting to election process, the Government may, by notification, appoint special officers to exercise the powers and discharge the functions of the village panchayats, until the day on which the first meeting of the village panchayats are held after elections to the said village panchayats.
(2) The special officer appointed under sub-section (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Government may, by notification, specify in this behalf.".
3. Amendment of section of 261.- In section 261 of the principal Act, in sub-section (2), for the expression "24th day of October, 2001", the expression "24th day of April, 2002" shall be substituted.
4. Addition of Schedule-VI.- After Schedule-V to the principal Act, the following Schedule shall be added, namely:-
"SCHEDULE-VI
[See section 9-A(1)]
| Serial number | Name of the village panchayat. |
| (1) | (2) |
| 1 | Kottakatchiyendal. |
| 2 | Melasathambur. |
| 3 | Nattarmangalam." |
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2001 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.