Tamil Nadu Panchayats (Amendment) Act, 2005*
| [Tamil Nadu Act No. 6 of 2005] | [10th May, 2005] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 10th May, 2005 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, 2005.
(2) Sections 2, 3 and 4 shall be deemed to have come into force on the 6th day of March, 2005.
2. Insertion of new section 9-B.- After section 9-A 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-B. Appointment of Special Officer to certain village panchayats.- (1) Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government may, by notification, appoint a Special Officer to the village panchayats specified in Schedule VII, which could not be reconstituted in accordance with the provisions of this Act on the 6th day of March, 2005, to exercise the powers and dis charge the duties of the said village panchayats.
(2) The Special Officer appointed under sub-section (1) shall hold office for a period of six months or until the date on which the first meeting of the reconstituted village panchayats are held after election to the said village panchayats, whichever is earlier".
3. Insertion of new section 118-B.- After section 18-A of the principal Act, the following section shall be inserted, namely:-
"18-B. Appointment of Special Officer to Yercaud Panchayat Union Council- (1) Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government may, by notification, appoint a Special Officer to the ??? panchayat union council, which could not be reconstituted in accordance with the provisions of this Act on the 6th day of March, 2005, to exercise the powers and discharge the duties of the said panchayat union council and of its chairman.
(2) The Special Officer appointed under sub-section (1) shall hold office for a period of six months or until the date on which the first meeting of the reconstituted panchayat union council is held after election to the said panchayat union council, whichever is earlier."
4. Addition of new Schedule.- After Schedule VI to the principal Act, the following Schedule shall be added, namely:-
"SCHEDULE VII
[See section 9-B (1)]
| Serial number. | Name of the village panchayats. |
| (1) | (2) |
| 1 | Manjakuttai |
| 2 | Maramangalam |
| 3 | Nagalur |
| 4 | Sammanatham |
| 5 | Thalaisholai |
| 6 | Valavanthi |
| 7 | Vellakadai |
| 8 | Velur |
| 9 | Yercaud". |
5. Validation.- Notwithstanding anything contained in the principal Act, any person appointed as Special Officer of the village panchayats specified in Schedule VII to the principal Act or of the Yercaud panchayat union council on the 6th day of March, 2005 shall be deemed to have been appointed as such Special Officer under sub-section (1) of section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the principal Act, as amended by this Act and anything done or any action taken by such Special Officer, during the period commencing on the 6th day of March, 2005 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principle Act, as amended by this Act.