Tamil Nadu Panchayats (Amendment) Act, 2007*
| [Tamil Nadu Act No. 16 of 2007] | [7th June, 2007] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th June, 2007 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, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 205.- In section 205 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for sub-section (13), the following sub-section shall be substituted, namely:-
"(13) Any person in respect of whom a notification has been issued under sub-section (11) removing him from the office of president shall, unless the notification is cancelled under sub-section (12), be ineligible for election as president until the expiry of three years from the date specified in such notification as postponed by the order, if any, issued under sub-section (12)".
3. Amendment of section 207.- In section 207 of the principal Act, for sub-section (13), the following sub-section shall be substituted, namely:-
"(13) Any person in respect of whom a notification has been issued under sub-section (12) removing him from the office of chairman shall be ineligible for election as chairman and for holding any of those offices until the expiry of three years from the date specified in the notification".
4. Amendment of section 210-A.- In section 210-A of the principal Act, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) Any person removed under sub-section (1) from the office of president, vice-president, chairman, Vice-Chairman or member, as the case may be, shall not be eligible for election to the said office until the expiry of three years from the date specified in the notification issued under sub-section (1)".