Tamil Nadu Panchayats (Amendment) Act, 2008*
| [Tamil Nadu Act No. 10 of 2008] | [19th February, 2008] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th February, 2008 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, 2008.
(2) It shall be deemed to have come into force on the 13th day of December, 2007.
2. Amendment of section 211.- In section 211 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act),-
(1) in sub-section (2), for the expression "not less in number than one-half of the sanctioned strength", the expression "not less in number than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (13), for the expression "not less than two-thirds of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) in sub-section (14), for the expression "six months", the expression "one year shall be substituted;
(4) for sub-section (15), the following sub-section shall be substituted, namely:-
"(15) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a vice-president".
3. Amendment of section 212.- In section 212 of the principal Act,-
(1) in sub-section (2) for the expression "not less in number than one-half of the sanctioned strength", the expression "not less in number than three-fifth of the sanctioned strength" shall be substituted;
(2) in sub-section (13), for the expression "not less than two-thirds of the sanctioned strength", the expression "not less than four-fifth of the sanctioned strength" shall be substituted;
(3) for sub-section (15), the following sub-section shall be substituted, namely:-
"(15) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of,
a chairman or Vice-Chairman.
4. Abatement of no confidence motion.- Any motion expressing want of confidence in the vice-president of a village panchayat, chairman or Vice-Chairman of a panchayat union council or chairman or Vice-Chairman of a district panchayat, made under the principal Act and pending bolore any officer, authority or the Government, as the case may be, immediately before the commencement of this Act, shall abate.
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Seventh Amendment) Ordinance, 2007 (Tamil Nadu Ordinance ??? of 2007) 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.