tamil nadu act 032 of 1976 : Panchayats (Extension of Term of Office) Act, 1976

Panchayats (Extension of Term of Office) Act, 1976

TAMIL NADU ACT 032 OF 1976
29 July, 1976

Enacted by the President in the Twenty-seventh Year of the Republic of India.

An Act to provide for the extension of the term of office of the members and Presidents of Panchayats in the State of Tamil Nadu

In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:

Section 1. Short title

This Act may be called the Tamil Nadu Panchayats (Extension of Term of Office) Act, 1976.

Section 2. Extension of Term of Office of members and Presidents of Panchayats

Notwithstanding anything contained in the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) or in the Tamil Nadu Panchayats and Panchayat Union Councils (Extension of Term of Office) Act, 1975 (Tamil Nadu Act 34 of 1975), or in any other law for the time being in force, the 3term of Office of the members and the Presidents of all the panchayats in the State of Tamil Nadu, holding office as such on the 31st day of July, 1976, shall extend up to the noon on the 4[1st day of October, 1979].

1. For Reasons for the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 29th July, 1976, Part IV Section 2 Pages 259-260.

2. Received the assent of the President on the 29th July, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 29th July, 1976 (Adi 14, Nala (2007-Tiruvalluvar Aandu))

3. By virtue of section 3 of the Tamil Nadu Panchayats (Anointment of Special Officers) Act, 1979 (Tamil Nadu Act 60 of 1979) the term of Office of members and the Presidents of all the Panchayats in the State of Tamil Nadu holding office as such immediately before the date of commencement of the said Act shall expire on and from the date of commencement of the said Act and they are deemed to have vacated their office on and from the date of commencement of the Said Act.

4. This expression was substituted for the expression 1st day of May, 1979 by section 2 of the Tamil Nadu Panchayats (Extension of Term of Office) Second Amendment Act, 1979 (Tamil Nadu Act 21 of 1979). The expression 1st day of May, 1979 was earlier substituted by section 2 of the Tamil Nadu Panchayats (Extension of Term of Office) Amendment Act, 1979 (Tamil Nadu Act 4 of 1979) for the expression 1st day of November, 1978 which in turn was substituted for the expression 1st day of February, 1978 by section 2 of the Tamil Nadu Panchayats (Extension of Term of Office) Amendment Act, 1978 (Tamil Nadu Act 6 of 1978) and the expression 1st day of February, 1978 was substituted for the original expression 1st day of August, 1977 by section 2(i) of the Tamil Nadu Panchayats (Extension of Term of Office) Amendment Act, 1977 (Tamil Nadu Act 4 of 1977).

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