Tamil Nadu Panchayats (Fifth Amendment) Act, 2007*
| [Tamil Nadu Act No. 24 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 (Fifth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 239.- In section 239 of the Tamil Nadu Panchayats Act, 1994, (Tamil Nadu Act 21 of 1994) in sub-section (2), for clause (b), the following clause shall be substituted, namely:-
"(b) The Tamil Nadu State Election Commissioner shall hold office for a term of two years and shall be eligible for reappointment for two successive forms:
Provided that no person shall hold the office of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a person appointed as Tamil Nadu State Election Commissioner shall retire from office if he completes the age of sixty-five years during the term of his office".