Tamil Nadu Panchayats (Fourth Amendment) Act, 1997*
| [Tamil Nadu Act No. 55 of 1997] | [1st November, 1997] |
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 Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 1997.
(2)(a) The provisions of this Act, except sub-sections (3) and (4) of section 5, shall be deemed to have come into force on the 30th day of June, 1997.
(b) Sub-sections (3) and (4) of section 5 shall be deemed to have come into force on the 30th day of September, 1997.
2. Amendment of section 241.- In section 241 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (1), after the expression "village panchayats,", the expression "town panchayats" shall be inserted.
3. Amendment of section 261.- In section 261 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The Special Officers appointed under sub-section (1) in respect of the village panchayats specified in Schedule V shall hold office up to the 31st day of March, 1998 or for such shorter period as the Government may, by notification, specify in this behalf".
4. Substitution of Schedule V.- For Schedule V to the principal Act, the following Schedule shall be substituted namely:-
"SCHEDULE V
[See section 261(2)]
| Serial number | Name of village panchayats. |
| (1) | (2) |
| 1 | S. Malayandipattinam. |
| 2 | Kottakatchiyandal. |
| 3 | Keeripatti. |
| 4 | Papapatti. |
| 5 | Maruthangudi. |
| 6 | Thandanoor". |
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Fourth Amendment Ordinance, 1997 (Tamil Nadu Ordinance 6 of 1997), is hereby repealed.
(2) Notwithstanding the repeal under sub-section (1), anything done or any action taken under, the principal Act, as amended by the said Ordinance, with effect on and from the 30th day of June, 1987, shall be deemed to have been done of taken under the principal Act, as amended by this Act.
(3) The Tamil Nadu Panchayats (Fifth Amendment) Ordinance, 1997 (Tamil Nadu Ordinance 9 of 1997) is hereby repealed.
(4) Notwithstanding the repeal under sub-section (3), any thing done or any action taken under the principal Act, as amended by the said Ordinance, with effect on and from the 30th day of September, 1997, shall be deemed to have been done or taken under the principal Act, as amended by this Act.