Tamil Nadu Panchayats (Fourth Amendment) Act, 1998*
| [Tamil Nadu Act No. 29 of 1998] | [25th June, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th June, 1998 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, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 4-A.- After section 4 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act ??? 1994) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"4-A. Special provisions relating to town panchayat constituted as village panchayat.-(1) Notwithstanding anything contained in this Act,-
(a) the Chairman and members of a town panchayat holding office as such immediately before the date of constitution of such town panchayat as village panchayat under this Act consequent on the cancellation or modification of the notification declaring it as town panchayat under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), shall be deemed to be the elected president and members of such village panchayat under this Act and such president and members shall continue to hold office upto such date as the Government may, by notification, fix in this behalf or in case no such date is fixed, up to the date on which their term of office would expire under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), if they had been elected as Chairman or members of the town panchayat and such president and members shall exercise all powers and perform all duties conferred on the president and members by or under the provisions of this Act:
Provided that such village panchayat shall have no representation in the panchayat union council or the district panchayat, as the case may be, till such president and members of the village panchayat continue to hold office as such president and members under this sub-section:
(b) all the employees, other than the provincialised employees, of the town panchayat immediately before its constitution as village panchayat shall be the employees of such village panchayat under this Act. The provincialised employees shall continue to serve under the village panchayat and they shall be transferred by the Director of Town Panchayats within three months from the date on which such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the provisions of this Act and the rules made thereunder shall apply to the village panchayat referred to in sub-section (1)".
3. Amendment of section 6.- In section 6 of the principal Act, after sub-section (3), the following sub-section shall be added, namely:-
"(4) The Government may, by notification, classify village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed".