Tamil Nadu Panchayats (Fourth Amendment) Act, 2000*
| [Tamil Nadu Act No. 1 of 2001] | [17th January, 2001] |
An Act further to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State or Tamil Nadu in the Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th January, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 41, dated January 17, 2001.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Section 37.- In section 37 of the Tamil Nadu Panchayats Act (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act),-
(1) in sub-section (1),-
(a) for the expression "while undergoing the sentence", the expression "while the sentence is in force" shall be substituted:
(b) for the expression "five years", the expression "six years" shall be substituted;
(2) in sub-section (2), for the expression "five years", the expression "six years" shall be substituted.
3. Amendment of section 172-A.- In section 172-A of the principal Act, in the second proviso, for clause (b), the following clause shall be substituted, namely:-
"(b) of an election to the Parliament Legislative Assembly or a panchayat or"
4. Amendment of section 258.- In section 258 of the principal Act, after sub-section (4), the following sub-sections shall be added, namely:-
"(5) The trial of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trial, be continued from day-to-day until its conclusion, unless the district judge finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.
(6) Every election petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the election petition is presented to the district judge for trial.".