Tamil Nadu Panchayats (Fourth Amendment) Act, 2008*
| [Tamil Nadu Act No. 34 of 2008] | [29th May, 2008] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th May, 2008 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, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 165.- In section 165 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), sub-section (2) shall be omitted.
3. Insertion of new section 166-A.- After section 166 of the principal Act, the following section shall fee inserted, namely:-
"166-A. Annual report of the functioning of Panchayats.-The Government shall lay on the table of the Legislative Assembly, an annual report on the functioning of the panchayats in the State".