Tamil Nadu Panchayats (Second Amendment) Act, 1981*
| [Tamil Nadu Act No. 55 of 1981]* | [15th September, 1981] |
An Act further to amend the Tamil Nadu Panchayats Act, 1958.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 26th August, 1981, Part IV-Section 1, Page 732.
* Received the assent of the Governor on the 13th September, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 15th September, 1981 (Avani 30, Thunmathi-2012-Thiruvalluvar Aandu)
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 1981.
(2) It shall be deemed to have come into force on the 1st June, 1981.
2. Insertion of new section 62-A in Tamil Nadu Act XXXV of 1958.- After section 62 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"62-A. Teachers (including headmasters) and basic servants in the Panchayat union schools to be Government servants.-(1) Notwithstanding anything contained in this Act or in any other law for the time being in force, on and from the 1st June, 1981 all teachers (including headmasters) and ??? servants in the panchayat union schools in the State of Tamil Nadu shall become whole-time Government servants.
(2) Notwithstanding anything contained in sub-section (1) of section 58 or in any other provision of this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the teachers (including headmasters) and basic servants in the panchayat union schools."
3. Repeal and saving.- (1) the Tamil Nadu Panchayats (Second Amendment) Ordinance, 1981 (Tamil Nadu Ordinance 4 of 1981) saving, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.