Tamil Nadu Panchayats (Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 37 of 1997] | [17th May, 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 Fort-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th May, 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 (Second Amendment) Act, 1997.
(2) It shall come into force at once.
2. Amendment of section 25.- In section 25 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "but shall not have the right to vote in the meetings of the district panchayat", the expression "and vote at the meetings of the district panchayat" shall be substituted.
3. Amendment of section 110.- In section 110 of the principal Act, after clause (a), the following clause shall be inserted, namely:-
"(aa) The extension of village sites and the regulation of building;".
4. Amendment of section 112.- In section 112 of the principal Act, clause (i) shall be omitted.
5. Substitution of section 241.- For section 241 of the principal Act, the following section shall be substituted, namely:-
"241. District Planning Committee.- (1) The Government shall constitute in every district a District Planning Committee (hereinafter in this section referred to as the Committee) to consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, municipal councils and municipal corporations in the district and to prepare a draft development plan for the district as a whole.
(2) The Committee shall consists of,-
(a) the Collector of the district;
(b) members of the House of People who represent the whole of part of the district:
(c) the members of the Council of States who are registered as electors in the district;
(d) all the members of the Tamil Nadu Legislative Assembly whose constituencies lie within the district;
(e) the Mayor of the City Municipal Corporation and all chairmen of the Municipal Councils in the district;
(g) as ??? as possible, one-fifth of the total number of chairmen of town pancnayats and chairmen of the panchayat union councils in the district respectively, to be notified by the Government, by rotation, every year;
(h) such number of persons, not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the district panchayat, town panchayats and councillors of the municipal corporations and the municipal councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.
(3) The Chief Executive Officer of the District Panchayat shall be the Secretary to the Committee.
(4) The Collector of the District shall be the Chairperson of the Committee and the Chairman of the District Panchayat shall be the Vice-Chairman of the Committee.
(5) The Committee shall meet at such place, at such interval and at such time and observe such rules of procedure in regard to transaction of business at its meetings (including the quorum at its meetings) as may be prescribed.
(6) The Committee shall consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, town panchayats, municipal councils and the municipal corporations in the district and prepare a draft development plan for the district as a whole.
(7) Every Committee shall, in preparing the draft development plan,-
(a) have regard to,-
(i) the matters of common interest between the district panchayat, panchayat union councils, village panchayats, town panchayats, municipal councils and municipal corporations in the district including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;
(ii) the extent and type of available resources whether financial of otherwise;
(b) consult such institutions and organisations as the Governor may, by order, specify.
(8) The Chairperson of the Committee shall forward the development plan to the Government along with the recommendations of the Committee regarding the resources available and the resources required for the implementation of the plans proposed.
(9) The ???
Explanation.-For the purposes of this section "town panchayat" and "municipal council", shall mean the town panchayat and the municipal council constituted under the Tamil Nadu District Municipalities Act, 1920, (Tamil Nadu Act V of 1920) and "municipal corporation" means the corporations constituted under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 15 of 1981) or the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994) or the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) or the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or any other municipal corporation that may be constituted under any law for the time being in force, as the case may be".