Tamil Nadu Panchayats (Second Amendment) Act, 2001*
| [Tamil Nadu Act No. 19 of 2001] | [25th September, 2001] |
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-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th September, 2001 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, 2001.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 193.- In section 193 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), for sub-section (2), the following sub-section shall be substituted namely:-
"(2) The Government may recover from the panchayat, the expenditure incurred by the Government in the audit of the accounts of such panchayat, at such percentage, of the expenditure as may be fixed by the Government.".