Tamil Nadu Panchayats (Second Amendment) Act, 2002*
| [Tamil Nadu Act No. 28 of 2002] | [4th June, 2002] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th June, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2002.
2. Insertion of new section 38-A.- In the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 11994) (hereinafter referred, to as the principal Act), after section 33, the following section shall be inserted, namely:-
"38-A. Disqualification for president, vice-president, chairman, Vice-Chairman and member.-Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a president, vice-president or member of a village panchayat or a chairman, Vice-Chairman or member of a panchayat union council or of a district panchayat if he is a member of the Legislative Assembly of the State or a member of either House of Parliament".
3. President, vice-president chairman, Vice-Chairman and member to cease to hold office under certain circumstances.- Notwithstanding anything contained in the principal Act, as amended by this Act, or in any other law for the time being in force or in any judgment, decree or order of a court, if a member of the Legislative Assembly of the State or a member of either House of Parliament holds the office of president, vice-president or member of a village panchayat or chairman, Vice-Chairman or member of a panchayat union council or of a district panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be member of the Legislative Assembly of the State or member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise.