Tamil Nadu Panchayats (Seventh Amendment) Act, 1999*
| [Tamil Nadu Act No. 44 of 1999] | [11th December, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th December, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Seventh Amendment) Act, 1999.
(2) It shall be deemed to have come into force on the 31st day of July, 1999.
2. Amendment of section 253.- In section 253 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), after sub-section (3), the following sub-section shall be inserted, namely:-
"(3-A) Notwithstanding anything contained in sub-section (3), the special officers appointed under that sub-section in respect of the village panchayats and panchayat union specified in Schedule IV-A shall hold office upto the 31st day of March, 2000 or for such shorter period as the Government may, by notification, specify in this behalf.".
3. Insertion of new Schedule.- After Schedule IV to the principal Act, the following Schedule shall be inserted, namely:-
"SCHEDULE IV-A
[See section 253(3-A)]
PART-A
| Serial Number. | Name of Village Panchayats. |
| (1) | (2) |
| 1 | Yercaud. |
| 2 | Manjakuttai |
| 3 | Vellakkadai |
| 4 | Velur |
| 5 | Nagalur |
| 6 | Semmanatham |
| 7 | Valavanthi |
| 8 | Thalaisholai |
| 9 | Maramangalam |
PART-B
Yercaud Panchayat Union."
4. Repeal and saving.- (1) The Tamil Nadu Panchayats (Seventh Amendment) Ordinance, 1999 (Tamil Nadu Ordinance Act of 1999) is hereby repealed.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.