Tamil Nadu Panchayats (Sixth Amendment) Act, 2000*
| [Tamil Nadu Act No. 30 of 2000] | [28th November, 2000] |
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-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th November, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2000.
(2) It shall be deemed to have come into force on the 23rd day of September, 2000.
2. Amendment of section 241.- In section 241 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted, namely:-
"(2)(a) The Committee shall consist of,-
(i) The Chairman of the district panchayat;
(ii) the Mayor of the City Municipal Corporation in the district;
(iii) the Collector of the district;
(iv) 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 Panchayats, 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.
(b) The following persons shall be permanent special invitees of the Committee:-
(i) Members of the House of the people who represent the whole or part of the district;
(ii) Members of the Council of States who are registered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencies lie within the district;
(iv) All the Chairmen of the panchayat union councils in the district;
(v) All the Chairmen of the municipal councils in the district;
(vi) All the Chairmen of the town Panchayats in the district.
(c) The permanent special invitees referred to in clause (b) shall be entitled to take part in the proceedings in the meetings of the Committee.".
3. Repeal and saving.- (1) The Tamil Nadu Panchayats (Sixth Amendment) Ordinance, 2000 (Tamil Nadu Ordinance 6 of 2000) is hereby repealed.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.