Tamil Nadu Panchayats (Sixth Amendment) Act, 2006*
| [Tamil Nadu Act No. 38 of 2006] | [16th December, 2006] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th December, 2006 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, 2006.
(2) It shall be deemed to have come into force on the 25th day of October, 2006.
2. Insertion of new section 9-C.- After section 9-B of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"9-C. Appointment of Special Officer in certain circumstances.-Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of village panchayat, which could not be constituted on the 25th day of October, 2006, even after resorting to election process, the Inspector may by notification, appoint a Special Officer, to exercise the powers and discharge the functions of the said village panchayat, until the day on which the first meeting of the panchayat is held after election to the said village panchayat."
3. Validation.- Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of village panchayat as Special Officer of the village panchayat, with effect on and from the 25th day of October, 2006, shall be deemed to have been appointed as such Special Officer of the village panchayat under section 9-C of the principal Act, as amended by this Act and anything done or any action taken by the said Special Officer during the period commencing on the 25th day of October, 2006 and ending with the 7th day of November, 2006 shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.
4. Repeal and saving.- (1) The Tamil Nadu Panchayats (Sixth Amendment) Ordinance, 2006 (Tamil Nadu Ordinance 7 of 2006) is hereby repealed.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 doomed to have boon done or taken under the principal Act, as amended by this Act.