Tamil Nadu Panchayats (Third Amendment and Validation) Act, 1997*
| [Tamil Nadu Act No. 54 of 1997] | [1st November, 1997] |
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 Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment and Validation) Act, 1997.
(2) It shall be deemed to have come into force on the 26th day of March, 1997.
2. Amendment of section 188.- Section 188 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act) shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-sections shall be added, namely:-
"(2) Notwithstanding anything contained in sub-section (1), the Government may direct any village panchayat to constitute separate funds to which shall be credited such receipt as may be specified and such funds shall be applied and disposed of in such manner as may be prescribed.
(3) Subject to such general control as the village panchayat may exercise from time to time, all cheques for payment from village panchayat fund or other funds constituted under sub-section (2) shall be signed jointly by the President and Vice-President and in the absence of the President or Vice-President, as the case may be, by the Vice-President or the President and another member authorised by the Village Panchayat at a meeting in this behalf".
3. Amendment of section 242.- In section 242 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) A rule under section 188 may be made so as to have retrospective effect on and from a date not earlier than the 26th day of March, 1997".
4. Validation.- Notwithstanding anything contained in any law for the time being in force a in any judgment, decree or order of any Court or other authority, all acts done or proceedings taken in respect of cases falling under section 188 of the principal Act on or after the 26th day of March, 1997 and before the 19th day of June, 1997, which are in conformity with the provision of section 188 of the principal Act as amended by this Act, shall, for all purposes be deemed to be, and to have always been, validly done or taken in accordance with law, as if section 188 of the principal Act as amended by this Act, had been in force at all material times when such acts or proceedings were done or taken.
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Third Amendment and Validation) Ordinance, 1997, (Tamil Nadu Ordinance ??? of 1997) 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.