Tamil Nadu Panchayats (Third Amendment) Act, 1986*
| [Tamil Nadu Act No. 28 of 1986] | [13th May, 1986] |
An Act farther to amend the Tamil Nadu Panchayats Act, 1958
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 238, dated May 13, 1986.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 1st October, 1982.
2. Amendment of section 62, Tamil Nadu Act XXXV of 1958.- In section 62 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958; (hereinafter referred to as the principal Act,), the words "and panchayat union councils" shall be omitted.
3. Insertion of new section 62-B in Tamil Nadu Act XXXV of 1958.- After section 62-A of the principal Act, the following section shall be inserted, namely:-
"62-B. Health assistants, auxiliary nurse, mid-wives and maternity assistants in public health establishments of panchayat union councils to be Government servants.-(1) Notwithstanding anything contained in this Act or in any other law for the time being in force, on and from the first October, 1982, all health assistants, auxiliary nurse mid-wives and maternity assistants in the public health establishments of panchayat union councils in the State shall become whole time Government servants.
(2) Notwithstanding anything contained in sub-section (1) of section 53 or in any other provision of this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the health assistants, the auxiliary nurse, mid-wives and maternity assistants in the public health establishments of panchayat union councils."
4. Amendment of section 65, Tamil Nadu Act XXXV of 1958.- In section 65 of the principal Act, clauses (c) and (f) shall be omitted.
5. Amendment of section 70, Tamil Nadu Act XXXV of 1958.- In section 70 of the principal Act, the expression "child welfare centres" occurring in two places shall be omitted.
6. Omission of section 93, Tamil Nadu Act XXXV of 1958.- Section 93 of the principal Act shall be omitted.