Tamil Nadu Panchayats (Third Amendment) Act, 1998*
| [Tamil Nadu Act No. 28 of 1998] | [25th June, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th June, 1998 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) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 23 of 1994) (hereinafter referred to as the principal Act),-
(1) clause (4) shall be omitted;
(2) after clause (32), the following clause shall be inserted, namely:-
"(32-a) ‘Secretary’ means the Secretary of a district panchayat;".
3. Substitution of the expression "Secretary" for the expression "Chief Executive Officer" in Tamil Nadu Act 21 of 1998.- In the principal Act, for the expression "Chief Executive Officer" wherever it occurs, the expression "Secretary" shall be substituted.
4. Amendment of section 3.- In section 3 of the principal Act,-
(1) for sub-section (2), the following sub-sections shall be substituted, namely
"(2) Subject to the general orders of the Government" the Grama Sabha shall meet at least twice in a year but six months shall not intervene between any two meetings.
(2-A) Every meeting of the Grama Sabha shall be convened by the president of the Village Panchayat. If the president fails to Convene the meeting of the Grama Sabha, the Inspector shall convene the meeting.";
(2) in sub-section (3), in clause (a),-
(a) in sub-clause (ii), the expression "and" occurring at the end shall be omitted;
(b) after sub-clause (ii), the following sub-clause shall be inserted, namely:-
"(ii-a) approve the audit report on the village panchayat accounts of the previous year; and";
(3) in sub-section (5), the expression "of the Grama Sabha shall be one-third of the total number of the members of the Grama Sabha" shall be omitted.
5. Amendment of section 82.- In section 82 of the principal Act, for the expression "any salary or other remuneration", the expression "any salary or other remuneration, except traveling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government from time to time," shall be substituted.
6. Amendment of section 87.- In section 87 of the principal Act, in sub-section (1), for the expression "Joint Director of Rural Development", the expression, "Divisional Development Officer in the Tamil Nadu Panchayat Development Service" shall be substituted.
7. Amendment of section 101.- In section 101 of the principal Act, to sub-section (3), the following proviso shall be added at the end, namely:-
"Provided that the Inspector shall observe any guidelines issued by the Government in this regard".
8. Amendment of section 102.- In section 102 of the principal Act, in sub-section (1), for the expression "Chief Executive Officers" in two places where it occurs, the expression "Secretaries" shall be substituted.
9. Amendment of section 110.- In section 110 of the principal Act, in clause (g), for the expression "for the supply of water for washing", the expression "for the supply of water for drinking, washing" shall be substituted.
10. Amendment of section 112.- In section 112 of the principal Act, after clause (a), the followings clause shall be inserted, namely:-
"(???a) the construction of water works for the supply of water for drinking, washing and bathing purposes;".