Tamil Nadu Panchayats (Third Amendment) Act, 1999*
| [Tamil Nadu Act No. 29 of 1999] | [17th June, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th June, 1999 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, 1999.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 45.- In section 45 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), (hereinafter referred to as the principal Act), in clause (b), after the expression "in the case of the vice president", the expression "on his becoming disqualified for holding the office or on his removal from office or" shall be inserted.
3. Amendment of section 46.- In section 46 of the principal Act, in sub-section (1), for clause (a), the following clause shall be substituted, namely:-
"(a) convene the meetings of the village panchayat and of the Grama Sabha;".
4. Amendment of section 47.- In section 47 of the principal Act, in the marginal heading, the expression "and delegation" shall be omitted.
5. Amendment of section 53.- In section 53 of the principal Act, in clause (b), after the expression "in the case of the vice-chairman", the expression "on his becoming disqualified for holding the office or on his removal from office or" shall be inserted.
6. Amendment of section 56.- In section 56 of the principal Act, in sub-section (2), for the expression "sections 52, 53 and 54", the expression "sub-section (2) of section 50, sub-section (2) of section 51 and sections 52, 53 and 54" shall be substituted.
7. Amendment of section 57.- In section 57 of the principal Act, in sub-section (4), for the expression "any fraction thereof shall be disregarded", the expression "any fraction which is less than half shall be disregarded and half and more than half shall be regarded as one" shall be substituted.
8. Amendment of section 111.- In section 111 of the principal Act,-
(1) in clause (h), after the expression "wireless receiving sets", the expression "television sets" shall be inserted;
(2) In clause (j), the proviso shall be omitted.
9. Amendment of section 112.- In section 112 of the principal Act, after clause (aa), the following clause shall be inserted, namely:-
"(aaa) the construction and maintenance of comprehensive water supply schemes for the supply of protected drinking water covering one or more village panchayats as may be notified by the Government";
10. Amendment of section 115.- In section 115 of the principal Act, the proviso shall be omitted.
11. Amendment of section 116.- In section 116 of the principal Act, in clause (i) for the expression for supply of water for washing", the expression "for supply of water for drinking, washing" shall be substituted.
12. Amendment of section 117.- In section 117 of the principal Act, for the expression "village panchayat or panchayat union council" occurring in two places, the expression "village panchayat or panchayat union council or district panchayat" shall be substituted.
13. Amendment of section 119.- In section 119 of the principal Act, in sub-section (2), for the expression "the Government, Commissioner of Land Administration, the Collector or Revenue Divisional Officer", the expression "the Government, the Director of Rural Development or any other Head of Department or the Collector" shall be substituted.
14. Amendment of section 123.- In section 123 of the principal Act, for the expression "the Government, the Commissioner of Land Administration, the Collector or Revenue Divisional Officer", the expression "the Government, the Director of Rural Development or any other Head of Department or the Collector" shall be substituted.
15. Amendment of section 131.- In section 131 of the principal Act,-
(1) in sub-section (1),-
(i) in clause (a), for the expression "in or over any public road", the expression "in or over any public road or any property vested in or belonging to or regulated or owned by, a village panchayat or panchayat union council" shall be substituted;
(ii) in clause (b), for the expression "in or upon any public road", the expression "in or upon any public road or any property vested in or belonging to or regulated or owned by, a village panchayat or panchayat union council" shall be substituted;
(2) in sub-section (2), for the expression "it shall be the duty of the executive authority or the commissioner concerned to institute proceedings under this Act", the expression "it shall be the duty of the executive authority or the commissioner concerned cither suo motu or on obtaining a report from the Village Administrative Officer in this regard to institute proceedings under this Act" shall be substituted.