Tamil Nadu Panchayats (Third Amendment) Act, 2003*
| [Tamil Nadu Act No. 36 of 2003] | [14th November, 2003] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2003 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, 2003.
(2) It shall be deemed to have come into force on the 17th October, 2003.
2. Amendment of section 9-A.- In section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act ??? of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "24th day of October, 2003", the expression "24th day of April, 2004" shall be substituted.
3. Amendment of section 261.- In section 261 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) The Special Officer appointed under sub-section (I) in respect of the village Panchayat specified in Schedule V shall hold office upto the 24th day of April, 2004 or such shorter period as the Government may, by notification, specify in this behalf".
4. Substitution of Schedule V.- For Schedule V to the principal Act, the following Schedule shall be substituted, namely:-
"SCHEDULE-V
[See section 261(2)]
Keeripatti."
5. Repeal and saving.- (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2003 (Tamil Nadu Ordinance Act ??? of 2003) is hereby repealed.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.