Tamil Nadu Panchayats (Third Amendment) Act, 2006*
| [Tamil Nadu Act No. 22 of 2006] | [7th September, 2006] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th September, 2006 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, 2006.
(2) It shall be deemed to have come into force on the 25th day of April, 2006.
2. Amendment of section 9-A.- In section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (2), for the expression "24th day of April, 2006", the expression "24th day of October, 2006" shall be substituted.
3. Amendment of section 261.- In section 261 of the principal Act, in sub-section (2), for the expression "24th day of April, 2006", the expression "24th day of October, 2006" shall be substituted.
4. Validation.- Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of village panchayats specified in Schedule V and Schedule VI to the principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April, 2006 shall be deemed to have been appointed as such Special Officer of the said village panchayats under sub-section (1) of Section 261 and under sub-section (1) of section 9-A of the principal Act, respectively, as amended by this Act, and anything done or any action taken by the said Special Officers during the period commencing on the 25th day of April, 2006 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.