Tamil Nadu Panchayats and Panchayat Union Councils (Appointment of Special Officers) Amendment Act, 1994*
| [Tamil Nadu Act No. 20 of 1994] | [31st March, 1994] |
An Act further to amend the Tamil Nadu Panchayats and Panchayat Union Councils (Appointment of Special Officers) Act, 1991
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 31st March, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats and Panchayat Union Councils (Appointment of Special Officers) Amendment Act, 1994.
(2) It shall come into force at once.
2. Amendment of section 1.- For sub-section (2) of section 1 of the Tamil Nadu Panchayats and Panchayat Union Councils (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 15 of 1919) (hereinafter referred to as the principal Act), the following sub-section shall be substituted, namely:-
"(2) It shall remain in force,-
(a) in respect of village panchayats and panchayat union councils constituted by or under the Panchayats Act, upto and inclusive of the 23rd clay of April, 1994;
(b) in respect of town panchayats constituted by or under the Panchayats Act, upto and inclusive of the 31st day of May, 1994.".
3. Amendment of section 3.- For clause (a) (excluding the proviso thereunder) of sub-section (3) of section 3 of the principal Act, the following clause shall be substituted, namely:-
"(a) Each Special Officer appointed under sub-section (1) shall,-
(i) in respect of village panchayats and panchayat union councils, hold office upto and inclusive of the 23rd day of April, 1994;
(ii) in respect of town panchayats, hold office upto and inclusive of the 31st day of May, 1994.".