Tamil Nadu Panchayats Act, 1994 [Tamil Nadu Act 21 of 1994]
Chapter I - Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II - Grama Sabha
3 Grama Sabha
Chapter III - Formation and constitution of village panchayats, panchayat union councils and district panchayats
4 Formation of Panchayat Villages
4-A. Special provisions relating to Town Panchayat constituted as Village Panchayat
5 Extension of provisions of Tamil Nadu District Municipalities Act, 1920 or of any Rules made there under
6 Constitution of Village Panchayats and their incorporation
7 Alteration of classification of Panchayat Villages
8 Strength of a Village Panchayats
9 Duration of Village Panchayats
9-A. Appointment of Special Officer in certain circumstances
9-B. Appointment of Special Officer in certain Village Panchayats
9-C. Appointment of Special Officer in certain circumstances
10 Election of members of Village Panchayat
11 Reservation of seats
12 Division of Panchayat Village into Wards
13 Term of office of Members
14 Electoral roll for Village Panchayats
PANCHAYAT UNION COUNCILS
15 Formation of Panchayat Union Council
16 Constitution of Panchayat Union Councils and their incorporation
17 Strength of a Panchayat Union Council
18 Duration of Panchayat Union Council
18-A. Appointment of Special Officer to Panchayat Union Council in certain circumstances
18-B. Appointment of Special Officer to Yercaud to Panchayat Union Council
19 Election of Members of Panchayat Union Council
20 Reservation of seats
21 Division of Panchayat Union into Wards
22 Term of office of Members
23 Electoral roll for Panchayat Union Council
DISTRICT PANCHAYATS
24 Formation and incorporation of District Panchayat
25 Constitution of District Panchayat
26 Election of Members
27 Determination of elected members after census
28 Delimitation of Territorial Wards
28-A. Special provision relating to election
29 Term of office of Members
30 Electoral roll for District Panchayat
31 Duration of District Panchayat
32 Reservation of seats
QUALIFICATION, DISQUALIFICTION, ETC. OF MEMBERS
33 Qualification of candidates
34 Disqualification of officers and servants of Government and Local Bodies, etc.
35 Disqualification of persons convicted of election offences
36 Disqualification of voters
37 Disqualification of candidates
38 Disqualification of members
38-A. Disqualification of President, Vice President, Chairman, Vice Chairman and Member
39 Restoration of members to office
40 Oath or affirmation to be made by members
41 Authority to decide Questions of disqualification or cessation of members
41-A. Powers of the Tamil Nadu State Election Commission
41-B. Statements made by person to the Tamil Nadu State Election Commission
41-C. Procedure to be followed by the Tamil Nadu State Election Commission
41-D. Protection of action taken in goodfaith
PRESIDENT AND VICE PRESIDENT OF VILLAGE PANCHAYAT
42 President and Vice President of Village Panchayat
43 Election of President
44 Election of Vice President
45 Cessation of office as President and Vice President
46 Functions of the President
47 Devolution [***] of President’s functions and filling up of vacancies in the office of President
48 Delegation of functions of President
CHAIRMAN AND VICE CHAIRMAN
49 Chairman and Vice Chairman of Panchayat Union Council
50 Election of Chairman of Panchayat Union Council
51 Election of Vice Chairman of Panchayat Union Council
52 Functions of the Chairman
53 Cessation of office of Chairman and Vice Chairman of a Panchayat Union Council
54 Devolution and delegation of Chairman’s functions and filling up of vacancies in the office of Chairman
55 Chairman and Vice Chairman of District Panchayat
56 Election of Chairman and Vice Chairman of District Panchayat
57 Reservation of seats in the office of President, Chairman, etc.
Chapter IV - Offences relating to elections
58 Infringement of secrecy of election
59 Minimum penalty for personation at an election
60 Promoting enmity between classes in connection with election
61 Prohibition of public meeting on the day preceding the election day and on the election day.
62 Disturbances at election meeting
63 Restriction on printing of pamphlets, posters, etc.
64 Officers, etc. at elections not to act for candidates or to influence voting
65 Prohibition of canvassing in or near Polling Stations
66 Penalty for disorderly conduct in or near Polling Stations
67 Penalty for misconduct at the Polling Station
68 Penalty of illegal hiring or procuring of conveyance at elections
69 Breaches of official duty in connection with election
70 Removal of ballot papers from Polling Station to be an offence
71 Other offences and penalties therefor
72 Cognizance of certain election offences
REQUISITIONING OF PROPERTY FOR ELECTION PURPOSES
73 Requisitioning of premises, vehicles, etc. for election purposes
74 Payment of amount
75 Power to obtain information
76 Power of entry into and inspection of premises, etc.
77 Eviction from requisitioned premises
78 Release of premises from requisition
79 Delegation of function of the Government with regard to requisitioning
80 Penalty for contravention of any order of requisitioning
80-A. Grant of paid holiday to employees on the day of poll
MEMBERS
81 Rights of individual member
82 No President, Vice President, Chairman, Vice Chairman or Member to receive remuneration
82-A. President, Vice President, Chairman, Vice Chairman or Member to obtain permission to undertake trip to foreign country
Chapter V - Powers and Duties of the executive authority
83 Executive Authority of Village Panchayat
84 Functions of Executive Authority
THE COMMISSIONER
85 Commissioner
86 Emergency powers of Executive Authority and Commissioner
THE SECRETARY
87 Secretary
88 Functions, powers and duties of Secretary
Chapter VI - Procedure
89 Presidency at meetings of Panchayat
90 Meetings of Panchayat
91 Members when to abstain from taking part in discussion and voting
92 Minutes of Proceedings
93 Power of Panchayat to call for records
94 Proceedings of Panchayat and Committees
95 Appointment of Joint Committees
96 Committees
97 Standing Committees
ADMINISTRATION REPORTS
98 Administration reports of Village Panchayats
99 Administration report of Panchayat Union Councils and District Panchayats
VALIDATION OF PROCEEDINGS
100 Acts of Village Panchayat, Panchayat Union Council and District Panchayat, etc. not to invalidated by infirmity vacancy, etc.
Chapter VII - Establishment, Powers and Functions of panchayats
101 Establishment of Panchayats
102 Conditions of service of officers and servants of Panchayats
103 Appointment of common officers
104 Transfer of officers and servants of Village Panchayats and Panchayat Union Councils
105 Power of Government to transfer officers and servants of District Panchayats
106 Power to punish officers and servants
107 Applicability of certain directions to Public Health Establishment
108 Teachers including Headmasters and basic servants in the Panchayat Union Schools to be Government servants
109 Health Assistants, Auxiliary Nurses, Mid-wives and Maternity Assistants in Public Health Establishment of Panchayat Union Councils to be Government servants
Chapter VIII - Functions, powers and property of village panchayat, panchayat union councils and
district panchayats
110 Duty of Village Panchayat to provide for certain matters
111 Power of Village Panchayat to provide for certain other matters
112 Duty of Panchayat Union Council to provide for certain matters
113 Entrustment of execution of National Extension Service Scheme of Community Development of Panchayat Union Councils
114 Entrustment of certain schemes to Panchayat Union Councils
115 Power of Panchayat Union Council to provide for certain other matters
116 Common burial and burning grounds, etc.
117 Lighting of public roads and public places
118 Maintenance of common dispensaries, child welfare centres, etc.
119 Transfer of immovable property, management of Institutions, execution of maintenance of works, etc. to a Village Panchayat
120 Transfer to Village Panchayat of unreserved forests
121 Power of Government to resume possession of unreserved forest vested in Village Panchayat and payment of compensation, etc.
122 Power of Commissioner of Land Administration to transfer or resume control of Endowments and Inams
123 Government’s power to add to functions of Panchayat Union Council
124 Limitation of power to accept donations and Trusts
125 Vesting of public roads in Village Panchayat
126 Vesting of public roads in Panchayat Union Councils
127 Duty of Village Panchayat in respect of public roads excluded from the operation of the Act
128 Precautions in case of dangerous structures
129 Precautions in case of dangerous trees
130 Fencing of buildings or land and pruning of hedges and trees
131 Prohibition against obstructions in or over public roads, etc.
131-A. Prohibition of erection of certain hoarding
132 Vesting of communal property or income in Village Panchayat
133 Maintenance of irrigation works, execution of Kudimaramat, etc.
134 Village Panchayat to regulate the use of certain Porambokes in ryotwari tracts
135 Village Panchayat to regulate the use of certain communal lands in Estates governed by the Tamil Nadu Estates Land Act, 1908
136 Collected rubbish, etc. to belong to Village Panchayat
137 Immovable property required by Village Panchayats and Panchayat Union Councils may be acquired under the Land Acquisition Act, 1894
138 Contributions from persons having control over places of pilgrimage, etc.
139 Power to order closure of places of Public Entertainment
140 Minor suffering from dangerous disease not to attend schools
141 Compulsory vaccination
142 Obligation to give information of small pox or cholera
143 Precautions in case of dangerous tanks, wells, holes, etc.
144 Removal of filth or noxious vegetation from lands and buildings
145 Power of Commissioner or Executive Authority to use or sell materials of dangerous structure taken down, etc.
146 Limitation of compensation
147 Public Market
148 Licensing of Private Markets
149 Decision of disputes as to whether places are Markets
150 Prohibition of sale in unlicensed Private Markets, etc.
151 Prohibition against sale in public roads
152 Classification of Markets
153 Acquisition of right of person to hold Private Market
154 Public landing places and cart-stands, etc.
155 Private cart-stand
156 Public slaughter-houses
157 Prohibition or regulation of the use of places for slaughtering animals and the licensing of slaughterers
158 Numbering or naming of building, etc.
159 Purposes for which places may not be used without a licence
160 Permission for construction of factories and the installation of machinery
161 Power of Government to make Rules in respect of the grant and renewal of licences and permissions
162 Modification of Tamil Nadu Places of Public Resort Act, 1888
163 Functions of District Panchayat
164 General Powers of District Panchayat
165 Annual Report of District Panchayat
166 Returns and Reports of District Panchayat
166-A. Annual report of the functioning of Panchayats
Chapter IX - Taxation and Finance
167 Local Cess
168 Local Cess Surcharge
169 Rules regarding collection of Local cess, Local Cess Surcharge and Surcharge on the Duty on transfers of property
170 Land Revenue Assignment
171 Taxes leviable by Village Panchayats
172 House-tax
172-A. Levy and collection of Advertisement Tax
172-B. Prohibition of Advertisement
173 [***] Omitted by Tamil Nadu Act 29 of 1995
174 Appeal against assessments
175 Duty on transfer of property
175-A. Apportionment of Entertainments Tax among Panchayats
176 Exemption
177 Power to require land revenue staff to collect taxes and fees due to Village Panchayats
178 Write-off of irrecoverable amounts
179 Local Education Grant
180 [***] Omitted by Tamil Nadu Act 30 of 1999
181 Classification of Panchayat Development Blocks
181-A. Deposit of Fund of Panchayat
181-B. Grant of Fund of Panchayat
181-C. Raising of loan by Panchayat
181-D. Procedure for inter-Panchayats lending
182 [***] Omitted by Tamil Nadu Act 30 of 1999
183 [***] Omitted by Tamil Nadu Act 30 of 1999
184 [***] Omitted by Tamil Nadu Act 30 of 1999
185 Constitution of Panchayat Union Fund and Village Panchayat Fund
186 Panchayat Union (General) Fund
187 Panchayat Union (Education) Fund
188 Village Panchayat Fund
189 District Panchayat (General) Fund
EXPENDITURE
190 Application of moneys received and expenditure from funds
191 Expenditure from Village Panchayat Fund and Panchayat Union Fund
192 Preparation and sanction of Budgets
193 Appointment of Auditors
194 Contribution to expenditure by other Local Authorities
195 Recovery of loans and advances made by Government
196 Application of certain sections to this Act to District Panchayat
197 Certain powers and functions of District Panchayat to be notified by the Government
198 Finance Commission
Chapter IX-A - Tax on profession, trade, calling and employment
198-A. Definitions
198-B. Levy of Profession Tax
198-C. Employers liability to deduct and pay tax on behalf of the employees
198-D. Filing of returns by employer
198-E. Assessment of the employer
198-F. Penalty and interest
198-G. Appeal
198-H. Exemptions
198-I. Repeal and Savings
Chapter X - Controlling Authorities
199 Appointment of officers to supervise Panchayats
200 Powers of Inspecting Officers
201 Powers of officers for purpose of control
202 Powers to suspend or cancel resolution, etc. under the Act
203 Emergency powers of Collector and Inspector
204 Power to take action in default of a Village Panchayat, President or Executive Authority, etc.
205 Removal of President
206 Removal of Vice President
207 Removal of Chairman of Panchayat Union Council
208 Removal of Vice Chairman of Panchayat Union Council
209 Removal of Chairman of District Panchayat
210 Removal of Vice Chairman of District Panchayat
210-A. Removal of President, Vice President, Chairman, Vice Chairman or Member convicted under Section 246-A.
211 Motion of no confidence in Vice President of Village Panchayat
212 Motion of no confidence in Chairman or Vice Chairman of Panchayat Union Council
213 Motion of no confidence in Chairman or Vc of District Panchayat
214 Dissolution of Village Panchayat
215 Dissolution of Panchayat Union Council
216 Dissolution of District Panchayat
217 Powers of officers acting on behalf of Panchayat and liability for payment of compensation
218 Delegation of powers
219 Revision
Chapter XI - General and Miscellaneous Licences and Permissions
220 General provisions regarding licences and permissions
221 Government and Market Committees not to obtain licence and permission
POWER TO ENFORCE NOTICES, ORDERS, ETC.
222 Time for complying with notice, order, etc. and power to enforce in default
POWER TO ENTRY AND INSPECTION
223 Power of entry and inspection
224 Testing of weights and measures
225 Power to call for information from Village Administrative Officer
LIMITATION
226 Limitation for recovery of dues
PROSECUTIONS, SUITS, ETC.
227 Persons empowered to prosecute
228 Composition of offences
229 Prosecutions and compositions to be reported to Village Panchayat, Panchayat Union Council or District Panchayat
230 Sanction of prosecution
231 Notice of action against Village Panchayat, etc.
232 Protection of Chairman, President and officers acting in good faith
233 Injunction not to be granted in election proceedings
234 Liability of the President, Executive Authority and Members, etc. for loss, waste or misapplication of property
235 Assessment etc. not to be impeached
236 Public roads, Markets, Wells, Tanks, etc. to be open to all
237 Powers to farm out fees
238 Adjudication of disputes between local authorities
239 Tamil Nadu State Election Commission
240 Preparation of Development Plan
241 District Planning Committee
RULES
242 Power of Government to make Rules
Chapter XII - Penalties
243 Penalties for breach of Rules
244 Bye-laws and penalties for their breach
245 General provisions regarding penalties specified in the schedules
246 Penalty for acting as Member, President or Vice President of a Village Panchayat or as Member, Chairman or Vice Chairman of a Panchayat Union Council or District Panchayat when disqualified
246-A. Penalty for failure to obtain permission of Government for foreign trip
247 Penalty for acquisition by an officer or servant of interest in contract work
248 Wrongful restraint of Executive Authority or Commissioner or Secretary or his delegates
249 Prohibition against obstruction of Panchayats
250 Prohibition against removal of obliteration of notice
251 Penalty for not giving information or giving false information
Chapter XIII - Miscellaneous
252 Construction of reference to a Panchayat, etc.
253 Special provision relating to newly constituted Panchayats
254 Construction of reference to “Local Boards”, Madras Local Boards Act, 1920, etc.
255 Repeal and Savings
256 Power to remove difficulties
257 Power, Authority and Responsibilities of Panchayats
257-A. Provision of rain water harvesting structure
DISPUTES REGARDING ELECTIONS
258 Election Petitions
259 Grounds for declaring elections to be void
260 Corrupt practices
261 Transitory provision
262 Rules, Notifications and Orders to be placed before the Legislative Assembly
Schedules
THE LIST OF AMENDING ACTS TO THE TAMIL NADU PANCHAYATS ACT, 1994
1
1994 The Tamil Nadu Panchayats(Amendment) Acts,1994 (TamilNadu Acts 51 of 1994)
2. 3. 4.
1995 The Tamil Nadu Panchayats(Amendment) Acts,1995 (TamilNadu Acts 29 of 1995) (The Tamil Nadu Panchayats(Amendment) Acts,1995 (Tamil Nadu Acts 30 of 1995) Tamil Nadu Panchayats(Amendment) Acts,1995 (TamilNadu Acts 45 of 1995
5. 6. 7.
1996 The Tamil Nadu Panchayats(Amendment) Acts,1996 (Tamil Nadu Acts 14 of 1996) (The Tamil Nadu Panchayats(Amendment) Acts,1996 Tamil Nadu Acts 15 of 1996 The Tamil Nadu Panchayats(Amendment) Acts,1996 (Tamil Nadu Acts 21 of 1996
8. 9. 10. 11. 12.
1997 The Tamil Nadu Panchayats(Amendment) Acts,1997 (Tamil Nadu Acts 10 of 1997) (The Tamil Nadu Panchayats(Amendment) Acts,1997 Tamil Nadu Acts 37 of 1997 The Tamil Nadu Panchayats(Amendment) Acts,1997 (Tamil Nadu Acts 54 of 1997 The Tamil Nadu Panchayats(Amendment) Acts,1997 (Tamil Nadu Acts 55 of 1997) (The Tamil Nadu Panchayats(Amendment) Acts,1997 Tamil Nadu Acts 62 of 1997
13. 14.
1998 The Tamil Nadu Panchayats(Amendment) Acts,1998 (Tamil Nadu Acts 4 of 1998) (The Tamil Nadu Panchayats( Second Amendment) Acts,1998 Tamil Nadu Acts 5 of 1998
15. 16. 17. 18. 19.
The Tamil Nadu Panchayats( Third Amendment) Acts,1998 (Tamil Nadu Acts 28 of 1998 The Tamil Nadu Panchayats( Fourth Amendment) Acts,1998 (Tamil Nadu Acts 29 of 1998) (The Tamil Nadu Panchayats( Fifth Amendment) Acts,1998 Tamil Nadu Acts 53 of 1998 The Tamil Nadu Panchayats( Sixth Amendment) Acts,1998 (Tamil Nadu Acts 54 of 1998) (The Tamil Nadu Panchayats( Seventh Amendment) Acts,1998 Tamil Nadu Acts 55 of 1998
20. 21. 22. 23. 24. 25. 26. 27.
1999 The Tamil Nadu Panchayats(Amendment) Acts,1999 (Tamil Nadu Acts 2 of 1999) (The Tamil Nadu Panchayats( Second Amendment) Acts,1998 Tamil Nadu Acts 19 of 1999 The Tamil Nadu Panchayats( Third Amendment) Acts,1999 (Tamil Nadu Acts 29 of 1999 The Tamil Nadu Panchayats( Fourth Amendment) Acts,1999 (Tamil Nadu Acts 30 of 1999) (The Tamil Nadu Panchayats( Fifth Amendment) Acts,1999 Tamil Nadu Acts 31 of 1999 The Tamil Nadu Panchayats( Sixth Amendment) Acts,1999 (Tamil Nadu Acts 32 of 1999) (The Tamil Nadu Panchayats( Seventh Amendment) Acts,1999 Tamil Nadu Acts 44 of 1999 (The Tamil Nadu Panchayats( Eighth Amendment) Acts,1999 Tamil Nadu Acts 46 of 1999
28. 29. 30. 31. 32.
2000 The Tamil Nadu Panchayats(Amendment) Acts,2000 (Tamil Nadu Acts 5 of 2000) (The Tamil Nadu Panchayats( Second Amendment) Acts,2000 Tamil Nadu Acts 23 of 2000 The Tamil Nadu Panchayats( Third Amendment) Acts,2000 (Tamil Nadu Acts 24 of 2000 (The Tamil Nadu Panchayats( Fifth Amendment) Acts,2000 Tamil Nadu Acts 27 of 2000 The Tamil Nadu Panchayats( Sixth Amendment) Acts,2000 (Tamil Nadu Acts 30 of 2000)
33. 34. 35.
2001 The Tamil Nadu Panchayats(Fourth Amendment) Acts,2001 (Tamil Nadu Acts 1 of 2001) (The Tamil Nadu Panchayats(Amendment) Acts,2001 Tamil Nadu Acts 18 of 2001 The Tamil Nadu Panchayats( Second Amendment) Acts,2001 (Tamil Nadu Acts 19 of 2001
36. 37. 38. 39. 40.
2002 The Tamil Nadu Panchayats(Amendment) Acts,2002 (Tamil Nadu Acts 3 of 2002) The Tamil Nadu Panchayats( Third Amendment) Acts,2002 (Tamil Nadu Acts 8 of 2002 (The Tamil Nadu Panchayats( Second Amendment) Acts,2002 Tamil Nadu Acts 28 of 2002 (The Tamil Nadu Panchayats( Fourth Amendment) Acts,2002 Tamil Nadu Acts 49 of 2002 The Tamil Nadu Panchayats(Fifth Amendment) Acts,2002 (Tamil Nadu Acts 52 of 2002)
41. 42. 43. 44.
2003 The Tamil Nadu Panchayats(Amendment) Acts,2003 (Tamil Nadu Acts 7 of 2003) The Tamil Nadu Panchayats(Second Amendment) Acts,2003 (Tamil Nadu Acts 34 of 2003) (The Tamil Nadu Panchayats(Third Amendment) Acts,2003 Tamil Nadu Acts 36 of 2003) (The Tamil Nadu Panchayats( Fourth Amendment) Acts,2003 Tamil Nadu Acts 42 of 2003)
45. 46.
2004 The Tamil Nadu Panchayats(Amendment) Acts,2004 (Tamil Nadu Acts 21 of 2004) The Tamil Nadu Panchayats(Second Amendment) Acts,2004 (Tamil Nadu Acts 22 of 2004)
47. 48.
(The Tamil Nadu Panchayats(Third Amendment) Acts,2004 Tamil Nadu Acts 39 of 2004) (The Tamil Nadu Panchayats( Fourth Amendment) Acts,2004 Tamil Nadu Acts 36 of 2004)
49. 50. 51. 52.
2005 The Tamil Nadu Panchayats(Amendment) Acts,2005 (Tamil Nadu Acts 6 of 2005) The Tamil Nadu Panchayats(Second Amendment) Acts,2005 (Tamil Nadu Acts 15 of 2005) (The Tamil Nadu Panchayats(Third Amendment) Acts,2005 Tamil Nadu Acts 16of 2005) (The Tamil Nadu Panchayats( Fourth Amendment) Acts,2005 Tamil Nadu Acts 19 of 2005)
53. 54. 55. 56. 57. 58.
2006 The Tamil Nadu Panchayats(Amendment) Acts,2006 (Tamil Nadu Acts 9 of 2006) The Tamil Nadu Panchayats(Second Amendment) Acts,2006 (Tamil Nadu Acts 6 of 2006) The Tamil Nadu Panchayats(Third Amendment) Acts,2006 (Tamil Nadu Acts 22 of 2006) The Tamil Nadu Panchayats( Fourth Amendment) Acts,2006 (Tamil Nadu Acts 23 of 2006) The Tamil Nadu Panchayats( Fifth Amendment) Acts,2006 (Tamil Nadu Acts 17of 2006) The Tamil Nadu Panchayats( Sixth Amendment) Acts,2006 (Tamil Nadu Acts 38 of 2006)
59. 60. 61. 62. 63. 64.
2007 The Tamil Nadu Panchayats(Fourth Amendment) Acts,2007 (Tamil Nadu Acts 12 of 2007) The Tamil Nadu Panchayats(Amendment) Acts,2007 (Tamil Nadu Acts 16 of 2007) The Tamil Nadu Panchayats(Second Amendment) Acts,2007 (Tamil Nadu Acts 17 of 2007 The Tamil Nadu Panchayats(Third Amendment) Acts,2007 (Tamil Nadu Acts 23 of 2007) The Tamil Nadu Panchayats( Fifth Amendment) Acts,2007 (Tamil Nadu Acts 24of 2007) The Tamil Nadu Panchayats( Sixth Amendment) Acts,2007 (Tamil Nadu Acts 25 of 2007)
65. 66. 67. 68. 69. 70. 71. 72. 73.
2008 The Tamil Nadu Panchayats(Amendment) Acts,2008 (Tamil Nadu Acts 10 of 2008) The Tamil Nadu Panchayats(Second Amendment) Acts,2008 (Tamil Nadu Acts 11 of 2008) The Tamil Nadu Panchayats(Third Amendment) Acts,2008 (Tamil Nadu Acts 40 of 2008) The Tamil Nadu Panchayats(Fourth Amendment) Acts,2008 (Tamil Nadu Acts 34 of 2008) The Tamil Nadu Panchayats( Fifth Amendment) Acts,2008 (Tamil Nadu Acts 41 of 2008) The Tamil Nadu Panchayats( Sixth Amendment) Acts,2008 (Tamil Nadu Acts 42 of 2008) The Tamil Nadu Panchayats(Seventh Amendment) Acts,2008 (Tamil Nadu Acts 39 of 2008) The Tamil Nadu Panchayats( Eight Amendment) Acts,2008 (Tamil Nadu Acts 58 of 2008) The Tamil Nadu Panchayats( Ninth Amendment) Acts,2008 (Tamil Nadu Acts 59 of 2008)
74. 75. 76. 77.
2009 The Tamil Nadu Panchayats(Amendment) Acts,2009 (Tamil Nadu Acts 28 of 2009) The Tamil Nadu Panchayats(Second Amendment) Acts,2009 (Tamil Nadu Acts 14 of 2009) The Tamil Nadu Panchayats(Third Amendment) Acts,2009 (Tamil Nadu Acts 20 of 2009) The Tamil Nadu Panchayats(Fourth Amendment) Acts,2009 (Tamil Nadu Acts 12 of 2009)
78.
2011 The Tamil Nadu Panchayats(Amendment) Acts,2011 (Tamil Nadu Acts 18 of 2011)
79. 80. 81.
2012 The Tamil Nadu Panchayats(Amendment) Acts,2012 (Tamil Nadu Acts 15 of 2012) The Tamil Nadu Panchayats(Second Amendment) Acts,2012 (Tamil Nadu Acts 44 of 2012) The Tamil Nadu Panchayats(Third Amendment) Acts,2012 (Tamil Nadu Acts 45 of 2012)
82.
2014 The Tamil Nadu Panchayats(Amendment) Acts,2014 (Tamil Nadu Acts 22 of 2014)
83. 2017 The Tamil Nadu Panchayats(Amendment) Acts,2017 (Tamil Nadu Acts 3 of 2017) The Tamil Nadu Panchayats(Second Amendment) Acts,2017 (Tamil Nadu Acts 22 of 2017
84. 85. 86.
2018 The Tamil Nadu Panchayats(Amendment) Acts,2018 (Tamil Nadu Acts 3 of 2018) The Tamil Nadu Panchayats(Second Amendment) Acts,2018 (Tamil Nadu Acts 21 of 2018) The Tamil Nadu Panchayats(Third Amendment) Acts,2018 (Tamil Nadu Acts 4 of 2018)
87.
2019 The Tamil Nadu Panchayats(Amendment) Acts,2019 (Tamil Nadu Acts 5 of 2019)
THE TAMIL NADU PANCHAYATS ACT, 1994
(Tamil Nadu Act 21 of 1994)
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor
on the 22nd April 1994 and is hereby published for general information:-
An Act to repeal and re-enact the Tamil Nadu Panchayats Act, 1958.
WHEREAS it is expedient to repeal and re-enact the Tamil Nadu Panchayats Act,
1958, for establishing a three-tier Panchayat Raj system in the State to the elected bodies at
the village, intermediate and district level in keeping with the Constitution (Seventy-third
Amendment) Act, 1992, relating to Panchayats for greater participation of the people so as to
make them Institutions of self-government and for more effective implementation of rural
development programmes;-
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fort-fifth year of
the Republic of India as follows:-
Chapter I
Preliminary
1. Short title, extent and commencement – (1) This Act may be called the
Tamil Nadu Panchayats Act,1994.
(2) It extends to the whole of the State of Tamil Nadu except,
(i) the City of 1(Chennai);
(ii) the City of Madurai constituted under the Madurai City Municipal
Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);
(iii) the City of Coimbatore constituted under the Coimbatore City Municipal
Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);
(iv) the Municipalities, Town Panchayats and Industrial Townships constituted
under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); and
(v) the Cantonments constituted under the Cantonments Act, 1924 (Central Act II of 1924)
(3) It shall come into force on such date as the Government may, by notification,
appoint.
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996.
2. Definitions – In this Act, unless the context otherwise requires,-
1[(1) “Backward Classes of Citizens” shall have the same meaning as defined
in clause (a) of Section 3 of the Tamil Nadu Backward Classes, Scheduled Castes and
Scheduled Tribes (Reservation of Seats in Educational Institutions and of appointments of
posts in the Services under the State) Act, 1993 (Tamil Nadu Act 45 of 1994);
(1-A) “building” includes a house, out-house, tent, stable, latrine, shed, hut, wall
(other than a boundary wall not exceeding 2.5 metres in height) and any other such structure,
whether of masonry, bricks, wood, mud, metal or any other materials whatsoever;]
(2) “casual vacancy” means a vacancy occurring otherwise than by efflux of
time and “casual election” means an election held to fill a casual vacancy;
(3) “Chairman” means the Chairman of a Panchayat Union Council or a District
Panchayat, as the case may be;
(4) 2 [***]
(5) “Collector” means the collector of a revenue district;
(6) “Commissioner” means the Commissioner of a Panchayat Union;
(7) “Company” means a Company as defined in the Companies Act, 1956 (Central
Act 1 of 1956) and includes foreign company within the meaning of Section 591 of that Act;
(8) “district” means a revenue district;
(9) “District Panchayat” means the District Panchayat constituted under sub-
section (1) of Section 24;
(10) “drain” means a rain or storm water drain and water tables, chutes and the
side drain exclusively meant to drain away the rain water falling on the surface of any street,
bridge or causeway, but does not include a drain or sewer within the meaning of the 1[Chennai]
Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);
(11) 3[“Executive Authority” means a person notified as such by the Government
under Section 83];
(12) “Government” means the State Government of Tamil Nadu;
(13) “Grama Sabha” means a body consisting of persons registered in the electoral
rolls relating to a Panchayat Village comprised within the area of Village Panchayat concerned;
(14) “house” means a building fit for human occupation, whether as a residence or
otherwise, having a separate principal entrance from the common way and includes any shop,
workshop or warehouse or any building used for garaging or parking buses or as a bus- stand;
(15) “hut” means any building which is constructed principally of wood, mud,
leaves, grass or thatch and includes any temporary structure of whatever size or any small
building of whatever material made, which the Panchayat may declare to be a hut for the
purposes of this Act;
(16) “Inspector” means any officer not below the rank of a Collector appointed by
the Government to exercise or perform any of the powers or duties of the Inspector under this
Act;
(17) “latrine” includes privy, water-closet and urinal;
(18) “member” means a member of the Village Panchayat, the Panchayat Union
Council or the District Panchayat, as the case may be;
(19) “ordinary vacancy” means a vacancy occurring by efflux of time and
“ordinary election” means an election held to fill an ordinary vacancy;
(20) “Owner” includes-
(a) the person for the time being receiving or entitled to receive whether on
his own account or on behalf of another persons as agent, trustee, guardian, manager or receiver
or for any religious or charitable purpose, the rents or profits of the property in connection with
which the word is used; and
(b) the person for the time being in charge of the animal or vehicle in
connection with which the word is used;
(21) “Panchayat” means a Village Panchayat, a Panchayat Union Council or a
District Panchayat constituted under this Act;
(22) “Panchayat Development Block” means the area declared by the Government
from time to time to be a Panchayat Development Block for the purpose of this Act;
(23) “Panchayat Union” means any local area which is declared to be a Panchayat
Union under this Act;
(24) “Panchayat Union Council” means the body constituted for the administration
of a Panchayat Union under this Act;
(25) “Panchayat Village” means any local area over which a Village Panchayat has
jurisdiction;
(26) “President” means the President of a Village Panchayat;
(27) “private road” means any street, road, square, court, alley, passage, cart-
track, foot-path or riding-path which is not a ‘public road’ but does not include a path-way made
by the owner of premises on his own land to secure, access to, or the convenient use of, such
premises;
(28) “public road” means any street, road, square, court, alley, passage, cart-
track, foot-path or riding-path over which the public have a right of way, whether a thoroughfare
or not, an includes-
(a) the roadway over any public bridge or causeway;
(b) the footway attached to any such road, public bridge or causeway; and
(c) the drains attached to any such road, public bridge or causeway, and the
land whether covered or not by any pavement, veranda, or other structure, which lies on either
side of the roadway upto the boundaries of the adjacent property, whether that property is
private property or property belonging to the State or Central Government;
(29) a person is deemed to have his residence or to reside in any house if he
sometimes uses any portion thereof as a sleeping apartment, and a persons is not deemed to
cease to reside in any such house merely because he is absent from it or has elsewhere another
dwelling in which he resides, if he is at liberty to return to such house at any time and has not
abandoned his intention of returning;
(30) “revenue district” means any local area which for the purpose of revenue
administration is under the charge of a Collector, after excluding therefrom all areas included in
–
(a) the City of 1(Chennai);
(b) the City of Madurai constituted under the Madurai City Municipal
Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);
(c) the City of Coimbatore constituted under the Coimbatore City Municipal
Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);
(d) the Municipalities, Town Panchayats and Industrial Townships constituted
under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); and
(e) the Cantonments constituted under the Cantonments Act, 1924 (Central
Act II of 1924);
(31) “Scheduled Castes” shall have the same meaning as in the Constitution;
(32) “Scheduled Tribes” shall have the same meaning as in the Constitution;
4[(32-a) “Secretary” means the Secretary of a District Panchayat;]
5[***]
(33) 6[“Tamil Nadu State Election Commission”] means the 6[“Tamil Nadu State
Election Commission”] referred to in Section 239 ;
(34) 7[“Tamil Nadu State Election Commissioner”] means the 7[“Tamil Nadu
State Election Commissioner”] referred to in Section 239 ;
(35) “unreserved forest” means a forest not notified under Section 4 of the Tamil
Nadu Forest Act, 1882 (Tamil Nadu Act V of 1882) and includes unreserved land at the disposal
of the Government;
(36) “village” means any local area which is declared to be a Panchayat Village
under sub-section (1) of Section 4, and ‘revenue village’ means any local area which is
recognized as a village in the revenue accounts of Government after excluding therefrom the
areas, if any, included in-
(a) the City of 8(Chennai);
(b) the City of Madurai constituted under the Madurai City Municipal
Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);
(c) the City of Coimbatore constituted under the Coimbatore City Municipal
Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);
(d) the Municipalities, Town Panchayats and Industrial Townships constituted
under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); and
(e) the Cantonments constituted under the Cantonments Act, 1924 (Central
Act II of 1924);
(37) “Village Panchayat” means a Panchayat constituted as a Village Panchayat
under sub-section (1) of Section 6 ; 9[***]
(38) “water-course” includes any river, stream or channel, whether natural or
artificial;
(39) “year” means the financial year.
1. Substituted by Tamil Nadu Act 30 of 1995. 2. The word “Chief Executive Officer means the Chief Executive Officer of a District
Panchayat” omitted by Tamil Nadu Act 28 of 1998. 3. Substituted by Tamil Nadu Act 21 of 1996. 4. Inserted by Tamil Nadu Act 28 of 1998. 5. Clause (32-b) omitted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006. Before omission it
was read as:“Special Village Panchayat” means the Special Village Panchayat referred to in sub-section(4) of Section 6;
6. Substituted for the words “State Election Commission” by Tamil Nadu Act 4 of 1998. 7. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998. 8. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996. 9. The words “and includes a Special Village Panchayat” were added by Tamil Nadu Act 39 of
2004 and omitted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
Chapter II
Grama Sabha
3. Grama Sabha. – (1) There shall be a Grama Sabha for every Village Panchayat
consisting of persons registered in the electoral roll relating to the Panchayat Village, comprised
within the area of the said Village Panchayat.
1[(2) Subject to the general orders of the Government, the Grama Sabha shall meet
atleast 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.]
(3) (a) The Grama Sabha shall, -
(i) approve the village plan ;
(ii) approve the village budget for the year ; 2[***]
3[(ii-a) approve the audit report on the Village Panchayat accounts of
the previous year; and]
(iii) review the progress of the implementation of all schemes
entrusted to the Village Panchayat.
(b) The Government may, by notification, entrust to the Grama Sabha such
other functions as may be specified.
(4) The Village Panchayat shall give due consideration to the recommendations and
suggestions of the Grama Sabha.
(5) The quorum for a meeting 4[***] and the procedure for convening and
conducting such meetings of the Grama Sabha shall be such as may be prescribed.
(6) Every meeting of the Grama Sabha shall be presided over by the President and
in his absence, by the Vice President and in the absence of both the President and Vice President,
by a member chosen by the members present at the meeting.
1. Substituted by Tamil Nadu Act 28 of 1998. 2. The words “and” was omitted by Tamil Nadu Act 28 of 1998. 3. Inserted by Tamil Nadu Act 28 of 1998. 4. The words “of the Grama Sabha shall be one-third of the total number of the members of
the Grama Sabha” were omitted by Tamil Nadu Act 28 of 1998.
Chapter III
Formation and Constitution of Village Panchayats, Panchayat union councils and
District Panchayats
4. Formation of Panchayat Villages. – (1) The Inspector,-
(a) shall, by notification, classify and declare every local area comprising a
revenue village or villages or any portion of a revenue village or contiguous portions of two
or more revenue villages 1[***] as a Panchayat Village for the purposes of this Act; and
(b) shall, by notification, specify the name of such Panchayat Village.
(2) (a) The Inspector may, by Notification, exclude from a Panchayat Village any
area comprised therein, 2[***].
3[(b) In regard to any area excluded under clause (a), the Inspector may by
notification under sub-section(1), declare it to be a Panchayat Village or include it in any
contiguous Panchayat Village under clause (c)(i).]
(c) The Inspector may, by notification, -
(i) include in a Panchayat Village any local area contiguous thereto; or
(ii) cancel or modify a notification issued under sub-section(1); or
(iii) alter the name of any Panchayat Village specified under sub-
section(1).
(d) Before issuing a notification under clause (a) or under clause (b) read with
sub-section(1) or under clause (c), the Inspector shall give the Village Panchayat or Village
Panchayats which will be affected by the issue of such notification, a reasonable opportunity of
showing cause against the proposal and shall consider the explanations and objections, if any,
of such Village Panchayat or Village Panchayats.
(3) Any rate-payer or inhabitant of such area or any Village Panchayat concerned,
may, if he or it objects to any notification under sub-section(1) or sub-section(2), appeal to the
Government within such period as may be prescribed.
(4) The Inspector may pass such orders as he may deem fit –
(a) as to the disposal of the property vested in a Village Panchayat which has
ceased to exist and the discharge of its liabilities;
(b) as to the disposal of any part of the property vested in Village Panchayat
which has ceased to exercise jurisdiction over any local area, and the discharge of the liabilities
of the Village Panchayat relating to such property or arising from such local area.
(5) An order made under sub-section (4) may contain such supplemental,
incidental and consequential provisions as the Inspector may deem necessary, and in particular
may direct –
(i) that any tax, fee or other sum due to the Village Panchayat or where a
Village Panchayat has ceased to exercise jurisdiction over any local area, such tax, fee or other
sum due to the Village Panchayat as relates to that area shall be payable to such authorities as
may be specified in the order;
(ii) that appeals, petitions or other applications with reference to any such tax,
fee or sum which are pending on the date on which the Village Panchayat ceased to exist or, as
the case may be, on the date on which the Village Panchayat cease to exercise jurisdiction over
the local area, shall be disposed of by such authorities as may be specified in the order.
4[4-A. Special provisions relating to Town Panchayat constituted as
Village Panchayat.- (1) Notwithstanding anything contained in this Act,-
(a) the Chairman and members of a Town Panchayat holding office as such
immediately before the date of constitution of such Town Panchayats as Village Panchayat under
this Act consequent on the cancellation or modification of the notification declaring it as Town
Panchayat under Section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act
V of 1920), shall be deemed to be the elected President and members of such Village Panchayat
under this Act and such President and members shall continue to hold office upto such date as
the Government may, by notification, fix in this behalf or in case no such date is fixed, upto the
date on which their term of office would expire under the Tamil Nadu District Municipalities Act,
1920 (Tamil Nadu Act V of 1920), if they had been elected as Chairman or members of the Town
Panchayat and such President and members shall exercise all powers and perform all duties
conferred on the President and members by or under provisions of this Act;
Provided that such Village Panchayat shall have no representation in the Panchayat
Union Council or the District Panchayat, as the case may be, till such President and members of
the Village Panchayat continue to hold office as such President and members under this sub-
section;
(b) all the employees, other than the provincialised employees, of the Town
Panchayat immediately before its constitution as Village Panchayat shall be the employees of
such Village Panchayat under this Act. The provincialised employees shall continue to serve
under the Village Panchayat and they shall be transferred by the Director of Town Panchayats
within three months from the date on which such Village Panchayat is constituted under this
Act.
(2) Subject to the provisions of sub-section (1), the provisions of this Act and the
Rules made thereunder shall apply to the Village Panchayat referred to in sub-section (1).]
1 The words “with a population estimated at not less than five hundred” were omitted by the Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
2. The words “provided that a population of the Panchayat Village after such exclusion is not less than five hundred” were omitted by the Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
3. Clause (b) substituted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006. 4. Section 4-A inserted by Tamil Nadu Act 29 of 1998.
5. Extension of provisions of Tamil Nadu District Municipalities Act, 1920 or
of any Rules made thereunder. – (1) The Inspector, may, whether at the request of the
Village Panchayat or otherwise, by notification, declare that any of the provisions of the Tamil
Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or of any Rules made
thereunder, shall be extended to, and be in force, in, the Panchayat Village or any specified
area therein.
(2) The provisions so notified shall be construed with such alterations (not affecting
the substance) as may be necessary or proper for the purpose of adapting them to the Panchayat
Village or specified area therein.
(3) Without prejudice to the generality of the foregoing provision, all references in
the provisions so notified to a Municipal Council or the Chairman or the Executive Authority
thereof shall be construed as references to the Village Panchayat or the President or the
Executive Authority of the Village Panchayat and all references to any officer or servant of a
Municipal Council as references to the corresponding officer or servant of the Village Panchayat,
and all references to the municipal limits as references to the limits of the Panchayat Village or
specified area therein, as the case may be.
6. Constitution of village panchayats and their incorporation. – (1) A Village
Panchayat shall be constituted for each Panchayat Village consisting of such number of elected
members, with effect from such date as may be specified in the notification issued in that behalf
by the Inspector.
(2) Subject to the provisions of this Act, the administration of the Panchayat Village
shall vest in the Village Panchayat but the Village Panchayat shall not be entitled to exercise
functions expressly assigned by or under this Act or any other law to its President or to any
Panchayat Union Council or the District Panchayat or other authority.
(3) Every Village Panchayat shall be a body corporate by the name of the
Panchayat Village specified in the notification issued under Section 4, shall have perpetual
succession and a common seal, and subject to any restriction or qualification imposed by or
under this Act or any other law, shall be vested with the capacity of suing or being sued in its
corporate name, of acquiring, holding and transferring property, movable or immovable, of
entering into contracts, and of doing all things necessary, proper or expedient for the purposes
for which it is constituted.
1[(4) 2 [***]
(5) The Government, may by notification, classify the 3[***] Village Panchayats
into various grades for the purpose of effective administration of the said Village Panchayats as
in accordance with such norms as may be prescribed. ]
1. Sub-section (4) and (5) were inserted by Tamil Nadu Act 39 of 2004. 2. Sub-section (4) omitted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006. Before omission it
was as follows:- (4) The Village Panchayats constituted under this Act on or after the 14th day of June 2004 consequent on the cancellation of the notification declaring them as Town Panchayats or Third Grade Municipalities, as the case may be, under Section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as Special Village Panchayats and the rest of the Village Panchayats constituted under this Act shall be called as Village Panchayats.
3. In sub-section (5) the expression “Special Village Panchayats referred to in sub-section (4) and” - Omitted by Tamil Nadu Act 17 of 2006 w.e.f 14.7.2006.
7. Alteration of classification of Panchayat Villages. – (1) The Government may
alter any classification notified under sub-section (1) of Section 4, 1[***].
(2) Any decision made by the Government under this section shall not be
questioned in a Court of law.
1. The words “if in their opinion the Panchayat Village satisfies or ceases to satisfy the conditions referred to in that sub-section” were omitted by the Tamil Nadu Act 17 of 2006 w.e.f 14.7.2006.
8. Strength of a Village Panchayat. – (1) Notwithstanding anything contained in
Section 12 or any other provisions of this Act, the total number of members of a Village
Panchayat (exclusive of its President) shall be notified by the Inspector in accordance with such
scale as may be prescribed with reference to population of the Panchayat Village concerned, as
ascertained at the last preceding census of which the relevant figures have been published.
(2) The Inspector may, from time to time, by notification, alter the total number of
members of a Village Panchayat notified under sub-section (1).
(3) The number notified under sub-section (1) or the number as altered by
notification under sub-section (2) shall not be less than five or more than 1[fifteen].
1. Substituted for the expression “twenty-one” vide Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
9. Duration of Village Panchayats. – (1) Every Village Panchayat unless sooner
dissolved, shall continue for five years from the date appointed for its first meeting after each
ordinary election and no longer.
(2) Where a Village Panchayat is dissolved before the expiration of the said period
of five years, election to constitute such Village Panchayat shall be completed in accordance with
the provisions of Section 214 as soon as may be, and in any case before the expiration of a
period of six months from the date of such dissolution;
Provided that where a Village Panchayat is dissolved within six months before the
expiration of the said period of five years, it shall not be necessary to hold any election to such
Village Panchayat.
1[9-A. Appointment of Special Officer in certain circumstances.- (1) Notwithstanding
anything contained in this Act, or in any other law for the time being in force, in respect of
Village Panchayats specified in Schedule-VI, which 2[could not be constituted] even after
resorting to election process, the Government may, by notification, appoint Special Officers to
exercise the powers and discharge the functions of the Village Panchayats, until the day on
which the first meeting of the Village Panchayats are held after elections to the said Village
Panchayats.
(2) The Special Officer appointed under sub-section (1) shall hold office only 3[upto
the 24th day of April, 2004], 4[24th day of October, 2004], 5[24th day of April 2005], 6[24th day
of October 2005], 7[24th day of April 2006], 8[24th day of October 2006] or for such shorter
period as the Government may, by notification, specify in this behalf.]
9[9-B. Appointment of Special Officer to certain Village Panchayats.- (1)
Notwithstanding anything contained in this Act, or in any other law for the time being in force,
the Government may, by notification, appoint a Special Officer to the Village Panchayats
specified in Schedule VII, which could not be reconstituted in accordance with the provision of
this Act on the 6th day of March 2005, to exercise the powers and discharge the duties of the
said Village Panchayats.
(2) The Special Officer appointed under sub-section (1) shall hold office for a period
of 10[one year and eight months] or until the date on which the first meeting of the reconstituted
Village Panchayats are held after election to the said Village Panchayats, whichever is earlier.]
11[9-C. Appointment of Special Officer in certain circumstances.- (1)
Notwithstanding anything contained in this Act, or in any other law for the time being in force,
in respect of Village Panchayat, which could not be constituted on the 25th day of October 2006,
even after resorting to election process, the Inspector may, by notification, appoint a Special
Officer to exercise the powers and discharge the functions of the said Village Panchayat, until
the day on which the first meeting of the said Village Panchayat is held after election to the said
Village Panchayat.]
1. Section 9-A inserted by Tamil Nadu Act 3 of 2002 w.e.f. 25.10.2001. 2. Substituted for the expression “cannot be constituted on the 25th day of October 2001” by
Tamil Nadu Act 49 of 2002. 3. Substituted by Tamil Nadu Act 36 of 2003 w.e.f. 17.10.2003. 4. Substituted by Tamil Nadu Act 21 of 2004 w.e.f. 23.10.2004. 5. Substituted by Tamil Nadu Act 36 of 2004 w.e.f. 23.10.2004. 6. Substituted by Tamil Nadu Act 16 of 2005 w.e.f. 25.04.2005. 7. Substituted by Tamil Nadu Act 9 of 2006 w.e.f. 25.10.2005. 8. Substituted by Tamil Nadu Act 17 of 2006 w.e.f. 14.07.2006. 9. Added by Tamil Nadu Act 6 of 2005 w.e.f 6.3.2005. 10. For the words “six month” the words “Twelve months” were substituted by Tamil Nadu Act
19 of 2005 w.e.f 2.9.2005. Subsequently, substituted for “twelve months” by Tamil Nadu Act 23 of 2006 w.e.f. 6.3.2006.
11. Inserted by Tamil Nadu Act 38 of 2006.
10. Election of members of Village Panchayat.- (1) The members of the Village
Panchayat shall be elected in such manner as may be prescribed:
1[Provided that no personal shall be eligible to be elected as a member of more
than one ward in the same Village Panchayat or as a member of more than one Village
Panchayat];
2[Provided further that a person who stands for elections as a member of a Village
Panchayat shall not be eligible to stand for election as President of a Village Panchayat, a
member of a Panchayat Union Council or a member of a District Panchayat;
Provided also that no member of a Village Panchayat shall be eligible to stand for
election as President of a Village Panchayat, a member of a Panchayat Union Council or a District
Panchayat.]
1. Substituted by Tamil Nadu Act 21 of 1996.
2. Added by Tamil Nadu Act 30 of 1995.
11. Reservation of seats.- (1) Seats shall be reserved for the persons belonging to
the Scheduled Castes and the Scheduled Tribes in every Village Panchayat and the number of
seats so reserved shall bear as nearly as may be, the same proportion to the total number of
seats to be filled by direct election in that Village Panchayat as the population of the Scheduled
Castes in that Village Panchayat area or of the Scheduled Tribes in that Village Panchayat area
bears to the total population of that area.
Provided that for the first election for the Village Panchayat to be held immediately
after the commencement of this Act, the provisional population figures of the Panchayat Village
as published in relation to 1991 census shall be deemed to be the population of the Panchayat
Village.
(2) Seats shall be reserved for women belonging to the Scheduled Castes and the
Scheduled Tribes from among the seats reserved for the persons belonging to the Scheduled
Castes and the Scheduled Tribes which shall not be less than one-third of the total number of
seats reserved for the persons belonging to Scheduled Castes and Scheduled Tribes.
1[***]
(3) Seats shall be reserved for women in the Village Panchayat and the number of
seats reserved for women shall be, as nearly as may be, one-third 2[including the number of
seats reserved for women belonging to the Scheduled Castes and Scheduled Tribes] of the total
number of seats in the Village Panchayat:
Provided that such seats reserved for women shall be allotted by rotation to
different wards in such a manner as the Inspector may, by notification, direct.
(4) The reservation of seats under sub-section (1) and (2) shall cease to have effect
on the expiration of the period specified in Article 334 of the Constitution.
1. The sub-sections (2-A) and (2-B) were inserted by Tamil Nadu Act 30 of 1995 and omitted by Tamil Nadu Act 15 of 1996. 2. Substituted by Tamil Nadu Act 15 of 1996.
12. Division of Panchayat Village into wards.- (1) For the purpose of election of
members to a Village Panchayat, the Inspector may, after consulting the Village Panchayat, by
notification, divide the Panchayat Village into wards and determine the number of members to
be returned by each ward in accordance with such scale as may be prescribed.
13. Term of office of members.- (1) The term of office of the members of every
Village Panchayat who are elected at ordinary elections, shall, save as otherwise expressly
provided, be five years from the date appointed for the first meeting of such Village Panchayat
after ordinary election.
(2) Ordinary vacancies in the office of an elected member of the Village Panchayat
shall be filled at ordinary elections which shall be fixed by the 1[Tamil Nadu State Election
Commissioner] to take place on such day or days within six months before the occurrence of
the ordinary vacancies, as he thinks fit.
(3) The member of a Village Panchayat elected in a casual vacancy shall enter upon
office forthwith, but shall hold office only so long as the member in whose place he is elected
would have been entitled to hold office if the vacancy had not occurred.
1. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998.
14. Electoral roll for Village Panchayats.- (1) Subject to the provision of sub-
section (2), the electoral roll of the Panchayat Union Council for the time being in force in a
Panchayat Village shall be deemed to be the electoral roll for such Village Panchayat.
(2) No amendment, transposition or deletion of any entry in the electoral roll of the
Panchayat Union Council made after the last date of making nominations for an election in any
Village Panchayat ward and before the notification of the result of such election, shall form part
of the electoral roll for such election for the purpose of this Section.
(3) The Executive Authority of the Village Panchayat shall maintain in the
prescribed manner, an electoral roll for each ward of the Panchayat Village.
PANCHAYAT UNION COUNCILS
15. Formation of a Panchayat Union Council.- (1) The Government may, from
time to time, publish a notification of their intention,-
(a) to declare any local area forming a development block for the purpose of
the National Extension Service Scheme or Community Development, to be a Panchayat
Development Block; and
(b) to constitute for every such Panchayat Development Block a Panchayat
Union.
(2) Any inhabitant of a local area in respect of which any such notification has been
published may submit his objection in writing to anything contained in the notification to the
Government within six weeks from the publication of the notification and the Government shall
take all such objections into consideration.
(3) After the expiry of six weeks from the publication of the notification and after
considering the objections, if any, which have been submitted, the Government may, by
notification-
(a) declare the local area to be a Panchayat Development Block;
and
(b) declare the said Panchayat Development Block to be a Panchayat Union;
(c) specify the name of the Panchayat Union.
(4) The Government may, by notification,
(i) exclude from a Panchayat Development Block any area or village
comprised therein, or
(ii) include in a Panchayat Development Block any area contiguous to it, or
(iii) cancel or modify a notification issued under sub-section (3), or
(iv) alter the name of a Panchayat Union.
(5) Before issuing a notification under sub-section (4), the Government shall
consult the District Panchayat concerned and give the Panchayat Union Council or Panchayat
Union Councils and the Village Panchayat or Village Panchayats which will be affected by the
issue of such notification, a reasonable opportunity for showing cause against the proposal and
shall consider their explanations and objections, if any.
(6) The Government may pass such orders as they may deem fit –
(a) for the disposal of any part of the assets of, or institutions belonging to,
the Panchayat Union Council which has ceased to exist and for the discharge of the liabilities, if
any of such Panchayat Union Council relating to such assets or institutions, or
(b) for the disposal of the assets of, or institutions belonging to, a Panchayat
Union Council which has ceased to exercise jurisdiction over any Panchayat Development Block
and for the discharge of the liabilities, if any, of the Panchayat Union Council relating to such
assets or institutions.
(7) An order made under sub-section (6) may contain such supplemental,
incidental and consequential provisions as the Government may deem necessary, and in
particular may direct –
(i) that any tax, fee or other sum due to the Panchayat Union Council or where
a Panchayat Union Council has ceased to exercise jurisdiction over any Panchayat Development
Block, such tax, fee or other sum due to the Panchayat Union Council as relates to that block
shall be payable to such authorities as may be specified in the order;
(ii) that appeals, petitions or other applications with reference to any such tax,
fee or sum which are pending on the date on which the Panchayat Union Council ceasedto exist,
or as the case may be, on the date on which the Panchayat Union Council ceased to exercise
jurisdiction over the Panchayat Development Block, shall be disposed of by such authorities as
may be specified in the order.
16. Constitution of Panchayat Union Councils and their incorporation.- (1) A
Panchayat Union Council shall be constituted for each Panchayat Union with effect from such
date as may be specified in the notification issued in that behalf by the Government.
(2) Subject to the provisions of this Act, the administration of the Panchayat Union
shall vest in the Panchayat Union Council but the Panchayat Union Council shall not be
entitled to exercise functions expressly assigned by or under this Act or any other law to its
Chairman or the Commissioner or to the Village Panchayat or District Panchayat or any other
authority.
Provided that if and so long as there is no Village Panchayat in any part of a
Panchayat Union, the Panchayat Union Council shall exercise all the powers including the power
of taxation, discharge the duties, perform the functions and be credited with the receipts and
debited with the charges of the Village Panchayat, and the Chairman and the Commissioner of
the Panchayat Union Council shall exercise the powers discharge the duties and perform the
function of the President and the Executive Authority, respectively, in such part of the Panchayat
Development Block.
(3) Every Panchayat Union Council shall be a body corporate by the name of the
Panchayat Union specified in the notification issued under Section 15, shall have perpetual
succession and a common seal, and subject to any restriction or qualification imposed by or
under this Act or any other law, shall be vested with the capacity of suing or being sued in its
Corporate name, of acquiring, holding and transferring property, movable or immovable, of
entering into contracts, and of doing all things necessary, proper or expedient for the purpose
for which it is constituted.
1[17. Strength of a Panchayat Union Council.- (1) A Panchayat Union Council
constituted for any Panchayat Union, shall consist of the elected members as notified under
Section 19].
1. Section 17 was substituted by Tamil Nadu Act 21 of 1996.
18. Duration of a Panchayat Union Council.- (1) Every Panchayat Union Council
unless sooner dissolved shall continue for five years from the date appointed for its first meeting
after each ordinary election and no longer.
(2) Where a Panchayat Union Council is dissolved before the expiration of the said
period of five years, election to reconstitute such Panchayat Union Council shall be completed in
accordance with the provisions of Section 215 as soon as may be, and in any case, before the
expiration of a period of six months from the date of such dissolution:
Provided that where a Panchayat Union Council is dissolved within six months
before the expiration of the said period of five years it shall not be necessary to hold any election
to such Panchayat Union Council.
1[18-A. Appointment of Special Officer to Panchayat Union Council in certain
circumstances.- (1) Notwithstanding anything contained in this Act, or in any other law for the
time being in force, in respect of Manachanallur Panchayat Union Council, which cannot be
reconstituted in accordance with the provisions of this Act on or before the 11th day of June
2004, the Government, may be notification, appoint a Special Officer to exercise the powers
and discharge the duties of the said Panchayat Union Council and of its Chairman
until the day on which the first meeting of the reconstituted Panchayat Union Council is held
after election to the said Panchayat Union Council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six
months or for such shorter period as the Government may, by notification, specify in this behalf.]
2[18-B. Appointment of Special Officer to Yercaud Panchayat Union Council.-
(1) Notwithstanding anything contained in this Act, or in any other law for the time being in
force, the Government may, by notification, appoint a Special Officer to the Yercaud Panchayat
Union Council, which could not be reconstituted in accordance with the provisions of this Act on
the 6th day of March 2005, to exercise the powers and discharge the duties of the said Panchayat
Union Council and of its Chairman.
(2) The Special Officer appointed under sub-section (1) shall hold office for a period
of six months 3[one year and eight months] or until the date on which the first meeting of the
reconstituted Panchayat Union Council is held after election to the said Panchayat Union Council,
whichever is earlier.]
1. Section 18-A inserted by Tamil Nadu Act 22 of 2004 w.e.f.8.6.2004.. 2. Section 18-B inserted by Tamil Nadu Act 6 of 2005 w.e.f 6.3.2005. 3. For the words “six month” the words “Twelve months” were substituted by Tamil Nadu Act
19 of 2005 w.e.f 2.9.2005. Subsequently, for the words “twelve months” the words “one year and eight months” were substituted by Tamil Nadu Act 23 of 2006 w.e.f. 6.3.2006.
1[19. Election of members of Panchayat Union Council.- Every Panchayat Union
Council shall consist of persons elected from the wards in the Panchayat Union, as may be
notified from time to time by the Government 2[at the rate of one member for such population
as may be prescribed] of the Panchayat Union area as ascertain the last preceding census of
which the relevant figures have been published. Such a ward of the Panchayat Union area may
either comprise a full ward or one or more wards of the Village Panchayats :
Provided that no person shall be eligible to be elected as a member of more than
one ward in the same Panchayat Union or as a member of more than one Panchayat Union
Council under this Act:
Provided further that a person who stands for elections as a member of a Panchayat
Union Council shall not be eligible to stand for election as a member of a Village Panchayat,
President of a Village Panchayat or a member of a District Panchayat:
Provided also that no member of a Panchayat Union Council shall be eligible to
stand for election as a member of a Village Panchayat, President of a Village Panchayat or a
member of a District Panchayat.]
1. Section 19 was substituted by Tamil Nadu Act 21 of 1996. 2. Substituted for the expression “at the rate of one member as nearly as may be, for every
five thousand population” by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
20. Reservation of seats.- (1) Seats shall be reserved for the persons belonging to
the Scheduled Castes and the Scheduled Tribes in every Panchayat Union Council and the
number of seats so reserved shall bear as nearly as may be, the same proportion to the total
number of seats to be filled by direct election in that Panchayat Union Council as the population
of the Scheduled Castes in that Panchayat Union area or of the Scheduled Tribes in that Village
Panchayat area bears to the total population of that area.
Provided that for the first election for the Panchayat Union Council to be held
immediately after the commencement of this Act, the provisional population figures of the
Panchayat Union as published in relation to 1991 census shall be deemed to be the population
of that Panchayat Union.
(2) Seats shall be reserved for women belonging to the Scheduled Castes and the
Scheduled Tribes from among the seats reserved for the persons belonging to the Scheduled
Castes and the Scheduled Tribes which shall not be less than one-third of the total number of
seats reserved for the persons belonging to Scheduled Castes and Scheduled Tribes.
1[***]
(3) Seats shall be reserved for women in the Panchayat Union Council and the
number of seats reserved for women shall be, as nearly as may be, one-third 2[including the
number of seats reserved for women belonging to the Scheduled Castes and Scheduled Tribes]
of the total number of seats in the Panchayat Union Council:
Provided that such seats reserved for women shall be allotted by rotation to
different wards in such a manner as the Inspector may, by notification, direct.
(4) The reservation of seats under sub-section (1) and (2) shall cease to have effect
on the expiration of the period specified in Article 334 of the Constitution.
1. The sub-sections (2-A) and (2-B) were inserted by Tamil Nadu Act 30 of 1995 and omitted by Tamil Nadu Act 15 of 1996.
2. Substituted by Tamil Nadu Act 15 of 1996 for the following words “(including the number of
seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the backward classes of citizens)” .
21. Division of Panchayat Union into Wards.- (1) For the purpose of election of
members to the Panchayat Union Council, the Inspector shall, after consulting the Panchayat
Union Council, by notification, divide the Panchayat Union area into wards, and determine the
number of members to be elected in accordance with such scale as may be prescribed.
(2) Only one member shall be elected from each ward.
22. Term of office of members.- (1) Except as otherwise provided in this Act,
members of the Panchayat Union Council elected at an ordinary election, shall hold office for a
term of five years.
(2) The term of office of the members elected at an ordinary election shall
commence on the date appointed for the first meeting of the Panchayat Union Council after
ordinary election.
(3) The member of a Panchayat Union Council elected in a causal vacancy, shall
enter upon office forthwith but shall hold office only so long as the member in whose place he
is elected would have been entitled to hold office if the vacancy had not occurred.
23. Electoral roll for Panchayat Union Council.- (1) Subject to the provision of
sub-section (2), the electoral roll of the District Panchayat for the time being in force for such
part of the Panchayat Union shall be deemed to be the electoral roll for such Panchayat Union
Council.
(2) No amendment, transposition or deletion of any entry in the electoral roll of the
District Panchayat made after the last date of making nominations for an election in any
Panchayat Union Council ward and before the notification of the result of such election, shall
form part of the electoral roll for such election for the purpose of this Section.
(3) The Commissioner of Panchayat Union Council shall maintain in the prescribed
manner, electoral roll for each ward in the Panchayat Union.
DISTRICT PANCHAYATS
24. Formation and incorporation of District Panchayat.- (1) The Government,
may, by notification, constitute for each district with effect from such date as may be prescribed
in the said notification, a District Panchayat having jurisdiction over the entire district excluding
such portions of the district as are included in a Municipality or Town Panchayat or Industrial
Township or under the authority of a Municipal Corporation or a Cantonment.
(2) Every District Panchayat shall be a body Corporate by the name of the district,
shall have perpetual succession and a common seal and subject to such restrictions as are
imposed by or under this or any other enactment, shall be vested with the capacity of suing or
being sued in its Corporate name, of acquiring, holding and transferring property, movable or
immovable, whether without or within the limits of the area over which it has authority, of
entering into contracts and of doing all things, necessary, proper or expedient for the purpose
for which it is constituted.
1[25. Constitution of District Panchayat.- (1) Every District Panchayat shall
consists of –
(a) all the elected members as determined under Section 27;
(b) the members of the House of People and the members of the State Legislative
Assembly representing a part or whole of the district whose constituencies lie within the district.
(c) the member of the Council of States who is a registered as elector within
the district;
(d) Members of the House of People, the State Legislative Assembly and the
Council of States, referred to in clauses (b) and (c) of sub-section (1), shall be entitled to take
part in the proceedings, 2[and vote at the meetings of the District Panchayat]].
1. Section 25 substituted by Tamil Nadu Act 21 of 1996. 2. Substituted for the words “but shall not have the right to vote in the meetings of the
District Panchayat” by Tamil Nadu Act 37 of 1997.
26. Election of members.- The number of elected members of a District Panchayat
shall consist of persons elected from the wards in the District Panchayat, as may be notified
from time to time by the Government based on the population of the district as ascertained at
the last preceding census :
1[Provided that no person shall be eligible to be elected as a member of more than
one ward in the same District Panchayat or as a member of more than one District Panchayat]
2[Provided further that a person who stands for elections as a member of a District
Panchayat shall not be eligible to stand for election as a member of a Village Panchayat,
President of a Village Panchayat or a member of a Panchayat Union Council:
Provided also that no member of a District Panchayat shall be eligible to stand for
election as a member of a Village Panchayat, President of a Village Panchayat or a member of a
Panchayat Union Council].
1. Substituted by Tamil Nadu Act 21 of 1996. 2. Added by Tamil Nadu Act 30 of 1995.
27. Determination of elected members after census.- Upon the publication of
the figures for each census, the number of elected members of a District Panchayat shall be
determined in accordance with such scale as may be prescribed on the basis of the population
of the district as ascertained at the last preceding census:
Provided that the determination of the members as aforesaid, shall not affect the
then composition of the District Panchayat until the expiry of the term of office of the elected
members then in office:
Provided further that for the first election to the District Panchayat to be held
immediately after the commencement of this Act, the provisional population figures of the
District Panchayat as published in relation to 1991 census, shall be deemed to be the population
of the District Panchayat as ascertained in that census.
28. Delimitation of territorial wards.- The Government shall, by notification,-
(a) divide the area, within the jurisdiction of every District Panchayat, for the
purpose of election to such District Panchayat into as many single member territorial wards as
the number of members required to be elected under Section 26;
(b) determine the extent of each territorial ward which shall be a Panchayat Village
or Panchayat Union or part of a Panchayat Village or Panchayat Union; and
(c) determine the territorial ward or wards in which seats are reserved for the
Scheduled Castes, Scheduled Tribes 1[***] and women.
2[28-A. Special provision relating to election.- Notwithstanding anything contained
in this Act or the Rules made or orders issued under this Act, for the first election for the Village
Panchayats, Panchayat Union Councils and District Panchayats to be held immediately after the
14th day of July 2006, the territorial area of wards, the number of wards in every Village
Panchayat, Panchayat Union and District Panchayat and the number of members to be returned
by each such wards shall be the same as they exist on the 14th day of July 2006].
1. The words “persons belonging to the Backward Classes of citizens” was inserted by the Tamil Nadu Act 30 of 1995 and omitted by the Tamil Nadu Act 15 of 1996.
2. Section 28-A inserted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006.
29. Term of office of members.- Except as otherwise provided in this Act, members
of the District Panchayat elected at an ordinary election, shall hold office for a term of five years.
(2) The term of office of the members elected at an ordinary election shall
commence on the date appointed for the first meeting of the District Panchayat after ordinary
election.
(3) The member of a District Panchayat elected in a causal vacancy, shall enter
upon office forthwith but shall hold office only so long as the member in whose place he is
elected would have been entitled to hold office if the vacancy had not occurred.
30. Electoral roll for District Panchayat.- (1) The electoral roll of a District
Panchayat shall be the same as the electoral roll of the Tamil Nadu Legislative Assembly
prepared and revised in accordance with the provisions of the law for the time being in force in
the district and as revised, modified, updated and published in accordance with the provisions
of sub-section (2).
(2) Subject to the superintendence, direction and control of the 1[Tamil Nadu State
Election Commission], the electoral roll shall be revised, modified and updated and published by
such officer as may be designated by the 1[Tamil Nadu State Election Commission] in this behalf
in the prescribed manner.
(3) No amendment, transposition or deletion of any entry in the electoral roll of the
Tamil Nadu Legislative Assembly made after the last date of making nomination for
election in any District Panchayat territorial ward and before the notification of the result of such
election, shall form part of the electoral roll for such election for the purpose of this section.
1. Substituted for the words “State Election Commission” by Tamil Nadu Act 4 of 1998.
31. Duration of a District Panchayat.- (1) Every District Panchayat constituted
under this Act unless sooner dissolved, shall continue for five years from the date appointed for
its first meeting after each ordinary election and no longer.
(2) Where a District Panchayat is dissolved before the expiration of the said period
of five years, election to reconstitute such District Panchayat shall be completed as soon as may
be, and in any case, before the expiration of a period of six months from the date of such
dissolution:
Provided that where a District Panchayat is dissolved within six months before the
expiration of the said period of five years it shall not be necessary to hold any election to such
District Panchayat.
32. Reservation of seats.- (1) Seats shall be reserved for the persons belonging to
the Scheduled Castes and the Scheduled Tribes in every District Panchayat and the number of
seats so reserved shall bear as nearly as may be, the same proportion to the total number of
seats to be filled by direct election in that District Panchayat as the population of the Scheduled
Castes in that District Panchayat area or of the Scheduled Tribes in that District Panchayat area
bears to the total population of that area.
Provided that for the first election for the District Panchayat to be held immediately
after the commencement of this Act, the provisional population figures of the District Panchayat
area as published in relation to 1991 census, shall be deemed to be the population of the District
Panchayat area.
(2) Seats shall be reserved for women belonging to the Scheduled Castes and the
Scheduled Tribes from among the seats reserved for the persons belonging to the Scheduled
Castes and the Scheduled Tribes which shall not be less than one-third of the total number of
seats reserved for the persons belonging to Scheduled Castes and Scheduled Tribes.
1[***]
(3) Seats shall be reserved for women in the District Panchayat and number of
seats reserved for women shall not be less than one-third 2[including the number of seats
reserved for women belonging to the Scheduled Castes and Scheduled Tribes] of the total
number of seats in the District Panchayat:
Provided that such seats reserved for women shall be allotted by rotation to
different territorial wards in such manner as the Government may, by notification, direct.
(4) The reservation of seats under sub-sections (1) and (2) shall cease to have
effect on the expiration of the period specified in Article 334 of the Constitution.
(5) Reservation of seats under this section, Section 11 and Section 20, shall be
made by the Government or by any officer authorized by the Government in this behalf.
(6) While determining the number of seats in Village Panchayats, Panchayat Union
Councils and District Panchayats under this section, Section 11, and Section 20 for the purpose
of reservation, any fraction thereof shall be disregarded.
1. The sub-sections (2-A) and (2-B) were inserted by Tamil Nadu Act 30 of 1995 and subsequently omitted by Tamil Nadu Act 15 of 1996.
2. Substituted for the words “(including the number of seats reserved for women belonging to the Scheduled Castes, Scheduled Tribes and the backward classes of citizens)” by Tamil Nadu Act 15 of 1996.
QUALIFICATION, DISQUALIFICATION, ETC., OF MEMBERS
33. Qualification of Candidates.- No person shall be qualified for election as a
Member or President 1[***] of a Panchayat unless-
(i) his name appears on the electoral roll of the concerned Panchayat; and
(ii) he has completed his twenty-first year of age.
1. The words “or Chairman” was omitted by Tamil Nadu Act 21 of 1996.
34. Disqualification of officers and servants of Government and local bodies,
etc.- (1) No Village Administrative Officer, or village servant and no other officer or servant of
the State or Central Government or of a Village Panchayat, Panchayat Union Council, District
Panchayat, Municipal Council or the Municipal Corporation of 1[Chennai], or of Madurai or of
Coimbatore or of any other Municipal Corporation that may be constituted under any law for the
time being in force or of any Industrial Township or of Cantonment or of any body Corporate,
owned or controlled by the State or Central Government, shall be qualified for election as a
member or for holding office as a member.
2[(2) A person who having held an office under the Government of India or under
the Government of any State has been dismissed for corruption or for disloyalty to the State
shall be disqualified for election as a member or for holding office as a member for a period of
five years from the date of such dismissal.]
(3)3[***]
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996. 2. Substituted for sub section (2) by Tamil Nadu Act 39 of 2008. 3. Sub-section (3) omitted by Tamil Nadu Act 39 of 2008.
35. Disqualification of persons convicted of election offences.- Every persons
convicted of an offence punishable under Sections 58 to 71 of this Act or under Chapter IX-A of
the Indian Penal Code (Central Act XLV of 1860), or is so disqualified by or under any law for
the time being in force for the purposes of election to the Legislative Assembly of the State or
is disqualified by or under any law for the time being in force, shall be disqualified from voting
or from being elected in any election to which this Act applies or from holding the office of
President or Member of a Village Panchayat or of the office of Chairman or member of a
Panchayat Union Council or a District Panchayat, for a period of 1[six years] from the date of his
conviction.
1. Substituted for the words “five years ” by Tamil Nadu Act 39 of 2008 .
36. Disqualification of voters.- No person who is of unsound mind and declared so
by a competent Court and no person who is disqualified under Section 35 shall be qualified to
vote so long as the disqualification subsists.
37. Disqualification of candidates.- 1[(1) A person convicted of an offence
punishable under—
(a) section 153-A (offence of promoting enmity between different groups on
ground of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to
maintenance of harmony) or section 171-E (offence of bribery) or section 171-F (offence of
undue influence or personation at an election) or sub-section (1) or sub-section (2) of section
376 or section 376-A or section 376-B or section 376-C or section 376-D or section 498-A
(offence of cruelty towards a woman by husband or relative of a husband) or sub-section (2) or
sub-section (3) of section 505 (offence of making statement creating or promoting enmity,
hatred or ill-will between classes or offence relating to such statement in any place of worship
or in any assembly engaged in the performance of religious worship or religious ceremonies) of
the Indian Penal Code (Central Act XLV of 1860); or
(b) the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955) which
provides for punishment for the preaching and practice of "untouchability", and for the
enforcement of any disability arising therefrom; or
(c) section 11 (offence of importing or exporting prohibited goods) of the Customs
Act, 1962 (Central Act 52 of 1962); or
(d) sections 10 to 12 (offence of being a member of an association declared
unlawful, offence relating to dealing with funds of an unlawful association or offence relating to
contravention of an order made in respect of a notified place) of the Unlawful Activities
(Prevention) Act, 1967 (Central Act 37 of 1967); or
(e) the Foreign Exchange (Regulation) Act, 1973 (Central Act 46 of 1973); or the
Foreign Exchange Management Act, 1999 (Central Act 42 of 1999); or
(f) the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of
1985); or
(g) section 7 (offence of contravention of the provisions of sections 3 to 6 ) of the
Religious Institutions (Prevention of Misuse) Act, 1988 (Central Act 41 of 1988); or
(h) section 125 (offence of promoting enmity between classes in connection with
the election) or section 135 (offence of removal of ballot-papers from poling stations) or section
135-A (offence of booth capturing) or clause(a) of sub-section (2) of section 136 (offence of
fraudulently defacing or fraudulently destroying any nomination paper) of the Representation of
the People Act, 1951 (Central Act 43 of 1951); or
(i) section 6 (offence of conversion of a place of worship) of the Places of Worship
(Special Provisions) Act, 1991 (Central Act 42 of 1991); or
(j) section 2 (offence of insulting the Indian National Flag or the Constitution of
India) or section 3 (offence of preventing singing of National Anthem) of the Prevention of Insults
to National Honour Act, 1971 (Central Act 69 of 1971); or
(k) the Prevention of Corruption Act, 1988 (Central Act 49 of 1988); or
(l) any law providing for the prevention of hoarding or profiteering; or
(m) any law relating to the adulteration of food or drugs; or
(n) any provisions of the Dowry Prohibition Act, 1961 (Central Act 28 of 1961)
shall be disqualified for election as a member, where the convicted person is sentenced to—
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
Explanation. —In this sub-section, —
(a) "law providing for the prevention of hoarding or profiteering" means any law,
or any order, rule or notification having the force of law, providing for—
(i) the regulation of production or manufacture of any essential commodity;
(ii) the control of price at which any essential commodity may be bought or sold;
(iii) the regulation of acquisition, possession, storage, transport, distribution,
disposal, use or consumption of any essential commodity;
(iv) the prohibition of the withholding from sale of any essential commodity
ordinarily kept for sale;
(b) "drug" has the meaning assigned to it in the Drugs and Cosmetics Act, 1940
(Central Act 23 of 1940);
(c) "essential commodity" has the meaning assigned to it in the Essential
Commodity Act, 1955 (Central Act 10 of 1955);
(d) "food" has the meaning assigned to it in the Prevention of Food Adulteration
Act, 1954 (Central Act XXXVII of 1954).
(2) A person convicted of any offence and sentenced to imprisonment for not less
than two years other than any offence referred to in sub-section (1) shall be disqualified for
election as a member from the date of such conviction and shall continue to be disqualified for
a further period of six years since his release.”]
(3) A person shall be disqualified for election as a member, if at the last date for
filing of nomination or at the date of election he is –
(a) of unsound mind, or a deaf-mute;
(b) an applicant to be adjudicated as an insolvent or an undischarged
insolvent;
(c) interested in a subsisting contract made with or any work being done for,
any panchayat except as a shareholder (other than a director) in a company;
(d) employed as paid legal Practitioner on behalf of the Panchayat or as legal
Practitioner against the Panchayat;
2[(dd) found that he does not belong to Scheduled Caste or Scheduled Tribe
for contesting any seat reserved for Scheduled Caste or Scheduled Tribe in a Panchayat;]
(e) already a member of a Panchayat, whose term of office will not expire
before his fresh election can take effect or has already been elected as a member of a Panchayat
whose term of office has not yet commenced; or
(f) in arrears of any kind due by him (otherwise than in fiduciary capacity) to
a Panchayat upto and inclusive of the previous year.
3[(4) if the Tamil Nadu State Election Commission is satisfied that a person, -
(a) has failed to lodge an account of election expenses within the time and in
the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil Nadu State
Election Commission shall, by order published in the Tamil Nadu Government Gazette, declare
him to be disqualified for being chosen as, and for being, a member or President, as the case
may be, and any such person shall be disqualified for a period of three years from the date of
the order].
1. Sub-section (1) and (2) were substituted by Tamil Nadu Act 39 of 2008. 2. Sub-section (dd) inserted by Tamil Nadu Act 2 of 1999. 3. Sub-section (4) inserted by Tamil Nadu Act 54 of 1998.
38. Disqualification of members.- 1[(1) A member convicted of such an offence as
described under sub-section (1) of Section 37 shall be disqualified, where the convicted member
is sentenced to—
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
(2) A member convicted of any offence and sentenced to imprisonment for not less
than two years other than any offence referred to in sub-section (1) of Section 37 shall be
disqualified from the date of such conviction and shall continue to be disqualified for a further
period of six years since his release.
(3) Subject to the provisions of section 41, a member shall cease to hold office as
such, if he-
(a) becomes of unsound mind, or a deaf-mute;
(b) applies to be adjudicated, or is adjudicated, as an insolvent;
(c) acquires any interest in any subsisting contract made with
or any work being done for, any Panchayat except as a shareholder (other than a director) in a
company or except as permitted by rules made under this Act.
(d) is employed as paid legal Practitioner on behalf of the Panchayat or as legal
Practitioner against any Panchayat;
(e) is found that he does not belong to Scheduled Caste or Scheduled Tribe, but
has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe ;
(f) is appointed as an officer or servant under this Act;
(g) ceases to reside in the village, panchayat union or the district, as the case
may be;
(h) fails to pay arrears of any kind due by him (otherwise than in fiduciary capacity)
to a Panchayat within three months after such arrears became due; or
(i) absents himself from the meetings of the Panchayat for a period of three
consecutive months reckoned from the date of the commencement of his term of Office, or of
the last meeting which he attended, or of his restoration to office as member under sub- section
(1) of section 39, as the case may be, or if within the said period, less than 3 meetings have
been held, absents himself in the three consecutive meetings held after the said date;
Provided that no meeting from which a member absented himself shall be counted
against him under this clause if –
(i) due notice of that meeting was not given to him; or
(ii) the meeting was held after giving shorter notice than that prescribed for an
ordinary meeting; or
(iii) the meeting was held on a requisition of members.” ]
2[38A. Disqualification for President, Vice-President, Chairman, Vice- Chairman
and Member.- Notwithstanding anything contained in this Act, no person shall be qualified for
being elected as, and for being, a President, Vice President or member of a Village Panchayat or
a Chairman, Vice-Chairman or Member of a Panchayat Union Council or of a District Panchayat
if he is a Member of the Legislative Assembly of the State or a Member of either House of
Parliament.]
1. Substituted by Tamil Nadu Act 39 of 2008. 2. Section 38-A inserted by Tamil Nadu Act 28 of 2002.
39. Restoration of members to office.- (1) Where a person ceases to be a member
under Section 35 or 1[sub-section(1) or sub-section(2) of Section 38], such person shall be
restored to office for such portion of the period for which such person was elected, as may
remain unexpired at the date of such restoration, if and when the conviction or sentence is
annulled on appeal or revision; and any person elected to fill the vacancy in the interim, shall
on such restoration, vacate office.
(2) Where a person ceases to be a member 2[under clause (i) of sub-section(3) of
Section 38], the Executive Authority or the Commissioner or the 3[Secretary] as the case may
be, shall, at once intimate the fact in writing to such person and report the same to the
Panchayat concerned at its next meeting. If such person applies for restoration suo motu to the
Panchayat concerned on or before the date of its next meeting or within fifteen days of the
receipt by him of such intimation, such Panchayat may at the meeting next after the receipt of
such application restore him to his office of member:
Provided that a member shall not be restored more than twice during his term of
office. 1. Substituted for the expression “clause (a) or clause (b) of Section 38" by Tamil Nadu Act 39 of 2008. 2. Substituted for the expression "under clause (j) of Section 38" by Tamil Nadu Act 39 of 2008. 3. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
40. Oath of affirmation to be made by members.- (1) Notwithstanding anything
contained in the Oaths Act, 1969 (Central Act X of 1969), every person who is elected to be a
member or who becomes a member shall, before taking his seat, make, at a meeting of the
Panchayat an oath or affirmation in the following form, namely,-
“I, A.B, having been elected a member/having become a member of this Village
Panchayat/Panchayat Union Council/District Panchayat do swear in the name of God/solemnly
affirm that I will bear true faith and allegiance to the Constitution of India as by law
established, that I will uphold the sovereignty and integrity of India and that I will faithfully
discharge the duty upon which I am about to enter”.
(2) Any person who, having been elected to be a member or who, having become
a member, fails to make within three months of the date on which his term of office commences
or at one of the first three meetings held after the said date, whichever is later, the oath or
affirmation laid down in sub-section (1), shall cease to hold his office and his seat shall be
deemed to have become vacant.
(3) Any person who has been elected to be a member or who has become a
member shall not take his seat at meeting of the Panchayat or do any act as such member
unless he has made the oath or affirmation as laid down in sub-section (1).
(4) Notwithstanding anything contained in sub-section (3), the President or the
Chairman of a Panchayat or the member of a Committee constituted under this Act, who has
not made the oath or affirmation as a member, shall be entitled to act as such President,
Chairman or member provided he makes the oath or affirmation and takes his seat at the first
meeting of the Panchayat which he attends within two months after he is elected or appointed
as, or becomes entitled to exercise the functions of the President, Chairman or member, as the
case may be.
Explanation.- For the purposes of this section –
(i) ‘President’ includes a Vice-President exercising the functions of the President
under sub-section (1) or sub-section (2) of Section 47 and the temporary President appointed
under sub-section (3) of that Section; and
(ii) ‘Chairman’ includes a Vice-Chairman exercising the functions of the Chairman
under sub-section (1) or sub-section (5) of Section 54 or a Revenue Divisional Officer who is
ex-officio Chairman under sub-section (2) of that section.
1[41. Authority to decide Questions of disqualification or cessation of members.-
(1) If any question arises as to whether any person who has been elected as a member of a
Panchayat or who becomes a member of a Panchayat is not qualified or as become disqualified
under Section 33 or Section 34 or Section 35 or sub-Section (3) of Section 38 or 38–A or
cessation under Section 40, the question shall be referred by the Inspector to the Government
whose decision shall be final.
(2) Before taking any such decision on such question, the Government shall obtain
the opinion of the Tamil Nadu State Election Commission and shall act according to such opinion.]
2[41-A. Powers of the Tamil Nadu State Election Commission.- (1) Where in
connection with the tendering of any opinion to the Government under Section 41, the Tamil
Nadu State Election Commission considers it necessary or proper to make an inquiry, and the
Tamil Nadu State Election Commission is satisfied that on the basis of the affidavits filed and
the documents produced in such inquiry by the parties concerned of their own accord, it cannot
come to a decisive opinion on the matter which is being inquired in to, the Tamil Nadu State
Election Commission shall have, for the purposes of such inquiry, the powers of a civil court,
while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908), in respect
of the following matters, namely:—
(a) summoning and enforcing the attendance of any person and examining him on
oath ;
(b) requiring the discovery and production of any document or other material
object producible as evidence;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or a copy thereof from any court or office ;
(e) issuing commissions for the examination of witnesses or documents.
(2) The Tamil Nadu State Election Commission shall also have the power to require
any person, subject to any privilege which may be claimed by that person under any law for the
time being in force, to furnish information on such points or matters as in the opinion of the
Tamil Nadu State Election Commission may be useful for, or relevant to, the subject-matter of
the inquiry.
(3) The Tamil Nadu State Election Commission shall be deemed to be a Civil Court
and when any such offence, as is described in Section 175, section 178, section 179, section
180 or section 228 of the Indian Penal Code (Central Act XLV of 1860), is committed in the view
or presence of the Tamil Nadu State Election Commission, the Tamil Nadu State Election
Commission may after recording the facts constituting the offence and the statement of the
accused as provided for in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), forward
the case to a Magistrate having jurisdiction to try the same and the Magistrate to whom any
such case is forwarded shall proceed to hear the complaint against the accused as if the case
had been forwarded to him under Section 346 of the Code of Criminal Procedure, 1973 (Central
Act 2 of 1974).
(4) Any proceeding before the Tamil Nadu State Election Commission shall be
deemed to be a judicial proceeding within the meaning of section 193 and section 228 of the
Indian Penal Code (Central Act XLV of 1860).
41-B. Statements made by persons to the Tamil Nadu State Election Commission.-
No statement made by a person in the course of giving evidence before the Tamil Nadu State
Election Commission shall subject him to, or be used against him in, any civil or criminal
proceeding except a prosecution for giving false evidence by such statement:
Provided that the statement—
(a) is made in reply to a question which he is required by the Tamil Nadu State
Election Commission to answer, or
(b) is relevant to the subject-matter of the inquiry.
41-C. Procedure to be followed by the Tamil Nadu State Election Commission.-
The Tamil Nadu State Election Commission shall have the power to regulate its own procedure
(including the fixing of places and times of its sittings and deciding whether to sit in public or
in private).
41-D. Protection of action taken in good faith.- No suit, prosecution or other legal
proceeding shall lie against the Tamil Nadu State Election Commission or any person acting
under the direction of the Tamil Nadu State Election Commission in respect of anything which is
in good faith done or intended to be done in pursuance of the foregoing provisions of Sections
41-A to 41-C or of any order made there under or in respect of the tendering of any opinion by
the Tamil Nadu State Election Commission to the Government or in respect of the publication,
by or under the authority of the Tamil Nadu State Election Commission of any such opinion,
paper or proceedings.]
1. Substituted by Tamil Nadu Act 39 of 2008. 2. Section 41-A,41-B,41-C and 41-D were inserted by Tamil Nadu Act 39 of 2008.
PRESIDENT AND VICE PRESIDENT OF VILLAGE PANCHAYAT
42. President and Vice-President of Village Panchayat.- There shall be a
President and a Vice-President for every Village Panchayat.
43. Election of President.- (1) (a) The President shall be elected by the persons
whose names appear in the electoral roll for the Village Panchayat from among themselves in
accordance with such procedure as may be prescribed.
be held:
(b) If at an ordinary or casual election, no President is elected, a fresh election shall
1[Provided that a person who stand for election as President shall not be eligible to
stand for election as a member of a Village Panchayat, a member of a Panchayat Union Council
or a member of a District Panchayat:
Provided further that no President shall be eligible to stand for election as a member
of a Village Panchayat, a member of a Panchayat Union Council or a member of a District
Panchayat:
(2) The election of the President may be held ordinarily at the same times and in
the same places as the ordinary elections of the members of the Village Panchayat.
(3) The term of office of the President who is elected at an ordinary election shall,
save as otherwise expressly provided in, be five years beginning at noon on the day on which
the ordinary vacancy occurs.
(4) Any casual vacancy in the office of the President shall be filled by a fresh
election and a person elected as President in any such vacancy shall enter upon office forthwith
and hold office only so long as the person in whose place he is elected would have been entitled
to hold office, if the vacancy had not occurred.
(5) Unless the 2[Tamil Nadu State Election Commissioner] otherwise directs, no
casual vacancy in the office of the President shall be filled within six months before the date on
which the ordinary election of the President under sub-section (1) is due.
(6) The provisions of Sections 34 to 41 (both inclusive), shall, as far as may be,
apply in relation to the office of the President as they apply in relation to the office of an elected
member of the Panchayat.
(7) The President shall be an ex-officio member of the Village Panchayat and shall
have all the rights and privileges of an elected member of the Village Panchayat.
1. Provisio substituted by Tamil Nadu Act 30 of 1995. 2. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998.
44. Election of Vice-President.- (1) The Vice-President shall be elected by the
Village Panchayat from among its elected members in accordance with such procedure as may
be prescribed.
(2) If at an election held under sub-section (1), no Vice-President is elected, a fresh
election shall be held for electing a Vice-President.
45. Cessation of office as President and Vice-President.- The President or Vice-
President shall cease to hold office as such-
(a) in the case of the President, on his becoming disqualified for holding the office
or on his removal from office or on the expiry of his term of office or on his otherwise ceasing
to be a President;
(b) in the case of the Vice-President, 1[on his becoming disqualified for holding the
office or on his removal from office or] on the expiry of his term of office as a member or on his
otherwise ceasing to be a member.
1. Inserted by Tamil Nadu Act 29 of 1999.
Sabha];
46. Functions of the President.- (1) The President shall, -
1[(a) convene the meetings of the Village Panchayat and of the Grama
(b) have full access to the records of the Village Panchayat;
(c) discharge all the duties specifically imposed and exercise all the powers
conferred on the President by this Act.
2[(d) execute or implement all schemes, programmes or activities as may be
entrusted to village panchayat from time to time.]
(2) No official correspondence between the Village Panchayat and the Government
shall be conducted except through the President. The President shall be bound to transmit
communications addressed through him by the Executive Authority to the Government or by the
Government to the Executive Authority.
1. Substituted for the words “(a) convene the meetings of the Village Panchayats;” by Tamil Nadu Act 29 of 1999.
2. Inserted by Tamil Nadu Act 41 of 2008.
47. Devolution 1[***] of President’s functions and filling up of vacancies in
the office of President.- (1) When the office of President is vacant, the Vice-President shall
exercise the functions of the President until a new President is declared elected and assumes
office.
(2) If the President has been continuously absent from jurisdiction for more than
thirty days or is incapacitated, his functions during such absence or incapacity shall, except in
such circumstances as may be prescribed, devolve on the Vice-President.
(3) When the office of President is vacant or the President has been continuously
absent from jurisdiction for more than thirty days or is incapacitated and there is either a
vacancy in the office of Vice-President or the Vice-President has been continuously absent from
jurisdiction for more than thirty days or is incapacitated, the functions of the President shall
devolve on a member of the Village Panchayat appointed by the Inspector in this behalf, and if
no member of the Village Panchayat is available for such appointment, on such person as may
be appointed by the Inspector in this behalf.
The member of the Village Panchayat or the person so appointed (who shall be
called as the temporary President) shall perform the functions of the President subject to such
restrictions and conditions as may be prescribed, until a new President or Vice-President is
declared elected and assumes office, or either the President or the Vice-President returns to
jurisdiction or recovers from his incapacity, as the case may be.
(4) Any vacancy in the office of President shall be reported to the 2[Tamil Nadu
State Election Commissioner] by such person and within such time as may be prescribed and
the 2[Tamil Nadu State Election Commissioner] shall arrange for the election of the President.
(5) The President shall have power to control and revise the exercise or discharge
of any functions devolving on the Vice-President under sub-section (2).
1. The words “and delegation” was omitted by Tamil Nadu Act 29 of 1999. 2. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998.
48. Delegation of functions of President.- Subject to such restrictions and control
as may be prescribed, the President may by an order in writing delegate any of his
functions as such to the Vice-President and in the absence of the Vice-President to any other
member, provided that the exercise or discharge of any functions so delegated shall be subject
to such further restrictions and conditions as may be laid down by the President and shall also
be subject to his control and revision:
Provided that he shall not delegate any functions which the Village Panchayat
expressly prohibits him to delegate.
CHAIRMAN AND VICE-CHAIRMAN
49. Chairman and Vice-Chairman of Panchayat Union Council.- There shall be
a Chairman and Vice-Chairman for every Panchayat Union Council.
50. Election of Chairman of Panchayat Union Council.- (1) The Chairman shall
be elected by the Panchayat Union Council from among its elected members in accordance with
such procedure as may be prescribed.
(2) If at an election held under sub-section (1), no Chairman is elected, a fresh
election shall be held for electing a Chairman.
51. Election of Vice-Chairman of Panchayat Union Council.- (1) The Vice- Chairman
shall be elected by the Panchayat Union Council from among its elected members in accordance
with such procedure as may be prescribed.
(2) If at an election held under sub-section (1), no Vice-Chairman is elected, a fresh
election shall be held for electing a Vice-Chairman.
52. Functions of the Chairman. – The Chairman shall –
(a) convene the meetings of the Panchayat Union Council, and
(b) discharge all the duties specifically imposed and exercise all the powers
conferred on the Chairman by this Act and the rules made thereunder.
(2) The Chairman shall have full access to all the records of the Panchayat Union
Council and no official correspondence between the Council and the Government shall be
conducted except through the Chairman. The Chairman shall be bound to transmit
communications addressed through him by the Commissioner to the Government or by the
Government to the Commissioner.
53. Cessation of office as Chairman and Vice-Chairman of a Panchayat
Union Council.- The Chairman and Vice-Chairman shall cease to hold office as such-
(a) in the case of the Chairman of a Panchayat Union Council on his becoming
disqualified for holding the office or on his removal from office or on the expiry of his term of
office or on his otherwise ceasing to be Chairman or member of the Panchayat Union Council;
(b) in the case of the Vice-Chairman, 1[on his becoming disqualified for
holding the office or on his removal from office or] on the expiry of his term of office as a
member of the Panchayat Union Council or on his otherwise ceasing to be a member of the
Panchayat Union Council.
1. Inserted by Tamil Nadu Act 29 of 1999.
54. Devolution and delegation of Chairman’s functions and filling up of
vacancies in the office of Chairman.- (1) When the office of Chairman is vacant, the Vice-
Chairman shall exercise the functions of the Chairman until a new Chairman assumes office.
(2) When the office of Chairman is vacant and there is either a vacancy in the office
of Vice-Chairman, or the Vice-Chairman has been continuously absent from jurisdiction for more
than thirty days or is incapacitated and until a new Chairman or Vice-Chairman is elected and
assumes office, or the Vice-Chairman returns to jurisdiction or recovers from his incapacity, as
the case may be, the Revenue Divisional Officer shall, notwithstanding anything contained in
this Act, or in the rules or notifications issued thereunder, be exofficio member and Chairman
of the Panchayat Union Council.
(3) An out-going Chairman or Vice-Chairman is eligible for re-election.
(4) The Chairman may, by an order in writing, delegate any of his functions to the
Vice-Chairman:
Provided that he shall not delegate any functions which the Panchayat Union Council
expressly forbids him to delegate.
(5) If the Chairman has been continuously absent from jurisdiction for more than
thirty days or is incapacitated, his functions during such absence or incapacity shall, except in
such circumstances as may be prescribed, devolve on the Vice-Chairman.
(6) If the Vice-Chairman also has been continuously absent from jurisdiction for
more than thirty days or is incapacitated or if the office of Vice-Chairman is vacant, the Chairman
may, by an order in writing, delegate any of his functions to any member of the Panchayat Union
Council who shall be called “Chairman Delegate” during the period of delegation:
Provided that –
(i) when an order of delegation made under this sub-section is in force, no
further orders of delegation of any function shall be made in favour of any member other than
the member in whose favour the order in force was made;
(ii) no delegation under this sub-section shall be made for any period
exceeding in the aggregate ninety days in any year without the special sanction of the Panchayat
Union Council; and
(iii) every order made under this sub-section shall be communicated to the
Panchayat Union Council at its next meeting.
(7) The exercise or discharge of any functions delegated under this Section shall
be subject to such restrictions, limitations and conditions as may be laid down by the Chairman.
55. Chairman and Vice-Chairman of District Panchayat.- There shall be a
Chairman and Vice-Chairman for every District Panchayat.
56. Election of Chairman and Vice-Chairman of District Panchayat.- (1) The elected
members of the District Panchayat shall as soon as may be, elect two members from among
themselves, to be respectively the Chairman and Vice-Chairman.
(2) The provisions of 1[sub-section (2) of Section 50, sub-section (2) of Section 51 and
Sections 52,53 and 54] shall as far as may be, apply in relation to the office of the Chairman
and Vice-Chairman of District Panchayat, as they apply in relation to the office of the Chairman
and Vice-Chairman of Panchayat Union Council and any reference to Panchayat Union Council
or Commissioner in the said Sections shall be deemed to be a reference to the District Panchayat
or 2[Secretary] as the case may be, in so far as it applies to the office of Chairman and Vice-
Chairman of District Panchayat.
1. Substituted for the expression “Sections 52, 53 and 54” by Tamil Nadu Act 29 of 1999. 2. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
57. Reservation of seats in the office of President, Chairman, etc.- (1) Office
of the Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of
District Panchayats, shall be reserved for the persons belonging to the Scheduled Castes and
Scheduled Tribes and the number of seats so reserved shall bear as nearly as may be, the same
proportion to the total number of offices in the State as the population of the Scheduled Castes
in the State or the Scheduled Tribes in the State bear to the total population of the State:
1[***]
2[(1-A) Offices of the Presidents of the Village Panchayats, Chairmen of Panchayat
Union Councils and Chairmen of District Panchayats shall be reserved for women belonging to
the Scheduled Castes and Scheduled Tribes from among the offices reserved for the persons
belonging to Scheduled Castes and Scheduled Tribes which shall not be less than one-third of
the total number of offices reserved for the persons belonging to the Scheduled Castes and
Scheduled Tribes].
3[***]
2[(1-D) Offices of the Presidents of the Village Panchayats, Chairmen of Panchayat
Union Councils and Chairmen of District Panchayats in the State shall be reserved for women
which shall not be less than one-third 4[including the number of offices reserved for women
belonging to the Scheduled Castes and Scheduled Tribes] of the total number of such offices
in the State:
Provided that the offices reserved under this Section, shall be allotted by rotation
to different panchayats at each level in such manner, as may be prescribed].
(2) Reservation of the offices of the Presidents of the Village Panchayats, Chairmen
of Panchayat Union Councils and Chairmen of District Panchayats, shall be made by the
Government or by any officer authorized by the Government in this behalf.
(3) The reservation of the offices of Presidents of the Village Panchayats, Chairmen
of Panchayat Union Councils and Chairmen of the District Panchayats made under sub-section
(1) in respect of the persons belonging to the Scheduled Castes and the Scheduled Tribes shall
cease to have effect on the expiration of the period specified in Article 334 of the Constitution.
(4) While determining the number of offices of Presidents of the Village
Panchayats, Chairmen of Panchayat Union Councils and Chairmen of District Panchayats, under
sub-section (1) for the purpose of reservation 5[any fraction which is less than half shall be
disregarded and half and more than half shall be regarded as one].
1. The following provisos were omitted by Tamil Nadu Act 30 of 1995:- “Provided that not less than one third of the total number of office of the Presidents of Village Panchayats, Chairmen of the Panchayat Union Councils and the Chairmen of the District Panchayats in the State, shall be reserved for women: Provided further that the offices reserved under this Section, shall be allotted by rotation to different panchayats at each level in such manner as may be prescribed.”
2. Inserted by Tamil Nadu Act 30 of 1995.
3. The following sub-sections were inserted by Tamil Nadu Act 30 of 1995 and subsequently omitted by Tamil Nadu Act 15 of 1996. “(1-B) Offices of Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of District Panchayats shall be reserved for persons belonging to the backward classes of citizens and the number of offices so reserved shall be, as nearly as may be, fifty percent of the total number of offices of the Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of District Panchayats in the State. (1-C) Offices of Presidents of Village Panchayats, Chairmen of Panchayat Union Councils
and Chairmen of District Panchayats shall be reserved for women belonging to the backward classes of citizens from among the offices reserved for the persons belonging to the backward classes of citizens which shall not be less than one-third of the total number of offices reserved for the persons belonging to the backward classes of citizens.”
4. Substituted for the following words “(including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the Backward Classes of Citizens)” by Tamil Nadu Act 15 of 1996.
5. Substituted for the words “any fraction thereof shall be disregarded” by Tamil Nadu Act 29 of 1999.
CHAPTER IV
OFFENCES RELATING TO ELECTIONS
58. Infringement of secrecy of election.- Every officer, clerk, agent or other person
performing any duty in connection with the recording or counting of votes at an election who,
except for some purpose authorized by law, communicates to any person any
information showing directly or indirectly for which candidate any voter has voted, and every
person who by any improper means, procures any such information, shall be punished with
imprisonment which may extend to six months or with fine, or with both.
59. Minimum penalty for personation at an election.- Notwithstanding anything
contained in Section 171-F of the Indian Penal Code (Central Act XLV of 1860), any person
who in connection with an election under this Act commits an offence of personation punishable
under that section shall be punishable with imprisonment for a term which shall not be less than
six months and not more than two years and with fine.
60. Promoting enmity between classes in connection with election.- Any person
who in connection with an election under this Act promotes or attempts to promote on grounds
of religion, race, caste, community or language, feelings of enmity or hatred between different
classes of the citizens of India shall be punishable with imprisonment for a term which may
extend to three years or with fine, or with both.
61. Prohibition of public meeting on the day preceding the election day and
on the election day.- (1) No person shall convene, hold or attend any public meeting in any
local area comprised in a Panchayat within forty-eight hours before the date of termination of
the poll or on the date or dates on which a poll is taken for an election in that Panchayat.
(2) Any persons who contravenes the provisions of sub-section (1) shall be
punishable with fine which may extend to two hundred and fifty rupees.
62. Disturbances at election meeting.- (1) Any person who at a public meeting
to which this section applies acts or incites others to act, in a disorderly manner for the purpose
of preventing the transaction of the business for which the meeting was called shall be
punishable with fine which may extend to two hundred and fifty rupees.
(2) This section applies to any public meeting of a political character held in any
local area comprised in a Panchayat between the earliest date for making nomination of
candidates for an election and the date in which such election is held.
(3) If any Police Officer reasonably suspects any person of committing an offence
under sub-section (1), he may, if requested so to do by the Chairman of the meeting, require
that persons to declare to him immediately his name and address and, if that person refuses or
fails so to declare his name and address, or if the Police Officer reasonably suspects him of
giving a false name or address, the Police Officer may arrest him without warrant.
63. Restrictions on printing of pamphlets, posters, etc.- (1) No person shall print
or publish or cause to be printed or published, any election pamphlet or poster which does not
bear on its face the names and address of the printer and the publisher thereof.
(2) No person shall print or cause to be printed any election pamphlet or poster-
(a) unless a declaration as to the identity of the publisher thereof signed by
him and attested by two persons to whom he is personally known, is delivered by him to the
printer in duplicate; and
(b) unless, within a reasonable time, after the printing of the document, one
copy of the declaration is sent by the printer together with one copy of the document to the
Executive Authority or Commissioner or the 1[Secretary], as the case may be.
(3) For the purposes of this section –
(a) any process for multiplying copies of a document, other than copying it by
hand, shall be deemed to be printing and the expression ‘printer’ shall be construed accordingly;
and
(b) “election pamphlet or poster” means any printed pamphlet, hand-bill or
other document distributed for the purpose of promoting or prejudicing the election of a
candidate or group of candidates or any placard or poster having reference to an election, but
does not include any hand-bill, placard or poster merely announcing the date, time, place and
other particulars of an election meeting or routine instructions to election agents or workers.
(4) Any person who contravenes any of the provisions of sub-section (1) or sub-
section (2) shall be punishable with imprisonment for a term which may extend to six months,
or with fine which may extend to two thousand rupees, or with both.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 4 of 1998.
64. Officers, etc., at elections not to act for candidates or to influence voting.-
(1) No person who is a Returning Officer, or an Assistant Returning Officer or a Presiding or
Polling Officer at an election, or an officer or clerk appointed by the Returning Officer or the
Presiding Officer to perform any duty in connection with an election shall in the conduct or the
management of the election do any act (other than the giving of vote) for the furtherance of the
prospects of the election of a candidate.
(2) No such person as aforesaid, and no member of the police force, shall
endeavour -
(a) to persuade any person to give his vote an election, or
(b) to dissuade any person from giving his vote at an election, or
(c) to influence the voting of any person at an election in any manner.
(3) Any person who contravenes the provisions of sub-section (1) or sub-section
(2) shall be punishable with imprisonment for a term which may extend to six months, or with
fine, or with both.
65. Prohibition of canvassing in or near polling stations.- (1) No person
shall, on the date or dates on which a poll is taken at any polling station, commit any of the
following acts within the polling station or in any public or private place within a distance of
one hundred metres of the polling station, namely:-
(a) canvassing for votes; or
(b) soliciting the vote of any elector; or
(c) persuading any elector not to vote for any particular candidate; or
(d) persuading any elector not to vote at the election; or
(e) exhibiting any notice or sign (other than an official notice) relating to the
election.
(2) Any person who contravenes the provisions of sub-section (1) shall be
punishable with fine which may extend to two hundred and fifty rupees.
(3) An offence punishable under this section shall be cognizable.
66. Penalty for disorderly conduct in or near polling stations.- (1) No person
shall, on the date or dates on which a poll is taken at any polling station –
(a) use or operate within or at the entrance of the polling station, or in any
public or private place in the neighbourhood thereof, any apparatus for amplifying or reproducing
the human voice, such as a megaphone or a loudspeaker, or
(b) shout, or otherwise act in a disorderly manner within or at the entrance of
the polling station or in any public or private place in the neighbourhood thereof, so as to cause
annoyance to any person visiting the polling station for the poll, or so as to interfere with the
work of the officers and other persons on duty at the polling station.
(2) Any person who contravenes, or wilfully aids or abets the contravention of
the provisions of sub-section (1) shall be punishable with imprisonment for a term which may
extend to three months or with fine, or with both.
(3) If the Polling Officer of a polling station has reason to believe that any person
is committing or has committed an offence punishable under this section, he may direct any
Police Officer to arrest such person, and thereupon the Police Officer shall arrest him.
(4) Any Police Officer may take such steps, and use such force, as may be
reasonably necessary for preventing any contravention of the provisions of sub-section (1) and
may seize any apparatus used for such contravention.
Explanation.- In this section, the expression “Polling Officer” means the Polling
Officer of a polling station or if there is a Presiding Officer at the polling station, such Presiding
Officer.
67. Penalty for misconduct at the polling station.- (1) Any person who during
the hours fixed for the poll at any polling station misconducts himself or fails to obey the lawful
directions of the Polling Officer may be removed from the polling station by the
Polling Officer or by any Police Officer on duty or by any person authorized in this behalf by
such Polling Officer.
(2) The powers conferred by sub-section (1) shall not be exercised so as to prevent
any elector who is otherwise entitled to vote at a polling station from having opportunity of
voting at that polling station.
(3) If any person who has been so removed from a polling station re-enters the
polling station without the permission of the Polling Officer, he shall be punishable with
imprisonment for a term which may extend to three months or with fine, or with both.
(4) An offence punishable under sub-section (3) shall be cognizable.
Explanation.- In this section, the expression “Polling Officer” has the same meaning
as in Section 66.
68. Penalty for illegal hiring or procuring of conveyance at elections.- (1) No
candidate or his agent or any other person with the consent of a candidate or his agent shall
hire or procure whether on payment or otherwise any vehicle or vessel for the conveyance
of any elector (other than the candidate himself, the members of his family or his agent) to or
from any polling station:
Provided that nothing in this sub-section shall apply to-
(a) the hiring of a vehicle or vessel by an elector or several electors at their
joint cost for the purpose of conveying him or them to or from the polling station, if the vehicle
or vessel so hired is a vehicle or vessel not propelled by mechanical power; and
(b) the use of any public transport vehicle or vessel or any railway carriage by
any elector at his own cost for the purpose of going to or coming from the polling station.
Explanation.- In this sub-section, the expression ”vehicle” means any vehicle used
or capable of being used for the purpose of road transport whether propelled by mechanical
power or otherwise and whether used for drawing other vehicles or otherwise.
(2) Any person who contravenes the provisions of sub-section (1) at or in
connection with an election shall be punishable with fine which may extend to two hundred and
fifty rupees.
69. Breaches of official duty in connection with election.- (1) If any person to
whom this section applies is without reasonable cause guilty of any act or omission in breach
of his official duty, he shall be punishable with fine which may extend to five hundred rupees.
(2) No suit or other legal proceedings shall lie against any such person for damages
in respect of any such act or omission as aforesaid.
(3) The persons to whom this section applies are the Returning Officers, Assistant
Returning Officers, Presiding Officers, Polling Officers and any other person appointed to
perform any duty in connection with the receipt of nominations or withdrawal of candidatures,
or the recording or counting of votes at an election; and the expression “official duty” shall for
the purposes of this section be construed accordingly, but shall not include duties imposed
otherwise than by or under this Act.
70. Removal of ballot papers from polling station to be an offence.- (1) Any
person who at any election fraudulently takes, or attempts to take, a ballot paper out of the
polling station, or wilfully aids or abets the doing of any such act, shall be punishable with
imprisonment for a term which may extend to one year or with fine which may extend to five
hundred rupees, or with both.
(2) If the Presiding Officer of a polling station has reason to believe that any person
is committing or has committed an offence punishable under sub-section (1), such officer may,
before such person leaves the polling station, arrest or direct a Police Officer to arrest such
person and may search such person or cause him to be searched by a Police Officer;
Provided that when it is necessary to cause a woman to be searched, the search
shall be made by another woman with strict regard to decency.
(3) Any ballot paper found upon the person arrested on search shall be made over
for safe custody to a Police Officer by the Presiding Officer or when the search is made by a
Police Officer, shall be kept by such officer in safe custody.
(4) An offence punishable under sub-section (1) shall be cognizable.
71. Other offences and penalties therefor.- (1) No person at an election shall
–
(a) fraudulently deface or fraudulently destroy any nomination paper; or
(b) fraudulently deface, destroy or remove any list, notice or other document
affixed by or under the authority of a Returning Officer; or
(c) fraudulently deface or fraudulently destroy any ballot paper or the official
mark on any ballot paper; or
(d) without due authority supply any ballot paper to any person or receive
any ballot paper from any person or be in possession of any ballot paper; or
(e) fraudulently put into any ballot box anything other than the ballot paper
which he is authorized by law to put in; or
(f) without due authority destroy, take, open or otherwise interfere with any
ballot box or ballot paper then in use for the purpose of the election; or
(g) fraudulently or without due authority, as the case may be, attempt to do
any of the foregoing acts or wilfully aid or abet the doing of any such acts.
(2) Any person who contravenes the provisions of sub-section (1) shall –
(a) if he is a Returning Officer or an Assistant Returning Officer or a Presiding
Officer at a polling station or any other officer or clerk employed on official duty in connection
with the election, be punishable with imprisonment for a term which may extend to two years
or with fine, or with both.
(b) if he is any other person, be punishable with imprisonment for a term
which may extend to six months or with fine or with both.
(3) For the purposes of this section, a person shall be deemed to be on official duty
if his duty is to take part in the conduct of an election of part of an election including the counting
of votes or to be responsible after an election for the used ballot papers and other documents
in connection with such election, but the expression “official duty” shall not include any duty
imposed otherwise than by or under this Act.
(4) An offence punishable under clause (b) of sub-section (2) shall be cognizable.
72. Cognizance of certain election offences.- No Court shall take cognizance of
any offence punishable under Section 64 or under Section 69 or under clause (a) of sub- section
(2) of Section 71 except on complaint in writing made by order of, or under authority from, the
Government.
REQUISTIONING OF PROPERTY FOR ELECTION PURPOSES
73. Requisitioning of premises, vehicles, etc., for election purposes.- (1) If it
appears to the Government, that in connection with an election under this Act –
(a) any premises other than residential buildings actually occupied are needed
or likely to be needed for the purpose of being used as a polling station or for the storage of
ballot boxes after a poll has been taken, or
(b) any vehicle, vessel or animal is needed or is likely to be needed for the
purpose of transport of ballot boxes to or from any polling station, or transport of members of
the police force for maintaining order during the conduct of such election or transport of any
officer or other person for performance of any duty in connection with such election, the
Government may, by order in writing, requisition such premises, or such vehicle, vessel or
animal, as the case may be and may make such further orders as may appear to them to be
necessary or expedient in connection with the requisitioning;
Provided that no vehicle, vessel or animal which is being lawfully used by a
candidate or his agent for any purpose connected with the election of such candidate shall be
requisitioned under this sub-section until the completion of the poll at such election.
(2) The requisition shall be effected by an order in writing addressed to the person
deemed by the Government to be the owner or person in possession of the property, and such
order shall be served on the person to whom it is addressed.
(3) Whenever any property is requisitioned under sub-section (1), the period of
such requisition shall not extend beyond the period for which such property is required for any
of the purposes mentioned in that sub-section.
(4) In this section –
(a) ‘premises’ means any land, building or part of a building and includes a
hut, shed or other structure or any part thereof;
(b) ‘vehicle’ means any vehicle used or capable of being used for the purpose
of road transport, whether propelled by mechanical power or otherwise.
74. Payment of amount.- (1) Whenever in pursuance of Section 73, the
Government requisitions any premises, the persons interested, shall be paid by the Government,
an amount which shall be determined by the Government by taking into consideration the
following, namely:-
(i) the rent payable in respect of the premises or if no rent is so payable the
rent payable for similar premises in the locality;
Provided that the rent payable in respect of the premises to which the provisions of
the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960) apply
shall be the fair rent payable for the premises under that Act.
(ii) If in consequence of the requisition of the premises, the person interested
is compelled to change his residence or place of business, the reasonable expenses if any,
incidental to such change:
Provided that where any person interested, being aggrieved by the amount so
determined makes an application to the Government within one month from the date of service
of the order determining the amount, for referring the matter to an Arbitrator, the amount to
be paid shall be such as the Arbitrator appointed by the Government may determine:
Provided further that where there is any dispute as to the title to receive the amount
or as to the apportionment of the amount, it shall be referred by the Government to an Arbitrator
appointed in this behalf by the Government for determination and shall be determined in
accordance with the decision of such Arbitrator.
Explanation.- In this sub-section, the expression “person interested” means the
person who was in actual possession of the premises requisitioned under Section 73 immediately
before the requisition, or where no person was in such actual possession, the owner of such
premises.
(2) Whenever in pursuance of Section 73, the Government requisition any vehicle,
vessel or animal, there shall be paid by the Government to the owner thereof an amount which
shall be determined by the Government on the basis of the fares or rates prevailing in the locality
for the hire of such vehicle, vessel or animal:
Provided that where the owner of such vehicle, vessel or animal being aggrieved by
the amount so determined makes an application to the Government within one month from the
date of service of the order determining the amount for referring the matter to an Arbitrator,
the amount to be paid shall be such sum as the Arbitrator appointed in this behalf by the
Government may determine:
Provided further that where immediately before the requisitioning, the vehicle or
vessel was by virtue of a hire purchase agreement in the possession of a person other than the
owner, the total amount determined under this sub-section payable in respect of the requisition
shall be apportioned between that person and the owner in such manner as they may agree
upon, and in default of agreement, in such manner as an Arbitrator appointed by the
Government in this behalf may decide.
75. Power to obtain information.- The Government may, with a view to
requisitioning any property under Section 73 or determining the amount payable under Section
74, by order, require any person to furnish to such authority as may be specified in the order
such information in his possession relating to such property as may be so specified.
76. Power of entry into and inspection of premises, etc.- (1) Any person authorised
in this behalf by the Government may enter into any premises and inspect such premises and
any vehicle, vessel or animal therein for the purpose of determining whether and if so in what
manner, an order under Section 73 should be made in relation to such premises, vehicle, vessel
or animal or with a view to securing compliance with any order made under that section.
(2) In this section, the expressions ‘premises’ and ‘vehicle’ shall have the same
meaning as in Section 73.
77. Eviction from requisitioned premises.- (1) Any person remaining in possession
of any requisitioned premises in contravention of any order made under Section 73 may be
summarily evicted from the premises by any officer empowered by the Government in this
behalf.
(2) Any officer so empowered may, after giving to any woman not appearing in
public, reasonable warning and facility to withdraw, remove or open any lock or bolt or break
open any door of any building or do any other necessary for effecting such eviction.
78. Release of premises from requisition.- (1) When any premises requisitioned
under Section 73 are to be released from requisition, the possession thereof shall be delivered
to the person from whom possession was taken at the time when the premises were
requisitioned, or if there were no such person, to the person deemed by the Government to be
the owner of such premises and such delivery of possession shall be a full discharge of the
Government from all liabilities in respect of such delivery, but shall not prejudice any rights in
respect of the premises which any other person may be entitled by due process of law to enforce
against the person to whom possession of the premises is so delivered.
(2) Where the person to whom possession of any premises requisitioned under
Section 73 is to be given under sub-section (1) cannot be found or is not readily ascertainable
or has no agent or any other person empowered to accept delivery on his behalf, the
Government shall cause a notice declaring that such premises are released from requisition to
be affixed on some conspicuous part of such premises and publish the notice in the District
Gazette concerned.
(3) When a notice referred to in sub-section (2) is published in the District Gazette,
the premises specified in such notice shall cease to be subject to requisition on and from the
date of such publication and be deemed to have been delivered to the person entitled to
possession thereof and the Government shall not be liable for any claim in respect of such
premises for any period after the said date.
79. Delegation of function of the Government with regard to requisitioning.-
The Government may, by notification, direct that any power conferred or any duty imposed on
the Government by any of the provisions of the Sections 73 to 78 shall, under such conditions,
if any, as may be specified in the direction, be exercised or discharged by such officer or class
of officers as may be so specified.
80. Penalty for contravention of any order of requisitioning.- If any person
contravenes any order made under Section 73 or Section 75, he shall be punishable with
imprisonment for a term which may extend to one year or with fine, or with both.
1[80-A. Grant of paid holiday to employees on the day of poll.-(1) Every person
employed in any business, trade, industrial undertaking or any other establishment and entitled
to vote at election to any Panchayat shall on the day of poll, be granted a holiday.
(2) No deduction or abatement of the wages of any such person shall be made on
account of a holiday having been granted in accordance with sub-section (1) and if such person
is employed on the basis that he would not ordinarily receive wages for such a day, he shall
nonetheless be paid for such day the wages he would have drawn had not a holiday been granted
to him on that day.
(3) If an employer contravenes the provisions of sub-section (1) or sub-section (2),
then such employer shall be punishable with fine which may extend to five hundred rupees.
(4) This section shall not apply to any elector whose absence may cause danger or
substantial loss in respect of the employment in which he is engaged.]
1. Section 80-A inserted by Tamil Nadu Act 12 of 2007 w.e.f. 31.5.2007.
MEMBERS
81. Rights of individual member.- (1) Any member may call the attention of
the Executive Authority or the Commissioner or the 1[Secretary], as the case may be, to any
neglect in the execution of Panchayat work, to any waste of Panchayat property or to the
wants of any locality, and may suggest any improvement which may appear desirable.
(2) Every member shall have the right to move resolutions and to interpellate the
President or Chairman on matters connected with the administration of the Panchayat, subject
to such Rules as may be prescribed.
(3) Every member shall have access during office hours to the records of the
Panchayat after giving due notice to the Executive Authority or Commissioner or the
1[Secretary], provided that the Executive Authority or Commissioner or the 1[Secretary] may,
for reasons recorded in writing, forbid such access.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 4 of 1998.
82. No President, Vice-President, Chairman, Vice-Chairman or Member to receive
remuneration.- No President, Vice-President, Chairman, Vice-Chairman or Member shall receive
or be paid from the funds at the disposal of or under the control of the Panchayat 1[any salary
or other remuneration, except traveling allowance, fixed monthly traveling allowance, daily
allowance and sitting fees as may be fixed by the Government from time to time] for services
rendered by him whether in his capacity as such or in any other capacity.
2[82-A. President, Vice-President, Chairman, Vice-Chairman or Member to obtain
permission to undertake trip to foreign country.- (1) No person holding the office of
President, Vice-President or Member of a Village Panchayat or Chairman, Vice-Chairman or
Member of a Panchayat Union Council or of a District Panchayat shall undertake any trip to any
foreign country in his official capacity as such, except with the permission in writing of the
Government.]
1. Substituted for the words “any salary or other remuneration” by Tamil Nadu Act 28 of 1998. 2. Inserted by Tamil Nadu Act 52 of 2002.
CHAPTER V
POWERS AND DUTIES OF THE EXECUTIVE AUTHORITY
83.1[Executive Authority of Village Panchayat.- The Government may, by
notification, appoint any person, who shall, subject to such rules as may be prescribed, exercise
the powers and perform the functions of the Executive Authority of a Village Panchayat 2[***]].
1. Substituted by Tamil Nadu Act 21 of 1996. 2. The words “and different persons may be appointed to different classes of Village
Panchayats” were added by Tamil Nadu Act 39 of 2004 w.e.f 14.6.2004 and omitted by Tamil Nadu Act 17 of 2006 w.e.f 14.7.2006.
84. Functions of Executive Authority.- The Executive Authority shall,-
(a) carry into effect the resolutions of the Village Panchayat:
Provided that where the 1[Executive Authority] considers that a resolution has not
been legally passed or is in excess of the powers conferred by this Act or that, if carried out, it
is likely to endanger human life or health or the public safety, the Executive Authority shall refer
the matter to the Government for orders and their decision shall be final;
(b) control all the officers and servants of the Village Panchayat;
(c) discharge all the duties specifically imposed and exercise all the powers
conferred on the Executive Authority and subject to all restrictions and conditions imposed, by
or under this Act, exercise the executive power for the purpose of carrying out the provisions of
this Act and be directly responsible for the due fulfillment of the purposes thereof.
1. Substituted for the word “President” by Tamil Nadu Act 2 of 1999.
THE COMMISSIONER
85. Commissioner.- (1) A Commissioner shall be appointed by the Government in
the case of each Panchayat Union Council. Such Commissioner shall ordinarily be the
Development Officer appointed in pursuance of the National Extension Service Scheme of
Community Development for the Panchayat Development Block.
(2) No recovery shall be made from the Panchayat Union Council towards the salary
and allowances paid to any Commissioner or towards his leave allowances, pension and
Provident Fund.
(3) The Government shall have power to regulate the method of recruitment,
conditions of service, pay and allowances and discipline and conduct of the Commissioner
appointed under sub-section (1).
(4) The Commissioner shall –
(a) have the right to attend the meetings of the Panchayat Union Council or of
any committee thereof and take part in the discussions thereat, but without the right to move
any resolution or to vote;
(b) attend any meeting of the Panchayat Union Council or any Committee
thereof if required to do so by the Chairman;
(c) carry into effect the resolutions of the Panchayat Union Council;
(d) furnish to the Panchayat Union Council such periodical reports regarding
the progress made in carrying out the resolutions of that body and in the collection of taxes as
the council may direct;
(e) control all the officers and servants of the Panchayat Union Council;
(f) perform all the duties specifically imposed and exercise all the powers
conferred on the Commissioner by this Act and subject, whenever it is hereinafter expressly so
provided, to the sanction of Panchayat Union Council and subject also to all other restrictions,
limitations and conditions hereinafter imposed, exercise the executive power for the purpose of
carrying out the provisions of this Act and be directly responsible for the due fulfillment of the
purposes of this Act.
(5) Notwithstanding anything contained in sub-section (2) of Section 16 and
subject to all other provisions of this Act and the rules made thereunder, the Panchayat Union
Council shall have power to issue such specific directions as it may think fit regarding the
performance by the Commissioner of any of the functions assigned to him under this Act:
Provided that where such directions relate to any National Extension Service
Scheme of Community Development or any other scheme specially entrusted by the
Government to the Panchayat Union Council, the directions issued by the council shall be in
conformity with the terms and conditions of such entrustment.
(6) Subject to any directions given or restrictions imposed by he Government or
the Panchayat Union Council, the Commissioner may, by an order in writing, delegate any of his
functions to any officer or servant of the Panchayat Union Council or to any servant of the
Government. The exercise or discharge of any functions so delegated shall be subject to such
restrictions, limitations and conditions as may belaid down by the Commissioner and shall also
be subject to his control and revision.
86. Emergency powers of Executive Authority and Commissioner.- The Executive
Authority or the Commissioner may in cases of emergency direct the execution of any work or
the doing of any act which requires the sanction of the Village Panchayat or the Panchayat Union
Council, as the case may be, and the immediate execution or doing of which is, in his opinion,
necessary for the health or safety of the public, and may direct that the expenses of executing
such work or doing such act shall be paid from the Village Panchayat Fund or the Panchayat
Union Fund, as the case may be:
Provided that –
(a) he shall not act under this section in contravention of any order of the
Village Panchayat or the Panchayat Union Council prohibiting the execution of any particular
work or the doing of any particular act; and
(b) he shall report the action taken under this section and the reasons
therefore to the Village Panchayat or the Panchayat Union Council at its next meeting.
THE 1[SECRETARY]
87. 1[Secretary].- (1) The Government shall appoint an officer not below the rank
of 2[Divisional Development Officer in the Tamil Nadu Panchayat Development Service] as
1[Secretary] of the District Panchayat.
(2) The Government shall have power to regulate the method of recruitment and
conditions of service, pay and allowances and discipline and conduct of the 1[Secretary]
appointed under sub-section (1).
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
2. Substituted for the words “Joint Director of Rural Development” by Tamil Nadu Act 28 of 1998.
88. Functions, powers and duties of 1[Secretary].- (1) The 1[Secretary] shall
–
(a) exercise all the powers specially imposed or conferred upon him by or
under this Act or under any other law for the time being in force;
(b) supervise and control the execution of all works of the District Panchayat,
and have the right to attend meetings of the District Panchayat or any committee thereof and
take part in the discussions thereat, but without the right to move any resolution or to vote;
(c) attend any meeting of the District Panchayat or any Committee thereof if
required to do so by the Chairman;
(d) carry out the resolutions of the District Panchayat;
(e) furnish to the District Panchayat such periodical reports regarding the
progress made in carrying out the resolutions of that body and in the collection of taxes as the
council may direct;
(f) control the officers and servants of the District Panchayat;
(g) exercise such other powers and discharge such other functions as may be
prescribed.
(2) Notwithstanding anything contained in sub-section (1), the District Panchayat
shall have power to issue such specific direction as it may think fit regarding the performance
by the 1[Secretary] of any of the functions assigned to him under this Act.
(3) Subject to any directions given or restrictions imposed by the Government or
the District Panchayat, the 1[Secretary] may, by an order in writing, delegate any of his functions
to any officer or servant of the District Panchayat or to any servant of the Government. The
exercise or discharge of any function so delegated shall be subject to such restrictions,
limitations and conditions as may be laid down by the 1[Secretary] and shall also be subject to
his control and revision.
4) The 1[Secretary] shall within fifteen days from the date of the meeting of the
District Panchayat or of any of its Committee, submit to the Government every resolution of the
District Panchayat or any of its committee which in his opinion is inconsistent with the provisions
of this Act, or any other law and it shall not implement such resolution otherwise than as decided
by the Government.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
CHAPTER VI
PROCEDURE
89. Presidency at meetings of Panchayat.- (1) Every meeting of a Panchayat shall
be presided over by the President or the Chairman, as the case may be, and, in his absence by
the Vice-President or Vice-Chairman, as the case may be, and in the absence of the President,
Chairman, Vice-President and Vice-Chairman, by a member chosen by the members present at
the meeting to preside for the occasion.
(2) The President or the Chairman, as the case may be, shall preserve order and
decide all points of order arising at or in connection with meetings. There shall be no discussion
on any point of order and the decision of the President or Chairman, as the case may be, on any
point of order shall be final.
(3) A Vice-President, a Vice-Chairman or member presiding for the occasion shall,
for that meeting and during the period he presides over it, have all the powers of the President
or Chairman, as the case may be.
90. Meetings of Panchayat.- Every Panchayat shall meet at such times and places
and shall, subject to the provisions of Section 89, observe such rules of procedure in regard to
transaction of business as its meetings (including the quorum at meeting) as may be prescribed:
Provided that not more than sixty days shall elapse between any two meetings of
the Panchayat.
91. Members when to abstain from taking part in discussion and voting.-
(1) No member shall vote on, or take part in the discussion of, any question coming up for
consideration at a meeting of the Panchayat or any Committee if the question is one in which,
apart from its general application to the public he has any direct or indirect pecuniary interest
by himself or his partner.
(2) The President or Chairman, as the case may be, may prohibit any member from
voting or taking part in the discussion of any matter in which he believes such member to have
such interest, or he may require such member to absent himself during thediscussion.
(3) Such member may challenge the decision of the President or Chairman, who
shall thereupon put the question to the meeting. The decision of the meeting shall be final.
(4) If the President or Chairman is believed by any member present at the meeting
to have any such pecuniary interest in any matter under discussion, he may, if a motion to that
effect is carried, be required to absent himself from the meeting during such discussion.
(5) The member concerned shall not be entitled to vote on the question referred to
in sub-section (3) and the President or Chairman concerned shall not be entitled to vote on the
motion referred to in sub-section (4).
Explanation.- The terms “President” and “Chairman” in this section include a Vice-
President, Vice-Chairman or member presiding for the occasion.
92. Minutes of proceedings.- A copy of the minutes of the proceedings of every
meeting of a Panchayat as well as all minutes of dissent in respect of such proceedings received
from any member present at the meeting, within forty-eight hours of the close thereof, shall be
submitted by the President or Chairman, as the case may be, within three days of the date to
the meeting to the Inspector:
Provided that the Inspector may direct that such minutes shall be submitted either
generally or in any specified classes of cases to any officer empowered by him in this behalf.
93. Power of Panchayat to call for records.- A Panchayat may require the Executive
Authority or the Commissioner or the 1[Secretary] as the case may be, to produce any document
which is in his custody and he shall, subject to such rules as may be prescribed, comply with
every such requisition.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
94. Proceedings of Panchayat and Committees.- (1) The proceedings of every
Panchayat, and of all Committees thereof shall be governed by such rules as may be prescribed
and by regulations, not inconsistent with such rules or the provisions of this Act, made by the
Panchayat with the approval of the Inspector.
(2) The Inspector may remit for reconsideration and re-submission any regulation
or part thereof to the Panchayat:
Provided that it shall be competent for the Inspector to add to, omit or alter any
regulation which contravenes the provisions of this Act or the Rules made thereunder.
95. Appointment of Joint Committees.- (1) A Panchayat may, and if so required
by the Inspector, shall, join with one, or more than one, other local authority in constituting a
Joint Committee for any purpose for which they are jointly responsible.
(2) The constitution, powers and procedure of a Joint Committee and the method
of settling differences of opinion arising in connection with the Committee between the local
authorities concerned shall be in accordance with such rules as may be prescribed.
96. Committees.- (1) (a) There shall be an Appointments Committee for every
Panchayat Union, which shall be composed of the Chairman of the Panchayat Union Council, the
Commissioner and one member elected annually by the Panchayat Union Council. The Chairman
of the Panchayat Union Council shall be Chairman of the Committee. Subject to the provisions
of Section 102 and to such Rules as may be made by the Government in this behalf,
appointments to all posts under the Panchayat Union Council, the pay of which is debitable to
the funds of the Panchayat Union Council shall be made with the prior approval of the
Committee.
(b) (i) There shall be an Agricultural Production Committee for every
Panchayat Union, which shall be composed of the Chairman of the Panchayat Union Council who
shall be the Chairman of that Committee, the Commissioner and three persons nominated by
the Panchayat Union Council.
(ii) No person shall be nominated under sub-clause (i), if-
(A) he is not a member of the Panchayat Union Council; or
(B) in the opinion of the Panchayat Union Council, he does not
possess adequate knowledge of, and experience in, agriculture.
(c) There shall be an Education Committee and a General Purposes
Committee in every Panchayat Union. The Panchayat Union Council may, and if so required by
the Government, shall appoint such other committees as may be necessary for the efficient
performance of its duties and functions under this Act. Each of the Committee constituted under
this clause shall consist of such number of members as may be specified by the Council and
shall include the Chairman exofficio. The members of each committee constituted under this
clause, other than Chairman, shall be elected by the Panchayat Union Council from among its
elected members.
(2) Subject to such rules, as may be made by the Government in this behalf, the
Panchayat Union Council shall have power, by regulations made from time to time, to determine
the powers and duties of every Committee constituted under sub-section (1).
97. Standing Committees.- (1)(a) For the purpose of assisting the District
Panchayat in exercising such of its powers, discharging such of its duties and performing such
of its functions specified under this Act, a District Panchayat may constitute Standing
Committees for dealing with –
(i) food and agriculture;
(ii) industries and labour;
(iii) public works;
(iv) education; and
(v) health and welfare including prohibition
(b) a District Panchayat may constitute additional Standing Committees for
such purposes as it thinks fit.
(2) Each Standing Committee shall consist of such number of persons not
exceeding five including the Chairman as specified by the District Panchayat and elected by the
District Panchayat from among its elected members.
(3) The Chairman of the District Panchayat shall be the exofficio member in all the
Standing Committees constituted by the District Panchayat.
(4) Each Standing Committee shall elect its own Chairman from among its
members who are elected members of the District Panchayat.
(5) No member of the District Panchayat shall be eligible to serve on more than
two Standing Committees.
(6) The 1[Secretary] shall nominate one of the officers under his control as exofficio
Secretary for each of the Standing Committees. The 1[Secretary] shall be entitled to attend the
meetings of all the Standing Committees.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
ADMINISTRATION REPORTS
98. Administration reports of Village Panchayats.- (1) Every Village Panchayat
shall submit to the Panchayat Union Council a report on its administration for each year as soon
as may be after the close of such year and not later than the prescribed date, in such form, with
such details and through such authority as may be prescribed.
(2) The report shall be prepared by the Executive Authority and Village Panchayat
shall consider it and forward the same to the Panchayat Union Council with its resolution thereon.
99. Administration report of Panchayat Union Councils and District Panchayats.-
(1) Every Panchayat Union Council shall submit to the District Panchayat a consolidated report
on its administration and on the administration of all Village Panchayats in the Panchayat Union
for each year as soon as may be after the close of such year and not later than the prescribed
date, in such form, with such details and through such authority as may be prescribed.
(2) The report shall be prepared by the Commissioner and the Panchayat Union
Council shall consider it and forward the same to the District Panchayat with its resolution
thereon.
(3) The District Panchayat shall prepare a general report on the administration of
Panchayat Union Councils and Village Panchayats in the district and submit the same to the
Government before such date as may be prescribed. The District Panchayat shall also send a
copy of the report to the Inspector.
(4) The report and resolution thereon shall be published in such manner as the
Government may direct.
VALIDATION OF PROCEEDINGS
100. Acts of Village Panchayat, Panchayat Union Council and District
Panchayat, etc. not to be invalidated by infirmity vacancy, etc.- No act of a Village
Panchayat or of a Panchayat Union Council or of a District Panchayat or of a Committee thereof
or of any person acting as President, Vice-President, Chairman, Vice-Chairman or Member of
such Village Panchayat or Panchayat Union Council or District Panchayat or Committee, shall be
deemed to be invalid by reason only of a defect in the establishment of such Panchayat or
Committee, as the case may be, or on the ground that the President, Vice-President, Chairman,
Vice-Chairman or Member of such Village Panchayat or Panchayat Union Council or District
Panchayat or Chairman or Member of a Committee was not entitled to hold or continue in such
office by reason of any disqualification or by reason of any irregularity or illegality in his election
or by reason of such act having been done during the period of any vacancy in the office of
President, Vice-President, Chairman, Vice-Chairman or Member of such Village Panchayat,
Panchayat Union Council or District Panchayat or Committee.
1[CHAPTER VI-A [***]
1. Chapter VI-A inserted by Tamil Nadu Act 39 of 2004 w.e.f. 14.6.2004 and omitted by Tamil Nadu Act 17 of 2006 w.e.f. 14.7.2006. Before omission Chapter VI-A stood as below:
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE PANCHAYATS
100-A. Certain modifications of provisions of this Act.- Notwithstanding anything contained in this Act, in respect of special Village Panchayats,-
(a) the executive officer of the special Village Panchayat shall be Executive Authority; (b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of
1920) and the Rules made thereunder shall apply, - (i) in respect of the regulation or restriction of building and the use of sites for building; (ii) in respect of levy of property tax; (c) all cheques for payment from Panchayat fund or other funds shall be signed by the
Executive Officer of the Special Village Panchayat.
CHAPTER VII
ESTABLISHMENT, POWERS AND FUNCTIONS OF PANCHAYATS
101. Establishment of Panchayats.- (1) The sanction of the Panchayat shall be
obtained for all proposals for fixing or altering the number, designations and grades of its officers
and servants and the salaries, fees and allowances payable to them.
(2) Such proposals shall be taken into consideration by the Panchayat, only at the
instance of the Executive Authority or the Commissioner or the 1[Secretary], as the case may
be, and the Panchayat may sanction the proposal with or without modifications:
Provided that no proposal adversely affecting any officer or servant of a Panchayat
who has been in the permanent service of such Panchayat for more than five years and is
drawing a salary of not less than five hundred rupees per mensem shall be considered except
at a special meeting convened for the purpose and no such proposal shall be given effect to
unless assented to by atleast one-half of the members then in the Panchayat.
(3) Notwithstanding anything contained in sub-sections (1) and (2), the
Government in the case of a Panchayat Union Councils and District Panchayats and the Inspector
in the case of Village Panchayats shall have power to fix or alter the number, designations and
grades of, and the salaries, fees and allowances payable to the officers and
servants of any Village Panchayat or Panchayat Union Council or the District Panchayat or any
class of such officers and servants and it shall not be open to the Village Panchayat or Panchayat
Union Council or the District Panchayat to vary the number, designations, grades, salaries, fees
or allowances as so fixed or altered except with the previous sanction of the Government in the
case of Panchayat Union Councils and District Panchayats and of the Inspector in the case of
Village Panchayats:
2[Provided that the Inspector shall observe any guidelines issued by the
Government in this regard.]
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998. 2. Proviso added by Tamil Nadu Act 28 of 1998.
102. Conditions of service of officers and servants of Panchayats.- (1) The
Government shall have power to make rules regarding the authorities who may appoint the
officers and servants of Panchayats, other than the Commissioners and the 1[Secretaries] and
the classification, method of recruitment, pay and allowances, discipline and conduct and
conditions of service of such officers and servants.
Such rules may provide for the constitution of any class of officers or servants of
Village Panchayats, Panchayat Union Councils and the District Panchayats, as the case may be,
other than the Commissioners and the 1[Secretaries], into a separate service for the whole or
any part of the state.
(2) Subject to the provisions of this Act and any Rules which the Government may
make in this behalf, the Panchayat Union Council or the District Panchayat, as the case may be,
may frame regulations in respect of the officers and servants on the staff of the Panchayat Union
Council or the District Panchayat,-
(a) fixing the amount and nature of the security to be furnished;
(b) prescribing educational and other qualifications;
(c) regulating the grant of leave, leave allowances, acting allowances and
traveling allowances;
(d) regulating the grant of pensions and gratuities;
(e) establishing and maintaining Provident Funds and making contributions
thereto compulsory;
(f) regulating conduct; and
(g) generally prescribing conditions of service:
Provided –
(i) that the grant of any leave, leave allowances, traveling allowances,
pension or gratuity provided for in such regulations shall in no case, without the special
sanction of the Government exceed what would be admissible in the case of Government
servants of similar standing and status;
(ii) that the conditions under which such allowances are granted or any leave,
superannuation or retirement is sanctioned shall not without similar sanction, be more
favourable than those for the time being prescribed for such Government servants.
(3) A Rule may be made under sub-section (1) in so far as it relates to officers and
servants of Village Panchayats and Panchayat Union Councils, so as to have retrospective effect
on and from a date not earlier than the date of commencement of this Act.
1. Substituted for the words “Chief Executive Officers” by Tamil Nadu Act 28 of 1998.
103. Appointment of common officers.- Two or more Village Panchayats or two
or more Panchayat Union Councils may, subject to such Rules as may be prescribed, and shall
if so required by any authority empowered in this behalf by Rules, appoint the same officer or
servant to exercise or discharge any power or duties of a similar nature for both or all of them.
104. Transfer of officers and servants of Village Panchayats and Panchayat
Union Councils.- (1) Any officer or servant of a Village Panchayat may be transferred to the
service of any Panchayat Union Council or any other Village Panchayat by the Inspector:
Provided that no officer or servant shall be so transferred except after consulting
the Commissioner or the Executive Authority concerned:
Provided further that in making a transfer under this sub-section, the Inspector
may issue such general or special directions as may in his opinion be necessary for the purpose
of giving due effect to such transfer.
(2) Notwithstanding anything contained in this Act or the Tamil Nadu District
Municipalities Act, 1920 (Tamil Nadu Act V of 1920), any officer or servant of a Panchayat Union
Council (including the Commissioner) may be transferred by the Government to the services of
any other Panchayat Union Council or any Municipality constituted under the Tamil Nadu District
Municipalities Act, 1920 (Tamil Nadu Act V of 1920):
Provided that no officer or servant (other than the Commissioner) shall be so
transferred except after consulting the Panchayat Union Councils or Municipal Councils
concerned:
Provided further that the Government while making a transfer under this sub-
section may issue such general or special directions as may in their opinion be necessary for the
purpose of giving due effect to such transfer.
105. Power of Government to transfer officers and servants of District
Panchayats.- (1) Notwithstanding anything contained in this Act or in the Tamil Nadu District
Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Government shall have power,-
(a) to transfer any officer or servant of the District Panchayat (including the
1[Secretary] to the service of any other District Panchayat or to any Municipality constituted
under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);
(b) to issue general or special direction as they may think necessary for the
purpose of giving due effect to any transfer made under clause (a).
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
106. Power to punish officers and servants.- Subject to such control as may be
prescribed, the Executive Authority, the Commissioner or the 1[Secretary] may censure, fine,
withhold increments or promotions from, or reduce to a lower rank in the seniority list, or to a
lower post or time-scale or to a lower stage in a time-scale, suspend, remove or dismiss any
officer or servant in the service of Village Panchayat or Panchayat Union Council or the District
Panchayat, as the case may be, for any breach of departmental rules or discipline, or for
carelessness, unfitness, neglect of duty or other misconduct.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
107. Applicability of certain directions to public health establishment.- Subject
to the provisions of Section 109, the provisions of sections 101 to 106 shall also apply to the
public health establishments of Panchayats, notwithstanding anything contained in the Tamil
Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).
108. Teachers including headmasters and basic servants in the Panchayat Union
Schools to be Government Servants.- (1) Notwithstanding anything contained in this Act or
in any other law for the time being in force, on and from the 1st June 1981, all teachers (including
headmasters) and basic servants in the Panchayat Union Schools in the State of Tamil Nadu
shall become whole-time Government Servants.
(2) Notwithstanding anything contained in sub-section (1) of Section 96 or in any
other provisions of this Act and subject to the provisions of Article 311 of the Constitution, the
Government may make Rules regulating the conditions of service of the Teachers (including
headmasters) and basic servants in the Panchayat Union Schools.
109. Health assistants, auxiliary nurses, mid-wives and maternity assistants
in public health establishments of Panchayat Union Councils to be Government servants.-
(1) Notwithstanding anything contained in this Act or in any other law for the time being in
force, on and from the 1st October 1982, all health assistants, auxiliary nurses, mid-wives
and maternity assistants in the public health establishments of Panchayat Union Councils, in
the State shall become whole-time Government Servants.
(2) Notwithstanding anything contained in sub-section (1) of Section 96 or in any
other provisions of this Act and subject to the provisions of Article 311 of the Constitution, the
Government may make Rules regulating the conditions of service of the health assistants,
auxiliary nurses, mid-wives and maternity assistants in the public health establishments of
Panchayat Union Councils.
CHAPTER VIII
FUNCTIONS, POWERS AND PROPERTY OF VILLAGE PANCHAYATS, PANCHAYAT
UNION COUNCILS AND DISTRICT PANCHAYATS.
110. Duty of Village Panchayat to provide for certain matters.- Subject to the
provisions of this Act and the Rules made thereunder, it shall be the duty of Village Panchayat,
within the limits of its funds, to make reasonable provision for carrying out the requirements of
the Panchayat Village in respect of the following matters, namely:-
(a) the construction, repair and maintenance of all village roads, that is to say, all
public roads in the village (other than those classified as National Highways, State Highways,
major district roads and Panchayat Union roads) and of all bridges, culverts, road-dams and
causeways on such roads:
1[(aa)] the extension of village-sites and the regulations of building;]
(b) the lighting of public roads and public places in built-up areas;
(c) the construction of drains and the disposal of drainage water and sullage not
including sewage;
(d) the cleaning of streets, the removal of rubbish heaps, jungle growth and
prickly-pear, the filling in or disused wells, insanitary ponds, pools, ditches, pits or hollows and
other improvements of the sanitary condition of the village;
(e) the provision of public latrines and arrangements to cleanse latrines whether
public or private;
(f) the opening and maintenance of burial and burning grounds;
(g) the sinking and repairing of wells, the excavation, repair and maintenance of
ponds or tanks and the construction and maintenance of water-works 2[for the supply of water
for drinking, washing] and bathing purposes; and
(h) such other duties as the Government may, by notification, impose. 1. Inserted by Tamil Nadu Act 37 of 1997. 2. Substituted for “for the supply of water for washing” by Tamil Nadu Act 28 of 1998.
111. Power of Village Panchayat to provide for certain other matters.- Subject
to the provisions of this Act and the Rules made thereunder a Village Panchayat may
also make such provisions as it thinks fit for carrying out the requirements of the village in
respect of the following matters, namely:-
(a) the planting and preservation of trees on the sides of all public roads in the
village subject to mutually agreed terms and conditions between the Village Panchayat and the
authority which maintains the road in case the road is not maintained by the Village Panchayat
itself;
(b) the lighting of public roads and public places in areas other than built-up
areas;
(c) the opening and maintenance of public markets other than markets which are
classified as Panchayat Union markets;
(d) the control of fairs and festivals other than those classified as Panchayat Union
fairs and festivals;
(e) the opening and maintenance of public landing places, halting places and cart-
stands and of public cattle-sheds;
(f) the opening and maintenance of public slaughter-houses;
(g) the opening and maintenance of reading rooms;
(h) the establishment and maintenance of wireless receiving sets, 1[television
sets], playgrounds, parks, sports clubs and centres of physical culture;
(i) the opening and maintenance of literacy centres and centres for imparting
social education; and
(j) the construction of works of public utility and the provision of other facilities for
the safety, health, comfort, convenience, culture or recreation of the inhabitants of the village.
2[***] 1. Inserted by Tamil Nadu Act 29 of 1999. 2. The following proviso was omitted by Tamil Nadu Act 29 of 1999:- “Provided that nothing
in this clause shall apply to water supply for non-irrigation purposes and tosewerage”.
112. Duty of Panchayat Union Council to provide for certain matters.- Subject
to the provisions of this Act and the Rules made thereunder, it shall be the duty of a Panchayat
Union Council, within the limits of its funds, to make reasonable provision for carrying out the
requirements of the Panchayat Union in respect of the following matters, namely:-
(a) the construction, repair and maintenance of all public roads in the Panchayat
Union which are classified as Panchayat Union roads and of all bridges, culverts, road-dams and
cause ways on such roads;
1[(aa) the construction of water works for the supply of water for drinking,
washing and bathing purposes;]
2[(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;]
(b) the establishment and maintenance of dispensaries and the payments of
subsidies to rural medical practitioners;
(c) the establishment and maintenance of maternity and child welfare centres,
including the maintenance of a THAI service and offering advice and assistance to mothers in
family planning;
(d) the construction and maintenance of poor houses, orphanages, shops, stalls,
plinths, the training and employment of vaccinators, the removal of congestion of population
and the provision of house-sites;
(e) the opening and maintenance and expansion or improvement of elementary
schools, including the payment of grants to private managements in respect of elementary
schools;
(f) preventive and remedial measures connected with any epidemic or with
malaria;
(g) the control of fairs and festivals classified by the Panchayat Union Council as
those reserved for control by it;
(h) veterinary relief;
(i) 3[***]
(j) the opening and maintenance of public markets which are classified as
Panchayat Union markets;
(k) the maintenance of statistics relating to births and deaths;
(l) the establishment and maintenance of choultries;
(m) improvements or agriculture, agricultural stock and the holding of agricultural
shows;
(n) the promotion and encouragement of cottage industries; and
(o) such other duties as the Government may, by notification, impose.
1. Inserted by Tamil Nadu Act 28 of 1998. 2. Inserted by Tamil Nadu Act 29 of 1999.
3. Clause (i) was omitted by Tamil Nadu Act 37 of 1997. Before omission it was read as: “the
extension of village sites and the regulation of building.”
113. Entrustment of execution of National Extension Service Scheme of
Community Development to Panchayat Union Councils.- The Government shall as soon as
may be after the constitution of a Panchayat Union Council for a Panchayat Development
Block under this Act entrust to the Panchayat Union Council subject to such conditions and
restrictions as may be specified by the Government, the execution in the Panchayat
Development Block of the National Extension Service Scheme of Community Development,
including in particular, all measures relating to the development of agriculture, animal husbandry
and village industries organized on an individual or co-operative basis.
114. Entrustment of certain schemes to Panchayat Union Councils.- (1) Save
as otherwise provided in Section 113, the Government may, subject to such conditions and
restrictions as may be specified, entrust all or any of the schemes, programmes and activities
for economic development, whether such schemes, programmes and activities are to be
executed or implemented either by the Government or by any statutory body or other agency
to the Panchayat Union Council for its execution or implementation.
(2) The Panchayat Union Council may, if so notified by the Government, review,
the schemes, programmes and other activities executed by the Government or by any statutory
body or other agency within the Panchayat Union.
115. Power of Panchayat Union Council to provide for certain other matters.-
Subject to the provisions of this Act and the Rules made thereunder, a Panchayat Union Council
may, within the limits of its funds, make such provision as it thinks fit for carrying out the
requirements of the Panchayat Union in respect of measures of public utility other than those
specified in Section 112, calculated to promote the safety, health, comfort or convenience of the
inhabitants of the Panchayat Union:
1[***]
1. The following proviso was omitted by Tamil Nadu Act 29 of 1999:- “Provided that nothing in this Section shall apply to water supply for non-irrigation purposes and to sewerage”.
116. Common burial and burning grounds, etc.- Subject to the provisions of
this Act and the Rules made thereunder, two or more Village Panchayats-
(i) may construct and maintain water-works 1[for supply of water for drinking,
washing] and bathing purposes from a common source and may also provide a common burial
and burning ground; and
(ii) may entrust to the Panchayat Union Council with its consent and on such
terms as may be agreed upon, the management of any institution or the execution or
maintenance of any work.
1. Substituted for the words “for supply of water washing” by Tamil Nadu Act 29 of 1999.
117. Lighting of public roads and public places.- Notwithstanding anything
contained in clause (b) of Section 111, the Government may, by general or special order, direct
any 1[Village Panchayat or Panchayat Union Council or District Panchayat] to provide for lighting
of public roads and public places within its jurisdiction and it shall be the duty of the 1[Village
Panchayat or Panchayat Union Council or District Panchayat] to provide for such light:
Provided that where such a direction is given, the Government shall make such
provision for the cost of lighting as they may consider reasonable and the decision of the
Government shall be final.
1. Substituted for the words “Village Panchayat or Panchayat Union Council” by Tamil Nadu Act 29 of 1999.
118. Maintenance of common dispensaries, child welfare centres, etc.- Subject
to the provisions of this Act and Rules made thereunder, two or more Panchayat Union Councils
may establish and maintain common dispensaries, child welfare centres and institutions of such
other kind as may be prescribed.
119. Transfer of immovable property, management of institutions, execution
or maintenance of works, etc. to a Village Panchayat.- (1) The Panchayat Union Council
may, subject to such control as may be prescribed, by notification declare that any immovable
property vested in itself shall vest in any Village Panchayat in the same Panchayat Union
and such property shall, from the date specified in the said notification, vest accordingly.
(2) Subject to such Rules as may be prescribed, 1[the Government, the Director of
Rural Development or any other Head of Department or the Collector], the District Panchayat,
the Panchayat Union Council or the 2[Secretary], the Commissioner, or any person or body of
persons, may transfer to the Village Panchayat, with his consent and subject to such conditions
as may be agreed upon, the management of any institution, or the execution or maintenance of
any work, or the exercise of any power or the discharge of any duty, whether within or without
the village, and whether provided for in this Act or not.
1. Substituted for the works “the Government, Commissioner of Land Administration, the Collector or Revenue Divisional Officer” by Tamil Nadu Act 29 of 1999.
2. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
120. Transfer to Village Panchayat of unreserved forests.- (1) (a) All unreserved
forests in the village at the commencement of this Act shall vest in the Village Panchayat and
be administered by it for the benefit of such village.
(b) In respect of every forest so vested, Village Panchayat shall, if so required by
the Collector, pay to the Government such rent as the Collector may, from time to time, subject
to the control of the Commissioner of Land Administration, fix in this behalf.
(2) (a) If the Revenue Divisional Officer is of opinion that a Village Panchayat is not
administering properly a forest vested in it under sub-section (1), he may by order, withdraw
such forest from the control of Village Panchayat for such period as may be specified in the
order, not exceeding the period, if any, prescribed in this behalf. He may in respect of such
forest direct that it be vested in the Panchayat Union Council and be administered by it.
(b) The Revenue Divisional Officer may, from time to time, by order, extend
the period specified in any order issued under clause (a), subject to the period prescribed in
this behalf.
(c) Before issuing an order under clause (a) or (b), a reasonable opportunity
shall be given to the Village Panchayat to show cause against such issue.
(d) When an order is issued under clause (a) or (b), the Village Panchayat
concerned may, within three months of the service of the order, appeal against it to the Collector
and the Collector may confirm, modify or reverse the order.
(3) The Commissioner of Land Administration may, at any time, either suo mottu
or on application, call for and examine the record of any order issued by the Revenue Divisional
Officer or the Collector under sub-section (2) for the purpose of satisfying himself as to the
legality or propriety of such order, and may pass such order in reference thereto as he thinks
fit.
121. Power of Government to resume possession of unreserved forest vested
in Village Panchayat and payment of compensation, etc.- (1) If in the opinion of the
Government any unreserved forest vested in a Village Panchayat under Section 120 is required
for any public purpose, they may, by notification, resume the possession and administration of
such unreserved forest and upon such resumption by the Government, all rights and interests
created in or over such unreserved forest before such resumption shall as against the
Government cease and determine.
(2) Whenever the possession and administration of such unreserved forest is
resumed by the Government under sub-section (1), there shall be paid to the Village Panchayat
concerned compensation for any improvement made by such Village Panchayat in such
unreserved forest, as determined in the manner hereinafter provided by the Collector within
whose jurisdiction such unreserved forest is situate.
Explanation.- For the purposes of this sub-section, ‘improvement’ means any work
or product of a work which adds to the value of the unreserved forest or is suitable to it and
consistent with the purpose for which it was vested in the Village Panchayat and shall include
the following works or the products of such works-
(a) the erection of buildings or any other structure, the construction of tanks,
wells, channels, dams and other works for the storage of supply of water for agricultural or
domestic purposes;
(b) the preparation of land for irrigation;
(c) the reclamation, clearance, enclosure or permanent improvement of land
for agricultural purposes;
(d) the renewal or reconstruction of any of the foregoing works or alterations
therein or addition thereto;
(e) the planting or protection and maintenance of fruit trees, timber trees
and other useful trees and plants.
(3) The compensation payable in respect of the improvements referred to in
clauses (a) to (d) of the explanation to sub-section (2) shall be the actual value of such
improvements as on the date of resumption of the unreserved forest by the Government which
shall include actual cost of the labour, supervision thereof, and of the materials, together with
other expenditure, if any, which would be required to make such improvements, less a
reasonable deduction on account of the deterioration, if any, which may have taken place from
age or other cause. The compensation payable in respect of improvement referred to in clause
(e) of the explanation to sub-section (2) shall be such sum which the trees or plants might
reasonably be expected to realize if sold by public auction to be cut and carried away at the time
of resumption of the unreserved forest by the Government:
Provided that in computing the actual value of such improvements, the value of
unreserved forest to which such improvements have been made shall not be taken into account:
Provided further that if any grant for the purpose of making such improvements
has been paid by the Government to the Village Panchayat concerned, then, the amount of such
grant paid shall be deducted from the amount of compensation payable in respect of such
improvements:
Provided also that in the case of trees and plants in the unreserved forest which
are of spontaneous growth, the compensation payable in respect of such trees and plants shall
be the proper cost of protection and maintenance of such trees and plants.
(4) The amount of compensation referred to in sub-section (2) shall be given to
every Village Panchayat, at its option-
(a) in cash in such annual instalments with interest at such rates as may be
prescribed, or
(b) in saleable or otherwise transferable promissory notes or other securities
or stock certificates of the Government, or
(c) partly in cash or partly in such securities specified in clause (b), as may
be required by the Village Panchayats.
(5) The option of the Village Panchayat referred to in sub-section (4) shall be
exercised by such Village Panchayat before the expiry of a period of three months from the date
of resumption of the possession and administration of the unreserved forest by the Government
and the option so exercised shall be final and shall not be altered or rescinded after it has been
exercised. Any Village Panchayat which omits or fails to exercise the option referred to in sub-
section (4) within the time specified above shall be deemed to have opted for payment in
securities and stock certificates referred to in clause (b) of sub-section (4). The
amount of compensation payable in instalments shall be paid, and the securities and stock
certificates referred to in clause (b) of sub-section (4) shall be issued, within sixty days from
the date of receipt by the Government of the option referred to above or where no such option
has been exercised from the date before which such option ought to have been exercised.
(6) Any Village Panchayat aggrieved by an order relating to compensation under
this section may appeal to the Commissioner of Land Administration within such period and in
such manner as may be prescribed. The order of the Commissioner of Land Administration on
such appeal and where no appeal is preferred, the order which has not been appealed against,
shall be final and shall not be called in question in any court of law.
122. Power of Commissioner of Land Administration to transfer or resume control
of endowments and inams.- (1) (a) Subject to the control of the Government, the Commissioner
of Land Administration may, by notification, make over to a Panchayat Union Council, with its
consent, the management and superintendence of any charitable endowment in respect of which
powers and duties attached to the Commissioner of Land Administration under the provisions of
the Tamil Nadu Endowments and Escheats Regulation, 1817 (Tamil Nadu Regulation VII of
1817); and thereupon all powers and duties attached to the Commissioner of Land
Administration in respect thereof shall attach to the Panchayat Union Councils as if it had been
specifically named in the said Regulation, and the Panchayat Union Council shall manage and
superintend such endowment.
(b) The Commissioner of Land Administration may, of his own motion and shall on
a direction from the Government, by notification, resume the management and superintendence
of any endowment made over to a Panchayat Union Council under clause (a) and upon such
resumption, all the powers and duties attached to the Panchayat Union Council in respect of the
endowment shall cease and determine.
(2) The Government may assign to a Panchayat Union Council with its consent, a
charitable inam, resumed by the Government or any other authority, provided that the net
income from such inam can be applied exclusively to any purpose to which the funds of such
Panchayat Union Council may be applied; and may revoke any assignment so made.
(3) The management and superintendence of any charitable endowment which
immediately before the constitution of a Panchayat Union Council for any Panchayat
Development Block under this Act was vested in a district board under the Tamil Nadu District
Boards Act, 1920 (Tamil Nadu Act XIV of 1920) shall, on such constitution, vest in the Panchayat
Union Council exercising jurisdiction over the place where the endowment is situated.
123. Government’s power to add to functions of Panchayat Union Council.-
Subject to such Rules as may be prescribed, the 1[the Government, the Director of Rural
Development or any other Head of Department or the Collector] or any person or body of persons
may transfer to the Panchayat Union Council with its consent and on such terms as
may be agreed upon, the management of any institution or the execution or maintenance of any
work, or the exercise of any power or the discharge of any duty whether within or without the
Panchayat Union Council and whether provided for in this Act or not.
1. Substituted for the words “the Government, Commissioner of Land Administration, the Collector or Revenue Divisional Officer” by Tamil Nadu Act 29 of 1999.
124. Limitation of power to accept donations and trusts.- A Panchayat may
accept donation for, or Trusts relating exclusively to, the furtherance of any purpose to which
its funds may be applied.
125. Vesting of public roads in Village Panchayat.- (a) All public roads in any village
(other than roads which are classified by the Government as National Highways or State
Highways or as Major District roads or as Panchayat Union roads) shall vest in the Village
Panchayat together with all pavements, stones, and other materials thereof, all works, materials
and other things provided therefore, all drains, drainage works, tunnels and culverts whether
made at the cost of the Village Panchayat or otherwise, in, alongside or under such roads, and
all works, materials and things appertaining thereto.
(2) The Government may, by notification, exclude from the operation of this Act
any such public road, drain, drainage work, tunnel or culvert and may also modify or cancel
such notification.
126. Vesting of public roads in Panchayat Union Councils.- (1) All public roads
in any Panchayat Union which are classified as Panchayat Union roads shall vest in the Panchayat
Union Council together with all pavements, stones, and other materials thereof, all works,
materials and other things provided therefor, all drains, drainage works, tunnels and culverts
whether made at the cost of the Panchayat Union Council or otherwise, in, alongside or under
such roads, and all works, materials and things appertaining thereto.
(2) The Government may, by notification, exclude from the operation of this Act
any Panchayat Union road, drain, drainage work, tunnel or culvert and may also modify or cancel
such notification.
127. Duty of Village Panchayat in respect of public roads excluded from the
operation of the Act.- Where any public road has been excluded from the operation of this Act
under sub-section (2) of Section 125 or sub-section (2) of Section 126 and placed under the
control of the Highways Department of Government (hereinafter referred to as the Highways
Department), the Village Panchayat may and if so required by the Government shall make
provision –
(a) for the watering and maintenance of the drainage of such road;
(b) for the provision, maintenance and repair of the drains in, alongside or under
such road;
(c) for the provision, maintenance and repair of foot-ways attached to such road:
Provided that where in carrying out of the above provisions it is necessary for the
Village Panchayat to open and break up the soil or pavement of any such road, the Village
Panchayat shall obtain the previous consent of such officer of the Highways Department as the
Government may, by general of special order, specify:
Provided further that in cases of emergency the Village Panchayat may, without
such consent, open and break up the soil or pavement of any such street, but shall, as far as
practicable restore such soil or pavement to the condition in which it was immediately before it
was opened and broken up; and a report of the action so taken and the reasons therefore shall
be sent forthwith to the officer specified under the foregoing proviso:
Provided also that where the execution of any work is required by the Government,
the Government shall make provision for the cost thereof.
128. Precautions in case of dangerous structures.- (1) If any structure adjoining
a public road vested in a Panchayat Union Council or a Village Panchayat appears to the
Commissioner or the Executive Authority, as the case may be, to be in a ruinous state and
dangerous to the passers-by, the Commissioner of Executive Authority may, by notice require
the owner or occupier to fence off, take down, secure or repair such structure so as to prevent
any danger therefrom.
(2) If immediate action is necessary, the Commissioner or Executive Authority shall
himself, before giving such notice or before the period of such notice expires, fence off, take
down, secure or repair such structure or fence off a part of any road or take such temporary
measures as he may thinks fit to prevent danger, and the cost of doing so shall be recoverable
from the owner or occupier in the manner hereinafter provided.
129. Precautions in case of dangerous trees.- (1) If any tree or any branch of a
tree standing on land adjoining a public road vested in a Panchayat Union Council or Village
Panchayat appears to the Commissioner or Executive Authority to be likely to fall and thereby
endanger any person using, or any structure on such road, the Commissioner or Executive
Authority may, by notice, require the owner of the said tree to secure, lop or cut down the said
tree so as to prevent any danger therefrom.
(2) If immediate action is necessary, the Commissioner or Executive Authority shall
himself, before giving such notice or before the period of such notice expires, secure, lop or cut
down the said tree or fence off a part of the public road or take such other temporary measures
as he thinks fit to prevent danger and the cost of so doing shall be recoverable from the owner
of the tree in the manner hereinafter provided.
130. Fencing of buildings or lands and pruning of hedges and trees.- Where
a public road is vested in a Panchayat Union Council or Village Panchayat, the Commissioner or
Executive Authority may, by public notice, required the owner or occupier of any building or land
near such road to-
(a) fence the same to the satisfaction of the Commissioner or Executive Authority;
(b) trim or prune any hedges bordering on such road so that they may not exceed
such height from the level of the adjoining roadway as the Commissioner or Executive Authority
may determine; or
(c) cut and trim any hedges or trees overhanging such road and obstructing it or
the view of traffic or causing it damage; or
(d) lower and enclosing wall or fence which, by reason of its height and situation,
obstructs the view of traffic so as to cause danger;
131. Prohibition against obstructions in or over public roads, etc.- (1) No
person shall, except as permitted by Rules made under this Act and except in accordance with
the conditions imposed by any licence made requisite by such Rules-
(a) build any wall or erect any fence or other obstruction or projection or make
any encroachment whatsoever, whether permanent or temporary, 1[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];
(b) make any hole or deposit any matter 1[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];
(c) work a quarry in or remove stone, earth or other material from any place
within twenty metres of a public road or of other immovable property vesting in or belonging to
a Village Panchayat or Panchayat Union Council, provided that nothing in this clause shall be
deemed to apply to any work which, in the opinion of the Inspector, is done in connection with
a bonafide agricultural operation;
(d) erect any building over any drain or any part thereof;
(e) plant any tree on any public road or other property vesting in or belonging
to a Village Panchayat or a Panchayat Union Council: or
(f) fell, remove, destroy, lop or strip bark, leaves, or fruits from, or otherwise
damage, any tree which is growing on any such public road or other property or on any
poramboke land, the use of which is regulated by a Village Panchayat under Section 134 or
Section 135 and the right to which has not been established by such person as vesting in or
belonging to him.
(2) It shall be the duty of the Village Administrative Officer of every revenue village
to report on encroachments on properties vested in Village Panchayats or Panchayat Union
Councils to the Executive Authority or the Commissioner concerned and to the officer of the
Revenue Department, and 2[it shall be the duty of the Executive Authority or the Commissioner
concerned either suo motto or on obtaining a report from the Village
Administrative Officer in this regard to institute proceedings under this Act] and secure the
removal of the encroachments within such time as may be specified by the Government by
general or special order. If the removal of the encroachments has not been secured within the
period specified in such order, the officers of the Revenue Department shall institute proceedings
under the Tamil Nadu Land Encroachment Act, 1905 (Tamil Nadu Act III of 1905) and secure
such removal.
3[131-A. Prohibition of erection certain hoardings.- Notwithstanding
anything contained in this Act or in any other law for the time being in force,-
(a) (i) on or after the date of the commencement of the Tamil Nadu
Panchayats (Third Amendment) Act, 2000 (hereinafter in this Section referred to as the
amendment Act), no person shall erect any hoarding (other than traffic sign and road sign)
visible to the traffic on the road and which is hazardous and disturbance to safe traffic movement
so as to adversely affect free and safe flow of traffic;
(ii) where any hoarding is erected in contravention of sub-clause (i), it
shall be confiscated and removed by the Executive Authority without any notice;
(b) (i) where any hoarding (other than traffic sign and road sign) visible to
the traffic on the road is hazardous and disturbance to safe traffic movement so as to adversely
affect free and safe flow of traffic and which is in existence immediately before the date of
commencement of the Amendment Act, the Executive Authority shall by notice in writing, require
the owner or any person in possession of such hoarding, to remove such hoarding within such
time as may be specified in the notice:
Provided that such time shall not exceed fifteen days from the date of issue
of such notice;
(ii) where the hoarding referred to in sub-clause (i) is not removed
within the time specified in the notice, the Executive Authority shall, without further notice,
remove such hoarding and recover the expenditure for such removal as an arrear of land
revenue.
Explanation.- For the purpose of this section, “hoarding” means any screen of
boards at any place whether public or private used or intended to be used for exhibiting
advertisement including the framework or other support, erected, wholly or in part upon or over
any land, building, wall or structure visible to public wholly or partly.]
1. Substituted for the words “in or over any public road” by Tamil Nadu Act 29 of 1999. 2. Substituted for the words “it shall be the duty of the Executive Authority or the Commissioner
concerned to institute proceedings under this Act” by Tamil Nadu Act 29 of 1999. 3. Inserted by Tamil Nadu Act 27 of 2000.
132. Vesting of communal property or income in Village Panchayat.- Any property
or income including any fishery right which by custom belongs to, or has been administered for
the common benefit of the inhabitants of the village or of the holders in
common of village land generally or of the holders of lands of a particular description or of the
holders of lands under particular source of irrigation shall, if so declared by the Government,
vest in the Village Panchayat and be administered by it for the benefit of the inhabitants or
holders aforesaid.
133. Maintenance of irrigation works, execution of kudimaramat, etc.- (1) Subject
to such conditions and control as may be prescribed, the Government may transfer to any Village
Panchayat or to any Panchayat Union Council the protection and maintenance of any irrigation
work, the management of turns of irrigation, or the regulation of distribution of water from any
irrigation work to the fields depending on it.
(2) The Village Panchayat or the Panchayat Union Council shall have power, subject
to such restrictions and control as may be prescribed, to execute kudimaramat in respect of any
irrigation source in the village and to levy such fee and on such basis for the purposes thereof
as may be prescribed:
Provided that nothing contained in this section shall be deemed to relieve the village
community or any of its members of its or his liability under the Tamil Nadu Compulsory Labour
Act, 1858 (Central Act I of 1858), in respect of any irrigation source in the village in case
the Village Panchayat makes default in executing the kudimaramat in respect of that irrigation
source.
(3) Where the maintenance of any irrigation work, is transferred under this section,
the fishery rights of Government in such work shall be transferred to and be vested in the Village
Panchayat or the Panchayat Union Council, as the case may be, subject to such terms and
conditions including terms and conditions regarding the utilisation of the income, as may be
specified by the Government.
134. Village Panchayat to regulate the use of certain porambokes in
ryotwari tracts.- (1) The provisions of this section shall apply only in ryotwari tracts.
(2) The following porambokes namely, grazing grounds, threshing floors, burning
and burial-grounds, cattle-stands, cart-stands and topes shall vest in the Village Panchayat, and
the Village Panchayat shall have power, subject to such restrictions and control as may be
prescribed to regulate the use of such porambokes, provided the porambokes are at the disposal
of the Government.
(3) The Collector, after consulting the Village Panchayat, may by notifications
exclude from the operation of this Act, any porambokes referred to in sub-section (2), and may
also modify or cancel such notification.
(4) The Village Panchayat shall also have power, subject to *such restrictions and
control as may be prescribed, to regulate the use of any other poramboke which is at the disposal
of the Government, if the Village Panchayat is authorized in that behalf by an order of the
Government.
(5) The Village Panchayat may, subject to such restrictions and control as may be
prescribed, plant trees on any poramboke, the use of which is regulated by it under sub- section
(2) or sub-section (4).
135. Village Panchayat to regulate the use of certain communal lands in estates
governed by the Tamil Nadu Estates Land Act, 1908.- (1) In estates governed by the Tamil
Nadu Estate Land Act, 1908 (Tamil Nadu Act I of 1908), notwithstanding anything contained in
that Act, the Village Panchayat shall have power subject to such restrictions and control as
may be prescribed-
(a) to regulate the use of lands which are set apart for any of the purposes
referred to in item (b) of clause (16) of Section 3 of the said Act, namely, threshing floors,
cattle-stand, village-sites and other lands situated in the village which are set apart for the
common use of the inhabitants of such village;
(b) to exercise the powers vested in the Collector by Section 20-A of the said
Act, namely, to direct that any land referred to in clause (a) which is no longer required for its
original purpose shall be used for any other specified communal purpose, provided that the
sanction of the Collector is obtained therefor; and
(c) to plant trees on any land the use of which is regulated by the Village
Panchayat under clause (a):
Provided that nothing contained in clause (b) shall be deemed to affect in any way
the operation of the provisos to sub-section (1) of the said Section 20-A.
(2) After an estate ceases to be governed by the Tamil Nadu Estates Land Act, 1908
(Tamil Nadu Act I of 1908), the provisions of sub-section (1) shall apply to the lands referred to
in that sub-section, to such extent and with such modifications, as may be prescribed.
136. Collected rubbish, etc. to belong to Village Panchayat.- All rubbish, filth
and other matter collected by a Village Panchayat under this Act shall belong to it.
137. Immovable property required by Village Panchayats and Panchayat Union
Councils may be acquired under the Land Acquisition Act, 1894.- Any immovable property which
any Village Panchayat or Panchayat Union Council is authorised by this Act or any Rules made
thereunder to acquire may be acquired under the provisions of the Land Acquisition Act, 1894
(Central Act I of 1894), and on payment of the compensation awarded under the said Act, in
respect of such property and of any other charges incurred in acquiring it, the said property
shall vest in the Village Panchayat or Panchayat Union Council, as the case may be.
138. Contributions from persons having control over places of pilgrimage, etc.-
Where a mosque, temple, mutt or any place of religious worship or instruction or any place
which is used for holding fair or festivals or for other like purposes is situated within the
limits of a village or in the neighbourhood thereof and attracts either throughout the year or on
particular occasions a large number of persons, any special arrangement necessary for public
health, safety or convenience, whether permanent or temporary, shall be made by the Village
Panchayat; but the Government may after consulting the trustee or other person having control
over such place require him to make such recurring or non-recurring contribution to the funds
of the Village Panchayat as they may determine.
139. Power to order closure of places of public entertainment.- In the event
of the prevalence of any dangerous disease within a Panchayat Development Block or a Village,
the Commissioner may by notice require the owner or occupier of any building, booth or tent
used for purposes of public entertainment to close the same for such period as they may fix.
140. Minor suffering from dangerous disease not to attend schools.- No person
being the parent or having the care or charge of a minor who is or has been suffering from
dangerous disease or has been exposed to infection therefrom shall, after a notice from the
Commissioner or any person duly appointed by such Commissioner in this behalf that the minor
is not to be sent to school or college, permit such minor to attend school or college without
having procured from the Commissioner or such person or a registered medical practitioner a
certificate that in his opinion such minor may attend without risk of communicating such disease
to others.
Explanation.- In this Section and in Section 139”dangerous disease” means an
infectious disease within the meaning of Section 52 of the Tamil Nadu Public Health act, 1939
(Tamil Nadu Act III of 1939), which is notified as a dangerous disease by the Government.
141. Compulsory vaccination.- The Panchayat Union Council shall enforce
vaccination throughout the Panchayat Union and it may enforce revaccination throughout the
Panchayat Union or in any part thereof, in respect of such persons, to such extent, and in such
manner, as may be prescribed.
142. Obligation to give information of small pox or cholera.- Where an inmate
of any dwelling place is suffering from smallpox or cholera, the head of the family to which the
inmate belongs and in default the occupier or person in charge of such place, shall give
intimation of the fact to the Commissioner of the Village Administrative Officer with the least
possible delay.
143. Precautions in case of dangerous tanks, wells, holes, etc.- (1) If any tank,
pond, well, hole, stream, dam, bank or other place appears to him to be, for want of sufficient
repair protection or enclosure, dangerous to the public health of safety, the Commissioner or
Executive Authority may with the approval of the Panchayat Union Council or Village Panchayat,
as the case may be, by notice require the owner to fill in, remove, repair, protect or enclose the
same so as to prevent any danger therefrom.
(2) If immediate action is necessary, he shall, before giving such notice or before
the period of notice expires, himself take such temporary measures as he thinks fit to prevent
danger, and the cost of doing so shall be recoverable from the owner in the manner hereinafter
provided.
144. Removal of filth or noxious vegetation from lands and buildings.- (1) The
Commissioner or Executive Authority may by notice require the owner or occupier of any building
or land which appears to him to be in a filthy or unwholesome state or overgrown with any thick
or noxious vegetation, trees or undergrowth injurious to health or dangerous to the public or
offensive to the neighbourhood, or otherwise a source of nuisance, to clear, cleanse or otherwise
put the building or land in proper state or to clear away and remove such vegetation, trees or
undergrowth or to take such other action as may be deemed by the Commissioner of Executive
Authority necessary to remove such nuisance within such period and in such manner as may be
specified in the notice.
(2) If it appears to the Commissioner or Executive Authority necessary for sanitary
purposes so to do, he may by notice require the owner or occupier of any building or land to
cleanse or lime-wash the same in the manner and within a period to be specified in the notice.
145. Power of Commissioner or Executive Authority to use or sell materials
of dangerous structure taken down, etc.- (1) When the Commissioner or Executive Authority
takes down any structure or part thereof or cuts down any tree or hedge or shrub or part thereof
in virtue of his powers under this chapter, the Commissioner or Executive Authority may sell the
materials or things taken down, cut down or removed and apply the proceeds in, or towards
payment of the expenses incurred.
(2) If after a reasonable enquiry it appears to the Commissioner or Executive
Authority that there is no owner of occupier to whom notice can be given under any section in
this chapter, he may himself take such order with the property mentioned in such section as
may appear to him to be necessary and may recover the expenses incurred by the sale of such
property (not being immovable property) or of any portion thereof.
146. Limitation of compensation.- No person shall be entitled, save as otherwise
expressly provided, to compensation for any damages sustained by reason of any action taken
by the authorities of a Panchayat Union Council or a Village Panchayat in pursuance of their
powers under this chapter.
147. Public markets.- (1) The Panchayat Union Council may, after obtaining the
previous written permission of the Inspector, provide places for use as public markets and, with
the sanction of the Inspector, close any such market or part thereof.
(2) Subject to such Rules as may be prescribed, the Village Panchayat or
Panchayat Union Council may after obtaining the previous written permission of the Inspector,
levy any one or more of the following fees in any public market at such rates, not exceeding
the maximum rates, if any prescribed in that behalf as the Panchayat Union Council or Village
Panchayat may think fit:-
(a) fees for the use of, or for the right to expose goods for sale is such
market;
(b) fees for the use of shops, stalls, pens or stands in such market;
(c) fees on vehicles including motor vehicles as defined in the Motor Vehicles
Act, 1988 (Central Act 59 of 1988) or pack animals bringing, or on persons taking into such
market any goods for sale;
(d) fees on animals brought for sale into or sold in such market;
(e) licence fees on brokers, commission agents, weighmen and measurers
practicing their calling in such market.
148. Licensing of private markets.- (1) No person shall open a new private market
or continue to keep open a private market unless he has obtained a licence from the Village
Panchayat or Panchayat Union Council, as the case may be, to do so. Such licence shall be
renewed every year.
(2) (a) The Village Panchayat or Panchayat Union Council, as the case may be,
shall grant the licence applied for subject to such conditions as it may think fit as to supervision
and inspection, sanitation, weights and measures to be used, rents and fees to be charged and
such other matters as may be prescribed.
(b) The Village Panchayat or Panchayat Union Council, as the case may be,
may modify the conditions of licence to take effect from a specified date.
(c) The Village Panchayat or Panchayat Union Council, as the case may be,
may at any time, suspend or cancel any licence granted under clause (a) for breach of the
conditions thereof.
(d) Any person aggrieved by an order of the Village Panchayat or Panchayat
Union Council under clauses (a), (b) or (c) may appeal against such order to the Inspector who
may, if he thinks fit, suspend the execution of the order pending the disposal of the appeal.
(3) (a) Any person claiming to levy in a private market lawfully established prior
to the coming into force of the Madras Local Boards Act, 1884 (Madras Act V of 1884) fees of
the nature specified in sub-section (2) of Section 147, shall apply to the Inspector for a certificate
recognising his right in that behalf; and the Inspector shall pass orders on such application after
giving due notice to the Village Panchayat of Panchayat Union Council, as the case may be, and
considering any representation made by it.
(b) Any person aggrieved by an order of the Inspector refusing to grant a
certificate under clause (a) may, within six months from the date of communication of such
order, institute a suit to establish the right claimed by him, and subject to the result of such
suit, the Inspector’s order shall be final.
(4) When a licence granted under sub-section (2) does not permit the levy of any
fee, it shall be granted free of charges; but when such permission is given, a fee not exceeding
fifteen percent of the gross income of the owner from the market in the preceding year shall be
charged by the Village Panchayat or Panchayat Union Council, as the case may be, for such
licence.
(5) The Village Panchayat or Panchayat Union Council, as the case may be, or any
officer duly authorised by it may, close a private market which is unlicenced or the licence for
which has been suspended or cancelled, or which is held or kept open contrary to the provisions
of this Act.
149. Decision of disputes as to whether places are markets.- If any question
arises as to whether any place is a market or not, the Village Panchayat or Panchayat Union
Council, as the case may be, shall make a reference thereon to the Government and their
decision shall be final.
150. Prohibition of sale in unlicenced private markets, etc.- No person shall
sell or expose for sale any animal or article-
(a) in any public or licenced private market without the permission of the
Executive Authority or Commissioner of licencee, as the case may be, or of any person
authorized by him, or
(b) in any unlicenced private market.
151. Prohibition against sale in public roads.- The Executive Authority or
Commissioner may, with the sanction of the Village Panchayat or Panchayat Union Council, as
the case may be, prohibit by public notice or licence or regulate the sale or exposure for sale of
any animal or article in or upon any public road or place or part thereof.
152. Classification of markets.- The Government shall have power to classify public
and private markets situated in Panchayat Development Block as Panchayat Union markets and
Village Panchayat market, and provide for the control of any such market, and for the
apportionment of the income derived therefrom between the Panchayat Union Council and the
Village Panchayat or the payment of a contribution in respect thereof to the Village Panchayat
or the Panchayat Union, as the case may be.
It shall be open to the Government to revise from time to time the apportionment
of income ordered or the contribution directed to be paid under this section if such revision is
recommended by the District Panchayat.
153. Acquisition of right of persons to hold private market.- (1) A Panchayat
Union Council may acquire the rights of any person to hold a private market in any place in a
Panchayat Development Block and to levy fee therein. The acquisition shall be made
under the Land Acquisition Act, 1894 (Central Act I of 1894) and such rights shall be deemed
to be land for the purposes of that Act.
(2) On payment by the Panchayat Union Council of the compensation awarded
under the said Act in respect of such property and any other charges incurred in acquiring it,
the rights of such person to hold a private market and to levy fees therein shall vest in the
Panchayat Union Council.
154. Public landing places and cart-stands, etc.- Subject to such Rules as may
be prescribed, the Village Panchayat may-
(a) provide public landing places, halting places and cart-stands (which last
expression includes stands for animals and vehicles of any description including motor vehicles)
and levy fees for their use; and
(b) where any such place or stand has been provided, prohibit the use for the
same purpose by any person, within such distance thereof any public place or the sides of any
public road as the Village Panchayat may, subject to the control of the Inspector, specify.
155. Private cart-stand.- (1) No person shall open a new private cart-stand or
continue to keep open a private cart-stand unless he obtains from the Village Panchayat a licence
to do so. Such licence shall be renewed every year.
(2) The Village Panchayat shall, as regards private cart-stands already lawfully
established, and may at its discretion as regards new private cart-stands, grant the licence
applied for, subject to such conditions as the Village Panchayat may think fit as to supervision
and inspection, conservancy and such other matters as may be prescribed; or the Village
Panchayat may refuse to grant such licence for any new cart-stand.
(3) The Village Panchayat may modify the conditions of the licence to take effect
from a specified date.
(4) The Village Panchayat may at any time suspend or cancel any licence granted
under sub-section (2) for breach of the conditions thereof.
(5) The Village Panchayat may levy on every grant or renewal of a licence under
this section, a fee not exceeding two hundred rupees.
156. Public slaughter-houses.- A Village Panchayat may provide places for use as
public slaughter-houses and charge rents and fees for their use.
157. Prohibition or regulation of the use of places for slaughtering animals
and the licensing of slaughterers.- The Government shall have power to make Rules
for-
(a) prohibiting or regulating the slaughter, cutting up or skinning of animals
specified in the Rules on all occasions not excepted therein, at places other than public slaughter-
houses;
(b) licensing person to slaughter animals specified in the Rules for purposes
of sale to the public; and
(c) the inspection of slaughter-houses and of the meat therein and the
payment of remuneration to the officers employed for such inspection.
158. Numbering or naming of building, etc.- (1) In any area to which this Act
applies, such authority as may be prescribed in this behalf, may cause a number to be affixed
to the side or outer door of any building or to some place at the entrance of the premises.
(2) With the approval of the Government, the Village Panchayat or the Panchayat
Union Council shall give name to new Village road or Panchayat Union road, as the case may
be, and shall also give name to park, play-ground, bus-stand, arch or new property belonging
to, or vesting in, Village Panchayat or Panchayat Union Council and may, subject to the approval
of the Government, alter the name of any such road, park, play-ground, bus-stand, arch or
property.
(3) No person shall, without lawful authority, destroy, pull down or deface any such
number.
(4) When a number has been affixed under sub-section (1), the owner of the
building shall be bound to maintain such number and to replace it if removed or defaced; and if
he fails to do so, the authority referred to in sub-section (1) may be notice require him to replace
it.
159. Purposes for which places may not be used without a licence.- (1) The
Government may, by notification, specify the purposes which in their opinion, are likely to be
offensive or dangerous to human life or health or property.
1[(2) The Village Panchayat may, with the previous approval of the prescribed
authority, notify that no place within the limits of the Panchayat Village shall be used for any of
the purposes specified in the notification issued under sub-section (1) without a licence and
except in accordance with the conditions specified in such licence.]
(3) No notification issued under sub-section (1) or sub-section (2) shall take effect
until sixty days from the date of its publication.
2[(4) The Village Panchayat shall be the authority competent to grant the licence or
to refuse to grant it.]
1. Substituted by Tamil Nadu Act 19 of 1999. 2. Substituted for the following sub-section (4) by Tamil Nadu Act 19 of 1999.
“(4) The Commissioner shall be the authority to competent to grant the licence or to refuse to grant it in the case of Panchayat Villages.”
160. Permission for construction of factories and the installation of
machinery.- No person shall, without the permission of the Panchayat Union Council in
Panchayat Villages and except in accordance with the conditions specified in such permission,-
(a) construct or establish any factory, workshop or workplace in which it is
proposed to employ steam power, water power or other mechanical power or electrical power,
or
(b) install in any premises any machinery or manufacturing plant driven by
any power as aforesaid, not being machinery or manufacturing plant exempted by the Rules.
161. Power of Government to make Rules in respect of the grant and
renewal of licences and permissions.- (1) The Government may make Rules-
(a) prohibiting or regulating the grant or renewal of licences under
Section159 and the period for which such licences shall be valid;
(b) as to the time within which applications for such licences or renewals
thereof shall be made; and
(c) prohibiting or regulating the grant of permissions under Section 160.
(2) Rules made under clause (c) of sub-section (1) may empower the Panchayat
Union Council in Panchayat Villages and Panchayat Unions to set apart specified areas for
industrial purposes and provide for the refusal of permission under Section 160 in respect of any
factory, workshop, workplace or premises outside such areas and also, subject to the sanction
of the prescribed authority for the removal to such areas, of any factory, workshop or workplace
which has been already established at any place, or any machinery which has already been
installed in any premises, situated outside such areas;
Provided that no such Rules shall authorise the removal of any factory, workshop
or workplace or machinery installed in any premises, in the occupation or under the control of
the Central or the State Government or of a Market Committee established under the Tamil
Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).
(3) The Government may either generally or in any particular case, make such
order or give such directions as they deem fit in respect of any action taken or omitted to be
taken under Section 159 or Section 160.
(4) The income derived from fees on licences under Section 159 and on permission
under Section 160 shall, if received by the Panchayat Union Council, credited to the funds of the
Village Panchayat concerned.
162. Modification of the Tamil Nadu Places of Public Resort Act, 1888.-
Notwithstanding anything contained in the Tamil Nadu Places of Public Resort Act, 1888 (Tamil
Nadu Act II of 1888), when the Government extend that Act to any village, or part thereof-
(a) the authority to whom application shall be made for a licence under the Act in
respect of any place or building to be used exclusively for purposes other than the holding of
cinematograph exhibitions, and who may grant or refuse such licence, shall be the Commissioner
in the case of Panchayat Villages;
(b) the appeal from the order of the Commissioner granting, refusing, revoking or
suspending a licence, shall lie to the Panchayat Union Council;
(c) the income derived from fees on licences under this Section shall, if received by
the Panchayat Union Council be credited to the funds of the Village Panchayats concerned.
163. Functions of District Panchayat.- (1) The District Panchayat shall advise the
Government on all matters concerning the activities of Village Panchayats, Panchayat Union
Councils in the district as well as on all matters relating to the development of the economic
resources of the district and the services maintained therein for promoting the culture and
welfare of the inhabitants of the district.
(2) In particular, it shall be the duty of the District Panchayat to perform the
following functions, namely:-
(a) advising the Government on all matters relating to the services
maintained by and all development schemes undertaken by all Village Panchayats and Panchayat
Union Councils in the district as well as those agencies in the district, which are under the
administrative control of the Government;
(b) watching the progress of the measures undertaken by the Government,
Village Panchayats, Panchayat Union Councils and departmental agencies in respect of the
services and development schemes aforesaid;
(c) advising the Government on matters concerning the implementation of any
provision of law or any order specifically referred to by the Government to the District Panchayat
such as-
(i) classification of markets as Village Panchayat markets and
Panchayat Union markets and fixing rates of contribution payable by one authority to the other;
(ii) classification of fairs and festivals as Village Panchayat fairs, Village
Panchayat festivals and Panchayat Union fairs and Panchayat Union festivals;
(iii) classification of public roads (other than roads classified by the
Government as National Highways, State Highways and Major District roads) as Panchayat Union
roads and Panchayat Village roads;
(d) advising the Government on all matters relating to development of road
transport.
164. General powers of District Panchayat.- For the purpose of efficiently
performing its functions under this Act, every District Panchayat may, within the limits of its
jurisdiction,-
(a) undertake such measures as it deems necessary;
(b) collect such data as it deems necessary ;
(c) publish statistics or other information relating to various aspects of the
regulation or development of the activities of Panchayat Union Councils and Village Panchayats
in the district;
(d) require any Panchayat Union Council or Village Panchayat to furnish such
information as may be required by it in relation to the measures undertaken by that Panchayat
Union Council or Village Panchayat for the regulation or development of its activities and such
other matters as may be prescribed.
165. Annual report of District Panchayat.- (1) The District Panchayat shall prepare
in such form and at such time each year as may be prescribed, an annual report giving a true
and full account of its activities during the previous year and copies thereof shall be forwarded
to the Government.
(2)1[***]
1. Sub-Section(2) omitted by TamilNadu Act 34 of 2008
166. Returns and reports of District Panchayat.- Every District Panchayat shall
furnish to the Government such returns, reports, statistics and other informations with respect
to its activities as the Government may from time to time require.
1[166-A. Annual report of the functioning of Panchayats. – The Government
shall lay on the table of the Legislative Assembly, an annual report on the functioning of the
Panchayats in the State.]
1. Inserted by Tamil Nadu Act No.34 of 2008.
CHAPTER IX
TAXATION AND FINANCE
167. Local Cess.- (1) There shall be levied in every Panchayat Development block,
a Local Cess at the rate of 1[two rupees] on every rupee of land revenue payable to the
Government in respect of any land for every Fasli.
Explanation.- In this section and in Section 168, ‘land revenue’ means public
revenue due on land and includes water cess payable to the Government for water supplied or
used for the irrigation of lands, royalty, lease amount or other sum payable to the Government
in respect of land held direct from the Government on lease or licence, but does not include any
other cess or the surcharge payable under Section 168:
Provided that land revenue remitted shall not be deemed to be land revenue
payable for the purpose of this Section.
(2) The Local Cess payable under sub-section (1) shall be deemed to be public
revenue due on all the lands in respect of which a person is liable to pay Local Cess and all the
said lands, the buildings upon the said lands and their products shall be regarded as security
for the Local Cess.
(3) The provisions of the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act
II of 1864), shall apply to the payment and recovery of the Local Cess payable under this Act
just as they apply to the payment and recovery of the revenue due upon the lands in respect of
which the Local Cess under this Act is payable.
2[(4)] 3[***]
1. Substituted for the words "one rupee" by Tamil Nadu Act 40 of 2008.
2. Substituted for the following sub-section (4) and (5) by Tamil Nadu Act 30 of 1999.
“(4) Out of the proceeds of the local cess so collected in every Panchayat Development Block, a sum representing twenty percent of the proceeds shall be credited to the Panchayat Union (Education) Fund.
(5) The balance of the proceeds of the local cess collected in the Panchayat Development Block shall be credited to the funds of the Panchayat Union Council.”
3. Sub-section (4) omitted by Tamil Nadu Act 23 of 2007 w.e.f 8th June, 2007. Before omission it was as follows: “(4) The local cess so collected in every Panchayat Development Block shall be credited to the Village Panchayat Fund concerned.”
168. Local Cess Surcharge.- Every Panchayat Union Council may levy on every
person liable to pay land revenue to the Government in respect of any land in the Panchayat
Union, a Local Cess Surcharge at such rate as may be considered suitable as an addition to the
Local Cess levied in Panchayat Development Block under Section 167:
Provided that the rate of Local Cess Surcharge so levied shall not be less than 1[seven rupees] and not more than ten rupees on every rupee of land revenue payable in respect
of such land.
1. Substituted for the words "five rupees" by Tamil Nadu Act 40 of 2008.
1[169. Orders regarding collection of Local Cess, Local Cess Surcharge and
Surcharge on the Duty on transfers of property.- The Government may, by notification,-
(a) regulate the collection of Local Cess under Section 167, Local Cess Surcharge
under Section 168 and Surcharge on the Duty on transfers of property under Section 175;
(b) fix the proportions in which the proceeds of Local Cess, Local Cess Surcharge
and Surcharge on the Duty on transfers of property shall be distributed among Village
Panchayats, Panchayat Union Councils and District Panchayats and grant any amount from the
said proceeds for the execution of specific scheme, project, programme or plan in any Village
Panchayat, Panchayat Union Council or District Panchayat; and
(c) deduct the expenses incurred by the Government in the collection of Local Cess,
Local Cess Surcharge and Surcharge on the Duty on transfers of property.]
1. Substituted by Tamil Nadu Act 11 of 2008 w.e.f. 21st February 2008 for the following Section 169:"Rules regarding collection of Local Cess, Local Cess Surcharge and
Surcharge on the Duty on transfers of property.- The Government may make rules not inconsistent with this Act, (a) for regulating the collection of Local Cess under Section 167, Local Cess Surcharge under Section 168 and surcharge on the Duty on transfers of property under Section 175; (b) for fixing the proportions in which the proceeds of Local Cess, Local Cess Surcharge and Surcharge on the Duty on transfers of property shall be distributed among Village Panchayats, Panchayat Union Councils and District Panchayats; and (c) for deduction of the expenses incurred by the Government in the collection of Local Cess, Local Cess Surcharge and Surcharge on the Duty on transfers of property".
170. Land Revenue Assignment.- The Government shall pay to each Panchayat
Union Council a sum representing one rupee for each individual of the population of the
Panchayat Development Block concerned from out of the total land revenue (including water
cess) collected in the State during that year. The sum thus credited to the Panchayat Union
Council shall be referred to as the Land Revenue Assignment of that block.
171. Taxes leviable by Village Panchayats.- (1) Every Village Panchayat shall
levy in the Panchayat Village a house-tax. 1[***]
(2) A Duty shall also be levied in every Panchayat Village on certain transfers of
property in accordance with the provisions of Section 175.
(3) Subject to such rules as may be prescribed and with the sanction of the
Inspector and subject to such restrictions and conditions, if any, as may be imposed by him
either at the time of granting sanction or later, the Village Panchayat may also levy in the village,
a tax on agricultural land for a specific purpose.
1. The words “and a vehicle tax” was omitted by Tamil Nadu Act 29 of 1995.
172. House tax.- The house tax shall be levied on all houses in every Panchayat
Village on the basis on which such tax was levied in the local area concerned immediately before
the commencement of this Act or on the basis of classified plinth area at the rates specified in
Schedule I, as the Village Panchayat may adopt subject to the provisions of sub- section (3).
(2) The house tax shall, subject to the prior payment of the land revenue, if any,
due to the Government in respect of the site of the house, be a first charge upon the house and
upon the movable property, if any, found within or upon the same and belonging to the person
liable to such tax.
(3) The Government shall, by notification, determine in regard to any Panchayat
Village or any class of Panchayat Villages whether the house tax shall be levied every half-year
or year and in so doing have regard to the following matters, namely:-
(a) the classification of the local areas under Section 4;
(b) the annual receipts of the Village Panchayat;
(c) the population of the Panchayat Village and the predominant occupation
of such population; and
(d) such other matters as may be prescribed.
(4) The Government may make *rules providing for-
(a) the persons who shall be liable to pay the tax and the giving of notices of
transfer of houses;
(b) the grant of vacancy and other remissions;
(c) the circumstances in which and the conditions subject to which, houses
constructed, reconstructed or demolished, or situated in areas included in, or excluded from the
Panchayat Village during any half year or year, shall be liable or cease to be liable to the whole
or any portion of the tax.
(5) If the occupier of a house pays the house tax on behalf of the owner thereof,
such occupier shall be entitled to recover the same from the owner and may deduct the same
from the rent then or thereafter due by him to the owner.
1[172-A. Levy and collection of advertisement tax.- Every person who erects,
exhibits, fixes or retains upon or over any land, building, wall, hoardings or structure any
advertisement, or who displays any advertisement to public view in any manner whatsoever in
any place whether public or private, in the Panchayat Village shall pay on every advertisement
which is so erected, exhibited, fixed, retained or displayed to public view, a tax calculated at
such rates and in such manner as the Village Panchayat may, determine in accordance with such
rule *as may be prescribed.
Provided that the rates shall be subject to the rates that may be prescribed by the
Government and different rates may be prescribed for different Village Panchayats taking into
consideration the location, the size of the advertisement board, the period and the types of
advertisements:
or a notice-
or]
Provided further that no tax shall be levied under this Section on any advertisement
(a) of a public meeting; or
2[(b) of an election to the Parliament, Legislative Assembly or a Panchayat;
(c) of a candidature in respect of such an election:
Provided also that no such tax shall be levied on advertisement which is not a
sky-sign and which-
(a) is exhibited within the window of any building; or
(b) relates to the trade or business carried on within the land or building
upon or over which such advertisement is exhibited, or to any sale or letting of such land or
building or any effects therein or to any sale, entertainment or meeting to be held upon or in
the same; or
(c) relates to the name of the land or building upon or over which the
advertisement is exhibited, or to the name of the owner or occupier of such land or building; or
(d) relates to the business of any railway administration; or
(e) is exhibited within any railway station or upon any wall or other
property of a railway administration except any portion of the surface of such wall or property
fronting any street.
Explanation.- For the purpose of this action.-
(i) the expression “structure” shall include any movable board on wheels used
as an advertisement or an advertisement medium;
(ii) the expression “sky-sign” shall means any advertisement supported on or
attached to any post, pole, standard, frame-work or other support wholly or in part upon or over
any land, building, wall or structure which, or any part of sky-sign which shall be visible against
the sky from some point in any public place and includes all and every part of any such post,
pole, standard, frame-work or other support. The expression “Sky-sign” shall also include any
balloon, parachute or other similar device employed wholly or in part or the purposes of any
advertisement upon or over any land, building or structure or upon or over any public place but
shall not include-
(a) any flag staff, pole vane or weather-cock, unless adopted or used
wholly or in part for the purpose of any advertisement, or
(b) any sign, or any board, frame or other contrivance securely fixed to
or on the top of the wall or parapet of any building or on the cornice or blocking of any wall, or
to the ridge of a roof:
Provided that such board, frame or other contrivance shall be of one
continuous face and not open work, and does not extend in height more than one metre above
any part of the wall, or parapet, or ridge to, against or on, which it is fixed or supported, or
(c) any advertisement relating to the name of the land or building upon
or over which the advertisement is exhibited, or to the name of the owner or occupier of such
land or building, or
(d) any advertisement relating exclusively to the business of a railway
administration and placed wholly upon or over any railway, railway yard station, platform or
station approach belonging to a railway administration, and so placed that cannot fall in any
street or public, or
(e) any notice of land or building to be sold, or let placed upon such
land or building;
(iii) the expression “public place” means any place which is open to the
use and enjoyment of the public whether it is actually used or enjoyed by the public or not;
(iv) the expression “advertisement” shall not include any advertisement
published in any newspaper.
172-B. Prohibition of advertisements.- No advertisement shall after the levy of
tax under Section 172-A as determined by the Village Panchayat be erected, exhibited, fixed or
retained upon or over any land, building, wall, hoarding or structure within the Panchayat
Village, or shall be displayed in any manner whatsoever in any place except in accordance with
the rules made under this Act:
Provided that the Village Panchayat shall regulate the height of the advertisement
in the Panchayat Village and shall remove such objectionable advertisement in such manner
*as may be prescribed:
Provided further that the Government may, by notification, prohibit advertisements
in any place within any Panchayat Village .]
1. Section 172-A and 172-B were inserted by Tamil Nadu Act 32 of 1999. 2. Substituted for the words “(b) of an election to the Legislative Assembly; or” by Tamil
Nadu Act 1 of 2001.
173. 1[***]
1. The following Section 173 was omitted by Tamil Nadu Act 29 of 1995.
173. Vehicle tax.- The vehicle tax shall, subject to such Rules as may be prescribed including rules relating to exemptions and restrictions, be levied every half-year on all vehicles kept or used within the Panchayat Village at such rates as may be fixed by the Village Panchayat not being less than the minimum rates and not exceeding the maximum rates prescribed. Explanation.- In this section, “vehicle” means a conveyance suitable for use on roads and includes any kind of tram-car, carriage, cart, wagon, bicycle, tricycle and rickshaw but does not include a motor vehicle as defined in the Motor Vehicles Act, 1988. (Central Act 59 of 1988).
174. Appeal against Assessments.- An appeal shall lie to such authority and within
such time, *as may be prescribed, against any assessment of tax made in pursuance of
1[Sections 171, 172 and 172-A].
1. Substituted for the words “Section 171 and 172” by Tamil Nadu Act 32 of 1999.
be levied-
175. Duty on transfer of property.- (1) The Duty on transfer of property shall
(a) in the form of a surcharge on the Duty imposed by the Indian Stamp Act,
1899 (Central Act II of 1899), as in force for the time being in the State of Tamil Nadu, on
every instrument of the description specified below, which relates to immovable property
situated in the area under the jurisdiction of a Village Panchayat; and
(b) at such rate, as may be fixed by the Government, not exceeding five per
centum on the amount specified below against each instrument:-
(i) Sale of immovable
property
The market value of the property as set forth in the instrument,
and in a case where the market value is finally determined by
any authority under Section 47-A of the Indian Stamp Act, 1899
(Central Act II of 1899), the market value as so determined by
such authority.
(ii) Exchange of
immovable property
The market value of the property of the greater value as set
forth in the instrument, and in a case where the market value
is finally determined by any authority under Section 47-A of the
Indian Stamp Act, 1899 (Central Act II of 1899), the market
value as so determined by such authority.
(iii) Gift of immovable
property
The market value of the property as set forth in the instrument,
and in a case where the market value is finally determined by
any authority under Section 47-A of the Indian Stamp Act, 1899
(Central Act II of 1899), the market value as so determined by
such authority.
(iv) Mortgage with
possession of
immovable property
The amount secured by the mortgage as set forth in the
instrument.
(v) Lease in perpetuity of
immovable property
An amount equal to the one-sixth of the whole amount or value
of the rents which would be paid or delivered in respect of the
first fifty years of the lease, as set forth in the instrument.
1[(vi) Release of Benami
right in favour
persons excepted
under sub-section (3)
of Section 4 of the
Benami Transactions
(Prohibition) Act,
1988 (Central Act 45
of 1988), of
immovable property.
The market value of the property as set forth in the instrument,
and in a case where the market value is finally determined by
any authority under Section 47-A of the Indian Stamp Act, 1899
(Central Act II of 1899), the market value as so determined by
such authority.
(vii) Settlement of
immovable property The market value of the property as set forth in the
instrument, and in a case where the market value is finally
other than in favour
of a member or
members of a family
determined by any authority under Section 47-A of the Indian
Stamp Act, 1899 (Central Act II of 1899), the market value as
so determined by such authority.
Explanation.- For the purpose of this item, the word “family”
shall have the same meaning as in the Explanation to item (i)
of clause (a) of Article 58 in Schedule I of the Indian Stamp Act,
1899 (Central Act II of 1899) as amended by the Indian Stamp
(Tamil Nadu) Amendment Act, 1981 (Tamil Nadu Act 42 of
1981)].
(2) On the introduction of the Duty aforesaid-
(a) Section 27 of the said Indian Stamp Act shall be read as if it specifically
required the particulars to be set forth separately in respect of property
situated in the areas under the jurisdiction of Village Panchayat and in respect of property
situated outside such area;
(b) Section 64 of the said Act shall be read as if it referred to the Village
Panchayat as well as the Government.
2[(3)***]; 2[(4)***]
3[175-A. Apportionment of Entertainment Tax among Panchayats.- Notwithstanding
anything contained in Section 13 of the Tamil Nadu Entertainments Act, 1939 (Tamil Nadu Act
X of 1939) so far as Panchayats are concerned, ten per cent of the proceeds of the tax under
Section 4, Section 4-F and Section 4-H of that Act collected every year shall be credited to the
Government and the balance of ninety percent shall be distributed among Village Panchayats,
Panchayat Union Councils and District Panchayats in such proportions as the Government may
fix.]
1. Added by Tamil Nadu Act 62 of 1997. 2. Sub-section (3) and (4) omitted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007.
Before omission it was as follows:. (3) The amount collected in the Panchayat Village in the Panchayat Development Block as surcharge on the Duty on transfers of property under this section shall be pooled every year for the entire block and distributed among all the Village Panchayats in the block in proportion to the land revenue of the Panchayat Village. (4) The Government may make rules not inconsistent with this Act for regulating the collection of the Duty, the payment thereof to the Village Panchayat and the deduction of any expenses incurred by the Government in the collection thereof.
3. Section 175-A inserted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007.
176. Exemption.- No exemption from the payment of any surcharge or tax
specified in Section 168 or 171 shall be granted by the Village Panchayat or the Panchayat Union
Council except in accordance with such rules as may be prescribed:
Provided that in any particular case, such exemption may be granted with the
previous sanction of the Government.
177. Power to require land revenue staff to collect taxes and fees due to Village
Panchayats.- Subject to such rules as may be prescribed, the Executive Authority or the
Commissioner shall have power to require the staff of the Land Revenue Department to prepare
at quinquennial intervals a House-Tax Assessment Register in such form as may be prescribed
and to collect any tax or fee due to the Village Panchayat or Panchayat Union Council on payment
of such remuneration not exceeding 61/4 percent of the gross sum collected as the Collector may,
by general or special order, determine.
178. Write-off of irrecoverable amounts.- Subject to such restrictions and control
as may be prescribed, a Village Panchayat or Panchayat Union Council may write off any tax,
fee or other amount whatsoever due to it, whether under a contract or otherwise, or any sum
payable in connection therewith, if in its opinion such tax, fee, amount or sum is irrecoverable:
Provided that where the Collector or any of his subordinates is responsible for the
collection of any tax, fee or other amount due to a Village Panchayat or Panchayat Union Council
the power to write off such tax, fee or amount or any sum payable in connection therewith, on
the ground of its being irrecoverable, shall be exercised by the Commissioner of Land
Administration or subject to his control, by the Collector or any officer authorised by him.
179. Local Education Grant.- The Government shall pay annually to every
Panchayat Union Council a Local Education Grant the amount of which shall be calculated as
follows:-
The total amount of expenditure approved by the Government for being debited to
the Panchayat Union (Education) Fund shall be divided into slabs in the manner specified below:-
So much of the expenditure as may be equal to the land revenue assignment of the
block referred to in section 170 shall constitute the first slab.
So much of the expenditure as may be in excess of the first slab subject to a
maximum of 250 paise for each individual of the population of the panchayat development block
concerned shall constitute the second slab.
To each Panchayat Union Council, the Government shall make a Local Education
Grant which shall be a proportion of the second slab not less than fifty per cent and not more
than eighty per cent as may be specified by the Government in respect of that block.
180. 1[***] 1. The following Section 180 was omitted by Tamil Nadu Act 30 of 1999:-
“180. Local Cess Surcharge Matching Grant.- The Government shall pay every year to the Panchayat Union Council as Local Cess Surcharge Matching Grant, which shall be a sum calculated at such percentage as may be prescribed of the proceeds of the local cess surcharge levied in the Panchayat Development Block.”
181. Classification of Panchayat Development Blocks.- For the purpose of
sanctioning grants to Panchayat Union Council, the Government may classify Panchayat
Development Blocks in such manner as they may deem fit once in every five years and it shall
be open to the Government to sanction grants at varying rates for the different classes of
Panchayat Development Blocks. It shall also be open to the Government to revise the
classification of Panchayat Development Blocks once in every five year. 1[181-A. Deposit of fund of Panchayat.- Any Panchayat having surplus fund
shall, with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this fund
for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project.- (1) The Government may make grant
or loan to a Panchayat for the execution of specific scheme, project, programme or plan relating
to any of the matters administered by such Panchayat subject to such terms and conditions as
may be prescribed.
(2) Such Panchayat shall utilize such grant or loan only for the purpose for which
such grant or loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of 1914),
shall apply in respect of the loan given by the Government under this section.
181-C. Raising of loan by Panchayat.- Every Panchayat shall be competent to raise
loan in full or in part from any Financial Institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Government in this behalf, namely:-
(a) to carry out any of the works connected with the improvement and
development of infrastructure in Panchayat areas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to the above
purposes; and
(d) to carry out any of its other statutory functions.
181-D. Procedure for inter-panchayats lending.- (1) Any Panchayat may raise
loan from any other Panchayat and any Panchayat may sanction loan to another Panchayat to
carry out any of its statutory functions or for the creation of capital assets or income generating
assets, with the prior sanction of the Inspector.
(2) The procedure for the receipt, utilization and repayment of the loan under this
section and Section 181-C shall be subject to such terms and conditions, as may be agreed upon
by the Financial Institution or agency or bank or lending Panchayat, as the case may be,
and the borrowing Panchayat. Every Panchayat shall maintain in respect of the loan, such
books of accounts, as may be prescribed.
(3) Every Panchayat shall utilize the loan only for the purposes for which such
loans are borrowed.]
1. Sections 181-A, 181-B, 181-C and 181-D inserted by Tamil Nadu Act 23 of 2000.
182. 1[***] ; 183. 1[***] ; 184. 1[***] 1. The following Sections 182, 183 and 184 were omitted by Tamil Nadu Act 30 of 1999:-
“182. Local Roads Grant.- The Government shall pay every year to every Panchayat Union Council a Local Roads Grant, which shall be such sum as may be fixed by the Government for each individual of the estimated population in the Panchayat Development Block to be earmarked and spent on the maintenance of roads in its area and such sum shall be in lieu of the amounts payable before the commencement of this Act, with reference to Section 10(1) of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu Act 13 of 1974): Provided that in calculating the sum to be paid to the Panchayat Union Council by way of Local Roads Grant under this Section, the Government shall take into account the length and nature of roads lying in the Panchayat Development Block.
183. Village House-Tax Matching Grant.- On every rupee of house tax collected by a Village Panchayat, an equal amount shall be paid by the Government as grant which shall be called the Panchayat Village House-Tax Matching Grant.
184. Deduction from grant in certain cases.- Where the Panchayat Union Council undertakes a work of common benefit for more than one Village Panchayat, it may apportion the cost of such work among the different Village Panchayats benefited thereby. In such a case, the Panchayat Union Council shall be entitled to recover the share of such cost from the Village Panchayat out of the amounts payable to the Village Panchayats under Sections 167 and 175.”
185. Constitution of Panchayat Union Fund and Village Panchayat Fund.-
There shall be constituted-
(a) for each Panchayat Union, a Panchayat Union (General) Fund and a
Panchayat Union (Education) Fund;
(b) for each Village Panchayat, a Village Panchayat Fund.
186. Panchayat Union (General) Fund.- The receipts which shall be credited to
the Panchayat Union (General) Fund shall include-
(a) 1[***]
2[(b) The proportionate share of the proceeds of the Local Cess, Local Cess
Surcharge, Surcharge on the Duty on transfers of property and Entertainments Tax received by
the Panchayat Union Council under Sections 169 and 175-A;]
(c) 3[***]
(d) 3[***]
(e) fees on licences issued and permissions given by the Panchayat Union
Councils;
(f) fees levied in public markets classified as Panchayat Union markets after
deducting the contribution, if any, paid by the Panchayat Union Council to the Village Panchayat
on the scale fixed by the Government;
(g) the contribution paid to the Panchayat Union Council by Village Panchayats in
respect of markets classified as Village Panchayat markets;
(h) fees for the temporary occupation of roads or road margins;
(i) fees for the use of choultries;
(j) receipts from dispensaries maintained by the Panchayat Union Council;
(k) income from endowments and trusts under the management of the Panchayat
Union Council;
(l) 4[***] ;
(m) contributions from Government, other Panchayat Union Councils,
municipalities, other local authorities and persons in aid of every institution or service
maintained or financed from Panchayat Union funds or managed by the Panchayat Union
Council;
(n) sale-proceeds of tools and plants, stores and materials and of trees and
avenue produce appertaining to Panchayat Union roads;
(o) income from Panchayat Union ferries and fisheries;
(p) interest on loans and securities;
(q) interest on arrears of revenue;
(r) income from and sale-proceeds of, buildings, lands and other property
belonging to the Panchayat Union Council;
(s) unclaimed deposits and other forfeitures;
(t) fines and penalties levied under this Act by the Panchayat Union Council or at
its instance or on its behalf;
(u) all sums other than those enumerated above or in Section 187 which arise out
of, or are received in aid of, or for expenditure on, any institutions or services maintained or
financed from the Panchayat Union funds or managed by the Panchayat Union Council;
(v) all other moneys received by the Panchayat Union Council.
1. Clause (a) of Section 186 was omitted by Tamil Nadu Act 30 of 1999. Before omission it was as follows: “(a) such part of the Local Cess collected in the Panchayat Development Block as remains after crediting to the Panchayat Union (Education) Fund and the Village Panchayat Fund under Section 167;”
2. Substituted for the expressions : “the local cess surcharge collected in the Panchayat Development Block under Section 168” vide Tamil Nadu Act 23 of 2007 w.e.f 8th June, 2007.
3. Clauses (c) and (d) of Section 186 were omitted by Tamil Nadu Act 30 of 1999.
Before omission it was as follows: “(a) the Local Cess Surcharge Matching Grant paid by the Government under Section 180; (d) the Local Roads Grant paid by the Government under Section 182.”
4. Clause (l) omitted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007. Before omission it was as follows: “(l) the proportionate share of the proceeds of the Entertainments Tax received by the Panchayat Union Council under Section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939);
187. Panchayat Union (Education) Fund.- The receipt which shall be credited
to the Panchayat Union (Education) Fund shall include-
(a) 1[***]
(b) the land revenue assignment paid by the Government under Section 170;
(c) the Local Education Grant paid by the Government;
(d) such contribution from the Panchayat Union (General) Fund as the
Government may decide to be necessary in any year in order to balance the budget of the Fund
for that year;
(e) all fines and penalties levied within the jurisdiction of the Panchayat Union
Council under he provisions of the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act
VIII of 1920);
(f) all income derived from any endowments or other property owned or
managed by the Panchayat Union Council for the benefit of elementary education;
(g) all other sums which may be contributed or received by the Panchayat
Union Council for the purposes of elementary education.
1. The following clause (a) of Section 187 was omitted by Tamil Nadu Act 30 of 1999: Before omission it was as below:- “(a) twenty per cent of the local cess collected under Section 167;”.
188. Village Panchayat Fund.- 1[(1)] The receipts which shall be credited to the
Village Panchayat Fund shall include-
2[(a) the house-tax and any other tax or any cess or fees levied under
sections 171 and 172;]
3[(b) the profession tax levied by Village Panchayats under Chapter IX-A;]
(c) 4[***]
5[(d) the proportionate share of the proceeds of the local cess, local cess
surcharge, surcharge on the duty on transfers of property and entertainment tax received by
the Village Panchayat under Sections 169 and 175-A;]
(e) 6[***]
(f) the taxes and tolls levied in the village under Sections 117 and 118 of the
Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act VIII of 1939);
(g) fees levied in public markets classified as Village Panchayat markets after
deducting the contributions, if any, paid by the Village Panchayat to the Panchayat Union Council
on the scale fixed by the Government;
(h) the contribution paid to the Village Panchayat by Panchayat Union Councils
in respect of markets classified as Panchayat Union markets;
(i) fees for the temporary occupation of village sites, roads and other similar
public places or parts thereof in the Panchayat Village ;
(j) fees levied by the Village Panchayat in pursuance of any provisions of this
Act or any rule or order made thereunder;
Panchayat;
Government;
Panchayat;
(k) income from endowments and trusts under the management of the Village
(l) the net assessment on service inams which are resumed by the
(m) 7[***]
(n) income derived from Panchayat Village fisheries;
(o) income derived from ferries under the management of the Village
(p) unclaimed deposits and other forfeitures;
(q) a sum equivalent to the seigniorage fees collected by the Government
every year from persons permitted to quarry for road materials in the Panchayat Village:
(r) all income derived from porambokes the user of which is vested in the
Village Panchayat;
(s) where the Panchayat Village is in a ryotwari tract, all income derived from
trees standing on porambokes although the user of the porambokes is not vested in the Village
Panchayat;
(t) income from leases of Government property obtained by the Village
Panchayat;
(u) fines and penalties levied under this Act by the Village Panchayat or at the
instance or on behalf of the Village Panchayat;
(v) all sums other than those enumerated above which arise out of, or are
received in aid of or for expenditure on any institutions or services maintained or financed from
the Village Panchayat fund or managed by the Village Panchayat;
8[(w) such other moneys as may be specified by the Government.]
9[(2) Notwithstanding anything contained in sub-section (1), the Government may
direct any Village Panchayat to constitute separate funds to which shall be credited such receipt
as may be specified and such funds shall be applied and disposed of in such manner as may be
prescribed.
(3) Subject to such general control as the Village Panchayat may exercise from time
to time, all cheques for payment from Village Panchayat Fund 10[***] shall be signed jointly by
the President and Vice President and in the absence of the President or Vice President, as the
case may be, by the Vice President or the President and another member authorised by the
Village Panchayat at a meeting in this behalf.]
1. Re-numbered as sub-section (1) by Tamil Nadu Act 54 of 1997. 2. Substituted for the words “the house-tax, the vehicle-tax and any other tax or any cess or
fee, levied under Sections 171 to 173” by Tamil Nadu Act 29 of 1995. 3. Substituted for the following clause (b) by Tamil Nadu Act 30 of 1999:
“(b) the profession tax levied by Village Panchayats under the Tamil Nadu Tax on Professions, Trades, Callings and Employments Act, 1992 (Tamil Nadu Act 24 of 1992);”
4. The following clause (c) “the proceeds of the duty on transfers of property levied under Section 175” omitted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007.
5. Clause (d) substituted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007. 6. The following clause (e) “in respect of Village Panchayat Fund, the Village House Tax
Matching Grant” omitted by Tamil Nadu Act 30 of 1999. 7. Clause (m) omitted by Tamil Nadu Act 23 of 2007 w.e.f. 8th June, 2007. Before omission
it was as follows:- (m) the proportionate share of the proceeds of the Entertainments Tax received by the Village Panchayat under Section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939);
8. Substituted for the expressions: “all other moneys received by the Village Panchayat.” vide Tamil Nadu Act 25 of 2007 w.e.f. 8th June, 2007.
9. Sub-section (2) and (3) were added by Tamil Nadu Act 54 of 1997. 10. The words “or other funds constituted under sub-section (2)” were omitted by Tamil Nadu
Act 25 of 2007 w.e.f. 8th June, 2007.
189. District Panchayat (General) Fund.- (1) There shall be constituted for each
District Panchayat, a District Panchayat (General) Fund and the following shall form a part of,
or be paid into, the District Panchayat (General) Fund, namely:-
(a) the amount transferred to the District Panchayat (General) Fund by
appropriation from out of the Consolidated Fund of the State;
(b) all grants, assignments, loans and contributions made by the
Government;
(c) all rents from lands or other property of the District Panchayat;
(d) all interests, profits and other money accruing by gift, grants,
assignments or transfer from private individuals or institutions;
(e) all proceeds of land, security and other properties sold by the District
Panchayat;
(f) all fees and penalties paid to or levied by or on behalf of the District
Panchayat under this Act;
(g) all sums received by or on behalf of the District Panchayat by virtue of
this Act.
(2) The Government shall make a grant to every District Panchayat (General) Fund,
to cover the expenses of establishment at such scale as may be determined by it.
EXPENDITURE
190. Application of moneys received and expenditure from funds.- All moneys
received by the Panchayat Union Council and the Village Panchayat shall be applied and disposed
of in accordance with the provisions of this Act and other laws:
Provided that the Panchayat Union Council or the Village Panchayat shall have
power subject to such rules as may be prescribed to direct that the proceeds of any tax or
additional tax levied under this Act shall be earmarked for the purpose of financing any specific
public improvement. A separate account shall be kept of the receipts from every such tax or
additional tax and the expenditure thereof.
191. Expenditure from Village Panchayat Fund and Panchayat Union Fund.-
(1) The purposes to which the funds of the Panchayat Union Council or of the Village Panchayat
may be applied include all objects expressly declared obligatory or discretionary by this Act or
any Rules made thereunder or by any other laws or Rules and the funds shall be applicable
thereto within the Panchayat Development Block or the Panchayat Village, as the case may be,
subject to such rules or special orders as the Government may prescribe or issue and shall,
subject as aforesaid be applicable to such purposes outside the Panchayat Development Block
or Panchayat Village if the expenditure is authorised by this Act or specially sanctioned by the
Inspector.
(2) It shall be the duty of every Panchayat Union Council and Village Panchayat to
provide for the payment of-
(a) any amount falling due on any loans contracted by it;
(b) the salaries and allowances and the pensions, pensionary contributions
and provident fund contributions of its officers and servants;
(c) sums due under any decree or order of a Court; and
(d) any other expenses rendered obligatory by or under this Act or any other
law.
(3) A Panchayat Union Council or Village Panchayat may, with the sanction of the
Government, contribute to any fund for the defence of India .
(4) A Panchayat Union Council or Village Panchayat, may with the sanction of the
Inspector also-
(a) contribute towards the expenses of any public exhibition, ceremony or
entertainment in the Panchayat Development Block or Panchayat Village ;
(b) contribute to any charitable fund, or to the funds of any institution for the
relief of the poor or the treatment of disease or infirmity or the reception of indisposed or
infirm persons or the investigation of the causes of disease; and
(d) defray any other extraordinary charges.
192. Preparation and sanction of budgets.- (1) The Executive Authority of the
Village Panchayat and the Commissioner shall in each year frame and place before the Village
Panchayat or the Panchayat Union Council, as the case may be, a budget showing the probable
receipts and expenditure during the following year.
(2) The budget of a Village Panchayat or Panchayat Union Council shall after
preparation by the Executive Authority or the Commissioner, be submitted on or before such
date and to such officer as may be prescribed and if the prescribed officer is satisfied that
adequate provision has not been made therein for the performance of any necessary service or
services, he shall have power to return the budget for modification in such manner as may be
necessary to secure such provision.
(3) The Village Panchayat or the Panchayat Union Council, as the case may be,
shall sanction the budget with such modification as it thinks fit. If there is a difference of opinion
between the officer referred to in sub-section (2) and the Village Panchayat and the Panchayat
Union Council, as the case may be, the budget shall be referred to the Inspector in the case of
Village Panchayat and the Government in the case of the Panchayat Union Council. The Inspector
or the Government, as the case may be, shall have power to modify the budget in such manner
as he or they may consider necessary.
(4) If in the course of a year, a Village Panchayat or Panchayat Union Council finds
it necessary to alter the figures shown in the budget with regard to its receipts or to the
distribution of the amounts to be expended on the different services undertaken by it, a
supplemental or revised budget may be framed, sanctioned, submitted and modified in the
manner provided in sub-section (1) and (2):
Provided that no such alteration shall be given effect to except with the consent of
the prescribed officer.
(5) On or before such date in each year as may be prescribed, every Commissioner
shall submit to the Government through such officer and in such forms as may be prescribed a
budget for the ensuing financial year showing the income and expenditure relating to the
Panchayat Union (Education) Fund.
(6) The Government may pass such orders as they think fit in respect of the budget
referred to in sub-section (5) and the Panchayat Union Council concerned shall be bound to
carry out all such orders.
(7) The accounts of the Panchayat Union (Education) Fund shall be examined and
audited by an Auditor appointed by the Government under Section 193 and the Panchayat
Union Council concerned shall carry out any instruction which the Government may issue on
the audit report.
193. Appointment of Auditors.- (1) The Government shall appoint auditors for the
accounts of the receipts and expenditure of the funds of the Panchayat. Such auditors shall be
deemed to be “public servants” within the meaning of Section 21 of the Indian Penal Code, 1860
(Central Act XLV of 1860). 1[(2) The Government may recover from the Panchayat, the expenditure incurred
by the Government in the audit of the accounts of such Panchayat, at such percentage, of the
expenditure as may be fixed by the Government.]
1. Sub-section (2) of Section 193 was substituted by Tamil Nadu Act 19 of 2001.
194. Contribution to expenditure by other local authorities.- If the expenditure
incurred by the Government or by any Panchayat Union Council or by any Village Panchayat or
by any other local authority in the State for any purpose authorised by or under this Act, is such
as to benefit the inhabitants of the Panchayat Union or Panchayat Village, the Panchayat Union
Council or the Village Panchayat, as the case may be, may, with the sanction of the Inspector,
and shall, if so directed by him, make a contribution towards such expenditure.
195. Recovery of loans and advances made by Government.- (1) Notwithstanding
anything contained in the Local Authorities Loans Act, 1914 (Central Act IX of 1914), the
Government may-
(a) by order direct any person having custody of the funds of the Panchayat
Union Council or the Village Panchayat to pay to them in priority to any other charges against
such fund, except charges for the service of authorised loans, any loan or advance made by
them to the Panchayat Union Council or the Village Panchayat for any purpose to which its funds
may be applied under this Act;
(b) recover any such loan or advance by suit.
(2) The person to whom the order referred to in Clause (a) of sub-section (1) is
addressed shall be bound to comply with such order.
196. Application of certain sections of this Act to District Panchayat.- The provisions
of Sections 190, 191, 192, 194 and 195 (both inclusive) shall, in as far as may be, apply in
relation to the District Panchayat as they apply in relation to Village Panchayat and Panchayat
Union Council.
197. Certain powers and functions of District Panchayat to be notified by the
Government.- (1) It shall be lawful for the Government from time to time to direct by
notification that,-
(a) any of the powers and functions of the Village Panchayat or Panchayat
Union Council or of the Government; or
(b) any road, bridge, channel, building or other property movable, or
immovable which is vested in the Village Panchayat or the Panchayat Union Council or the
Government and which is situated in the district,
shall with the consent of the District Panchayat and subject to such exemption and conditions
as the Government may make and impose, be exercised or placed under the control and
administration of the District Panchayat for the purposes of this Act and thereupon such powers
and functions and such road, bridge, channel, building or other property, shall be under the
control and administration of the District Panchayat, subject to all exceptions and to all charges
and liabilities affecting the same.
(2) It shall be competent for the Government by notification, to resume any of the
powers and functions or property, placed under the control of the District Panchayat under sub-
section (1), on such terms as the Government may determine.
198. Finance Commission.- (1) The Governor shall as soon as may be, after the
commencement of this Act, but not later than 24th April 1994 and thereafter at the expiration of
every fifth year, constitute a Finance Commission referred to in Article 243-I of the Constitution
to review the financial position of the panchayats and to make recommendations to the Governor
as to-
(a) the principles which should govern,-
(i) the distribution between the State and Panchayats of the net
proceeds of the taxes, duties, tolls and fees leviable by the Government which may be divided
between them and allocation between the District Panchayats, Panchayat Union Councils and
Village Panchayats of their respective shares of such proceeds;
(ii) the determination of the taxes, duties, tolls and fees which may be
assigned to or appropriated by the Panchayats;
(iii) the grants-in-aid to the Panchayats , from the Consolidated Fund
of the State;
(b) the measures needed to improve the financial position of the Panchayats;
(c) any other matter referred to the Finance Commission by the Governor in
the interest of sound finance of the Panchayats.
(2) The Finance Commission shall consists of a Chairman and 1[Five other
members].
(3) The Chairman and members of Finance Commission shall possess such
qualifications and shall be appointed such manner as may be prescribed.
(4) The Finance Commission shall determine their procedure.
(5) The Chairman or a member of the Finance Commission may resign his office by
writing under his hand and addressed to the Finance Secretary to the Government, but he shall
continue in office until his resignation is accepted by the Governor.
(6) The casual vacancy created by the resignation of the member or Chairman
under sub-section (5) or for any other reasons may be filled by the fresh appointment and a
member or Chairman so appointed, shall hold office for the remaining period for which the
member or Chairman in whose place he was appointed would have held office.
(7) The Finance Commission shall have the following powers in the performance of
its functions, namely:-
(a) to call for any record from any officer or authority;
(b) to summon any person to give evidence or produce records; and
(c) such other powers as may be prescribed.
(8) The Finance Commission shall prepare a report on the activities of the
Commission and submit the same to the Government at the end of each financial year.
(9) The Governor shall cause every recommendation made by the Finance
Commission under this section together with an explanatory memorandum as to the action taken
thereon to be placed in the table of the Legislative Assembly.
1. Substituted for the words “Four other members” by Tamil Nadu Act 6 of 2006 w.e.f.13th June, 2006.
1[CHAPTER IX-A
TAX ON PROFESSION, TRADE, CALLING AND EMPLOYMENT
198-A. Definitions.- For the purposes of this chapter,-
(a) “employee” means a person employed on salary and includes,-
(i) a Government servant receiving pay from the revenue of the Central
Government or any State Government;
(ii) a person in the service of a body whether incorporated or not, which is
owned or controlled by the Central Government or any State Government, where such body
operates within the Panchayat Village eventhough its headquarters may be outside that
Panchayat Village; and
(iii) a person engaged in any employment by an employer, not covered by
sub-clauses (i) and (ii);
(b) “employer” in relation to an employee earning any salary on a regular basis
under him means, the person or the officer who is responsible for disbursement of such salary
and includes the head of the office or any establishment as well as the Manager or Agent of the
employer;
(c) “half-year” shall be from the 1st day of April to the 30th day of September and
from the 1st day of October to the 31st day of March of a year;
(d) “month” means a calendar month;
(e) “person” means any person who is engaged actively or otherwise in any
profession, trade, calling or employment in the State of Tamil Nadu and includes a Hindu
undivided family, firm, company, corporation or other corporate body, any society, club, body
of persons or association, so engaged, but does not include any person employed on a casual
basis;
(f) “tax” means the tax on profession, trade, calling and employment levied under
this chapter.
198-B. Levy of profession tax.- (1) There shall be levied by the Village Panchayat
a tax on profession, trade, calling and employment.
(2) Every company which transacts business and every person, who is engaged
actively or otherwise in any profession, trade, calling or employment within the Panchayat Village
on the first day of the half year for which return is filed, shall pay half yearly tax at the rates
specified in the Table below in such manner as may be prescribed:-
Sl.No. AVERAGE HALF YEARLY INCOME HALF-YEARLY
TAX FROM TO
(1) (2) (3)
1.
Rs.
Upto 21,000
Rs.
…
Rs.
Nil
2. 21,001 30,000 60
3. 31,001 45,000 150
4. 45,001 60,000 300
5. 60,001 75,000 450
6. 75,001 and above
(3) The rate of tax payable under sub-section (2) shall be published by the
Inspector in such manner as may be prescribed.
(4) Where a company or person proves that it or he has paid the sum due on
account of the tax levied under this Chapter or any tax of the nature of a profession tax imposed
under the Cantonments Act, 1924 (Central Act II of 1924) for the same half year to any Local
Authority or Cantonment Authority in the State of Tamil Nadu, such company or person shall
not be liable, by reason merely of change of place of business, exercise of
profession, trade, calling or employment, or residence, to pay the tax to any other local
authority or Cantonment Authority.
(5) The tax leviable from a Firm, Association or Hindu Undivided Family may be
levied on any adult member of the Firm, Association or Family.
(6) Where a person doing the same business in the same name in one or more
places within the Panchayat Village , the income of such business in all places within the
Panchayat Village shall be computed for the purpose of levy of tax and such person shall pay
the tax in accordance with the provisions of this Chapter.
(7) Where any Company, a Corporate Body, Society, Firm, Body of persons or
Association pays the tax under this Chapter, any director, partner or member, as the case may
be, of such Company, Corporate Body, Society, Firm, Body of persons or Association shall not
be liable to pay tax under this Chapter for the income derived by such director, partner or
member from such Company, Corporate Body, Society, Firm, Body of persons or Association:
Provided that such director, partner or member shall be liable to pay tax under this
Chapter for the income derived from other sources.
(8) Every person who is liable to pay tax, other than a person earning salary or
wage shall furnish to the Executive Authority a return in such form, for such period and within
such date and in such manner as may be prescribed.
Provided that subject to the provisions of sub-section (10) and (11), such person
may make a self assessment on the basis of average half yearly income of the previous financial
year and the return filed by him shall be accepted without calling for the accounts and without
any inspection.
(9) Every such return shall accompany with the proof of payment of the full amount
of tax due according to the return and a return without such proof of payment shall not be
deemed to have been duly filed.
(10) Notwithstanding anything contained in the proviso to sub-section (8), the
Executive Authority may select ten percent of the total number of such assessment in such
manner as may be prescribed for the purpose of detailed scrutiny regarding the correctness of
the return submitted by a person in this connection and in such cases final assessment order
shall be passed in accordance with the provisions of this Chapter.
(11) If no return is submitted by any person under sub-section (8) within the
prescribed period or if the return submitted by him appears to the Executive Authority to be
incomplete or incorrect, the Executive Authority shall, after making such enquiry as he may
consider necessary, assess such person to the best of his judgement:
Provided that before taking action under this sub-section, the person shall be given
a reasonable opportunity of proving the correctness or completeness of any return submitted
by him.
(12) Every person who is liable to pay tax under this section, other than a person
earning salary or wage-
(a) shall be issued with a pass book containing such details relating to such
payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the
Executive Authority may, on an application made by the person accompanied by such fee as
may be fixed by the Village Panchayat, issue to such person a duplicate of the pass book.
(b) shall be allotted a permanent account number and such person shall-
(i) quote such number in all his returns to, or correspondence with, the
Executive Authority;
(ii) quote such number in all challans for the payment of any sum due
under this Chapter.
(13) The rate of tax specified under sub-section (2) shall be revised by the Village
Panchayat once in every five years and such revision of tax shall be increased not less than
twenty five percent and not more than thirty five percent of the tax levied immediately before
the date of revision.
198-C. Employers liability to deduct and pay tax on behalf of the Employees.-
The tax payable by any person earning a salary or wage shall be deducted by his employer from
the salary payable to such person, before such salary or wage is paid to him such manner as
may be prescribed, and such employer shall, irrespective of whether such deduction has been
made or not when the salary or wage is paid to such person, be liable to pay tax on behalf of
such person:
Provided that if the employer is an officer of the State or Central Government, the
Government may, notwithstanding anything contained in this Chapter, prescribed the manner
in which such employer shall discharge the said liability.
198-D. Filing of returns by Employer.- (1) Every employer liable to pay tax under
this chapter shall file a return to the Executive Authority in such form, for such period and by
such date as may be prescribed, showing therein the salaries paid by him to the employees and
the amount of tax deducted by him in respect of such employees.
(2) Every such return shall accompany with the proof of payment of the full amount
of tax due according to the return and a return without such proof of payment shall not be
deemed to have been duly filed.
198-E. Assessment of the Employer.- (1) The Executive Authority, if satisfied, that
any return filed by any employer under sub-section (1) of Section 198-D is correct and complete,
shall accept the return.
(2) Where an employer has failed to file any return under sub-section (1) of Section
198-D within the time or if the return filed by him appears to the Executive Authority to be
incorrect or incomplete, the Executive Authority shall, after making such enquiry as he
considers necessary, determine the tax due and assess the employer to the best of his
judgment and issue a notice of demand for the tax so assessed:
Provided that before assessing the tax due, the Executive Authority shall give the
employer a reasonable opportunity of being heard.
198-F. Penalty and interest.- (1) In addition to the tax assessed under sub- section
(11) of Section 198-B or sub-section (2) of Section 198-E, the Executive Authority shall direct
the person or employer to pay by way of penalty a sum-
Which shall be, in the case of submission of incorrect or incomplete return, one
hundred percent of the difference of the tax assessed and the tax paid as per return:
Provided that no penalty under this sub-section shall be imposed after the period
of three years from the date of the order of the assessment under this chapter and unless the
person affected has had a reasonable opportunity of showing cause against imposition.
(2) On any amount remaining unpaid after the dates specified for its payment, the
person or employer shall pay, in addition to the amount due, interest at such rate not exceeding
one percent per mensem of such amount for the entire period of default, as may be prescribed.
198-G. Appeal.- (1) Any person or employer aggrieved by any order or decision of
the Executive Authority in relation to the payment of tax (including penalty, fee and interest)
may, within such time as may be prescribed, appeal to the authority prescribed under Section
174.
(2) The decision of the authority referred to in sub-section (1) shall be final and
shall not be questioned in any Court of law:
Provided that no such decision shall be made except after giving the person affected
a reasonable opportunity of being heard.
198-H. Exemptions.- Nothing contained in this Chapter shall apply to-
(a) the members of the Armed Forces of the Union serving in any part of this
State, to whom the provisions of the Army Act, 1950 (Central Act XLVI of 1950), the Air Force
Act, 1950 (Central Act XLV of 1950), or the Navy Act, 1957 (Central Act LXII of 1957), applies;
(b) the members of the Central Reserve Police Force to whom the Central
Reserve Police Force Act, 1949 (Central Act XLVI of 1949) applies and serving in any part of this
State;
(c) physically disabled persons with total disability in one or both the hands or
legs, spastics, totally dumb or deaf persons or totally blind persons:
Provided that such physical disability shall be duly certified by a Registered
Medical Practitioner in the service of the Government not below the rank of Civil Surgeon.
198-I. Repeal and Savings.- (1) The Tamil Nadu Tax on Professions, Trades,
Callings and Employments Act, 1992 (Tamil Nadu Act 24 of 1992) (hereinafter in this Section
referred to as the 1992 Act) in its application to the Village Panchayat, is hereby repealed.
(2) The repeal of the 1992 Act under sub-section (1) shall not affect,-
(i) the previous operation of the said Act or anything done or duly suffered
thereunder; or
(ii) any right, privileges, obligations or liabilities acquired, accrued or incurred
under the said Act; or
(iii) any penalty, forfeiture or punishment incurred in respect of any offence
committed.
(3) Notwithstanding the repeal of the 1992 Act, the rates of tax on professions,
trades, callings and employments specified in the Schedule to the said Act shall continue to
apply for the period commencing on the 1st day of April 1992 and ending with the 30th day of
September 1998 for the levy and collection of such tax for the said period, where the tax due
under that Act has not been paid for the said period.
(4) The provision of this chapter, other than the rates of tax specified in sub-
section (2) of Section 138-B and the provisions relating to penalty and interest, shall mutatis
mutandis apply to the levy and collection of tax for the period mentioned in sub-section (3).
(5) The arrears of tax under the 1992 Act shall be paid in six equal half yearly
instalments in such manner and within such period as may be prescribed].
1. Chapter IX-A with Sections 198-A to I were inserted by Tamil Nadu Act 55 of 1998.
CHAPTER X
CONTROLLING AUTHORITIES
199. Appointment of officers to supervise Panchayats.- (1) The Government may
appoints such officers as may be required for the purpose of inspecting or superintending the
operations of all or any of the Panchayats constituted under this Act.
(2) The Government shall have power to regulate by rules made under this Act, the
classifications, methods of recruitment, conditions of service, pay and allowances and discipline
and conduct of the officers referred to in sub-section (1) and of the members of their
establishments.
200. Powers of Inspecting Officers.- (1) The Inspector or the Collector or any officer
appointed under Section 199 or any other officer or person whom the Government or the
Inspector or the Collector may empower in this behalf, may-
(a) enter on and inspect any immovable property, or any work in progress,
under the control of any Panchayat or any Executive Authority or Commissioner, or 1[Secretary];
(b) enter any school, dispensary, vaccination station or choultry maintained
by or under the control of any Panchayat or any other institution maintained by or under the
control of any Panchayat and inspect any records, registers or other documents kept in any such
institution;
(c) enter the office of any Panchayat and inspect any records, registers or
other documents kept therein.
(2) Village Panchayats and their Presidents, Executive Authorities, Panchayat Union
Councils, and their Chairmen, Commissioners, District Panchayats and their Chairmen,
1[Secretaries] and the officers and servants of Panchayats shall be bound to afford to the officers
and persons aforesaid, such access, at all reasonable times, to Panchayat property or premises
and to all documents as may, in the opinion of such officers or persons, subject to such rules as
may be prescribed, be necessary to enable them to discharge their duties under this section.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
201. Powers of officers for purpose of control.- The Inspector or any officer or
person whom the Government or the Inspector, may empower in this behalf may-
(a) direct the Village Panchayat or Panchayat Union Council or the District
Panchayat to make provision for and to execute or provide any public work or amenity, or service
of the description referred to in Section 110, 112 and 163;
(b) call for any record, register or other document in the possession, or under the
control of any Panchayat or Executive Authority, or Commissioner or 1[Secretary];
(c) require any Panchayat or Executive Authority or Commissioner or the 1[Secretary] to furnish any return, plan, estimate, statement, account or statistics;
(d) require any Panchayat or Executive Authority or Commissioner or the
1[Secretary] to furnish any information or report on any matter connected with such Panchayat;
(e) require any Panchayat or Executive Authority or the Commissioner or the
1[Secretary] to obtain his previous sanction before giving up a claim or closing down any
institution which is a source of income;
(f) record in writing for the consideration of any Panchayat or Executive Authority
or Commissioner or the 1[Secretary], any observations in regard to its or his proceedings or
duties.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
202. Power to suspend or cancel resolution, etc. under the Act.- (1) The
Inspector may, by order in writing-
(i) suspend or cancel any resolution passed, order issued, or licence or
permission granted, or
(ii) prohibit the doing of any act which is about to be done or is being done,
in pursuance or under colour of this Act, if in his opinion,-
(a) such resolution, order, licence, permission or act has not been
legally passed, issued, granted or authorised, or
(b) such resolution, order, licence, permission or act is in excess of the
powers conferred by this Act or any other law or an abuse of such powers or is considered by
the Inspector to be otherwise undesirable, or
(c) the execution of such resolution or order, or the continuance in force
of such licence or permission or the doing of such act is likely to cause danger to human life,
health or safety, or is likely to lead to a riot or an affray;
Provided that nothing in this sub-section shall enable the Inspector to set
aside any election which has been held.
(2) The Inspector shall, before taking action on any of the grounds referred to in
clauses (a) and (b) of sub-section (1), give the authority or person concerned an opportunity
for explanation.
(3) The power conferred on the Inspector under clause (c) of sub-section (1) may
be exercised by the Collector in accordance with the provisions of that clause.
203. Emergency powers of Collector and Inspector.- Subject to such control as
may be prescribed, the Inspector or the Collector may, in cases of emergency, direct or provide
for the execution of any work, or the doing of any act which a Panchayat or Executive Authority
or Commissioner or 1[Secretary] is empowered to execute or do and the immediate execution
or doing of which is in his opinion necessary for the safety of the public and may direct that the
expense of executing such work or doing such act shall be paid by the person having the custody
of the Village Panchayat Fund or the Panchayat Union (General) Fund or the District Panchayat
(General) Fund in priority to any other charges against such Fund except charges for the service
of authorised loans.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
204. Power to take action in default of a Village Panchayat, President or
Executive Authority, etc. – (1) If at any time it appears to the Inspector that a Village
Panchayat, President or Executive Authority or that a Panchayat Union Council or its Chairman
or Commissioner or a District Panchayat or its Chairman or 1[Secretary], has made default in
performing any duty imposed by or under this or any other Act, he may, by order in writing,
fix a period for the performance of such duty.
(2) If such duty is not performed within the period so fixed, the Inspector may
appoint some person to perform it and may direct that the expense of performing it shall be
paid by the person having the custody of the Village Panchayat Fund or the Panchayat Union
Fund or the District Panchayat (General) Fund as the case may be, in priority to any other
charges against such Fund except charges for the service of authorised loans.
(3) If on a representation in writing made by the President, the Inspector is
satisfied that due to the non-co-operation of the members with the President, the Village
Panchayat is not able to function, the Inspector may, by notification, authorize the President to
perform, subject to the control of the Inspector, such of the duties imposed upon the Village
Panchayat by law and for such period not exceeding six months as may be specified in such
notification. During the period for which the President is so authorised, there shall be no meeting
of the Village Panchayat.
(4) If on a representation in writing made by the Chairman, the Government are
satisfied that due to the non-co-operation of the members with the Chairman, the Panchayat
Union Council or the District Panchayat, as the case may be, is not able to function, the
Government may, by notification, authorise the Chairman to perform, subject to the control of
the Government or any officer authroised by the Government in this behalf, such of the duties
imposed upon the Panchayat Union Council or the District Panchayat, as the case may be, by
law and for such period not exceeding six months as may be specified in such notification. During
the period for which the Chairman is so authorised, there shall be no meeting of the Panchayat
Union Council or the District Panchayat.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
205. Removal of President.- (1) The Inspector-
(a) of his own motion, or
(b) on a representation in writing signed by not less than two-thirds of the
sanctioned strength of the Village Panchayat containing a statement of charges against the
President and presented in person to the Inspector by any two of the members of the Village
Panchayat,
is satisfied that the President willfully omits or refuses to carry out or disobeys any provision of
this Act, or any Rule, bye-law, Regulation or lawful order made or issued under this Act or abuses
any power vested in him, the Inspector shall, by notice in writing, require the President to offer
within a specified date, his explanation with respect to this acts of omission or commission
mentioned in the notice.
(2) If the explanation is received within the specified date and the Inspector
considers that the explanation is satisfactory, he may drop further action with respect to the
notice. If no explanation is received within the specified date or if the explanation received is in
his opinion not satisfactory, he shall forward to the Tahsildar of the taluk a copy of the notice
referred to in sub-section (1) and the explanation of the President if received within the specified
date with a proposal for the removal of the President for ascertaining the views of the Village
Panchayat.
(3) The Tahsildar shall then convene a meeting for the consideration of the notice
and the explanation, if any and the proposal for the removal of the President, at the office of
the Village Panchayat at a time appointed by the Tahsildar.
(4) A copy of the notice of the meeting shall be caused to be delivered to the
President and to all the members of the Village Panchayat by the Tahsildar atleast seven days
before the date of the meeting.
(5) The Tahsildar shall preside at the meeting convened under this section and no
other person shall preside thereat. If, within half an hour appointed for the meeting, the
Tahsildar is not present to preside at the meeting, the meeting shall stand adjourned to a time
to be appointed and notified to the members and the President by the Tahsildar under sub-
section (6).
(6) If the Tahsildar is unable to preside at the meeting, he may, after recording his
reasons in writing, adjourn the meeting to such other time as he may appoint. The date so
appointed shall be not later than thirty days from the date so appointed for the meeting under
sub-section (3). Notice of not less than seven clear days shall be given to the members and the
President of the time appointed for the adjourned meeting.
(7) Save as provided in sub-sections (5) and (6), a meeting convened for the
purpose of considering the notice and the explanation, if any and the proposal for the removal
of the President under this section shall not for any reason, be adjourned.
(8) As soon as the meeting convened under this section is commenced, the
Tahsildar, shall read to the Village Panchayat the notice of the Inspector and the explanation if
any, of the President 1[and the proposal for the removal of the President], for the consideration
of which it has been convened.
2[(8-A) There shall be no debate in any meeting under this section].
(9) The Tahsildar shall not speak on the merits of the notice or explanation nor
shall be entitled to vote at the meeting.
(10) The views of the Village Panchayat shall be duly recorded in the minutes of
the meeting and a copy of the minutes shall forthwith on the termination of the meeting be
forwarded by the Tahsildar to the Inspector.
(11) The Inspector may, after considering the views of the Village Panchayat in this
regard, in his discretion either remove the President from office by notification with effect from
a date to be specified therein or drop further action.
(12) The Government shall have power to cancel any notification issued under sub-
section (11) and may, pending a decision on such cancellation, postpone the date specified in
such notification.
3[(13) Any person in respect of whom a notification has been issued under sub-
section (11) removing from the office of President shall, unless the notification is cancelled under
sub-section (12), be ineligible for election as President until the expiry of three years from the
date specified in such notification as postponed by the order, if any, issued under sub-section
(12)].
1. Inserted by Tamil Nadu Act 2 of 1999. 2. Sub-section 8-A was inserted by Tamil Nadu Act 2 of 1999. 3. Sub-section (13) substituted by Tamil Nadu Act 16 of 2007 w.e.f. 8th June, 2007.
206. Removal of Vice President.- (1) If in the opinion of the Inspector, the Vice
President willfully omits or refuses to carry out or disobeys any provisions of this Act or any
Rule, Bye-law, Regulation, or lawful order made or issued under this Act or abuses any power
vested in him, the Inspector shall, by notice in writing, require the Vice President to offer within
a specified date, his explanation with respect to his cases of omission or commission mentioned
in the notice.
(2) The provisions of sub-sections (2) to (13) (both inclusive of Section 205 shall,
as far as may be, apply in relation to the removal of the Vice President as they apply in relation
to the removal of the President by the Inspector on his own motion.
207. Removal of Chairman of Panchayat Union Council.- (1) If the
Government-
(a) of their own motion, or
(b) on a representation in writing signed by not less than two-thirds of the strength
of the Panchayat Union Council containing a statement of charges against the Chairman of the
Panchayat Union Council and presented in person to any officer appointed by the Government
in this behalf by any two of the members of the Panchayat Union Council, are satisfied that the
Chairman willfully omits or refuse to carry out or disobeys the provision of this Act, or any Rules,
Bye-laws, Regulations or lawful orders issued thereunder or abuses the powers vested in him,
the Government shall, by notice in writing, require the Chairman to offer within a specified date,
his explanation with respect to his acts of omission or commission mentioned in the notice.
(2) If the explanation is received within the specified date and the Government
consider that the explanation is satisfactory, the Government may drop further action with
respect to the notice. If no explanation is received within the specified date or if the explanation
received is in their opinion not satisfactory, the Government shall forward to the Revenue
Divisional Officer of the division a copy of the notice referred to in sub-section (1) and the
explanation of the Chairman with a proposal for the removal of the Chairman from office for
ascertaining the views of the Panchayat Union Council.
(3) The Revenue Divisional Officer shall then convene a meeting for the
consideration of the notice and the explanation, if any, and the proposal for the removal of the
Chairman, at the office of the Panchayat Union Council at a time appointed by the Revenue
Divisional Officer.
(4) A copy of the notice of the meeting shall be caused to be delivered to the
concerned Chairman and to all the members of the Panchayat Union Council by the Revenue
Divisional Officer atleast seven days before the date of the meeting.
(5) The Revenue Divisional Officer shall preside at the meeting convened under
this section and no other person shall preside thereat. If within half an hour appointed for the
meeting, the Revenue Divisional Officer is not present to preside at the meeting, the meeting
shall stand adjourned to a time to be appointed and notified to the members by the Revenue
Divisional Officer under sub-section (6).
(6) If the Revenue Divisional Officer is unable to preside at the meeting, he may,
after recording his reasons in writing, adjourn the meeting to such other time as he may appoint.
The date so appointed shall be not later than thirty days from the date appointed for the meeting
under sub-section (3). Notice of not less than seven clear days shall be given to the members
of the time appointed for the adjourned meeting.
(7) Save as provided in sub-sections (5) and (6), a meeting convened for the
purpose of considering the notice and the explanation, if any and the proposal for the removal
of the Chairman under this section shall not for any reason, be adjourned.
(8) As soon as the meeting convened under this section is commenced, the
Revenue Divisional Officer shall read to the Panchayat Union Council the notice of the
Government and the explanation, if any, of the Chairman 1[and the proposal for the removal of
the Chairman], for the consideration of which it has been convened.
(9) There shall be no debate in any meeting under this section.
(10) The Revenue Divisional Officer shall not speak on the merits of the notice or
explanation nor shall he be entitled to vote at the meeting.
(11) The views of the Panchayat Union Council shall be duly recorded in the
minutes of the meeting and a copy of the minutes shall forthwith on the termination of the
meeting be forwarded by the Revenue Divisional Officer to the Government.
(12) The Government may, after considering the views of the Panchayat Union
Council in this regard in their discretion either remove the Chairman from office by notification
with effect from a date to be specified therein or drop further action.
2[(13) Any person in respect of whom a notification has been issued under sub-
section (12) removing him from the office of Chairman shall be ineligible for election as Chairman
and for holding any of those offices until the expiry of three years from the date specified in the
notification].
1. Inserted by Tami Nadu Act 2 of 1999. 2. Sub-section (13) substituted by Tamil Nadu Act 16 of 2007 w.e.f. 8th June, 2007.
208. Removal of Vice-Chairman of Panchayat Union Council.- (1) If in the opinion
of the Government, the Vice-Chairman of the Panchayat Union Council willfully omits or refuses
to carry out or disobeys any provisions of this Act or any Rules, Bye-laws, Regulations, or lawful
order issued thereunder or abuses any power vested in him, the Government shall, by notice in
writing, require the Vice Chairman to offer within a specified date, his explanation with respect
to this acts of omission or commission mentioned in the notice.
(2) The provisions of sub-sections (2) to (13) (both inclusive) of Section 207 shall,
as far as may be, apply in relation to the removal of the Vice Chairman as they apply in relation
to the removal of the Chairman of the Panchayat Union Council by the Government on their own
motion.
209. Removal of Chairman of District Panchayat.- (1) If the Government-
(a) of their own motion, or
(b) on a representation in writing signed by not less than two-thirds of the strength
of the District Panchayat containing a statement of charges against the Chairman of the District
Panchayat and presented in person to any officer appointed by the Government in this behalf
by any two of the members of the District Panchayat, are satisfied that the Chairman willfully
omits or refuses to carry out or disobeys the provisions of this Act, or any Rules, Bye-laws,
Regulations or lawful orders issued thereunder or abuses the powers vested in him, the
Government shall, by notice in writing, require the Chairman to offer within a specified date, his
explanation with respect to his acts of omission or commission mentioned in the notice.
(2) The provisions of sub-sections (2) to (13) (both inclusive) of Section 207 shall,
as far as may be, apply in relation to the removal of the Chairman of District Panchayat as they
apply in relation to the removal of the Chairman of the Panchayat Union Council by the
Government on their own motion.
210. Removal of Vice-Chairman of District Panchayat.- (1) If in the opinion of
the Government, the Vice-Chairman of District Panchayat willfully omits or refuses to carry out
or disobeys any provisions of this Act or any Rules, Bye-laws, Regulations, or lawful order issued
thereunder or abuses any power vested in him, the Government shall, by notice in writing,
require the Vice Chairman of District Panchayat to offer within a specified date, his explanation
with respect to his acts of omission or commission mentioned in the notice.
(2) The provisions of sub-sections (2) to (13) (both inclusive) of Section 207 shall,
as far as may be, apply in relation to the removal of the Vice Chairman of District Panchayat, as
they apply in relation to the removal of the Chairman of the Panchayat Union Council by the
Government on their own motion.
1[210-A. Removal of President, Vice-President, Chairman, Vice-Chairman or
member convicted under Section 246-A.- (1) Notwithstanding anything contained in this
Act, the Government may, by notification, remove any President, Vice President or member of
a Village Panchayat or Chairman, Vice Chairman or member of a Panchayat Union Council or of
a District Panchayat who is convicted twice of an offence punishable under Section 246-A.
(2) The Government shall, when they propose to take action under sub-section (1),
give the President, Vice-President, Chairman, Vice-Chairman or member concerned, an
opportunity to explain and the notification issued under the said sub-section shall contain a
statement of the reasons of the Government for the action taken.
2[(3) Any person removed under sub-section(1) from the office of President, Vice-
President, Chairman, Vice-Chairman or member, as the case may be, shall not be eligible for
election to the said office until the expiry of three years from the date specified in such
notification, issued under sub-section (1)].
1. Section 210-A inserted by Tamil Nadu Act 52 of 2002. 2. Sub-section (3) substituted by Tamil Nadu Act 16 of 2007 w.e.f. 8th June, 2007.
211. Motion of no confidence in Vice-President of Village Panchayat.- (1) Subject
to the provisions of this section, a motion expressing want of confidence in the Vice President of
a Village Panchayat may be made in accordance with the procedure laid down herein.
(2) Written notice of intention to make the motion, signed by members of the
Village Panchayat 1[not less in number than three-fifth of the sanctioned strength] of the Village
Panchayat, together with a copy of the motion which is proposed to be made and a written
statement of the charges against the Vice President, shall be delivered in person to the Tahsildar
of the Taluk by any two of the members of the Village Panchayat signing the notice.
(3) A copy of the statement of charges along with the notice of the meeting shall
be caused to be delivered to the Vice President concerned by the Tahsildar and the Vice President
shall be required to give a statement in reply to the charges within a week of the receipt of the
notice by the Vice President.
(4) The Tahsildar shall, after the expiry of the period of the notice issued under
sub-section (3), convene a meeting for the consideration of the motion, at the office of the
Village Panchayat at a time appointed by him.
(5) The Tahsildar shall give to the members notice of not less than fifteen clear
days of such meeting and of the time appointed therefor.
(6) The Tahsildar shall preside at the meeting convened under this section, and no
other person shall preside thereat. If within half an hour after the time appointed for the
meeting, the Tahsildar is not present to preside at the meeting, the meeting shall stand
adjourned to a time to be appointed and notified to the members by the Tahsildar under sub-
section (7).
(7) If the Tahsildar is unable to preside at the meeting, he may, after recording his
reasons in writing, adjourn the meeting to such other time as he may appoint. The date so
appointed shall not be later than thirty days from the date appointed for the meeting under sub-
section (4). Notice of not less than seven clear days shall be given to the members, of the time
appointed for the adjourned meeting.
(8) Save as provided in sub-sections (6) and (7), a meeting convened for the
purpose of considering a motion under this section shall not for any reason be adjourned.
(9) As soon as the meeting convened under this section has commenced, the
Tahsildar shall read to the Village Panchayat, the motion for the consideration of which it has
been convened, the statement of charges and the written statement, if any, of the Vice-
President in reply to the said charges.
(10) There shall be no debate on any motion under this section.
(11) The Tahsildar shall not speak on the merits of the motion, nor shall he be
entitled to vote thereon.
(12) A copy of the minutes of the meeting together with a copy of the motion and
the result of the voting thereon shall forthwith on the termination of the meeting be forwarded
by the Tahsildar to the Inspector.
(13) If the motion is carried with the support of 2[not less than four-fifth of the
sanctioned strength] of the Village Panchayat, the Inspector, shall by notification, remove the
Vice-President of the Village Panchayat.
(14) If the motion is not carried by such a majority as aforesaid, or if the meeting
cannot be held for want of the quorum referred to in sub-section (13), no notice of any
subsequent motion expressing want of confidence in the same Vice-President shall be received
until after the expiry of 3[one year] from the date of the meeting.
4[(15) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of a Vice-President.] 1. Substituted for the expression “not less in number than one-half of the sanctioned
strength” by Tamil Nadu Act 10 of 2008. 2. Substituted for the expression “not less than two-thirds of the sanctioned strength” by
Tamil Nadu Act 10 of 2008. 3. Substituted for the expression “six months” by Tamil Nadu Act 10 of 2008. 4. Substituted for the following sub-section (15) by Tamil Nadu Act 10 of 2008
“(15) No notice of a motion under this section shall be received within six months of the assumption of office by the Vice-President".
212. Motion of no confidence in 1[Chairman or Vice-Chairman] of Panchayat
Union Council.- (1) Subject to the provisions of this section, a motion expressing want of
confidence in the 1[Chairman or Vice-Chairman] of a Panchayat Union Council may be made
in accordance with the procedure laid down herein.
(2) Written notice of intention to make the motion, signed by members of the
Panchayat Union Council 2[not less in number than three-fifth of the sanctioned strength] of the
Panchayat Union Council, together with a copy of the motion which is proposed to be made and
a written statement of the charges against the 1[Chairman or Vice- Chairman], shall be
delivered in person to the Revenue Divisional Officer of the division by any two of the members
of the Panchayat Union Council signing the notice.
(3) A copy of the statement of charges along with the motion shall be caused to be
delivered to the concerned 1[Chairman or Vice-Chairman] by the Revenue Divisional Officer and
the 1[Chairman or Vice-Chairman] shall be required to give a statement in reply to the charges
within a week of the receipt of the motion by the 1[Chairman or Vice-Chairman].
(4) The Revenue Divisional Officer shall then convene a meeting for the
consideration of the motion at the office of the Panchayat Union Council at a time appointed by
him.
(5) The Revenue Divisional Officer shall give to the members notice of not less than
fifteen clear days of the meeting and of the time appointed therefor.
(6) The Revenue Divisional Officer shall preside at the meeting convened under this
section, and no other person shall preside thereat. If within half an hour after the time appointed
for the meeting, the Revenue Divisional Officer is not present to preside at the meeting, the
meeting shall stand adjourned to a time to be appointed and notified to the members by the
Revenue Divisional Officer under sub-section (7).
(7) If the Revenue Divisional Officer is unable to preside at the meeting, he may,
after recording his reasons in writing adjourn the meeting to such other time as he may appoint.
The date so appointed shall not be later than thirty days from the date appointed for the meeting
under sub-section (4). Notice of not less than seven clear days shall be given to the members
of the time appointed for the adjourned meeting.
(8) Save as otherwise provided in sub-sections (6) and (7), a meeting convened
for the purpose of considering a motion under this section shall not for any reason be adjourned.
(9) As soon as the meeting convened under this section has commenced, the
Revenue Divisional Officer shall read to the Panchayat Union Council the motion for the
consideration of which it has been convened, the statement of charges and the statement, if
any, of the 1[Chairman or Vice-Chairman] in reply to the said charges.
(10) There shall be no debate on any motion under this section.
(11) The Revenue Divisional Officer shall not speak on the merits of the motion,
nor shall he be entitled to vote thereon.
(12) A copy of the minutes of the meeting together with a copy of the motion and
the result of the voting thereon shall forthwith on the termination of the meeting be forwarded
by the Revenue Divisional Officer to the Government.
(13) If the motion is carried with the support of 3[not less than four-fifth of the
sanctioned strength] of the Panchayat Union Council, the Government shall, by notification,
remove the 1[Chairman or Vice-Chairman] of the Panchayat Union Council.
(14) If the motion is not carried by such a majority aforesaid, or if the meeting
cannot be held for want of the quorum referred to in sub-section (13), no notice of any
subsequent motion expressing want of confidence in the same 1[Chairman or Vice-Chairman]
shall be received until after the expiry of 4[one year] from the date of the meeting.
5[(15) No notice of a motion under this section shall be received,-
(i) within one year of the assumption of office by; or
(ii) during the last year of the term of office of a 2[Chairman or Vice-
Chairman]].
1. Substituted for the words “Vice-Chairman” by Tamil Nadu Act 31 of 1999. 2. Substituted for the expression “not less in number than one-half of the sanctioned
strength” by Tamil Nadu Act 10 of 2008. 3. Substituted for the expression “not less than two-thirds of the sanctioned strength” by
Tamil Nadu Act 10 of 2008. 4. Substituted for the words “six months” by Tamil Nadu Act 31 of 1999. 5. Substituted for the following sub-section (15) by Tamil Nadu Act 10 of 2008.
“(15) No notice of a motion under this section shall be received within one year of the assumption of office by the Chairman or Vice-Chairman".
213. Motion of no confidence in 1[Chairman or Vice-Chairman] of District
Panchayat.- A motion expressing want of confidence in the 1[Chairman or Vice-Chairman] of
a District Panchayat may be made in accordance with the procedure specified in sub-sections
(2) to (15) (both inclusive) of Section 212, subject to the modification that the reference to
Revenue Divisional Officer in the said sub-sections shall be construed as a reference to Collector.
1. Substituted for the words “Vice Chairman” by Tamil Nadu Act 31 of 1999.
214. Dissolution of Village Panchayat.- (1) If, in the opinion of the Government,
a Village Panchayat is not competent to perform or persistently makes default in performing the
duties imposed on it by law, or exceeds or abuses its powers, they may, by notification, direct
that the Village Panchayat be dissolved with effect from a specified date and reconstituted with
effect from a specified date which shall be within a period of six months from the date of such
dissolution.
(2) Before publishing a notification under sub-section (1), the Government shall
communicate to the Village Panchayat, the grounds on which they propose to do so, fix a
reasonable period for the Village Panchayat to show cause against the proposal and consider its
explanations and objections if any.
(3) On the date fixed for the dissolution of a Village Panchayat under sub-section
(1), all its members as well as its President and Vice-President shall forthwith be deemed to
have vacated their offices as such and thereupon the provisions contained in the proviso to sub-
section (2) of Section 16 shall apply.
(4) In case the President of a Village Panchayat which is dissolved under this
section is a member of a Panchayat Union Council, he shall, with effect on and from the date of
the dissolution, be deemed to have vacated his office as such member notwithstanding anything
contained in Section 22.
(5) On the reconstitution of the Village Panchayat after the dissolution, the
Government may pass such orders as they deem fit as to the transfer to the Village Panchayat
from the Panchayat Union Council of the assets or institutions which were acquired by the
Panchayat Union Council during the period of dissolution on behalf of the Village Panchayat and
as to the discharge of the liabilities if any, of such Village Panchayat relating to such assets or
institutions.
(6) In the case of a Village Panchayat reconstituted after dissolution, the elected
member including the President shall enter upon their offices on the date fixed for its
reconstitution and shall hold their offices only for the remainder of the period for which the
dissolved Village Panchayat would have continued under sub-section (1) of Section 9, had it not
been dissolved.
215. Dissolution of Panchayat Union Council.- (1) If, in the opinion of the
Government a Panchayat Union Council is not competent to perform or persistently makes
default in performing the duties imposed on it by law or exceeds or abuses its powers, they
may, by notification-
(a) dissolve the Panchayat Union Council from a specified date; and
(b) direct that the Panchayat Union Council be reconstituted with effect from
a date which shall not be later than six months from the date of dissolution.
(2) Before publishing a notification under sub-section (1), the Government shall
communicate to the Panchayat Union Council the grounds on which they proposed to do so, fix
a reasonable period for the Panchayat Union Council to show cause against the proposal and
consider its explanations and objections, if any.
(3) On the date fixed for the dissolution of a Panchayat Union Council under sub-
section (1) all its members as well as its Chairman and Vice-Chairman shall forthwith be deemed
to have vacated their offices as such.
(4) During the interval between the dissolution and the reconstitution of a
Panchayat Union Council, the Inspector may appoint a person to exercise the powers and
discharge the duties of the Panchayat Union Council and of its Chairman:
Provided that any person to be appointed under the provisions of this sub-section
shall be a person in the service of the Government not below the rank of a Tahsildar or a
Commissioner.
(5) The Government may direct that the Panchayat Union Council be reconstituted
before the date fixed for its reconstitution under clause (b) of sub-section (1).
(6) The members as well as the Chairman and Vice-Chairman of a reconstituted
Panchayat Union Council shall enter upon their offices on the date fixed for its reconstitution and
they shall hold their offices only for the remainder of the period for which the dissolved
Panchayat Union Council would have continued under sub-section (1) of Section 18, had it not
been dissolved.
(7) When a Panchayat Union Council is dissolved under this section, the
Government until the date of the reconstitution of the Panchayat Union Council and the
reconstituted Panchayat Union Council thereafter shall be entitled to all the assets and be subject
to all the liabilities of the Panchayat Union Council as on the date of the reconstitution
respectively.
216. Dissolution of District Panchayat.- (1) If, in the opinion of the Government,
a District Panchayat is not competent to perform or persistently makes default in performing the
duties imposed on it by law or exceeds or abuses its powers, they may, by notification-
(a) dissolve the District Panchayat from a specified date; and
(b) direct that the District Panchayat be reconstituted with effect from the
date, which shall not be later than six months from the date of dissolution.
(2) The provision of sub-sections (2) to (7) (both inclusive) of Section 215 shall, as
far as may be, apply in relation to the dissolution of a District Panchayat as they apply in relation
to the dissolution of a Panchayat Union Council.
217. Powers of officers acting on behalf of Panchayat and liability for payment
of compensation.- The Government, the Inspector or any other person lawfully taking action
on behalf, or in default, of a Panchayat under this Act, shall have such powers as are necessary
for the purpose and shall be entitled to the same protection under this Act as the Panchayat
or its officers or servants whose powers are exercised; and compensation shall be recoverable
from the Village Panchayat Fund or the Panchayat Union Fund or the District Panchayat
(General) Fund by any person suffering damage from the exercise of such powers to the same
extent, as if the action had been taken by the Panchayat or their officers or servants.
218. Delegation of powers.- (1) The Government may, by notification, authorise
any authority or officer not below the rank of a Collector to exercise in regard to any Panchayat
or any class of Panchayats in any area or all Panchayats in any area, any of the powers vested
in them by this Act except the power to make rules and may in like manner withdraw such
authority.
(2) The Inspector or the Collector may by notification authorise any officer not
below the rank of a Revenue Divisional Officer to exercise in respect of any Panchayat Union
Council or any class of Panchayat Union Councils or all Panchayat Union Councils in the area
under the jurisdiction of such officer, any of the powers vested by this Act on the Inspector or
the Collector as the case may be and may in like manner withdraw such authority.
(3) The Inspector or the Collector may, by notification, authorise any officer not
below the rank of a Commissioner to exercise in respect of any Village Panchayat or any class
of Village Panchayats or all Village Panchayats in the Panchayat Development Block any of the
powers vested by this Act on the Inspector or the Collector as the case may be and may in like
manner withdraw such authority.
(4) The exercise of any power delegated under sub-sections (1) to (3) shall be
subject to such restrictions and conditions as may be prescribed or as may be specified in the
notification and also to control and revision by the delegating authority, or where such authority
is the Government by such officer as may be empowered by the Government in this behalf. The
Government shall also have power to control and revise the acts or proceedings of any officer
so empowered.
(5) The exercise of any power conferred on the Inspector or the Collector by any
of the provisions of this Act including sub-sections (2) to (4) of this section shall whether such
power is exercised by the Inspector or the Collector himself or by any officer to whom it has
been delegated under sub-section (2) or (3) be subject to such restrictions and conditions as
may be prescribed and also control by the Government or by such officer as may be empowered
by them in this behalf. The Government shall also have power to control the acts or proceedings
of any officer so empowered.
219. Revision.- (1) The Government may, after consulting the Inspector, the
Collector or such other officer or authority as they may deem fit, at any time, either suo mottu
or on application, call for and examine the record of any order passed or proceeding recorded
under the provisions of this Act by-
(a) the Inspector or the Collector or any officer authorised by the Inspector or
the Collector under sub-section (2) or (3) of Section 218; or
(b) any officer authorised by the Government under sub-section (1) of that
section or any officer empowered by them under sub-section (4) of that section; or
(c) any other authority or officer;
for the purpose of satisfying themselves as the legality or propriety of such order, or as to the
regularity of such proceeding and pass such order in reference thereto as they think fit.
(2) The powers of the nature referred to in sub-section (1) may also be exercised
by such authority or officer as may be empowered in this behalf by the Government.
Chapter XI
General and Miscellaneous
Licences and Permissions
220. General provisions regarding licence and permissions.- (1) Save as otherwise
expressly provided in or may be prescribed under this Act, every application for any licence or
permission under this Act or any rule, bye-law or regulation made thereunder, or for the renewal
thereof, shall be made not less than thirty and not more than ninety days before the earliest
date with effect from which, or the commencement of the period (being a year or such less
period as is mentioned in the application) for which the licence or permission is required.
(2) Save as aforesaid, for every such licence or permission, fees may be charged
on such units and at such rates as may be fixed by the Panchayat, provided that the rates shall
not exceed the maximum, if any prescribed.
(3) Save as aforesaid, if orders on an application for any such licence or permission
are not communicated to the applicant within thirty days or such longer period as may be
prescribed in any class of cases after the receipt of the application by the Executive Authority of
the Village Panchayat or the Commissioner or the 1[Secretary], the application shall be deemed
to have been allowed for the period, if any, for which it would have been ordinarily allowed and
subject to the law, rules, bye-laws and regulations and all conditions ordinarily imposed.
(4) The acceptance of the pre-payment of the fee for any such licence or
permission shall not entitle the person making such prepayment to the licence or permission,
but only to a refund of the fee in case of refusal of the licence or permission.
(5) If an act, for which any such licence or permission is necessary is done without
such licence or permission, or in a manner inconsistent with the terms of the licence or
permission obtained, then-
(a) the Executive Authority of the Village Panchayat or the Commissioner or
the 1[Secretary] may by notice require the person so doing such act to alter, remove, or as far
as practicable restore to its original state, the whole or any part of any property, movable or
immovable, public or private affected thereby within a time to be specified in the notice; and
further.
(b) if no penalty has been specially provided in this Act for so doing such act
the person so doing it shall be punishable with the fine not exceeding fifty rupees for such
offence.
(6) Whenever any person is convicted of an offence in respect of the failure to
obtain any such licence or permission, the Magistrate shall, in addition to any fine which may be
imposed, recover summarily and pay over to the Panchayat the amount of the fee chargeable
for the licence or permission, and may, in his discretion, also recover summarily and pay over
to the Panchayat such amount, if any, as he may fix as the costs of the prosecution.
Explanation.- The recovery of the fee for a licence or permission under this sub-
section shall not entitle the person convicted to the licence or permission.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
221. Government and Market Committees not to obtain licence and permission.-
Nothing in this Act or in any rule, bye-law or regulation made thereunder shall be construed as
requiring the taking out of any licence or the obtaining of any permission under this Act or any
such rule, bye-law or regulation in respect of any place in the occupation or under the control
of the Central or State Government or of a Market Committee established under the Tamil Nadu
Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989), or in respect
of any property of the Central or the State Government or of any property belonging to such
Market Committee.
POWER TO ENFORCE NOTICES, ORDERS, ETC.
222. Time for complying with notice, order, etc. and power to enforce in default.-
(1) Whenever by any notice, requisition or order under this Act, or under any rule, bye-law or
regulation made thereunder, any person is required to execute any work, to take any measures
or to do anything, a reasonable time shall be named in such notice, requisition or order within
which the work shall be executed, the measure taken or the thing done.
(2) If such notice, requisition or order is not complied with within the time so
named:-
(a) the Executive Authority of the Village Panchayat or the Commissioner or
the 1[Secretary], as the case may be, may cause such work to be executed, or may take any
measure or do anything which may, in his opinion, be necessary for giving due effect to the
notice, requisition or order, and
(b) if no penalty has been specially provided in this Act for failure to comply
with such notice, requisition or order, the said person shall be punishable with fine not exceeding
fifty rupees for every such offence.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
POWER OF ENTRY AND INSPECTION
223. Power of entry and inspection.- (1) Subject to such restrictions and conditions
as may be prescribed, the Executive Authority or the Commissioner of the 1[Secretary] or any
person authorised by him may enter on or into any place, building or land, with or without
assistants or workmen in order-
(a) to make any enquiry, inspection, test, examination, survey, measurement
or valuation or to execute any other work, which is authorised by the provisions of this Act or
of any rule, bye-law, regulation or order made under it or which it is necessary to make or
execute for any of the purposes of this Act or in pursuance of any of the said provisions, or
(b) to satisfy himself that nothing is being done in such place, building or land
for which a licence or permission is required under any of the said provisions, without such
licence or permission or otherwise than in conformity with the terms of the licence or permission
obtained.
(2) No claim shall lie against any person for any damage or inconvenience
necessarily caused by the exercise of powers under sub-section (1) or the use of any force
necessary for effecting an entrance under that sub-section.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
224. Testing of weights and measures.- The Executive Authority or the
Commissioner or the 1[Secretary] or any person authorised by him, may examine and test the
weights and measures used in the markets and shops in the Panchayat Village or the Panchayat
Union Council or the District Panchayat area as the case may be, with a view to the prevention
and punishment of offences relating to such weights and measures under Chapter XIII of the
Indian Penal Code, 1860 (Central Act XLV of 1860).
225. Power to call for information from Village Administrative Officer.- (1) The
Executive Authority or the Commissioner or the 1[Secretary] may, by an order in writing, require
the Village Administrative Officer of any revenue village comprised within the jurisdiction of the
Village Panchayat or Panchayat Union Council or District Panchayat to furnish him with
information on any matter falling within such categories as may be prescribed in respect of such
village or any part thereof or any person or property therein.
(2) The order shall specify the period within which it may be complied with but the
Executive Authority or the Commissioner of the 1[Secretary], may, from time to time, extend
such period.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
LIMITATION
226. Limitation for recovery of dues.- No distraint shall be made, no suit shall
be instituted and no prosecution shall be commenced in respect of any tax or other sum due to
a Panchayat under this Act or any rule, bye-law, regulation or order made under it after the
expiration of a period of six years from the date on
which distraint might first have been made, a suit might first have been instituted or prosecution
might first have been commenced, as the case may be, in respect of such tax or sum.
PROSECTUTIONS, SUITS, ETC.
227. Persons empowered to prosecute.- Save as otherwise expressly provided
in this Act, no person shall be tried for any offence against this Act or any rule or bye-law made
thereunder unless complaint is made within three months of the commission of the offence by
the police, 1[the Village Panchayat], the Executive Authority, the Panchayat Union Council, the
Commissioner, the District Panchayat, the 2[Secretary] or a person expressly authorised in this
behalf by the Village Panchayat, Panchayat Union Council, District Panchayat, Executive
Authority or Commissioner or the 2[Secretary] but nothing herein shall affect the provisions of
the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) in regard to the power of certain
Magistrates to take cognizance of offence upon information received or upon their own
knowledge or suspicion:
Provided that failure to take out a licence or obtain permission under this Act shall,
for the purposes of this section, be deemed to be a continuing offence until the expiration of the
period, if any, for which the licence or permission is required and if no period is specified,
complaint may be made at any time within twelve months from the commencement of the
offence.
1. Inserted by Tamil Nadu Act 2 of 1999. 2. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
228. Composition of offences.- The Executive Authority or the Commissioner or
the 1[Secretary] may, subject to such restrictions and control, as may be prescribed, compound
any offence against this Act or any rule or bye-law made thereunder, which may by
rules be declared compoundable. 1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
229. Prosecutions and compositions to be reported to Village Panchayat,
Panchayat Union Council or District Panchayat.- Every prosecution instituted or offence
compounded by the Executive Authority or the Commissioner of the 1[Secretary] shall be
reported by him to the Village Panchayat or Panchayat Union Council or the District Panchayat,
as the case may be, at its next meeting.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
230. Sanction of prosecution.- (1) When the President or the Executive Authority
or the Chairman or Vice Chairman of a Panchayat Union Council or District Panchayat or the
Commissioner or the 1[Secretary] of any member is accused of any offence alleged to have been
committed by him while acting or purporting to act in the discharge of his official duty, no Court
shall take cognizance of such offence except with the previous sanction of the Government.
(2) When according previous sanction under sub-section (1), it shall be open to the
Government to direct by order that the President, Executive Authority, Chairman, Vice Chairman
or Commissioner or the 1[Secretary], as the case may be, shall not discharge his duties as such
until the disposal of the case.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
231. Notice of action against Village Panchayat, etc.- (1) Subject to the provisions
of Section 232, no suit or other legal proceeding shall be brought against any Village Panchayat
or its President or Executive Authority or any Panchayat Union Council or its Chairman or the
Commissioner of the District Panchayat or its Chairman or the 1[Secretary] or any member,
officer or servant thereof or against any person acting under the direction of such Village
Panchayat, President, Panchayat Union Council or its Chairman, District Panchayat or its
Chairman, Executive Authority, Commissioner, 1[Secretary], member, officer or servant, in
respect of any act done or purporting to be done under this Act or in respect of any alleged
neglect or default in the execution of this Act or any rule, bye-law, regulation or order made
under it until the expiration of two months next after notice in writing, stating the cause of
action, the nature of the relief sought, the amount of compensation claimed and the name and
the place of residence of the intended plaintiff has been left at the office of the Village Panchayat
or Panchayat Union Council and if the proceeding is intended to be brought against any such
President, Executive Authority, Chairman, Commissioner, Chairman or District Panchayat,
1[Secretary], member, officer, servant or person, also delivered to him or left at his place of
residence.
(2) Every such proceeding shall, unless it is a proceeding for the recovery of
immovable property or for a declaration of title thereto, be commenced within six months after
the date of which the cause of action arose or in case of a continuing injury or damage, during
such continuance or within six months after the ceasing thereof.
(3) If any Village Panchayat, Panchayat Union Council or District Panchayat or
person to whom notice is given under sub-section (1), tenders amount to the plaintiff before the
proceeding is commenced and if the plaintiff does not in such proceeding recover more than the
amount so tendered, he shall not recover any costs incurred by him after such tender and the
plaintiff shall also pay all costs incurred by the defendant after such tender.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
232. Protection of Chairman, President and officers acting in good faith.- No
suit or other legal proceeding shall be brought against the Chairman, Commissioner, President,
Executive Authority, 1[Secretary] or any member, officer or servant of a Panchayat or any
person acting under the direction of a Panchayat or of such Chairman, Commissioner, President,
Executive Authority, 1[Secretary], member, officer or servant in respect of any act done or
purporting to be done under this Act or in respect of any alleged neglect or default on his part
in the execution of any act under this Act, or any rule, bye-law, regulation or order made under
it, if such act was done, or such neglect or default occurred in good faith; but any such
proceeding shall, so far as it is maintainable in a court, be brought against the Panchayat except
in the case of suits brought under Section 234.
233. Injunction not to be granted in election proceedings.- Notwithstanding
anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), or in any other
law for the time being in force, no Court shall grant any permanent or temporary injunction or
make any interim order restraining any proceeding which is being or about to be taken under
this Act for the preparation or publication of any electoral roll for the conduct of any election.
234. Liability of the President, Executive Authority and members, etc., for loss,
waste or misapplication of property.- (1) The President, Executive Authority and every
member of a Village Panchayat and the Chairman, Commissioner and every member of a
Panchayat Union Council and the Chairman, 1[Secretary] and every member of a District
Panchayat shall be liable for the loss, waste or misapplication of any money or other property
owned by or vested in the Village Panchayat or Panchayat Union Council or the District Panchayat
if such loss, waste or misapplication is a direct consequence of his neglect or misconduct; and a
suit for compensation may be instituted against him in any Court of competent jurisdiction by
the Panchayat or Panchayat Union Council or the District Panchayat with the previous sanction
of the Inspector.
(2) Every such suit shall be commenced within three years after the date on which
the cause of action arose.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
235. Assessment etc. not to be impeached.- (1) No assessment or demand made
and no charge imposed, under the authority of this Act shall be impeached or affected by reason
of any clerical error or by reason of any mistake (a) in respect of the name, residence, place of
business or occupation of any person, or (b) in the description of any property or thing, or (c)
in respect of the amount assessed, demanded or charged, provided that the provisions of this
Act have in substance and effect been complied with and no proceedings under this Act shall
merely for defect in form, be quashed or set aside by any Court of law.
(2) No suit shall be brought in any Court to recover any sum of money collected
under the authority of this Act or to recover damages on account of assessment or collection of
money made under the said authority:
Provided that the provisions of this Act have in substance and effect been complied
with.
(3) No distraint or sale under this Act shall be deemed unlawful, nor shall any
persons making the same be deemed a trespasser, on account of any error, defect, or want of
form in the bill, notice, schedule, form, summon, notice of demand, warrant of distraint,
inventory, or other proceedings relating thereto, if the provisions of this Act and of the rules and
bye-laws made thereunder have in substance and effect been complied with.
Provided that every person aggrieved by any irregularity may recover satisfaction
for any special damage sustained by him.
236. Public roads, markets, wells, tanks, etc., to be open to all.- All roads,
markets, wells, tanks, reservoirs and waterways vested in or maintained by a Panchayat shall
be open to the use and enjoyment of all persons, irrespective of their caste or creed.
237. Power to farm out fees.- A Panchayat shall have power to farm out the
collection of any fees due to it under this Act or any rule, bye-law or regulation made thereunder
for any period not exceeding three years at a time, on such conditions as it thinks fit.
238. Adjudication of disputes between local authorities.- (1) When a dispute
exists between a Village Panchayat or Panchayat Union Council or a District Panchayat and one
or more than local authorities in regard to any matter arising under the provisions of this or any
other Act and the Government are of opinion that the Village Panchayat or the Panchayat Union
Council or the District Panchayat and the other local authorities concerned are unable to settle
it amicably among themselves, the Government may take cognizance of the dispute, and-
(a) decide it themselves, or
(b) refer it for inquiry and report, to an Arbitrator or a board of Arbitrators or
to a Joint Committee constituted for the purpose.
(2) The report referred to in clause (b) of sub-section (1) shall be submitted to the
Government who shall decide the dispute in such manner as they deem fit.
(3) Any decision given under clause (a) of sub-section (1) or under sub-section
(2) may be modified from time to time by the Government in such manner as they deem fit and
any such decision with the modifications, if any, made therein under this sub-section may be
cancelled at any time by the Government:
Provided that any such decision or any modification therein or cancellation thereof
shall be binding on the Village Panchayat, the Panchayat Union Council, the District Panchayat
and each of the other local authorities concerned and shall not be liable to be questioned in
any Court of law.
(4) Where one of the local authorities concerned is a cantonment authority or the
port authority of a major port, the powers of the Government under this section shall be
exercisable only with the concurrence of the Central Government.
239. 1[Tamil Nadu State Election Commission].- (1) The superintendence,
direction and control of the preparation of electoral rolls for and the conduct of all elections to
the Village Panchayats, Panchayat Union Councils and District Panchayats shall be vested in the
1[Tamil Nadu State Election Commission] consisting of a 2[Tamil Nadu State Election
Commissioner] to be appointed by the Governor under Article 243-K of the Constitution.
(2) (a) No person shall be qualified for appointment as 2[Tamil Nadu State Election
Commissioner] unless he is or has been an officer of the Government not below the rank of
Secretary to the Government.
3[(b) The Tamil Nadu State Election Commissioner shall hold office for a term
of two years and shall be eligible for reappointment for two successive terms 6[terms]:
Provided that no person shall hold the office of the Tamil Nadu State Election
Commissioner for more than six years in the aggregate:
Provided further that a person appointed as Tamil Nadu State Election
Commissioner shall retire from office if he completes the age of sixty-five years during the terms
of his office.]
(3) Subject to the provisions of sub-section (2), the conditions of service and
tenure of office of the 2[Tamil Nadu State Election Commissioner] shall be such as Governor
*may by rules determine:
Provided that the 2[Tamil Nadu State Election Commissioner] shall not be removed
from his office except in like manner and on the like grounds as a Judge of a High Court and
conditions of service of the 2[Tamil Nadu State Election Commissioner] shall not be varied to his
disadvantage after his appointment.
(4) The Governor shall, when so requested by the 1[Tamil Nadu State Election
Commission] make available to the 1[Tamil Nadu State Election Commission] such staff as may
be necessary for the discharge of the functions conferred on the 1[Tamil Nadu State Election
Commission] by sub-section (1).
1. Substituted for the words “State Election Commission” by Tamil Nadu Act 4 of 1998. 2. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998. 3. Clause (2) (b) substituted by Tamil Nadu Act 24 of 2007 w.e.f. 8th June, 2007. Before
substitution it was as follows: (b) The 2[Tamil Nadu State Election Commissioner] shall hold office for a term of two years and shall be eligible for reappointment 4[***] 5[***]
4. The words “for two successive terms” were omitted by Tamil Nadu Act 15 of 2005. 5. The provisos were omitted by Tamil Nadu Act 15 of 2005. The provisos were as follows:
“Provided that no person shall hold the office of the Tamil Nadu State Election Commissioner for more than six years in the aggregate: Provided further that a person
appointed as Tamil Nadu State Election Commissioner shall retire from office if he completes the age of sixty two years during the term of his office”.
6. Substituted for the word “forms” vide ERRATUM published in Tamil Nadu Government Gazette dated 9th July 2007 Extraordinary Part IV, Section 2, Issue No.196.
240. Preparation of development plan.- (1) Every Village Panchayat shall prepare
every year a development plan for the Panchayat Village and submit it to the Panchayat Union
Council before such date and in such form as may be prescribed.
(2) Every Panchayat Union Council shall prepare every year a development plan for
the Panchayat Union after including the development plans of the Village Panchayats and submit
it to the District Panchayat before such date and in such form as may be prescribed.
(3) Every District Panchayat shall prepare every year a development plan for the
district after including the development plans of the Panchayat Union Councils and submit it to
the District Planning Committee constituted under Section 241.
1[241. District Planning Committee].- (1) The Government shall constitute in every
district a District Planning Committee (hereinafter in this section referred to as the Committee)
to consolidate the plans prepared by the District Panchayats, Panchayat Union Councils, Village
Panchayats, 2[Town Panchayats], Municipal Councils and Municipal Corporations in the district
and to prepare a draft development plan for the district as a whole.
3[(2) (a) The Committee shall consist of,-
(i) the Chairman of the District Panchayat;
(ii) the Mayor of the City Municipal Corporation in the district;
(iii) the Collector of the district;
(iv) such number of persons, not less than four-firth of the total number
of members of the Committee as may be specified by the Government, elected in the prescribed
manner from amongst the members of the District Panchayats, Town Panchayats and Councillors
of the Municipal Corporations and the Municipal Councils in the district in proportion to the ratio
between the population of the rural areas and of the urban areas in the district.
(b) The following persons shall be permanent special invitees of the
Committee:-
(i) members of the House of the People who represent the whole or
part of the district;
(ii) members of the Council of States who are registered as electors in
the district;
(iii) members of the Tamil Nadu State Legislative Assembly whose
constituencies lie within the district;
(iv) all the Chairmen of the Panchayat Union Councils in the district;
(v) all the Chairmen of the Municipal Councils in the district;
(vi) all the Chairmen of the Town Panchayats in the district;
(c) The permanent special invitees referred to in clause (b) shall be entitled
to take part in the proceedings in the meetings of the Committee]
(3) The 4[Secretary] of the District Panchayat shall be the Secretary to the
Committee.
5[(4) The Chairman of the District Panchayat shall be the Chairperson of the
Committee and the Collector of the District shall be Vice Chairman of the Committee.]
(5) The Committee shall meet at such place, at such interval and at such time and
observe such rules of procedure in regard to transaction of business at its meetings (including
the quorum at its meetings) as may be prescribed.
(6) The Committee shall consolidate the plans prepared by the District
Panchayats, Panchayat Union Councils, Village Panchayats, Town Panchayats, Municipal Councils
and the Municipal Corporations in the district and prepare a draft development plan for the
district as a whole.
(7) Every Committee shall, in preparing the draft development plan,-
(a) have regard to,-
(i) the matters of common interest between the District Panchayats,
Panchayat Union Councils, Village Panchayats, Town Panchayats, Municipal Councils and
Municipal Corporations in the district including spatial planning, sharing of water and other
physical and natural resources, the integrated development of infrastructure and environmental
conservation;
(ii) the extent and type of available resources whether financial or
otherwise;
(b) consult such institutions and organization as the Governor may, by order,
specify.
(8) The Chairperson of the Committee shall forward the development plan to the
Government alongwith the recommendations of the Committee regarding the sources available
and the resources required for the implementation of the plans proposed.
(9) The Committee shall allocate funds to various schemes to the Panchayats and
Panchayat Unions and shall monitor the implementations of the schemes.
Explanation.- For the purpose of this section “Town Panchayat” and “Municipal Council”, shall mean the Town Panchayat and the Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), and “Municipal Corporation” means the Corporations constituted under the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), or the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), or the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act
28 of 1994) or the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994) or any other Municipal Corporation that may be constituted under any law for the time being in force, as the case may be. 1. Substituted by Tamil Nadu Act 37 of 1997. 2. Inserted by Tamil Nadu Act 55 of 1997. 3. Substituted by Tamil Nadu Act 30 of 2000. 4. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998. 5. Substituted by Tamil Nadu Act 24 of 2000.
RULES
242. Power of Government to make Rules.- (1) The Government shall in addition
to the Rule making powers conferred on them by any other provision contained in this Act, have
power to make rules generally to carry out the purposes of this Act.
1[(1-A) A Rule under Section 188 may be made so as to have retrospective effect
on and from a date not earlier than the 26th day of March 1997.]
(2) In particular, and without prejudice to the generality of the foregoing power,
the Government may make Rules-
(i) as to the principles to be followed in regard to the exclusion of any local
area from or the inclusion of any local area in a village under sub-section (2) of Section 4;
(ii) providing for-
2[(a) the adjudication of disputes arising out of election by the district
judge having jurisdiction;]
(b) all matters relating to electoral rolls or elections, not expressly
provided for in this Act, including deposits to be made by candidates standing for election and
the conditions under which such deposits may be forfeited, and the conduct of inquiries and the
decision of disputes relating to electoral rolls;
(iii) as to the determination of the population for the purposes of this Act;
(iv) as to the resignations of Chairman, Vice Chairman and members of
Panchayat Union Councils and District Panchayats and of the Presidents, Vice Presidents and
members of Village Panchayats and the date on which such resignations shall take effect;
(v) as to the interpellation of the Chairman and Vice Chairman and by the
members of a Panchayat Union Council or the District Panchayat and of the President of a Village
Panchayat by the members of the Village Panchayat, and the moving of resolutions at meetings;
(vi) as to the constitution of Committees of the Panchayat and the inclusion of
outsiders therein and the delegation of functions to such Committees;
(vii) providing for the procedure to be followed at meetings of the Panchayats
and at Committees thereof and for the conduct of business and the number of members which
shall form a quorum at any meeting.
(viii) providing for the classification of resolutions of Panchayats as those
involving financial implications or otherwise and for laying down the proportion of the sanctioned
strength of the Panchayats with whose support such resolution shall be carried;
(ix) as to the powers of the Panchayat Union Council and District Panchayats,
its Chairman and Committees thereof with respect to the incurring of expenditure and the
powers and duties of the Commissioner and 1[Secretary];
(x) providing for the travelling and other allowances of the Chairman, Vice
Chairman and other members of the Panchayat Union Council, District Panchayat and of
members of the Committees of the Panchayat Union Council and District Panchayat;
(xi) as to the delegation of any function of a Panchayat to the President,
Chairman, member, any officer of the Panchayat or any servant of the Central or State
Government;
(xii) for the lodging and investment of the moneys of the Panchayats and for
the manner in which such moneys may be drawn upon;
(xiii) as to the transfer of allotments entered in the sanctioned budget of a
Panchayat from one head to another;
(xiv) as to the estimate of receipts and expenditure, returns, statements and
reports to be submitted by Panchayat;
(xv) as to the preparation of plans and estimates for works and the power of
Panchayat and of servants of the Central or State Government to accord professional or
administrative sanctions to estimates.
(xvi) as to the accounts to be kept by Panchayat, the audit and publication of
such accounts and the conditions under which rate payers may appear before auditors, inspect
books and accounts, and take exception to items entered or omitted;
(xvii) as to the powers of Auditors to disallow and surcharge items, appeals
against orders of disallowance or surcharge and recovery of sums disallowed or surcharged;
(xviii) as to the powers of Auditors, inspecting and superintending officers and
officers authorised to hold inquiries, to summon and examine witnesses and to compel the
production of documents, and all other matters connected with audit, inspection and
superintedence;
(xix) as to the conditions on which property may be acquired by a Panchayat
or on which property vested in or belonging to a Panchayat may be transferred by sale,
mortgage, lease, exchange or otherwise;
(xx) as to the conditions on which and the mode in which contracts may be
made by or behalf of Panchayat;
(xxi) as to the assessment of taxes under this Act and the revision of
assessments;
(xxii) as to the acceptance in lieu of any tax due under this Act of any service
by way of labour, cartage or otherwise;
(xxiii) as to the realisation of any tax or other sum due to a Panchayat under
this Act or any other law or any rules or bye-laws, whether by distraint and sale of moveable
property, by prosecution before a Magistrate, by a suit, or otherwise;
(xxiv) as to the realisation of fees due in respect of the use of cart stands and
the like, whether by the seizure and sale of the vehicle or animal concerned or any part of its
burden or otherwise;
(xxv) as to the form and contents of licences, permissions and notices granted
or issued under this Act, the manner of their issue or the method of their service, and the
modifications, suspension or cancellation thereof;
(xxvi) as to the powers of Executive Authorities, Commissioners,
3[Secretaries] to call for information on any matter, to summon and examine witness, and to
compel the production of documents;
(xxvi) for the use of the facsimiles of the signatures of the Executive
Authorities, Commissioners, 1[Secretaries] and officers of Panchayat;
(xxvii) as to grant to the public of copies of any proceeding or record of the
Panchayat not relating to any matter classified as confidential by the Government or any
authority empowered by them, and the fees to be levied for the grant of such copies;
(xxix) as to the opening, maintenance, management and supervision of
elementary schools;
(xxx) regulating contracts between the Panchayat and the owners or
occupiers of private premises for the removal therefrom of rubbish or filth, or any kind of rubbish
or filth.
(xxxi) as to the provision of burial and burning grounds; the licencing of
private burial and burning grounds; the regulation of the use of all grounds so provided or
licenced, the closing of any such grounds; and the prohibition of the disposal of corpses except
in such grounds or other permitted places;
(xxxii) as to the licensing of pigs and dogs and the destruction of unlicenced
pigs and dogs;
(xxxiii) as to the regulation or restriction of building and the use of sites for
building;
(xxxiv) for the removal of encroachments of any description from public roads
vesting in Panchayat and the repair of any damage caused to such roads by the person causing
the damage or at this expense;
(xxxv) for the determination of any claim to trees growing on public roads or
other property vesting in or belonging to Panchayat or on porambokes or on lands the use of
which is regulated by them under Section 134 or 135; and for the presumption to be drawn as
regards the ownership of such trees;
(xxxvi) as to the imposition and recovery of penalties for the unauthorized
occupation of public roads or other land vesting in or belonging to Panchayat and the assessment
and recovery of compensation for, and damage caused by, such occupation;
(xxxvii) as to the powers which may be exercised by the Panchayat or the
Executive Authority or the Commissioner of the 1[Secretary] in respect of any public or private
market or the user thereof, and the enforcement of any orders issued in pursuance of such
powers;
(xxxviii) for compelling owners of cattle to stall them in cattle sheds provided
by the Panchayat and the fees leviable in respect thereof;
(xxxix) as to the disposal of household and farmyard waste in the village, the
acquisition of land by the Panchayat or laying out plots for digging pits in which such waste may
be thrown, the assignment of any of those plots to persons in the village and the conditions
subject to which such assignment may be made, including the rent to be charged;
(xl) as to the duties to be discharged by officers in relation to Panchayats and
their Executive Authorities, their Chairmen, Commissioners and 1[Secretaries];
(xli) as to appeals against orders (including orders granting or refusing licences
and permissions) passed under this Act and the time within which appeals whether allowed by
this Act or by rules or otherwise should be presented;
(xlii) as to the classification of public roads and fairs and festivals as
appertaining to the Panchayat;
(xliii) for regulating the sharing between local authorities in the State of the
proceeds of any tax or income levied or obtained under this or any other Act;
(xliv) for the decision of disputes between two or more local authorities of
which one is a Panchayat;
(xlv) regulating the principles in accordance with which grants and
contributions may be paid by the Government to the Panchayat;
(xlvi) as to the accounts to be kept by owners, occupiers and farmers of private
markets and the audit and inspection of such accounts;
(xlvii) as to the manner of publication or notifications or notices to the public
under this Act. 1. Inserted by Tamil Nadu Act 54 of 1997. 2. Substituted by Tamil Nadu Act 21 of 1996. 3. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
CHAPTER XII
PENALTIES
243. Penalties for breach of Rules.- In making any Rule under this Act, the
Government may provide that a breach thereof shall be punishable with fine which may extend
to one hundred rupees, or in case of a continuing breach, with fine not exceeding fifteen rupees
for every day during which the breach continues after conviction for the first breach.
244. Bye-laws and penalties for their breach.- (1) Subject to the provisions of
this Act and of any other law and to such rules as may be prescribed, a Panchayat may, with
the approval of the Inspector, make bye-laws for carrying out any of the purposes for which it
is constituted.
(2) In making a bye-law, the Panchayat may provide that any person who commits
a breach thereof shall be liable to pay by way of penalty such sum as may be fixed by the
Panchayat not exceeding fifteen rupees or, in case of a continuing breach, not exceeding five
rupees for every day during which the breach continues after a penalty has been levied for the
first breach.
(3) The Government shall have power to make Rules regarding the procedure for
the making of bye-laws, the publication thereof, and the date on which they shall come into
effect.
245. General provisions regarding penalties specified in the Schedules.-
(1) Whoever-
(a) contravenes any of the provisions of this Act specified in the first and
second columns of Schedule II; or
(b) contravenes any rule or order made under any of the provisions so
specified; or
(c) fails to comply with any directions lawfully given to him, or any
requisition lawfully made upon him under or in pursuance of any of the said provisions, shall be
punishable with fine which may extend to the amount mentioned in that behalf in the fourth
column of the said Schedule.
(2) Whoever after having been convicted of-
(a) contravening any of the provisions of this Act specified in the first and
second columns of Schedule III; or
(b) contravening any rule or order made under any of the provisions so
specified; or
(c) failing to comply with any direction lawfully given to him, or any
requisition lawfully made upon him under or in pursuance of any of the said provisions, continues
to contravene the said provision or the said rule or order, or continues to fail to comply with the
said direction or requisition, shall be punishable for each day after the previous date of conviction
during which he continues so to offend, with fine which may extend to the amount mentioned
in that behalf in the fourth column of the said Schedule.
Explanation.- The entries in the third column of Schedules II and III headed “Subject” are not intended as definitions of the offences described in the provisions specified in the first and second columns thereof, or even as abstracts of those provisions, but are intended merely as references to the subject dealt with therein.
246. Penalty for acting as Member, President or Vice-President of a Village
Panchayat or as Member, Chairman or Vice-Chairman of a Panchayat Union Council or
District Panchayat when disqualified.- (1) Whoever acts as a member of a Panchayat or
Panchayat Union Council or District Panchayat knowing that, under this Act or the rules made
thereunder, he is not entitled or has ceased to be entitled to hold office as such, shall be
punishable with fine not exceeding two hundred rupees for every such offence.
(2) Whoever acts as the President, temporary President or Vice President of a
Village Panchayat, or exercises any of his functions including where he is also the Executive
Authority, any of his functions as such and whoever acts as the Chairman, temporary Chairman
or Vice-Chairman of a Panchayat Union Council or District Panchayat or as Commissioner or
1[Secretary] or exercises any of his functions as such, knowing that, under this Act or the
Rules made thereunder, he is not entitled or has ceased to be entitled to hold office as such, or
to exercise such functions, shall be punishable with fine not exceeding one thousand rupees for
every such offence.
(3) Any person who having been the President, temporary President or Vice
President of a Village Panchayat, or the Chairman, temporary Chairman or Vice-Chairman of a
Panchayat Union Council or District Panchayat fails to handover any documents of, or any
moneys or other properties vested in or belonging to the Village Panchayat or Panchayat Union
Council or District Panchayat which are in or have come into his possession or control, to his
successor in office or other prescribed authority-
(a) in every case as soon as his term of office as such President, temporary
President or Vice-Chairman or as such Chairman, temporary Chairman or Vice-Chairman
expires;
(b) in the case of a person who was the Vice-President also on demand by the
President; and
(c) in the case of a person who was the Vice-Chairman also on demand by the
Chairman,
shall be punishable with fine not exceeding one thousand rupees for every such offence.
2[246-A. Penalty for failure to obtain permission of Government for foreign
trip.- Whoever undertakes a trip to any foreign country in violation of Section 82-A shall,
on conviction, be punished with fine which may extend to fifty thousand rupees.]
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998. 2. Inserted by Tamil Nadu Act 52 of 2002.
247. Penalty for acquisition by an officer or servant of interest in contract
work.- If any officer or servant of a Panchayat knowingly acquires, directly or indirectly by
himself or by a partner, employer or servant, any personal share or interest in any contract or
employment with, by or on behalf of, the Panchayat, he shall be deemed to have committed
an offence under Section 168 of the Indian Penal Code, 1860 (Central Act XLV of 1860):
Provided that no person shall, by reason of being a share holder in, or member of,
any company, be held to be interested in any contract entered into between such company and
the Panchayat unless he is a director of such company.
248. Wrongful restraint of Executive Authority or Commissioner or 1[Secretary]
or his delegates.- Any person who prevents the Executive Authority or the Commissioner or the
1[Secretary] or any person to whom the Executive Authority or the Commissioner or the
1[Secretary] has lawfully delegated his powers of entering on or into any place, building or land
from exercising his lawful power of entering thereon or there into shall be deemed to have
committed an offence under Section 341 of the Indian Penal Code, 1860 (Central Act XLV of
1860).
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
249. Prohibition against obstruction of Panchayats.- Any person obstructing or
molesting the President, or the Executive Authority or the Chairman or the Commissioner or the
1[Secretary] or a member of the Panchayat, or any person employed by the Panchayat or any
person with whom a contract has been entered into by or on behalf of the Panchayat in the
discharge of their duty or of anything which they are empowered or required to do by virtue or
in consequence of this Act or of any rule, bye-law, regulation or order made thereunder, shall
be punished with fine which may extend to fifty rupees.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
250. Prohibition against removal of obliteration of notice.- Any person who, without
authority in that behalf removes, destroys, defaces or otherwise obliterates any notice exhibited
or any sign or mark erected by, or under the orders of, a Panchayat or its Executive Authority,
or by the Commissioner or by the 1[Secretary] shall be punishable with fine which may extend
to fifty rupees.
1. Substituted for the words “Chief Executive Officer” by Tamil Nadu Act 28 of 1998.
251. Penalty for not giving information or giving false information.- Any person
required by this Act or by any notice or other proceedings issued thereunder to furnish any
information, who omits to furnish such information, or knowingly furnishes false information,
shall be punishable with fine not exceeding one hundred rupees.
CHAPTER XIII
MISCELLANEOUS
252. Construction of reference to a Panchayat, etc.- In the application of any law,
rule, bye-law, regulation, notification, scheme, form or order to any area, in the absence of an
intention to the contrary appearing in this Act and unless the Government otherwise direct, any
reference to a “Panchayat” or a “Panchayat Union Council” or a “Panchayat Village” or a
“Panchayat Union” shall be deemed to include also a reference to the Village Panchayat or a
Panchayat Union Council or a District Panchayat or a Panchayat Village or a Panchayat Union
constituted under this Act.
253. Special provisions relating to newly constituted Panchayats.- (1) The
provisions of this section shall apply when a Panchayat is constituted for the first time under
this Act.
(2) When a Panchayat is newly constituted under this section, 1(Tamil Nadu State
Election Commissioner) shall make arrangements for the election of members and of the
President or the Chairman, as the case may be, so that the member and the President or the
Chairman, may come into office on the date specified in the notification issued for the
constitution of such Panchayat.
(3) When a Panchayat is constituted under this section, the Government may
appoint a special officer not below the rank of a Tahsildar, for such period not exceeding six
months as the Government may, by order, specify, to exercise the powers, discharge the duties
and perform the functions of the Panchayat, its President or Chairman as the case may be.
2[(3-A) Notwithstanding anything contained in sub-section (3), the Special Officers
appointed under that sub-section in respect of the Village Panchayats and Panchayat Union
specified in Schedule IV-A shall hold office Upto the 31st day of March, 2000 or for such shorter
period as the Government may, by notification, specify in this behalf.]
(4) The Special Officer shall exercise the powers, discharge the duties and perform
the functions of the Panchayat, its President or Chairman, until the members of the Panchayat
have come into office and a President or Chairman has been elected.
1. Substituted for the words “State Election Commissioner” by Tamil Nadu Act 4 of 1998. 2. Sub-section (3-A) inserted by Tamil Nadu Act 44 of 1999.
254. Construction of reference to “local boards” Madras Local Boards Act, 1920,
etc.- In the application of any, law, rule, bye-law, regulation, notification, scheme, form or order
to any Panchayat after the constitution of a Panchayat under this Act, in the absence of an
intention to the contrary appearing in this Act and unless the Government otherwise direct-
(i) any reference to a village or local area shall be deemed to be a reference
to a Panchayat Village, Panchayat Development Block or a Panchayat Union or a Panchayat
District as the circumstances may require;
(ii) any reference to local boards shall be deemed to be a reference to District
Panchayats, Panchayat Union Councils or Village Panchayats as the case may be;
(iii) any reference to the Madras Local Boards Act, 1920 (Tamil Nadu Act XIV
of 1920), shall be deemed to be a reference to the Tamil Nadu District Boards Act, 1920 (Tamil
Nadu Act XIV of 1920), the Tamil Nadu Village Panchayats Act, 1950 (Tamil Nadu Act X of 1950),
the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) and the Tamil Nadu
Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);
(iv) any reference to the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act
XIV of 1920) or the Tamil Nadu Village Panchayats Act, 1950 (Tamil Nadu Act X of 1950), or the
Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), shall be deemed to be a
reference to the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994); and
(v) any reference to a district boards or its President shall be deemed to be a
reference to the Panchayat Union Council having jurisdiction or its Chairman, as the case may
be.
255. Repeal and savings.- (1) The Tamil Nadu Panchayats Act, 1958 (Tamil Nadu
Act XXXV of 1958) (hereinafter referred to in this section as the said Act) is hereby repealed.
(2) The repeal, by sub-section (1) of the said Act shall not affect-
(a) the previous operation of the said Act or anything done or duly suffered
thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred
under the said Act; or
(c) any penalty, forfeiture or punishment incurred in respect of any offences
committed against the said Act; or
(d) any investigation, legal proceedings or remedy in respect of any such
right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such
investigation, legal proceedings or remedy may be instituted, continued or enforced and any
such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(3) Subject to the provisions of sub-section (2), anything done or any action taken,
including any appointment, or delegation made, notification, order, instruction or direction
issued, or any rule, regulation or form framed, certificate granted or registration effected, under
the said Act shall be deemed to have been done or taken under this Act and shall continue to
have effect accordingly, unless and until superseded by anything done or any action taken under
this Act.
256. Power to remove difficulties.- (1) If any difficulty arises in giving effect to
the provisions of this Act, the Government may, by order published in the Tamil Nadu
Government Gazette, make such provisions, not inconsistent with the provisions of this Act and
to be in conformity with the provisions of the Constitution (Seventy third Amendment) Act, 1992
as appear to it to be necessary or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of a period of two years
from the date of commencement of this Act.
(2) Every order made under this section, shall, as soon as may be, after it is made,
be placed on the table of the Legislative Assembly.
257. Power, authority and responsibilities of Panchayats.- Save as otherwise
provided in this Act, the Government may, by notification and subject to such conditions and
restrictions as may be specified therein, entrust to a Panchayat or any other Committee
constituted under this Act with such powers and responsibilities with respect to the preparation
of plans for economic development and social justice and also with such powers and authority
as may be necessary to enable them to carry out the responsibilities conferred upon them
including those in relation to the matters listed in Schedule-IV.
1[257-A. Provision of rain water harvesting structure.- (1) In every building owned
or occupied by the Government or a statutory body or a company or an institution owned or
controlled by the Government, rain water harvesting structures shall be provided by the
Government or by such statutory body or company or other institution, as the case may be, in
such manner and within such time as may be prescribed.
(2) Subject to the provisions of sub-section (1), every owner or occupier of a
building shall provide rain water harvesting structure in the building in such manner and within
such period as may be prescribed.
Explanation.- Where a building is owned or occupied by more than one person,
every such person shall be liable under this sub-section.
(3) Where the rain water harvesting structure is not provided as required under
sub-section (2), the Executive Authority or any person authorised by him in this behalf may,
after giving notice to the owner or occupier of the building, cause rain water harvesting structure
to be provided in such building and recover the cost of such provision along with the incidental
expense thereof in the same manner as property tax.
(4) Notwithstanding any action taken under sub-section (3) where the owner or
occupier of the building fails to provide the rain water harvesting structure in the building before
the date as may be prescribed, the water supply connection provided to such building shall be
disconnected till rain water harvesting structure is provided.]
1. Inserted by Tamil Nadu Act 34 of 2003 w.e.f. 21.7.2003.
DISPUTES REGARDING ELECTIONS
258. Election petitions.- (1) No election of a President or a Chairman or a member
shall be called in question except by an election petition presented to the District Judge of the
district in which the Panchayat is situated, within 1[forty-five days] from the date of the
publication of the result of the election under this Act.
(2) An election petition calling in question any such election may be presented on
one or more of the grounds specified in Section 259 by any candidate at such election, by any
elector of the ward concerned or by any member.
(3) A petitioner shall join as respondents to his petition all the candidates at the
election.
(4) An election petition-
(a) shall contain a concise statement of the material facts on which the
petitioner relies;
(b) shall, with sufficient particulars, set forth the ground or grounds on
which the election is called in question; and
(c) shall be signed by the petitioner and verified in the manner laid down in
the Code of Civil Procedure, 1908 (Central Act V of 1908) for the verification of pleadings.
2[(5) The trial of an election petition shall, so far as is practicable consistently with
the interest of justice in respect of the trial, be continued from day-to-day until its conclusion,
unless the District Judge finds the adjournment of the trial beyond the following day to be
necessary for reasons to be recorded.
(6) Every election petition shall be tried as expeditiously as possible and endeavour
shall be made to conclude the trial within six months from the date on which the election petition
is presented to the District Judge for trial.]
1. Substituted for the words “fifteen days” by Tamil Nadu Act 18 of 2001. 2. Inserted by Tamil Nadu Act 1 of 2001.
259. Grounds for declaring elections to be void.- (1) Subject to the provisions
of sub-section (2), if the District Judge is of opinion-
(a) that on the date of his election a returned candidate was not qualified or
was disqualified, to be chosen as a member under this Act, or
140
(b) that any corrupt practice has been committed by a returned candidate or
his agent or by any other person with the consent of a returned candidate or his agent, or
(c) that any nomination paper has been improperly rejected, or
(d) that the result of the election in so far as it concerns a returned candidate
has been materially affected-
(i) by the improper acceptance of any nomination, or
(ii) by any corrupt practice committed in the interests of the returned
candidate by a person other than that candidate or his agent or a person acting with the consent
of such candidate or agent, or
(iii) by the improper acceptance or refusal of any vote or reception of
any vote which is void; or
(iv) by the non-compliance with the provisions of this Act or of any rules
or orders made thereunder, the Court shall declare the election of the returned candidate to be
void.
(2) If in the opinion of the Court, a returned candidate has been guilty by an agent
of any corrupt practice, but the Court is satisfied-
(a) that no such corrupt practice was committed at the election by the
candidate, and every such corrupt practice was committed contrary to the orders, and without
the consent of the candidate.
(b) that the candidate took all reasonable means for preventing the
commission of corrupt practice at the election; and
(c) that in all other respects the election was free from any corrupt practice on
the part of the candidate or any of his agents,
then, the Court may decide that the election of the returned candidate is not void.
260. Corrupt practices.- The following shall be deemed to be corrupt practice for
the purposes of this Act:-
(1) Bribery as defined in clause (1) of Section 123 of the Representation of the
People Act, 1951 (Central Act XLIII of 1951).
(2) Undue influence as defined in clause (2) of the said section.
(3) The systematic appeal by a candidate or his agent or by any other person to
vote or refrain from voting on grounds of caste, race, community or religion or the use of or
appeal to, religious symbols, or, the use of or appeal to, national symbols such as the national
flag or the national emblem, for the furtherance of the prospects of that candidate’s election.
(4) The publication by a candidate or his agent or by any other person of any
statement of fact which is false, and which he either believes to be false or does not believe to
141
be true, in relation to the personal character or conduct of any candidate, or in relation to the
candidate, or withdrawal from 1[contest] of any candidate being a statement reasonably
calculated to prejudice the prospects of that candidate’s election.
(5) The hiring or procuring whether on payment or otherwise of any vehicle or
vessel by a candidate or his agent or by any other person for conveyance of any elector (other
than the candidate himself, and the members of his family or his agent) to or from any polling
station provided in accordance with the rules made under this Act:
Provided that the hiring of a vehicle or vessel by an elector or by several electors
at their joint costs for the purpose of conveying him or them to or for any such polling station
shall not be deemed to be a corrupt practice under this clause if the vehicle or vessel so hired
is a vehicle or vessel not propelled by mechanical power:
Provided further that the use of any public transport vehicle or vessel or any tram,
car or railway carriage by an elector at his own cost for the purpose of going to or coming
from any such polling station shall not be deemed to be corrupt practice under this clause.
Explanation.- In this clause the expression “vehicle” means any vehicle used or
capable of being used for the purpose of road transport whether propelled by mechanical power
or otherwise and whether used for drawing other vehicles or otherwise.
(6) The holding of any meeting in which intoxicating liquors are served.
(7) The issuing of any circular, placard or poster having a reference to election
which does not bear the name and address of the printer and publisher thereof.
(8) Any other practice which the Government may by Rules, specify to be corrupt
practice.
1. Substituted for the word “contact” by Tamil Nadu Act 2 of 1999.
261. Transitory provision.- (1) Notwithstanding anything contained in this Act, or
in any other law for the time being in force, the Government may, by notification, if necessary,
appoint Special Officers to exercise the powers and discharge the functions of the Village
Panchayats, the Panchayat Union Councils, or the District Panchayats, as the case may be, until
the day on which the first meetings of the Village Panchayats, the Panchayat Union Councils, or
the District Panchayats, as the case may be, are held after ordinary elections to the said
Panchayats after the commencement of this Act.
1[(2) The Special Officers appointed under sub-section (1) in respect of the Village
Panchayats specified in Schedule V shall hold office upto the 24th day of April, 2004 2[24th day
of October 2004] 3[24th day of April 2005] 4[24th day of October 2005] 5[24th day of April 2006]
6[24th day of October 2006] or for such shorter period as the Government may, by notification,
specify in this behalf.]
142
1. Substituted by Tamil Nadu Act 36 of 2003 w.e.f 17.10.2003. 2. Substituted by Tamil Nadu Act 21 of 2006 w.e.f 23.4.2004. 3. Substituted by Tamil Nadu Act 36 of 2004 w.e.f 23.10.2004. 4. Substituted by Tamil Nadu Act 16 of 2005 w.e.f 25.4.2005. 5. Substituted by Tamil Nadu Act 9 of 2006 w.e.f 25.10.2005. 6. Substituted by Tamil Nadu Act 22 of 2006 w.e.f 25.4.2006.
262. Rules, Notifications and orders to be placed before the Legislative Assembly.-
(1) All Rules, Notifications and orders made or issued under this Act except the notifications
issued under Sections 3, 5, 7 read with Section 4, 11, 12, 20, 21 and 32 shall be published in
the Tamil Nadu Government Gazette and unless they are expressed to come into force on a
particular day, shall come into force on the day on which they are so published.
Classification If the tax is levied every half-year
(2) If the tax is levied every year
(3)
Minimum rate per
half-year Maximum rate per
half-year Minimum rate per
year Maximum rate per
year
Concrete houses, Madras terraced houses, storeyed houses
Rs.P.
Rs.P.
Rs.P.
Rs.P.
0.25 per 9.29 square decimetres of the plinth area.
0.50 per 9.29 square decimetres of the plinth area.
0.50 per 9.29 square decimetres of the plinth area.
1.00 per 9.29 square deci- metres of the plinth area.
Tiled houses 0.15 per 9.29 0.30 per 9.29 0.30 per 9.29 0.60 per 9.29 square square square square decimetres decimetres decimetres deci- of the plinth of the plinth of the metres of area area. plinth area. the plinth area.
Thatched 0.10 per 9.29 0.20 per 9.29 0.20 per 9.29 0.40 per 9.29 houses 20 square square square square square metres decimetres decimetres decimetres deci- and above. of the plinth of the plinth of the metres of
area. area. plinth area. the plinth area.
Thatched 0.20 for every 0.50 for every 0.40 for every 1.00 for every 9.29 square metres or part thereof of plinth area
houses below 9.29 square 9.29 square 9.29 20 square metres or metres or square metres part thereof part thereof metres or
of plinth of plinth part area area thereof of
plinth area
(2) All notifications issued under Sections 3, 5, 7 read with Section 4, 11, 12, 20,
21 and 32 shall be published in the District Gazette concerned and unless they are expressed
143
to come into force on a particular day, shall come into force on the day on which they are so
published.
(3) Every, Rule, Notification or Order made or issued by the Government under this
Act shall, as soon as possible after it is made or issued, be placed on the table of Legislative
Assembly, and if, before the expiry of the session in which it is so placed or the next session,
the Legislative Assembly agrees in making any modification in any such Rule, Notification or
Order, or the Legislative Assembly agrees that the Rule, Notification or Orders should not be
made or issued, the Rule, Notification or Order shall, thereafter have effect only in such modified
form or be of no effect, as the case may be, so, however, that any such modification or
annulment shall be without prejudice to the validity of anything previously done under that Rule,
Notification or Order.
SCHEDULE – I [(See Section 172(1)]
Explanation-I.- In respect of buildings which are partly concrete, terraced, tiled or thatched,
the rates applicable to the respective categories as above shall be applicable for the portions
covered by each kind:
Provided that in respect of buildings the plinth area of which does not exceed 18.58
square metres and which are fully concrete, terraced or tiled, or partly concrete, terraced or
tiled, house-tax shall be levied at a flat rate of rupees twenty per half-year.
Explanation-II.- The use of the building may be classified and surcharge shall be levied on
the levy of house-tax at the rates specified below:-
Sl.No.
Class of usage
Rate of surcharge
(i)
Purely residential. Village
Panchayats
Nil
(ii) Simple commercial like petty shops and
other small commercial establishments.
Village
Panchayats
20%
(iii)
Largely commercial, industrial and
business establishments, Cinema
theatres, Hostels, Lodges, etc.
Village
Panchayats
60%
Provided that in respect of buildings used partly as residential and partly as commercial,
industrial, etc., purposes the rate of surcharge applicable to the respective categories as above shall be applicable for the portions covered by each class of usage :
144
Provided further that Educational Institutions (not commercial in nature) exempted
from levy of house-tax immediately before the commencement of this Act, shall continue to be
exempted under this Act.
SCHEDULE – II * ORDINARY PENALTIES [(See Section 245(1)]
Section Sub-section
or clause
Subject
Fine which may be imposed
(1) (2) (3) (4)
(1) Failure to obey requisition to fence off, take down,
secure or repair dangerous structure.
Five thousand rupees.
(1) Failure to obey requisition to secure, lop or cut
down dangerous trees.
Five hundred rupees.
-
Failure to obey requisition to fence building or land
or trim, prune or cut hedges and trees or lower an
enclosing wall.
Two hundred rupees.
(1)(a) Unlawful building of wall or erecting of fence, etc.,
in or over public road.
Two thousand rupees.
(1)(b) Unlawful making of hole or depositing of matter in
or upon public road.
Five hundred rupees
(1)(c) Unlawful quarrying in any place near public road,
etc.
Two thousand rupees
131
(1)(d)
Unlawful erection of building over drain
Four thousand rupees.
(1)(e)
Planning of trees without permission on any public
road or other property vested in Panchayat or
Panchayat Union Council.
Two hundred rupees.
131
(1)(f)
Felling etc., without permission of trees growing
on public road or other property vested in a
Panchayat or on Poramboke land the use of which
is regulated by it under Section 134 or Section
135.
Two thousand rupees.
139
-
Failure to close place of public entertainment
Four thousand rupees.
140
-
Sending infected child to school
One hundred rupees
145
142
-
Failure to give information of small pox.
Fifty rupees.
(1) Failure to obey requisition to fill in, etc., tank or
other place dangerous to public health or safety.
Five hundred rupees.
144
(1)
Failure to obey requisition to clear or cleanse, etc.,
building or land in filthy state or overgrown with
noxious vegetation.
Five hundred rupees.
148
(1)
Opening a new private market or continuing to
keep open a private market without licence or
contrary to licence.
Ten thousand rupees
148
(3)
Levy of fees in private market without a certificate
Two thousand rupees
- Sale or exposure for sale in public or private
market of any animal or article without permission
One hundred rupees
151
-
Sale, etc, of articles in public roads or places, after
prohibition or without licence or contrary to
regulations.
Two hundred rupees
154
(b)
Using any public place or road-side as a landing or
halting place or as a cart-stand within prohibited
distance.
Two hundred rupees
155
(1)
Opening a private cart-stand or continuing to keep
open a private cart-stand without licence or
contrary to licence.
Five hundred rupees.
157
(a)
Slaughtering, cutting up or skinning, etc., of
animals outside public slaughter-house in
contravention of Rules..
One thousand rupees.
(b) Slaughtering of animals for purposes of sale
without licence or contrary to licence.
Five hundred rupees.
(3) Unlawful destruction, etc., of number affixed on
buildings.
Fifty rupees
158
(4)
Failure to replace number when required to do so.
One hundred rupees.
(1) Using a place for offensive or dangerous trade
without licence or contrary to licence
Five thousand rupees
146
160
-
Unlawful erection of factory, workshop, etc.
One lakh rupees.
- Obstructing a person in the use or enjoyment of a
public road, market, well, tank etc.
One thousand rupees.
* Substituted by TamilNadu Act 42 of 2008
SCHEDULE – III **
PENALTIES FOR CONTINUING BREACHES [(See Section 245(2)]
Section Sub-section or clause
Subject
Fine which may be imposed
(1) (2) (3) (4)
(1) Failure to obey requisition to fence off, take
down, secure or repair dangerous structure.
Five hundred rupees.
(1) Failure to obey requisition to secure, lop or cut
down dangerous trees.
One hundred rupees
130
-
Failure to obey requisition to fence building or
land or trim, prune or cut hedges and trees, or
lower an enclosing wall.
Fifty rupees
(1)(a) Unlawful building of wall or erecting of fence,
etc., in or over public road.
Two hundred rupees
(1)(b) Unlawful making of hole or depositing of matter
in or upon public road
Fifty rupees
(1)(c) Unlawful quarrying in any place near public road,
etc.
Two hundred rupees
131
(1)(d)
Unlawful erection of building over drain
Four hundred rupees.
139
-
Failure to close place of public entertainment
Four hundred rupees.
(1) Failure to obey requisition to fill in, etc., tank or
other place dangerous to public health or safety.
One hundred rupees
(1)
Failure to obey requisition to clear or cleanse,
etc., building or land in filthy state or overgrown
with noxious vegetation
One hundred rupees
148
(1)
Keeping open a private market without licence or
One thousand rupees
147
contrary to licence
148
(3)
Levy of fees in private market without certificate
Five hundred rupees
- Sale or exposure for sale in public or private
market of animal or article without permission
Twenty rupees
(1) Keeping open a private cart-stand without licence
or contrary to licence.
Fifty rupees
(1) Using a place for an offensive or dangerous trade
without a licence or contrary to licence
Four hundred rupees
160
-
Unlawful erection of factory, workshop, etc.,
Two thousand rupees
** Substituted by TamilNadu Act 42 of 2008
SCHEDULE – IV
[See Section 257]
1. Agriculture, including agricultural extension.
2. Land improvement, implementation of land reforms, land consolidation and soil
conservation.
3. Minor irrigation, water management and watershed development.
4. Animal husbandry, dairying and poultry.
5. Fisheries.
6. Social forestry and farm forestry.
7. Minor forest produce.
8. Small scale industries, including food processing Industries.
9. Khadi, village and cottage Industries.
10. Rural housing.
11. Drinking water.
12. Fuel and fodder.
13. Roads, culverts, bridges, waterways and other means of communication.
14. Rural electrification, including distribution of electricity.
15. Non-conventional energy sources.
16. Poverty alleviation programme.
17. Education, including primary and secondary schools.
18. Technical training and vocational education.
19. Adult and non-formal education.
20. Libraries.
21. Cultural activities.
148
Yercaud Panchayat Union]
22. Market and fairs.
23. Health and sanitation, including hospitals, primary health centres and dispensaries.
24. Family Welfare.
25. Women and child development.
26. Social Welfare, including welfare of the handicapped and mentally retarded.
27. Welfare of the weaker sections, and in particular, of the Scheduled Castes and the
Scheduled Tribes.
28. Public distribution system.
29. Maintenance of community assets.
1[SCHEDULE IV-A [See Section 253(3A)]
PART-A
Sl.No. Name of Village Panchayats
(1) (2)
1 Yercaud
2 Manjakuttai
3 Vellakkadai
4 Velur
5 Nagalur
6 Semmanatham
7 Valavanthi
8 Thalaisholai
9 Maramangalam
PART-B
1. Substituted by Tamil Nadu Act 44 of 1999.
2[SCHEDULE - V
[See Section 261(2)]
Sl.No. Name of Village Panchayats
(1) (2)
1 Keeripatti]
2 3[Papapatti]
149
4[SCHEDULE -VI [See Section 9A(1)]
Sl.No.
Name of Village Panchayats
(1) (2)
1 Kottakatchiyendal
2 Nattarmangalam]
5[SCHEDULE -VII [See Section 9-B(1)]
Serial Number
Name of Village Panchayats
(1) (2)
1 Manjakuttai
2 Maramangalam
3 Nagalur
4 Semmanathan
5 Thalaisholai
6 Valavanthi
7 Vellakadai
8 Velur
9 Yercaud]
2. Substituted by Tamil Nadu Act 36 0f 2003 3. Substituted by Tamil Nadu Act 42 of 2003 4. Inserted by Tamil Nadu Act 8 of 2002 5. Inserted by Tamil Nadu Act 6 of 2005
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ent wi .. 3 342
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No. 51 of 1994—Tamil N adu Panchayats Amendm
ent wi .. 3 342
No. 52 of 1994—Tamil Nadu District Municipali
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and Validation) ss a .. +
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No. 51 of 1994—Tamil N adu Panchayats Amendm
ent wi .. 3 342
No. 52 of 1994—Tamil Nadu District Municipali
ties (Second Amendment
and Validation) ss a .. +
. .. . 343
No. 53 of 1994—-Tami l Nadu Municipal Laws
(Second Amendment) _, 345—346
© fiHENT 0F mmL MIN Measured No. 1-... pi 199‘; \ [Prices 45 hi” GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY ND- 606] JIADRAS, MONDAY, NOVEMBER 28, 1994 Karthigai 13, Bhava, Thimvalluvar Aandu—2025. (In (‘ ' 7777 A‘ ‘ A” 7 7 >7 .— , Part IV—Section 2 Tamilflerfiu Acts and Ordiumm CONTENTS Acts : Pages. No. 51 of [9947Tamil Nadu Punchuyuis Amcndmcm 342 NO. 57. of 1994———Tnmil Nudu DISH‘ICl Municipalities (Second Amendment and Validation) - -- 343 i 34577346 No. 53 of 1994-7Tamil Nadu Municipal Laws \Secoml Amendment)
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
342 TAMIL NADU GOVERNMENT G
AZETTE EXTRA ORDINARY
|
Tamil Nadu Act 21 of 1994.
————— bly received the assentive Asseim
d is hereb
Act of the Tami l Nadu Legisl
at
the 26th November 1994 an y pu
blished for general | The following
of the Governoro n
information :—
ACT No. 51 OF 1994.
An Act to amend the Tamil Na du Panchayats Act, 1994.
the Legislative Assembly of the State of Tamil Nadu
pe it enacted by he Republic of India as follows
:— in the Forty-fifth Year of t
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment)Shorttitle
commencemen,
Act, 1994.
(2) It shall come into force at once. 2. I i ‘n section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendme* dment o}
for the words “only for niforthe words “only. ‘tory ine months from the date of the com "
as the expression — upto the 31st day of December 1995” shall besubstituted, wee 3
(By order of the Governor.)
M. MUNIRAMAN Secretary to Government, Law Departmen,
Tamil Nudu Act 21 of 1994. EXTRAORDINARY 342 TAMIL NADU GOVERNMENT GAZETTE ‘ _ 7 6 Assembly received the assent The following of the Governor on t information :— hc 26111 November 1994 and ACT N0. 51 OF 1994. in Act [a amend the Tamil Nadu Pauc/zaynts Act, l994. an it enacted by the Legislative Assembly of the State 0: Tamil Nadu in the Forty-fifth Year oi the Republic of India as follows :— 1. (|)_This Act ma be called the Tamil Nadu Pancha ats (Amendment Sh - Act". 1994. y y ) Lgéflfnmm Act or the Tamil Nadu Legislatlv is hereby published for general I (2) It shall come into Force at once. 1 l 2. In section 261 of the Tamil Nadu P I i , M . anchayats Act, 1994. in sub-section 2 Arm ' {1:55 mfitlxofg: Only 'forhnme months lrom the date of the commencement (gt. anc'Tgélm “ . v In. expression upto the 3lst day of December 1995" shall be substituted ‘ (By order of the Governor.) . M. MUNIRAMA Secretary to Government. La‘E’qbepa i l ’fmenl
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(Appointment of Speciazl Officers)‘hetSetind
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106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
106 TTR BXTRAO RDINAI
TAMIL NADU GOVERNMENT GAZETTE EXTRA ones"
ence
thely received The following Act of the Tamil Nadu Legislative Assembly
nereby5 and is assent of the Governer om tha {st December . 1995
poblished for general infor
a layat: t, 1994.An Actfurther to amend the Tami Nadu Panchayats Ac
Forty-BEit enacted by the voyidvpAssenallyofOf the State of Tamil Nada in tire Forty stxthYear of the Republic f
2 1 5.
short tiils 1, (1) This Act may bo called the Tamil Nadu Panchayats (Amendment) Act, 199
(2) Ut shallbe deénied to Have odie inté force oa the 20th day of Septensbar 199%,
) ti Ni red
=
Tawit Nady ection 171 of tha Tamil Nadu Banchayats Acr, 1994 (hereinafter refer
nota to asthoprincipal Act), in sub-section(1), the words “and 4 yehicle-tax shall bz omitted17h, 421. ef 1994,
Cattsfion of 3. Section 173 of the piétcipal Apt stall ba orhbithdysootion (73, so
Anatndment 4, Iu soction 174 of tneprincipe! Act, ‘tor the expression “of section the expression “sections 171 and, 1727!178, sections {71 to 173%
shail be substituted,
Amy t 5. [a section 188 of the princiOfection substituted, nantely ‘am i8B.
principal Att for clause (a), the following clause shail be
BaiAG)the houss-tax and ¢any othar tax or a#y C335 orfozs35 levied under sections 17} “gealane ronal?(1) The ‘Tamil Nadu Panchayats (Third Amundmont} Ordinance, 1995 3 hereby amit Nadu
(23
" h e t
areantiog. sack nanconePrincipal
deo taken mdethe priced i thosidoOrdinance
under the 6 oF 1995, pal Act, as cmonby oeSLYencbeen dene op
Gsot iteGosétin)
~ AORD'IN ,. TAMIL NADU GOVERNMENT mzmu EXTR h. ml the bly reed Th 1.. mdu {Alumna Anon: . h MI 0“ ll -l995 and us want :rfflrzwm‘aoverner ol the m Dmmbar W published for your?“ '"r°m'}'%’— ACT No. 29 01' W- ,1; ‘ v ‘ . jar, 19 - A" .m fw/m- “ «manna 71W! ”'1’" "W’W'm ' ' " ' ‘11leer- - 'ch b m0 ,L‘imfimysemmxmhwmwrmnflwm ”flaw”. ’opublic In 011M... Act, i995. ' ' ' duhnchuymumondnnt) 3116:: ‘fi' 1. (1) Tina Act mayhnallodthoTnmu Na ’48:! - 1 (2) u mu "mm to ma om: ma Rim 6:! m 2% day of’H-ptombar ”a .. ‘ ‘ . ’.- Tian Amendment 2 In som'au L71 orth'a Tamil Nada finchayats Apr, 399! ijfimfiafm "fox-red a n ‘ - ‘ - " 'tlod. tZi‘of ofuoctlw ioasthopn‘ncipflAct),innub-semion(l).thywords‘ Mdflvumclc tax shallbzomx 1M ‘ 111. (may, of 3. Snotion173 or the mficapm ‘Am shim b': Orfifitbig .mfion 173. mm 4. In section 174 oftuo priuipn! Am, n: ma mien “ sections [7| :9 I73 ’1. Not mil; Ike expression “sections 17! and 172” shaH be substituted. 171. ‘ W\ 5. In section 188 of thy principal Act, for clause (a). of section substituted. nwnely :— 48B. tin following clause SKI-Iii DO I :(a) fit: homer-tax and any othar fix or any cm 01-1025 levied under smions 171 3nd 7 ;". K m: 6. (l) The Tamil Nadu [mafia ’1:; Third Am d ' " v m mnmlsd. 3 ( 2:1 mm Oydmmve‘ l995w hunky TmlNfidu ‘ 5 of [995 _ (2} “1% and. meal. uvthingdonocrm 3mm Man Mr tho ' mfi'fitfifimamb’gf Effie-mulling.” b’y Incite? to luv: be; «to >01 (ij3er o‘m‘gGWW x mm 5mm? flow Tm.- W.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
, NADU GOVERNMENT GAZETTEEXTRAORDINARY © gy - ilowing Act of the Tamil Nadu Legislative inethe Gowrnor on the Ist December
suk oeneral -informatien:— sotished for Se
Ml Asscmbly received the - 7
1995 and is hereby
ACT No- 30 OF1955.
dn del further ta amend tha Tamil Nadu Panchaycis Act, 9%,
¢ eaacted by the Legislative Assembly ofthe State of Tamil ‘Nadu in
be Forty-sixth Year of the Republic of India as follows:— =~
;, () This Act may be called the Tamil Nadu, Panchayats Shorttitie and ceoore Atmendinent) Act, [995. commencement.
ia} G} ‘The provisions of this Act, except sub-sections (3) and (4) of wotign 12, Shall be deemed to have. come into force onthe 21st day of July 1998 :
_(iJ* Sub-sections (3) and. (4) ofsection 12 shall be @eemed teKava spe into force on the th Aagnst 1996. ,
2. In section 2 ofthe Tamil,Nadi : Punchayats Act. 1994,hereinafter amentceoj refernets to as the principal Act), for clause (4), the following clauses shall bo. escuon 2.
substituted, namely :-—— 4 . 7 7
(1) Backward Classes of citizens ” shall have the saine meaning as defined in clause (a) ofsection 3. ofthe Tamii Nadu Backward Classes, Scheduled Casies and Scheduled Tribes (Reservation of seats in Fducational. Igstitutions — and of appointments or posts in the Services ‘uncer the Stote) Act, 1902 (Tamit Nadu Act 45 of 19043 ; Hea. AD e ) en
(LA) building” inctudes a house, out-house, tent, stable, latrine,hea hut, wal (other thana boundary wall not-exceeding 2.5 metres in height)ane any other sich structure,- whether of masonry. bricks. vw mud, mtor any other meiertal whelscevér :7. NG, BN ae
3. in section © of the principal Act, after the rovikd, thre follbuwinie amendPravisos shall’ be added, nmreely eijtlea? ree meee = folowing ees
_Provided, further . that a. person who stagds:. for election - L igerey: membex of a villige‘panchayat Te ae oe «FOX. tionas as Presider: ef a village, basai yer bo cligila to stand for clectionas thember of a distnet pasichoyak “ 7 aD enaaet: galogca at OF A:
village. pancitayst stniit bo.clisibleFe eat: 4memberof8:Page.
1L NADU GOVERNMENT GAZETTE£XTRAOkDINAIgY ‘ ,7 .r’m—fl-----—*~~N ‘ _ . ving Act of the Tamil Nadu Logislafivc ASscmbly received the Mag??? GOV-1170.? on . flu: in December 1995 and is hcmby rt‘FmXI for general lnf‘otmahlnrfi W Li I‘m Am N0 3"!) or: 1955» _ 4,; Au flirt/1c»- to unread the Tamil Nam: Pant/lam.” An, 1994. \cd 1, the Legislative Asmfl)’ qt" the State of Tamil Nadu in ”:1: {1334me Yam of the Repu‘bhc 01 India as follows 2—— - U ' , (n This Act may he ciaflcd the Témil Nadu, Pinchayats Shggnififgw‘ \-J|“:(: Ammdmcut) Act, [995. W {" The provisions of this A“. map: animations (3’ ml 4) oi ”12;" 15:) aha)! be deemed ta have come into force oath: let day 0 July T35? (up Sub-sectiofis g3) and (4) of scclion 12 shall be leased ta h’vb mne- ihzn'fome im the th August 1995. 3. 1n scvfioh 2 of pie Tamilifia'épk Hanéhéyats Ac}, 1994; (ham Manslnfiw oz rem-m; to as {he grinéipal Act), for ‘chns': (i), the t'ofldwmg damask“ b m2. ad’stitutcn. namely :-— V "(1)Baskv.'ard gasses denizens "'fihaflllave the same meaniqg as defimd in clause (a) of sectun 3_ of the ’I‘anpi Nadu Backward; Gums, Schgdubd Gates and Scheduled Tn'bes'mesen'anon of_seam in 3368685911111. 5.011? _ ‘ and of appoinhmnts or posts in the Services mule: the 3512) .v at. 19??» (Tamil Nadu Act 45 of 19943 ; ' (l-A) “ building” inchtdes a how, out-house, tent, “able, Ming, shod, hut: walk (other than a Madam wall noiexccedinx 2.5 mm in W) and an? other sue}: struchuc,~\\‘hcthcr of masonry bricks. wood, mid fietal or airy with; Mafia} wfiatsoévér g’. AW 16.1”" «PmVieEcd, further that .3 1m who _. Ids ;. for dgc' , - Z . 4 wfigavflflu‘mmum. V notbae f ”9" “H“ » ' av: ‘ . ‘ H , . Wuadist p tamampfamt‘mfinommdorfav [1‘ M110“ N of flu “mach! Act. am 111' ’ 2 ~' provisos shall k'fldd, “:18:le ‘ T e ”“159, thv 5'0an mm:
(RegisteredNo, M-s An *\. v
, Wrcé830 Raise
heseALO E
TAMIL"NADU
‘ oo we EXTRAORDINARYvf"PUBLI SHED BYAUTHORITY -
624] MADRAS, SATURDAY, D ECEMBER30, 1995
P Margazhi 15, Yuva, Thiru valluvar Aandu—2026
<= > =
Part IV — Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
' Acts :
No. 45 of 1995—Tamil Nadu Panchiaysits _ Third
Amendment) 152
No. 46 of 1995—Tamil N adu Municipal Laws
(Second Amendment) .. 153—154
a l
(RegisteredNo, M-s An *\. v
, Wrcé830 Raise
heseALO E
TAMIL"NADU
‘ oo we EXTRAORDINARYvf"PUBLI SHED BYAUTHORITY -
624] MADRAS, SATURDAY, D ECEMBER30, 1995
P Margazhi 15, Yuva, Thiru valluvar Aandu—2026
<= > =
Part IV — Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
' Acts :
No. 45 of 1995—Tamil Nadu Panchiaysits _ Third
Amendment) 152
No. 46 of 1995—Tamil N adu Municipal Laws
(Second Amendment) .. 153—154
a l
(RegisteredNo, M-s An *\. v
, Wrcé830 Raise
heseALO E
TAMIL"NADU
‘ oo we EXTRAORDINARYvf"PUBLI SHED BYAUTHORITY -
624] MADRAS, SATURDAY, D ECEMBER30, 1995
P Margazhi 15, Yuva, Thiru valluvar Aandu—2026
<= > =
Part IV — Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
' Acts :
No. 45 of 1995—Tamil Nadu Panchiaysits _ Third
Amendment) 152
No. 46 of 1995—Tamil N adu Municipal Laws
(Second Amendment) .. 153—154
a l
(RegisteredNo, M-s An *\. v
, Wrcé830 Raise
heseALO E
TAMIL"NADU
‘ oo we EXTRAORDINARYvf"PUBLI SHED BYAUTHORITY -
624] MADRAS, SATURDAY, D ECEMBER30, 1995
P Margazhi 15, Yuva, Thiru valluvar Aandu—2026
<= > =
Part IV — Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
' Acts :
No. 45 of 1995—Tamil Nadu Panchiaysits _ Third
Amendment) 152
No. 46 of 1995—Tamil N adu Municipal Laws
(Second Amendment) .. 153—154
a l
(RegisteredNo, M-s An *\. v
, Wrcé830 Raise
heseALO E
TAMIL"NADU
‘ oo we EXTRAORDINARYvf"PUBLI SHED BYAUTHORITY -
624] MADRAS, SATURDAY, D ECEMBER30, 1995
P Margazhi 15, Yuva, Thiru valluvar Aandu—2026
<= > =
Part IV — Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
' Acts :
No. 45 of 1995—Tamil Nadu Panchiaysits _ Third
Amendment) 152
No. 46 of 1995—Tamil N adu Municipal Laws
(Second Amendment) .. 153—154
a l
40 p 1-11me NADU \meflsuru NOAH-1 HI}, 1.. I 11'1”" 99’ l , WE‘VE)» Pulse TAMIL NADU GOVERNMEN’TQ‘VGAi‘EzfihE EXTRAORDINARY ‘ PUBLISHED BY AUTHORITY MADRAS, SATURDAY. DECEMBER 30, 1995 Margazhi 15. Yuva, Thiruvalluvar Aandu—2026 v-_——-———“’————‘ " Part IV 4- Section 2 Tamil Nadu Acts and Ordinances. 1.” , CONTENTS Pug“. Acts: No. 45 of 1995—Tumil Nudu Panch’w 115 (T111111 Amendment) 152 N0. 46 of l995—Tamii Nadu Municipal Laws (Second Amendment) . . 153—454
Short title ana 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) commencement; Act, 1995,
Amendment: f section 26].
4 : ORDINARY TAMIL NADU GOVERNMEN
T GAZETTE-EXTRAS
TT a.
. i assent of the The following Act of the Tamil Nadu Legislative: Assembly received the
. , information :— ‘Governor on the 30th December 1995 and is hereby published for general in
ACT No. 45 OF 1995.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
o 1 i t
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-sixth Year of the Republic of India as follows :—
(2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in ‘sub-section (2); Tami Nagy for the expression “upto the 31st day of December 1995”, the expression “upto Act2} of} the 30th day of June 1996” shali be substituted.
(By order of the Governor.)'
M. MUNIRAMAN, Secretary to Government, Law Department;
Short title ana 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) commencement; Act, 1995,
Amendment: f section 26].
4 : ORDINARY TAMIL NADU GOVERNMEN
T GAZETTE-EXTRAS
TT a.
. i assent of the The following Act of the Tamil Nadu Legislative: Assembly received the
. , information :— ‘Governor on the 30th December 1995 and is hereby published for general in
ACT No. 45 OF 1995.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
o 1 i t
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-sixth Year of the Republic of India as follows :—
(2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in ‘sub-section (2); Tami Nagy for the expression “upto the 31st day of December 1995”, the expression “upto Act2} of} the 30th day of June 1996” shali be substituted.
(By order of the Governor.)'
M. MUNIRAMAN, Secretary to Government, Law Department;
Short title ana 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) commencement; Act, 1995,
Amendment: f section 26].
4 : ORDINARY TAMIL NADU GOVERNMEN
T GAZETTE-EXTRAS
TT a.
. i assent of the The following Act of the Tamil Nadu Legislative: Assembly received the
. , information :— ‘Governor on the 30th December 1995 and is hereby published for general in
ACT No. 45 OF 1995.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
o 1 i t
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-sixth Year of the Republic of India as follows :—
(2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in ‘sub-section (2); Tami Nagy for the expression “upto the 31st day of December 1995”, the expression “upto Act2} of} the 30th day of June 1996” shali be substituted.
(By order of the Governor.)'
M. MUNIRAMAN, Secretary to Government, Law Department;
Short title ana 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) commencement; Act, 1995,
Amendment: f section 26].
4 : ORDINARY TAMIL NADU GOVERNMEN
T GAZETTE-EXTRAS
TT a.
. i assent of the The following Act of the Tamil Nadu Legislative: Assembly received the
. , information :— ‘Governor on the 30th December 1995 and is hereby published for general in
ACT No. 45 OF 1995.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
o 1 i t
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-sixth Year of the Republic of India as follows :—
(2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in ‘sub-section (2); Tami Nagy for the expression “upto the 31st day of December 1995”, the expression “upto Act2} of} the 30th day of June 1996” shali be substituted.
(By order of the Governor.)'
M. MUNIRAMAN, Secretary to Government, Law Department;
Short title ana 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) commencement; Act, 1995,
Amendment: f section 26].
4 : ORDINARY TAMIL NADU GOVERNMEN
T GAZETTE-EXTRAS
TT a.
. i assent of the The following Act of the Tamil Nadu Legislative: Assembly received the
. , information :— ‘Governor on the 30th December 1995 and is hereby published for general in
ACT No. 45 OF 1995.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
o 1 i t
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Forty-sixth Year of the Republic of India as follows :—
(2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in ‘sub-section (2); Tami Nagy for the expression “upto the 31st day of December 1995”, the expression “upto Act2} of} the 30th day of June 1996” shali be substituted.
(By order of the Governor.)'
M. MUNIRAMAN, Secretary to Government, Law Department;
' INARY 152 TAMIL NADU GOVERNMENT GAZETTE ”EXTRAORD —————'——-———.__— A ssembly received the assent of me mation :— ,7- N‘ The following Act ol the Tamil Nadu Legislative A ‘ 1 31m Governor on nu.- 30th December 1995 and is IICbe pubhshed {or genera 1 ACT N0. 45 OF 1995. A” 146111011!” to amend the Tamil Nadu Pam/layers Act. 1994. Bait‘enacted by the Legislative Assembly of the State of Tamil Nadu in the mifrsixlh Year of the Republic of India as follows .— Shon title and l. (I) This Act may be called the Tamil Nadu Panchayats (Third Amendment) mmmmcamem; A“. 1995. (2)11 shall come inta force at once. Amendmem‘ f 2, In section 261 of the Tamil Nudu Panahayats Act, 1994. in :sub-section (2)}: section 261. Tum] N” for the expression "upto the 31st day of December 1995", the expression “upto Ac‘flogl the 30th day of June 1996” shall be substituted. (By order at the Governor): M. MUNIRAMAN, Searetary ’ta Governm‘erfl, Law Dipar'tmeili:
©
GOVERNMENT OF TAMIL NADU
Registared io tA4
(PV og1)
| |
TAMIL NADU : GOVERNMENT GAZETTE EXTRAORDINARY
e n
PUBLISHED BY LUTHORITY
a e T
— = cee en
No. 301] MADRAS, TUESDAY, JUNE 25, 1996
AANI 11, THADHU, THIRUVALLUVAR AANDU—2027 = ~ vt
aee
Part IV—Section 2
Tamil Nadu Acts and Ordinances,
CONTENTS.
Page ACTS : }
yo No, 12, of. 1996—Tamil Nadu
—
Co-operative . Societies’ (Appointment <ofr Special Officers)
. Amendment .. . 710
No, 13 of 19%—Tamil Nadu Co-operative | Societies (Appointment of Special Officers)
Amendment 7 eee -. 71
No. 14 of 1996—Tamil Nadu Panchayats (Amendment) . . 73
No. 15 of 1996—Tamil aay) Panchayats |((Second Amendment) oe 75-16
No. 16 of 1996—Tamil Nadu Manicipal Laws (Amendment) 71-79
No. 17 of 1996—Tamil Nadu a Laws (Second Amendment) 81-84
©
GOVERNMENT OF TAMIL NADU
Registared io tA4
(PV og1)
| |
TAMIL NADU : GOVERNMENT GAZETTE EXTRAORDINARY
e n
PUBLISHED BY LUTHORITY
a e T
— = cee en
No. 301] MADRAS, TUESDAY, JUNE 25, 1996
AANI 11, THADHU, THIRUVALLUVAR AANDU—2027 = ~ vt
aee
Part IV—Section 2
Tamil Nadu Acts and Ordinances,
CONTENTS.
Page ACTS : }
yo No, 12, of. 1996—Tamil Nadu
—
Co-operative . Societies’ (Appointment <ofr Special Officers)
. Amendment .. . 710
No, 13 of 19%—Tamil Nadu Co-operative | Societies (Appointment of Special Officers)
Amendment 7 eee -. 71
No. 14 of 1996—Tamil Nadu Panchayats (Amendment) . . 73
No. 15 of 1996—Tamil aay) Panchayats |((Second Amendment) oe 75-16
No. 16 of 1996—Tamil Nadu Manicipal Laws (Amendment) 71-79
No. 17 of 1996—Tamil Nadu a Laws (Second Amendment) 81-84
©
GOVERNMENT OF TAMIL NADU
Registared io tA4
(PV og1)
| |
TAMIL NADU : GOVERNMENT GAZETTE EXTRAORDINARY
e n
PUBLISHED BY LUTHORITY
a e T
— = cee en
No. 301] MADRAS, TUESDAY, JUNE 25, 1996
AANI 11, THADHU, THIRUVALLUVAR AANDU—2027 = ~ vt
aee
Part IV—Section 2
Tamil Nadu Acts and Ordinances,
CONTENTS.
Page ACTS : }
yo No, 12, of. 1996—Tamil Nadu
—
Co-operative . Societies’ (Appointment <ofr Special Officers)
. Amendment .. . 710
No, 13 of 19%—Tamil Nadu Co-operative | Societies (Appointment of Special Officers)
Amendment 7 eee -. 71
No. 14 of 1996—Tamil Nadu Panchayats (Amendment) . . 73
No. 15 of 1996—Tamil aay) Panchayats |((Second Amendment) oe 75-16
No. 16 of 1996—Tamil Nadu Manicipal Laws (Amendment) 71-79
No. 17 of 1996—Tamil Nadu a Laws (Second Amendment) 81-84
©
GOVERNMENT OF TAMIL NADU
Registared io tA4
(PV og1)
| |
TAMIL NADU : GOVERNMENT GAZETTE EXTRAORDINARY
e n
PUBLISHED BY LUTHORITY
a e T
— = cee en
No. 301] MADRAS, TUESDAY, JUNE 25, 1996
AANI 11, THADHU, THIRUVALLUVAR AANDU—2027 = ~ vt
aee
Part IV—Section 2
Tamil Nadu Acts and Ordinances,
CONTENTS.
Page ACTS : }
yo No, 12, of. 1996—Tamil Nadu
—
Co-operative . Societies’ (Appointment <ofr Special Officers)
. Amendment .. . 710
No, 13 of 19%—Tamil Nadu Co-operative | Societies (Appointment of Special Officers)
Amendment 7 eee -. 71
No. 14 of 1996—Tamil Nadu Panchayats (Amendment) . . 73
No. 15 of 1996—Tamil aay) Panchayats |((Second Amendment) oe 75-16
No. 16 of 1996—Tamil Nadu Manicipal Laws (Amendment) 71-79
No. 17 of 1996—Tamil Nadu a Laws (Second Amendment) 81-84
©
GOVERNMENT OF TAMIL NADU
Registared io tA4
(PV og1)
| |
TAMIL NADU : GOVERNMENT GAZETTE EXTRAORDINARY
e n
PUBLISHED BY LUTHORITY
a e T
— = cee en
No. 301] MADRAS, TUESDAY, JUNE 25, 1996
AANI 11, THADHU, THIRUVALLUVAR AANDU—2027 = ~ vt
aee
Part IV—Section 2
Tamil Nadu Acts and Ordinances,
CONTENTS.
Page ACTS : }
yo No, 12, of. 1996—Tamil Nadu
—
Co-operative . Societies’ (Appointment <ofr Special Officers)
. Amendment .. . 710
No, 13 of 19%—Tamil Nadu Co-operative | Societies (Appointment of Special Officers)
Amendment 7 eee -. 71
No. 14 of 1996—Tamil Nadu Panchayats (Amendment) . . 73
No. 15 of 1996—Tamil aay) Panchayats |((Second Amendment) oe 75-16
No. 16 of 1996—Tamil Nadu Manicipal Laws (Amendment) 71-79
No. 17 of 1996—Tamil Nadu a Laws (Second Amendment) 81-84
?) , covemqmskr’ofi TAMIL NADU WNW W) M 1 1996 "m“ m. 1-01; TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Wm M ._V.. ,_ _____J No. 301] MADRAS, TUESDAY. JUNE 25, 1996 AANI 11, THADHU, THIRUVALLU‘VAR AANDU—ztm Part IV—Section 2 hnflNdhAusmedhuu; CONTENTS. Page' ACI‘S : I No.120f 1996—-Tami1 Nadu Comparative Sinidh's (Appointment of Special Officers) Amanda-lent . . 70 _ No 13of 1996—Tamil Nadu Co-operauve Societies (Appointment of Special Ofimrs) Amendment .. .. 71 Na. Mat lass—Tamil Nadu Panchayats (Amendment) 73 No.15 of l996——Tfimil Nadu Panchayats '(sewnd Amendment) . . 7S~76 N0. 16 of 1996—{I‘amil Nadu Municipal Laws (Amendment) . ‘ 77-79 No. 17 of l996—Tamil Nadu Municipal Laws (Md Amendment) .. .. .. 81-84
TAMIL NADUGOVERNMENT GAZETTE EXTRAORDINARY a
: 7 ~
—
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 25th#%June 1996 and is hereby published for general
Sa
information :—
ACT No. 14 OF 1995,
An Act further to amend the Tamil Nady Panchayats Act, 1994. -
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :-—
1, (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996..
commencement,
(2) It shall come into force at once.
i] Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendment ifot
wen of 1994. fortheexpression “upto the 30th day ofJune 1996 and nolonger”’,the expression _section 261. Ae “upto the 31st day ofDecember 1996 orfor such shorter period as the Government
may, by notification, specify in this “behalf”? shall be substituted.
/ (By order of the Governor)
M. MUNIRAMAN, Secretary to Government;
Law Department.
TAMIL NADUGOVERNMENT GAZETTE EXTRAORDINARY a
: 7 ~
—
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 25th#%June 1996 and is hereby published for general
Sa
information :—
ACT No. 14 OF 1995,
An Act further to amend the Tamil Nady Panchayats Act, 1994. -
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :-—
1, (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996..
commencement,
(2) It shall come into force at once.
i] Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendment ifot
wen of 1994. fortheexpression “upto the 30th day ofJune 1996 and nolonger”’,the expression _section 261. Ae “upto the 31st day ofDecember 1996 orfor such shorter period as the Government
may, by notification, specify in this “behalf”? shall be substituted.
/ (By order of the Governor)
M. MUNIRAMAN, Secretary to Government;
Law Department.
TAMIL NADUGOVERNMENT GAZETTE EXTRAORDINARY a
: 7 ~
—
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 25th#%June 1996 and is hereby published for general
Sa
information :—
ACT No. 14 OF 1995,
An Act further to amend the Tamil Nady Panchayats Act, 1994. -
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :-—
1, (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996..
commencement,
(2) It shall come into force at once.
i] Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendment ifot
wen of 1994. fortheexpression “upto the 30th day ofJune 1996 and nolonger”’,the expression _section 261. Ae “upto the 31st day ofDecember 1996 orfor such shorter period as the Government
may, by notification, specify in this “behalf”? shall be substituted.
/ (By order of the Governor)
M. MUNIRAMAN, Secretary to Government;
Law Department.
TAMIL NADUGOVERNMENT GAZETTE EXTRAORDINARY a
: 7 ~
—
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 25th#%June 1996 and is hereby published for general
Sa
information :—
ACT No. 14 OF 1995,
An Act further to amend the Tamil Nady Panchayats Act, 1994. -
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :-—
1, (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996..
commencement,
(2) It shall come into force at once.
i] Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendment ifot
wen of 1994. fortheexpression “upto the 30th day ofJune 1996 and nolonger”’,the expression _section 261. Ae “upto the 31st day ofDecember 1996 orfor such shorter period as the Government
may, by notification, specify in this “behalf”? shall be substituted.
/ (By order of the Governor)
M. MUNIRAMAN, Secretary to Government;
Law Department.
TAMIL NADUGOVERNMENT GAZETTE EXTRAORDINARY a
: 7 ~
—
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 25th#%June 1996 and is hereby published for general
Sa
information :—
ACT No. 14 OF 1995,
An Act further to amend the Tamil Nady Panchayats Act, 1994. -
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :-—
1, (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996..
commencement,
(2) It shall come into force at once.
i] Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendment ifot
wen of 1994. fortheexpression “upto the 30th day ofJune 1996 and nolonger”’,the expression _section 261. Ae “upto the 31st day ofDecember 1996 orfor such shorter period as the Government
may, by notification, specify in this “behalf”? shall be substituted.
/ (By order of the Governor)
M. MUNIRAMAN, Secretary to Government;
Law Department.
The following 1101 0} the Tamil Nadu Legislative Assembly received the assent of the Governor 0” I,” 25thifljmm 1996 and is hereby Published Jar general htlormmiah :— , ACT No. ‘14 OF 1995. An Act further to amend the Tamil Nadu Punchayats Act, 1994. V BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- seventh Year of the Republic of India as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title and 1996. ‘commencemenL (2) It shall come into force at once. 1am“ Nadu 2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in subsection (2), Ahendment “at M 21 of 1994. for the expression “ upto the 30th day of June 1996 and no longer ”, the expression section i261. " uplo the 3lst day ufDecember 1996 6: for such shorter period as the Government may, by notification, specify in this :behalf ” shall be substituted. (By order of the Governor) M. MUNIRAMAN, Secretary to Government. Law Department.
—————OVERNMENT GAZETTE EXTRAORDINARY 16 |Lo Thefollowing Aer of the Tamil N; reislat
: tdu Legislative Assembly received the assent of
1996 and is hereby published jor general
the Governor on the 25th June information ;—
ro TAMIL NADU Go
ACT No. 15 OF 1996.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
teasander Article 243-D of the Constitution of India, the Legislature of the State have been empowered to make suitable provision for the reservation of
seats in any Panchayat oroffices of chairpersonsin the Panchayats at any level, in favour of Backward Classesofcitizens.
AND WHEREAS a policy decisionwas taken by the Government of TamilNadu *to provide reservation for Backward Classesofcitizens in the panchayatsofthis State;
AND Wuereasto give effect to that policy decision, provisions were madeinthe Tamil Nadu Panchayats Act, 1994 by the Tamil Nadu Panch ayats (Second | ne! Amendment) Act, 1995 (Tamil Nadu Act 30 of 1995), providing reservation of fifty per cent of the wardsat each level of panchayats and of the offices of presidents of yillage panchayats, chairmen of panchayat unioncouncils and chairmenofdistrict Panchayats in this, State for Backward Classes ofcitizens; . Ge owe
ve AnD Wusreas, the reservations so made underthe provisions ofthe Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been
challenged in the High Court, Madras;
AND Wuergas the High Court, Madras, in its. judgment dated the 3rd iieuaine. April 1996 in W.P. No. 14637 of 1995, etc., has struck downthe provisions of the we Eee said Act providing reservation for Backward Classesof citizens and all notifications : issued under the said Act effecting reservation infavour of Backward Classes
of Citizens ;
wet AND Wuereastheelections to the panchayats in this State could not be held
now withreservation for Backward Classes ofcitizens because oflegal difficulties ;
és. AND Wuereas the State Government have taken a policy decision to conduct
the elections for the panchayats at the earliest possible time;:
AND Wuergasin order to complete the processofelectionsto all the pancha-
yats in the State, there is no other alternative except for the t ime being, to omit
the provisions relating to the reservation for Backward Classes of citizens in the
Panchayats;
AND Waereas to give effecttothe above proposal, itis considered fneces sary
and expedient to amend the said Act suitably; ;
- ‘Bpitenacted by. the Legislative Assembly of the Sta te of Tamil Nadu in the
Forty-seventhyear of the Republic of India as follows: —
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) ohert title 7
Act, 1996. eet
(2) It s1all come into force at once
.
Negi ; Ayadn 2. In sectio12 of treTamil Naiu Panchayats A
ct, 1994 (herain-after referred to Amendment o f
94, as the principal Act), clause (1) shall be omitted. : section 2.
sk Amendment of 3. In section 11 of the principal Act.— section11.
(1) sub-sections (2-A) and ( 2-B) shall be omitted ;
—————OVERNMENT GAZETTE EXTRAORDINARY 16 |Lo Thefollowing Aer of the Tamil N; reislat
: tdu Legislative Assembly received the assent of
1996 and is hereby published jor general
the Governor on the 25th June information ;—
ro TAMIL NADU Go
ACT No. 15 OF 1996.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
teasander Article 243-D of the Constitution of India, the Legislature of the State have been empowered to make suitable provision for the reservation of
seats in any Panchayat oroffices of chairpersonsin the Panchayats at any level, in favour of Backward Classesofcitizens.
AND WHEREAS a policy decisionwas taken by the Government of TamilNadu *to provide reservation for Backward Classesofcitizens in the panchayatsofthis State;
AND Wuereasto give effect to that policy decision, provisions were madeinthe Tamil Nadu Panchayats Act, 1994 by the Tamil Nadu Panch ayats (Second | ne! Amendment) Act, 1995 (Tamil Nadu Act 30 of 1995), providing reservation of fifty per cent of the wardsat each level of panchayats and of the offices of presidents of yillage panchayats, chairmen of panchayat unioncouncils and chairmenofdistrict Panchayats in this, State for Backward Classes ofcitizens; . Ge owe
ve AnD Wusreas, the reservations so made underthe provisions ofthe Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been
challenged in the High Court, Madras;
AND Wuergas the High Court, Madras, in its. judgment dated the 3rd iieuaine. April 1996 in W.P. No. 14637 of 1995, etc., has struck downthe provisions of the we Eee said Act providing reservation for Backward Classesof citizens and all notifications : issued under the said Act effecting reservation infavour of Backward Classes
of Citizens ;
wet AND Wuereastheelections to the panchayats in this State could not be held
now withreservation for Backward Classes ofcitizens because oflegal difficulties ;
és. AND Wuereas the State Government have taken a policy decision to conduct
the elections for the panchayats at the earliest possible time;:
AND Wuergasin order to complete the processofelectionsto all the pancha-
yats in the State, there is no other alternative except for the t ime being, to omit
the provisions relating to the reservation for Backward Classes of citizens in the
Panchayats;
AND Waereas to give effecttothe above proposal, itis considered fneces sary
and expedient to amend the said Act suitably; ;
- ‘Bpitenacted by. the Legislative Assembly of the Sta te of Tamil Nadu in the
Forty-seventhyear of the Republic of India as follows: —
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) ohert title 7
Act, 1996. eet
(2) It s1all come into force at once
.
Negi ; Ayadn 2. In sectio12 of treTamil Naiu Panchayats A
ct, 1994 (herain-after referred to Amendment o f
94, as the principal Act), clause (1) shall be omitted. : section 2.
sk Amendment of 3. In section 11 of the principal Act.— section11.
(1) sub-sections (2-A) and ( 2-B) shall be omitted ;
—————OVERNMENT GAZETTE EXTRAORDINARY 16 |Lo Thefollowing Aer of the Tamil N; reislat
: tdu Legislative Assembly received the assent of
1996 and is hereby published jor general
the Governor on the 25th June information ;—
ro TAMIL NADU Go
ACT No. 15 OF 1996.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
teasander Article 243-D of the Constitution of India, the Legislature of the State have been empowered to make suitable provision for the reservation of
seats in any Panchayat oroffices of chairpersonsin the Panchayats at any level, in favour of Backward Classesofcitizens.
AND WHEREAS a policy decisionwas taken by the Government of TamilNadu *to provide reservation for Backward Classesofcitizens in the panchayatsofthis State;
AND Wuereasto give effect to that policy decision, provisions were madeinthe Tamil Nadu Panchayats Act, 1994 by the Tamil Nadu Panch ayats (Second | ne! Amendment) Act, 1995 (Tamil Nadu Act 30 of 1995), providing reservation of fifty per cent of the wardsat each level of panchayats and of the offices of presidents of yillage panchayats, chairmen of panchayat unioncouncils and chairmenofdistrict Panchayats in this, State for Backward Classes ofcitizens; . Ge owe
ve AnD Wusreas, the reservations so made underthe provisions ofthe Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been
challenged in the High Court, Madras;
AND Wuergas the High Court, Madras, in its. judgment dated the 3rd iieuaine. April 1996 in W.P. No. 14637 of 1995, etc., has struck downthe provisions of the we Eee said Act providing reservation for Backward Classesof citizens and all notifications : issued under the said Act effecting reservation infavour of Backward Classes
of Citizens ;
wet AND Wuereastheelections to the panchayats in this State could not be held
now withreservation for Backward Classes ofcitizens because oflegal difficulties ;
és. AND Wuereas the State Government have taken a policy decision to conduct
the elections for the panchayats at the earliest possible time;:
AND Wuergasin order to complete the processofelectionsto all the pancha-
yats in the State, there is no other alternative except for the t ime being, to omit
the provisions relating to the reservation for Backward Classes of citizens in the
Panchayats;
AND Waereas to give effecttothe above proposal, itis considered fneces sary
and expedient to amend the said Act suitably; ;
- ‘Bpitenacted by. the Legislative Assembly of the Sta te of Tamil Nadu in the
Forty-seventhyear of the Republic of India as follows: —
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) ohert title 7
Act, 1996. eet
(2) It s1all come into force at once
.
Negi ; Ayadn 2. In sectio12 of treTamil Naiu Panchayats A
ct, 1994 (herain-after referred to Amendment o f
94, as the principal Act), clause (1) shall be omitted. : section 2.
sk Amendment of 3. In section 11 of the principal Act.— section11.
(1) sub-sections (2-A) and ( 2-B) shall be omitted ;
—————OVERNMENT GAZETTE EXTRAORDINARY 16 |Lo Thefollowing Aer of the Tamil N; reislat
: tdu Legislative Assembly received the assent of
1996 and is hereby published jor general
the Governor on the 25th June information ;—
ro TAMIL NADU Go
ACT No. 15 OF 1996.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
teasander Article 243-D of the Constitution of India, the Legislature of the State have been empowered to make suitable provision for the reservation of
seats in any Panchayat oroffices of chairpersonsin the Panchayats at any level, in favour of Backward Classesofcitizens.
AND WHEREAS a policy decisionwas taken by the Government of TamilNadu *to provide reservation for Backward Classesofcitizens in the panchayatsofthis State;
AND Wuereasto give effect to that policy decision, provisions were madeinthe Tamil Nadu Panchayats Act, 1994 by the Tamil Nadu Panch ayats (Second | ne! Amendment) Act, 1995 (Tamil Nadu Act 30 of 1995), providing reservation of fifty per cent of the wardsat each level of panchayats and of the offices of presidents of yillage panchayats, chairmen of panchayat unioncouncils and chairmenofdistrict Panchayats in this, State for Backward Classes ofcitizens; . Ge owe
ve AnD Wusreas, the reservations so made underthe provisions ofthe Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been
challenged in the High Court, Madras;
AND Wuergas the High Court, Madras, in its. judgment dated the 3rd iieuaine. April 1996 in W.P. No. 14637 of 1995, etc., has struck downthe provisions of the we Eee said Act providing reservation for Backward Classesof citizens and all notifications : issued under the said Act effecting reservation infavour of Backward Classes
of Citizens ;
wet AND Wuereastheelections to the panchayats in this State could not be held
now withreservation for Backward Classes ofcitizens because oflegal difficulties ;
és. AND Wuereas the State Government have taken a policy decision to conduct
the elections for the panchayats at the earliest possible time;:
AND Wuergasin order to complete the processofelectionsto all the pancha-
yats in the State, there is no other alternative except for the t ime being, to omit
the provisions relating to the reservation for Backward Classes of citizens in the
Panchayats;
AND Waereas to give effecttothe above proposal, itis considered fneces sary
and expedient to amend the said Act suitably; ;
- ‘Bpitenacted by. the Legislative Assembly of the Sta te of Tamil Nadu in the
Forty-seventhyear of the Republic of India as follows: —
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) ohert title 7
Act, 1996. eet
(2) It s1all come into force at once
.
Negi ; Ayadn 2. In sectio12 of treTamil Naiu Panchayats A
ct, 1994 (herain-after referred to Amendment o f
94, as the principal Act), clause (1) shall be omitted. : section 2.
sk Amendment of 3. In section 11 of the principal Act.— section11.
(1) sub-sections (2-A) and ( 2-B) shall be omitted ;
—————OVERNMENT GAZETTE EXTRAORDINARY 16 |Lo Thefollowing Aer of the Tamil N; reislat
: tdu Legislative Assembly received the assent of
1996 and is hereby published jor general
the Governor on the 25th June information ;—
ro TAMIL NADU Go
ACT No. 15 OF 1996.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
teasander Article 243-D of the Constitution of India, the Legislature of the State have been empowered to make suitable provision for the reservation of
seats in any Panchayat oroffices of chairpersonsin the Panchayats at any level, in favour of Backward Classesofcitizens.
AND WHEREAS a policy decisionwas taken by the Government of TamilNadu *to provide reservation for Backward Classesofcitizens in the panchayatsofthis State;
AND Wuereasto give effect to that policy decision, provisions were madeinthe Tamil Nadu Panchayats Act, 1994 by the Tamil Nadu Panch ayats (Second | ne! Amendment) Act, 1995 (Tamil Nadu Act 30 of 1995), providing reservation of fifty per cent of the wardsat each level of panchayats and of the offices of presidents of yillage panchayats, chairmen of panchayat unioncouncils and chairmenofdistrict Panchayats in this, State for Backward Classes ofcitizens; . Ge owe
ve AnD Wusreas, the reservations so made underthe provisions ofthe Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been
challenged in the High Court, Madras;
AND Wuergas the High Court, Madras, in its. judgment dated the 3rd iieuaine. April 1996 in W.P. No. 14637 of 1995, etc., has struck downthe provisions of the we Eee said Act providing reservation for Backward Classesof citizens and all notifications : issued under the said Act effecting reservation infavour of Backward Classes
of Citizens ;
wet AND Wuereastheelections to the panchayats in this State could not be held
now withreservation for Backward Classes ofcitizens because oflegal difficulties ;
és. AND Wuereas the State Government have taken a policy decision to conduct
the elections for the panchayats at the earliest possible time;:
AND Wuergasin order to complete the processofelectionsto all the pancha-
yats in the State, there is no other alternative except for the t ime being, to omit
the provisions relating to the reservation for Backward Classes of citizens in the
Panchayats;
AND Waereas to give effecttothe above proposal, itis considered fneces sary
and expedient to amend the said Act suitably; ;
- ‘Bpitenacted by. the Legislative Assembly of the Sta te of Tamil Nadu in the
Forty-seventhyear of the Republic of India as follows: —
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) ohert title 7
Act, 1996. eet
(2) It s1all come into force at once
.
Negi ; Ayadn 2. In sectio12 of treTamil Naiu Panchayats A
ct, 1994 (herain-after referred to Amendment o f
94, as the principal Act), clause (1) shall be omitted. : section 2.
sk Amendment of 3. In section 11 of the principal Act.— section11.
(1) sub-sections (2-A) and ( 2-B) shall be omitted ;
Ml: NADU GOVP-RT‘IIVIENr GAZETTE EXTRAORDINARY [ha/all g Aer n] the Tamil leu L ,0, Governor on {he 25th June inflll‘lllm’on :— t‘glJ'llUH’U AML’lllbly lt’LL‘lVfld IIIL’ usicni of 1996 and ii lirrrlzy piibliiilicil for general ACT Not 15 OF I996. 11” A“ furl/yer in amend the Tamil Narlu Illinchayuly A“, 1994, Warsaw under Article 2434) of the Constitution oi India, the State havebeen empowered to make suitable provision for t “ms in any panchaynt or Offices Of Chairpersons in the favour of Backward Classes of citizens. the Legislature of he reservation of Fanchayats at any level, in farm Wannens‘a policy decision was taken by the Government of Tamil Nadu ' to provld e reservation for Backward Classes ofcitizcns in the panchayats ofthis State; _ AND WHEREAS lo givc effectto thatpolicy decision, provisions were madein the Tamil Nadu Panchnynts Act, 1994 by the Tamil Nadu Panchayats (Second Amendment) Act, 1995 (Tamil Nadu Act 30 of l995), providing reservation of filly per cent of the wards at each level of panchayats and of the ofiices of presidents of pillage panchavats, chairmen of panchayat union councils and chairmen of district ? izayats in this State for Backward Classes of citizens ,- t ' AND WW, the reservations so made under the provisions of the Tamil Nadu Panchayats Act, 1994, as amended by Tamil Nadu Act 30 of 1995, had been challenged in the High Court, Madras ,- AND WHEREAS the High Court, Madras; in its judgment dated the 3rd April 1996 in W. P. No. 14637 ol'1995, etc., has struckdown the provisions of the said Act providing reservation for Backward Classes of citizens and all notifications ' issued under the said Act effecting reservation in favour of Backward Classes of Citizens ; , AND WHEREAS the elections to the panchayats in this State could not be held Zinow with reservation for Backward Classes of citizens because of legal difficulties: W, AND WHEREAS the State Government have taken a policydecision to conduct ‘tlte elections for the panehayats at the earliest possrble time ;: AND WHEREAS in order to complete the process of elections to all the panchar' yats in the State, there is no other alternative except for the time heing, to omit the provisions relating to the reservation for Backward Classes of citizens in the panchayats ; AND WHEREAS to give efiect to the above proposal, it is consid ered [necessary and expedient to amend the said Act suitably; - L ‘ 3a it enacted by, the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh year of the Republic of India as follows: — 1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) mnciioifnmm- Act, 1996. ment. (2‘ It shall come into force at once. Elm“ Na‘lu panctnyaig Act, [994 (herein-after referred to Amendment of 2. In antic 12 aft'teTaznil . sectionz. “1994- as the principal Act). clause (1) shall be omitted. i . . Amendment of 3. In section ll of the WHO?“ Ach- section 11. (l) sub-sections (2-A) and (2-H) shall be omitted:
ORDINAR > GAZETTE EXTRA RY
. TA N,
YS
oe est . number 0 Sea
SS (3), for the expression’ (includeeduled Tribes and the
~\ (2) in sub-section (- to the Scneduled
Caste iuding the number‘of seats
Cpr women belongins XO “ie expression “(inch the Scheduled. Tribes)” eed es of
citizen to the Sc yeduled Castes and the
SS)
Backwar e Class
served fo r won
Shall be su bstituted.
, jon 20 of the
principal Ac t.
Amendmento !
section, 2 (1) sub-sections (2A) and (2-B ber of - sub-section (3), for the expression “(including(8MeduledTribesan(2)inomenbelonging to the Scheduled Cast’s, | ss the numberof s ted oryoneees of citizens)”, the expression (inc! natPs Scheduled Tribes
ae far women belonging to the Scheduled Castes an es)
shall be substi tuted.
nen belonging
4, In sect
) shall be omitt ed3
Act, in clause(c), the wor ds “persons belonging
i of the principal5. In section 28 e principa? 2 shall be omitted. Amendment o! to the Backward
Classes of citizens section 28.
Amendment 6. In se ction 32 ofthe principal Act,
—
of section 32,
{1) sub-sections (2-A) and (2-B) shall be omitt ed ;
for the expression “(including the nu mberofseats
Scheduled Castes, the Scheduled Tribes ang ression “(including the number ofseats
led Castes and the Scheduled Tribes)”
(2) in sub-section (3), reserved for womenbelongingto the the Backward Classes ofcitizens)’’, the exp:
reseryed for women belonging to the Schedu shall be substituted.
Ameadment of 7. In section 57 of the principal Act,— _ section 57. ;
(1) sub-sections (1-B) and (1-C) shall be omitted ;
- (2) in sub-section (1-D), for the expression (in i fices-D), “(including the number of reserved~abelonging to the Scheduled Castes, the Scheduled Tribes and ‘the |
ckward Classes ofcitizens)”, the expression “(includi’ ’ : ng t ,reserved for women belonging to the Scheduled Castes and ae outa i beeshall be substituted. _ oees Tete
(By order of the Governor)
_M. MUNIRAMAN, | Secretary to Government..
Law-Department.. -
Hse S
ORDINAR > GAZETTE EXTRA RY
. TA N,
YS
oe est . number 0 Sea
SS (3), for the expression’ (includeeduled Tribes and the
~\ (2) in sub-section (- to the Scneduled
Caste iuding the number‘of seats
Cpr women belongins XO “ie expression “(inch the Scheduled. Tribes)” eed es of
citizen to the Sc yeduled Castes and the
SS)
Backwar e Class
served fo r won
Shall be su bstituted.
, jon 20 of the
principal Ac t.
Amendmento !
section, 2 (1) sub-sections (2A) and (2-B ber of - sub-section (3), for the expression “(including(8MeduledTribesan(2)inomenbelonging to the Scheduled Cast’s, | ss the numberof s ted oryoneees of citizens)”, the expression (inc! natPs Scheduled Tribes
ae far women belonging to the Scheduled Castes an es)
shall be substi tuted.
nen belonging
4, In sect
) shall be omitt ed3
Act, in clause(c), the wor ds “persons belonging
i of the principal5. In section 28 e principa? 2 shall be omitted. Amendment o! to the Backward
Classes of citizens section 28.
Amendment 6. In se ction 32 ofthe principal Act,
—
of section 32,
{1) sub-sections (2-A) and (2-B) shall be omitt ed ;
for the expression “(including the nu mberofseats
Scheduled Castes, the Scheduled Tribes ang ression “(including the number ofseats
led Castes and the Scheduled Tribes)”
(2) in sub-section (3), reserved for womenbelongingto the the Backward Classes ofcitizens)’’, the exp:
reseryed for women belonging to the Schedu shall be substituted.
Ameadment of 7. In section 57 of the principal Act,— _ section 57. ;
(1) sub-sections (1-B) and (1-C) shall be omitted ;
- (2) in sub-section (1-D), for the expression (in i fices-D), “(including the number of reserved~abelonging to the Scheduled Castes, the Scheduled Tribes and ‘the |
ckward Classes ofcitizens)”, the expression “(includi’ ’ : ng t ,reserved for women belonging to the Scheduled Castes and ae outa i beeshall be substituted. _ oees Tete
(By order of the Governor)
_M. MUNIRAMAN, | Secretary to Government..
Law-Department.. -
Hse S
ORDINAR > GAZETTE EXTRA RY
. TA N,
YS
oe est . number 0 Sea
SS (3), for the expression’ (includeeduled Tribes and the
~\ (2) in sub-section (- to the Scneduled
Caste iuding the number‘of seats
Cpr women belongins XO “ie expression “(inch the Scheduled. Tribes)” eed es of
citizen to the Sc yeduled Castes and the
SS)
Backwar e Class
served fo r won
Shall be su bstituted.
, jon 20 of the
principal Ac t.
Amendmento !
section, 2 (1) sub-sections (2A) and (2-B ber of - sub-section (3), for the expression “(including(8MeduledTribesan(2)inomenbelonging to the Scheduled Cast’s, | ss the numberof s ted oryoneees of citizens)”, the expression (inc! natPs Scheduled Tribes
ae far women belonging to the Scheduled Castes an es)
shall be substi tuted.
nen belonging
4, In sect
) shall be omitt ed3
Act, in clause(c), the wor ds “persons belonging
i of the principal5. In section 28 e principa? 2 shall be omitted. Amendment o! to the Backward
Classes of citizens section 28.
Amendment 6. In se ction 32 ofthe principal Act,
—
of section 32,
{1) sub-sections (2-A) and (2-B) shall be omitt ed ;
for the expression “(including the nu mberofseats
Scheduled Castes, the Scheduled Tribes ang ression “(including the number ofseats
led Castes and the Scheduled Tribes)”
(2) in sub-section (3), reserved for womenbelongingto the the Backward Classes ofcitizens)’’, the exp:
reseryed for women belonging to the Schedu shall be substituted.
Ameadment of 7. In section 57 of the principal Act,— _ section 57. ;
(1) sub-sections (1-B) and (1-C) shall be omitted ;
- (2) in sub-section (1-D), for the expression (in i fices-D), “(including the number of reserved~abelonging to the Scheduled Castes, the Scheduled Tribes and ‘the |
ckward Classes ofcitizens)”, the expression “(includi’ ’ : ng t ,reserved for women belonging to the Scheduled Castes and ae outa i beeshall be substituted. _ oees Tete
(By order of the Governor)
_M. MUNIRAMAN, | Secretary to Government..
Law-Department.. -
Hse S
ORDINAR > GAZETTE EXTRA RY
. TA N,
YS
oe est . number 0 Sea
SS (3), for the expression’ (includeeduled Tribes and the
~\ (2) in sub-section (- to the Scneduled
Caste iuding the number‘of seats
Cpr women belongins XO “ie expression “(inch the Scheduled. Tribes)” eed es of
citizen to the Sc yeduled Castes and the
SS)
Backwar e Class
served fo r won
Shall be su bstituted.
, jon 20 of the
principal Ac t.
Amendmento !
section, 2 (1) sub-sections (2A) and (2-B ber of - sub-section (3), for the expression “(including(8MeduledTribesan(2)inomenbelonging to the Scheduled Cast’s, | ss the numberof s ted oryoneees of citizens)”, the expression (inc! natPs Scheduled Tribes
ae far women belonging to the Scheduled Castes an es)
shall be substi tuted.
nen belonging
4, In sect
) shall be omitt ed3
Act, in clause(c), the wor ds “persons belonging
i of the principal5. In section 28 e principa? 2 shall be omitted. Amendment o! to the Backward
Classes of citizens section 28.
Amendment 6. In se ction 32 ofthe principal Act,
—
of section 32,
{1) sub-sections (2-A) and (2-B) shall be omitt ed ;
for the expression “(including the nu mberofseats
Scheduled Castes, the Scheduled Tribes ang ression “(including the number ofseats
led Castes and the Scheduled Tribes)”
(2) in sub-section (3), reserved for womenbelongingto the the Backward Classes ofcitizens)’’, the exp:
reseryed for women belonging to the Schedu shall be substituted.
Ameadment of 7. In section 57 of the principal Act,— _ section 57. ;
(1) sub-sections (1-B) and (1-C) shall be omitted ;
- (2) in sub-section (1-D), for the expression (in i fices-D), “(including the number of reserved~abelonging to the Scheduled Castes, the Scheduled Tribes and ‘the |
ckward Classes ofcitizens)”, the expression “(includi’ ’ : ng t ,reserved for women belonging to the Scheduled Castes and ae outa i beeshall be substituted. _ oees Tete
(By order of the Governor)
_M. MUNIRAMAN, | Secretary to Government..
Law-Department.. -
Hse S
A ' “ including the number of gems silogasées, the Scneduled Tubes and [He “('neluding the number 0f.s¢ats he Scheduled Tubes)” ‘76 ‘ 1/!” r the 6x11?” ' f ‘ ' s ib-scction (3), 0 (J l‘“ r: nen belonging to the Schedule I “H ‘ " the expressron Castes and t reserved to . V ‘ s, v of Citizens , ‘ H gigging; Sam“ belonging to me Smieduled shall be substituted. l l t of 4' In section 20 of the principal Actr— section 30- . .. (1) subsections (Z-A) and (2-3) shall be omitted , ' ‘ “ ‘ ' ber of , ' s b-section (3), for the expressron (Including the num . Seats reservei‘lzidrnwgmen belonging to the Scheduled Castes, the Saheduled Tubes and the Backward Classes of citizens)", the expressron “(including the number of: Seats marved for women belonging to the Scheduled Castes and the Scheduled Tribes)" shall be substituted. ent 'm‘ 5. In section 28 of the principal Act, in clause (c), the words "petsons belong”g section 28. to the Backward Classes of citizens” shall be omitted m2. 6. In section 32 of the principal Am- a on ll) sub-motions (2-A) and (2-13) shall be omitted : [1) in sub-section (3), for the expression “(includin the number seen reserved for women belonging to the Scheduled Castes, the Echeduled Tribe; and’ “(including the number of sent. the Backward Classes of citizens)", the expression mod for women belonging to the Scheduled Castes and the Scheduled Tribes)" dull be substituted. Wt 01 7. In section 57 of the principal Act,— (1) sub-sections 0-13) and (LC) shall be omitted - (2) in sub-section(l~D) f ' me ed ‘ , or the expressmn “(includi film matrix? :61???“g to the Scheduled Castes, the 8:53;?th Of 0 o citizens)”, the expression “(including the nuin'gflwsfmd the r o oiling reserved for women belon ‘ shall be Substituted. 8mg lo the Scheduled Castes and the Scheduled Tribes)" (By order of the Governor) M. MUNm - Secretary 'to Gflflh’. Law: Department-
Os | ‘Registered No. Mt MENT OF TAIMNADU, ne ee ePrice: BS, 1405
— ay
TAMIL NADU»
GOVERNMENT |GAZ ETTE
EXTRAORDINARY
—
rususneo erauton
MADRAS, WEDNESDAY. AUGUST 14,1 996—
Aadi 30, Thachu, Thi: uvallyvar Aand',—2027 te
Seam ee
| o Part IV — Section 2 Tamil Nadu Acts and Ordinances.
-
CONTENTS.
_ Pages._, . std beach
No. 23 of 1996—Tamil Nadu Panchayats Aci— . .
Amendment ve . .. ve “98-99 >
| yt No. 22 of 1996—Tamil Nadu District Municipa- ns met". _ +. fities Act—Amendment eee MOIHNO9
abs we
Gee" Se SET Bi Bas be OE eS Wve Nites 5 pT } Oo 28 moh ie 1 . :: ’ t 7 Gils MY fa TROT oe PO > drut er
Se een 7 Unptiladue tom QOS:
Os | ‘Registered No. Mt MENT OF TAIMNADU, ne ee ePrice: BS, 1405
— ay
TAMIL NADU»
GOVERNMENT |GAZ ETTE
EXTRAORDINARY
—
rususneo erauton
MADRAS, WEDNESDAY. AUGUST 14,1 996—
Aadi 30, Thachu, Thi: uvallyvar Aand',—2027 te
Seam ee
| o Part IV — Section 2 Tamil Nadu Acts and Ordinances.
-
CONTENTS.
_ Pages._, . std beach
No. 23 of 1996—Tamil Nadu Panchayats Aci— . .
Amendment ve . .. ve “98-99 >
| yt No. 22 of 1996—Tamil Nadu District Municipa- ns met". _ +. fities Act—Amendment eee MOIHNO9
abs we
Gee" Se SET Bi Bas be OE eS Wve Nites 5 pT } Oo 28 moh ie 1 . :: ’ t 7 Gils MY fa TROT oe PO > drut er
Se een 7 Unptiladue tom QOS:
Os | ‘Registered No. Mt MENT OF TAIMNADU, ne ee ePrice: BS, 1405
— ay
TAMIL NADU»
GOVERNMENT |GAZ ETTE
EXTRAORDINARY
—
rususneo erauton
MADRAS, WEDNESDAY. AUGUST 14,1 996—
Aadi 30, Thachu, Thi: uvallyvar Aand',—2027 te
Seam ee
| o Part IV — Section 2 Tamil Nadu Acts and Ordinances.
-
CONTENTS.
_ Pages._, . std beach
No. 23 of 1996—Tamil Nadu Panchayats Aci— . .
Amendment ve . .. ve “98-99 >
| yt No. 22 of 1996—Tamil Nadu District Municipa- ns met". _ +. fities Act—Amendment eee MOIHNO9
abs we
Gee" Se SET Bi Bas be OE eS Wve Nites 5 pT } Oo 28 moh ie 1 . :: ’ t 7 Gils MY fa TROT oe PO > drut er
Se een 7 Unptiladue tom QOS:
Os | ‘Registered No. Mt MENT OF TAIMNADU, ne ee ePrice: BS, 1405
— ay
TAMIL NADU»
GOVERNMENT |GAZ ETTE
EXTRAORDINARY
—
rususneo erauton
MADRAS, WEDNESDAY. AUGUST 14,1 996—
Aadi 30, Thachu, Thi: uvallyvar Aand',—2027 te
Seam ee
| o Part IV — Section 2 Tamil Nadu Acts and Ordinances.
-
CONTENTS.
_ Pages._, . std beach
No. 23 of 1996—Tamil Nadu Panchayats Aci— . .
Amendment ve . .. ve “98-99 >
| yt No. 22 of 1996—Tamil Nadu District Municipa- ns met". _ +. fities Act—Amendment eee MOIHNO9
abs we
Gee" Se SET Bi Bas be OE eS Wve Nites 5 pT } Oo 28 moh ie 1 . :: ’ t 7 Gils MY fa TROT oe PO > drut er
Se een 7 Unptiladue tom QOS:
snow-a No. M 1 ' ' ‘ NA 1: ‘GngRNI‘ENTOF TM”? 0‘ ." - (Prlga, ”.145 ‘ _ . TAMIL NADU ' GOVERNMENT GAZETTE PUBLISHED 3V AUTHORITY 140.393) .7 MADRAS. WEDNESDAY. AUGUST 14, _1996 Audilo l'luuhu, ThiuvalhvarAlnd'L- -2027 __ ,—W—"--————1——'— 7T"~ _ ,_ __ ‘ ‘ , ? _ Part IV — Section 2 Tan" Nada Acts and Ordinances. CONTENTS. "3'" v .. . Am: . 4 1. 1,6,“? Nu‘ 21 01 1996—7Tamil Nadu Panchuyal: m.— 1 ‘ Amendment .. .. .. ,. 98—99 ' ‘ No. 22 of l996—Tamn‘l Nadu Dislrkl Municipa- .. lilies Act—Amndmcnl . .. .. lfllv109 T Z T ‘ T ‘. '“ .5‘1 .9.” mmmzm Tm [ fl
INARY ZETTE EXTRAORDINAS —
3 {ENT GA
- SO Eae Rrrig
gite! piles tS , it at iAY, Cis
Se followingAct if “
Tamil Nadu Legislati ve Assembly receiv
edapinevs 2
Thefollowing Ac t of the Ta
996 and. is he reby publishe
: pheGovernor on the 13th August 1
roam wan einTT
T
t- _dyforma tionacre wtewees gl
ee oq Re a ee
. oe en. ACT No. 21 OF 1996
4 ee
- ‘ 7
f a | Anketfurther to amend
ihe,amtil Nadu Panchaya tsAchy SS te
| os Bg it FFted bythe Legislative Assembly of
the Steteof Tamil ‘Nadu io a 4
( nyBHneinWear ofthe Republic of In dia asfollows =.ys
8 1. (f) This Act ma y be called iheTa‘nil N
adu Panchayats (Thir d Ariiend ni ) Re
3 |
1996. oats S, , . e
Hi TS (2) It shall come i nto ferce atonce.
beam Nadu 2, In sec tion 2 of the Tamil Nadu Pa
nchayats Act, 1994 (herei nafter referred to as Amen
dment )
apsetne” princ ipal Act),for cleuse (l1)s-t
he- -following-clause—..8 substitutcn. spstlOna
. namely— | 2
-
mMewk, ie Pe: ha t &, AC PAE
sae, eA SdME . a &
(11)‘executive authority’ means @ p erson notified as such by the Gove
rn ’
ment under section’83;""8 Wik
|
Amendment 0
Sees "3Insection 10 o f the principal Act, for.the first.“p
roViso, the followingpro~ m ens
viso shall be substituted, namely :— ion 10.
Stibe. (1 as a member of more“Provided that no‘personishalkbe eligible Zo be elect 1
than one ward in the sameVillagepanchayator as a“ineniber of more than one Village
panchayat.”. aaguiasiiee) hacia poetee k
4. For section 17 of the principal Act,-the following section shall be substi - Substitution of
tuted, namely :— _ section 17,
Coyncll.—A panchayat wnion council“17. Strength of a panchayat ‘inton nsist of the elected members as notifiedconstituted for any panchayat union,shall co
wader section 19.”.
Substitutionof 5. For sectioit 19 of the principal Act, the following section sha i section 19, namely:— & section shall be subetizatod,
“19, Flection of members of panchayat union ‘council —Ev union council shall consist of personselected from the wards ifthe hanchapatanion os, as may be notifiel from'time to time by the Governmentatthe rate<i 1 of ayas~*e is every mh thousand population of the panchayatuniona
s ascertaine’ in the last preceding census of which therelevantfi published. Such a ward of the panchayat union are: thor rete eeCc! ea i ward or one or more wardsof the village panchayats: may either comprise a full
Provided that no person shall be eligi. gible to bethan one ward in the same panchayat union or Ppiae aFa of more panchayat union counoil under this Act: ber of more than one
Provided further that a mem a ! person who stan‘s for electihayat union council shall not be eligible to stand for election asamember 7afa lagspanchayat, presidentRenata President ofa village panchayat ora member of'a district pancha-
Sabstitation of 6. For section | ae section 25. tuted, namely f° Principal Act, the following section shaifbewaite
._ “25. Constitution bes) consist of of distttes,banchayat.—(1) Every disthicMliavdd singsnie e
; we oa mort eS
(a) all the elected menibers asd .
etermined under section 27;
INARY ZETTE EXTRAORDINAS —
3 {ENT GA
- SO Eae Rrrig
gite! piles tS , it at iAY, Cis
Se followingAct if “
Tamil Nadu Legislati ve Assembly receiv
edapinevs 2
Thefollowing Ac t of the Ta
996 and. is he reby publishe
: pheGovernor on the 13th August 1
roam wan einTT
T
t- _dyforma tionacre wtewees gl
ee oq Re a ee
. oe en. ACT No. 21 OF 1996
4 ee
- ‘ 7
f a | Anketfurther to amend
ihe,amtil Nadu Panchaya tsAchy SS te
| os Bg it FFted bythe Legislative Assembly of
the Steteof Tamil ‘Nadu io a 4
( nyBHneinWear ofthe Republic of In dia asfollows =.ys
8 1. (f) This Act ma y be called iheTa‘nil N
adu Panchayats (Thir d Ariiend ni ) Re
3 |
1996. oats S, , . e
Hi TS (2) It shall come i nto ferce atonce.
beam Nadu 2, In sec tion 2 of the Tamil Nadu Pa
nchayats Act, 1994 (herei nafter referred to as Amen
dment )
apsetne” princ ipal Act),for cleuse (l1)s-t
he- -following-clause—..8 substitutcn. spstlOna
. namely— | 2
-
mMewk, ie Pe: ha t &, AC PAE
sae, eA SdME . a &
(11)‘executive authority’ means @ p erson notified as such by the Gove
rn ’
ment under section’83;""8 Wik
|
Amendment 0
Sees "3Insection 10 o f the principal Act, for.the first.“p
roViso, the followingpro~ m ens
viso shall be substituted, namely :— ion 10.
Stibe. (1 as a member of more“Provided that no‘personishalkbe eligible Zo be elect 1
than one ward in the sameVillagepanchayator as a“ineniber of more than one Village
panchayat.”. aaguiasiiee) hacia poetee k
4. For section 17 of the principal Act,-the following section shall be substi - Substitution of
tuted, namely :— _ section 17,
Coyncll.—A panchayat wnion council“17. Strength of a panchayat ‘inton nsist of the elected members as notifiedconstituted for any panchayat union,shall co
wader section 19.”.
Substitutionof 5. For sectioit 19 of the principal Act, the following section sha i section 19, namely:— & section shall be subetizatod,
“19, Flection of members of panchayat union ‘council —Ev union council shall consist of personselected from the wards ifthe hanchapatanion os, as may be notifiel from'time to time by the Governmentatthe rate<i 1 of ayas~*e is every mh thousand population of the panchayatuniona
s ascertaine’ in the last preceding census of which therelevantfi published. Such a ward of the panchayat union are: thor rete eeCc! ea i ward or one or more wardsof the village panchayats: may either comprise a full
Provided that no person shall be eligi. gible to bethan one ward in the same panchayat union or Ppiae aFa of more panchayat union counoil under this Act: ber of more than one
Provided further that a mem a ! person who stan‘s for electihayat union council shall not be eligible to stand for election asamember 7afa lagspanchayat, presidentRenata President ofa village panchayat ora member of'a district pancha-
Sabstitation of 6. For section | ae section 25. tuted, namely f° Principal Act, the following section shaifbewaite
._ “25. Constitution bes) consist of of distttes,banchayat.—(1) Every disthicMliavdd singsnie e
; we oa mort eS
(a) all the elected menibers asd .
etermined under section 27;
INARY ZETTE EXTRAORDINAS —
3 {ENT GA
- SO Eae Rrrig
gite! piles tS , it at iAY, Cis
Se followingAct if “
Tamil Nadu Legislati ve Assembly receiv
edapinevs 2
Thefollowing Ac t of the Ta
996 and. is he reby publishe
: pheGovernor on the 13th August 1
roam wan einTT
T
t- _dyforma tionacre wtewees gl
ee oq Re a ee
. oe en. ACT No. 21 OF 1996
4 ee
- ‘ 7
f a | Anketfurther to amend
ihe,amtil Nadu Panchaya tsAchy SS te
| os Bg it FFted bythe Legislative Assembly of
the Steteof Tamil ‘Nadu io a 4
( nyBHneinWear ofthe Republic of In dia asfollows =.ys
8 1. (f) This Act ma y be called iheTa‘nil N
adu Panchayats (Thir d Ariiend ni ) Re
3 |
1996. oats S, , . e
Hi TS (2) It shall come i nto ferce atonce.
beam Nadu 2, In sec tion 2 of the Tamil Nadu Pa
nchayats Act, 1994 (herei nafter referred to as Amen
dment )
apsetne” princ ipal Act),for cleuse (l1)s-t
he- -following-clause—..8 substitutcn. spstlOna
. namely— | 2
-
mMewk, ie Pe: ha t &, AC PAE
sae, eA SdME . a &
(11)‘executive authority’ means @ p erson notified as such by the Gove
rn ’
ment under section’83;""8 Wik
|
Amendment 0
Sees "3Insection 10 o f the principal Act, for.the first.“p
roViso, the followingpro~ m ens
viso shall be substituted, namely :— ion 10.
Stibe. (1 as a member of more“Provided that no‘personishalkbe eligible Zo be elect 1
than one ward in the sameVillagepanchayator as a“ineniber of more than one Village
panchayat.”. aaguiasiiee) hacia poetee k
4. For section 17 of the principal Act,-the following section shall be substi - Substitution of
tuted, namely :— _ section 17,
Coyncll.—A panchayat wnion council“17. Strength of a panchayat ‘inton nsist of the elected members as notifiedconstituted for any panchayat union,shall co
wader section 19.”.
Substitutionof 5. For sectioit 19 of the principal Act, the following section sha i section 19, namely:— & section shall be subetizatod,
“19, Flection of members of panchayat union ‘council —Ev union council shall consist of personselected from the wards ifthe hanchapatanion os, as may be notifiel from'time to time by the Governmentatthe rate<i 1 of ayas~*e is every mh thousand population of the panchayatuniona
s ascertaine’ in the last preceding census of which therelevantfi published. Such a ward of the panchayat union are: thor rete eeCc! ea i ward or one or more wardsof the village panchayats: may either comprise a full
Provided that no person shall be eligi. gible to bethan one ward in the same panchayat union or Ppiae aFa of more panchayat union counoil under this Act: ber of more than one
Provided further that a mem a ! person who stan‘s for electihayat union council shall not be eligible to stand for election asamember 7afa lagspanchayat, presidentRenata President ofa village panchayat ora member of'a district pancha-
Sabstitation of 6. For section | ae section 25. tuted, namely f° Principal Act, the following section shaifbewaite
._ “25. Constitution bes) consist of of distttes,banchayat.—(1) Every disthicMliavdd singsnie e
; we oa mort eS
(a) all the elected menibers asd .
etermined under section 27;
INARY ZETTE EXTRAORDINAS —
3 {ENT GA
- SO Eae Rrrig
gite! piles tS , it at iAY, Cis
Se followingAct if “
Tamil Nadu Legislati ve Assembly receiv
edapinevs 2
Thefollowing Ac t of the Ta
996 and. is he reby publishe
: pheGovernor on the 13th August 1
roam wan einTT
T
t- _dyforma tionacre wtewees gl
ee oq Re a ee
. oe en. ACT No. 21 OF 1996
4 ee
- ‘ 7
f a | Anketfurther to amend
ihe,amtil Nadu Panchaya tsAchy SS te
| os Bg it FFted bythe Legislative Assembly of
the Steteof Tamil ‘Nadu io a 4
( nyBHneinWear ofthe Republic of In dia asfollows =.ys
8 1. (f) This Act ma y be called iheTa‘nil N
adu Panchayats (Thir d Ariiend ni ) Re
3 |
1996. oats S, , . e
Hi TS (2) It shall come i nto ferce atonce.
beam Nadu 2, In sec tion 2 of the Tamil Nadu Pa
nchayats Act, 1994 (herei nafter referred to as Amen
dment )
apsetne” princ ipal Act),for cleuse (l1)s-t
he- -following-clause—..8 substitutcn. spstlOna
. namely— | 2
-
mMewk, ie Pe: ha t &, AC PAE
sae, eA SdME . a &
(11)‘executive authority’ means @ p erson notified as such by the Gove
rn ’
ment under section’83;""8 Wik
|
Amendment 0
Sees "3Insection 10 o f the principal Act, for.the first.“p
roViso, the followingpro~ m ens
viso shall be substituted, namely :— ion 10.
Stibe. (1 as a member of more“Provided that no‘personishalkbe eligible Zo be elect 1
than one ward in the sameVillagepanchayator as a“ineniber of more than one Village
panchayat.”. aaguiasiiee) hacia poetee k
4. For section 17 of the principal Act,-the following section shall be substi - Substitution of
tuted, namely :— _ section 17,
Coyncll.—A panchayat wnion council“17. Strength of a panchayat ‘inton nsist of the elected members as notifiedconstituted for any panchayat union,shall co
wader section 19.”.
Substitutionof 5. For sectioit 19 of the principal Act, the following section sha i section 19, namely:— & section shall be subetizatod,
“19, Flection of members of panchayat union ‘council —Ev union council shall consist of personselected from the wards ifthe hanchapatanion os, as may be notifiel from'time to time by the Governmentatthe rate<i 1 of ayas~*e is every mh thousand population of the panchayatuniona
s ascertaine’ in the last preceding census of which therelevantfi published. Such a ward of the panchayat union are: thor rete eeCc! ea i ward or one or more wardsof the village panchayats: may either comprise a full
Provided that no person shall be eligi. gible to bethan one ward in the same panchayat union or Ppiae aFa of more panchayat union counoil under this Act: ber of more than one
Provided further that a mem a ! person who stan‘s for electihayat union council shall not be eligible to stand for election asamember 7afa lagspanchayat, presidentRenata President ofa village panchayat ora member of'a district pancha-
Sabstitation of 6. For section | ae section 25. tuted, namely f° Principal Act, the following section shaifbewaite
._ “25. Constitution bes) consist of of distttes,banchayat.—(1) Every disthicMliavdd singsnie e
; we oa mort eS
(a) all the elected menibers asd .
etermined under section 27;
EXTRAORDINARY : " A , _ ’ 1"”“1’” ». : v‘zfl'v ’ 3 '- 124: Mastic; M Tamil Nada LNHIUUW’ Assembly 12:2?va 4 ‘lfir‘ngfi ' ' ,,71.e/ollawing Act 0/ ””3 996” und is hereby 'rh'e'bavmwr an the 13th Augmr .,!10.L'1!!I9£;:.MM;HW .. .7 . "—————\ I - ACT No.210F1996 Ev; , 1 ’I‘uAnActfurthertnqmqnd’rlwfmmlNuduPaflchdythlActv 1394. ‘ ‘ i t on: islativeAsscmblym‘the Stateof Tflmll Nu! m an “Enactedby h litalic: of India as follows 17-. ‘ v ,1 y“ . flTSQWthanoflhORCP“ V “I n lnil Nfiu'v Punbha'yats ('1 HM “5114 l ‘ l. (I) 'i‘his An! muy be cflléd (h: 1996. , :l ‘ £3 [2) It dull come Into fen-é Btuucc. V 4 amil Nldu 2. Insucdon 2 of the Tamil Nadu Panchayrels Act, 1994 (hatinflfler 1thde to as Amendment v flaw 1m» grindpllm).fof61vuse(ll),themfpllgwwmusLJ V 1" __—_“ nun Yr— "H‘: .—». v: 2.3,; ~:~ I-=(11)“e3n:¢mtive a honty’ meal wad {s'a pierson'hdafinfl‘as sic“)! the Govern- ment at 900561 83 :"L t . . , he 'firstcpfovtsb, the mumm"mdmunco 1 7:121 11131,;in 0mm figmciml Act, fort - vlso Ilullbe substituted, namely:- mm“ 10. “Provided that nave "sh ' ‘ eligibl" '6 , . as a “lamb“ °’ “‘0" Hull one vm-d in the samé‘grimgafia gym or agfigzm more than one villas: WT. rmg'; i'i A ”A 4. For nation 17 of the pt‘mcipalAct, the féllowing section shlll be mild Snbsdtud . ‘ “d humanely .—- section 17. «17. Stranglh of a panchayat ,er}; £01456?! ——A panchh ‘ , . . ya: um oomdl mudj‘or ag'ygmchayat umon, shall consxst of the elected munben a mafia? . . ' v .' . ._ ‘ . . Emu-wing? 5 in! W 19 of the pnnctpfll mt, the followmg sectlon shall he substitumd, “19. Hanna of membem of panchh ' " h . _ _ . . ya! union muncil.—~EV Into ~ r- ' ‘ ' , n council shall consnst of .Jersolm elected from the wards mum wflafifiz: _ , 7‘ A El any be notifiel from time to time b 1 y ue Gove ' : nufl)’ “my be, for every fivp thousand populgmngattlggzfizf 01m qlemaberm, Mn m the last precedmg Census of which the relevant figafleg been published. Such a ward of the ' ' . pancaa at ' ' wud or one at more wards of the villag); pa‘filclfigygr may 0mm oompnse a m“ “W “N no person shallhe ‘ ' thin . ellgxblct be ed one “"1. l“ the “Em" pamhayat min?) or as]? as :1 Mb" or more pumhnyat muon coma undo: this Act- member of man than on» vaidod funha that mo m mm“ a . .nwho Shirk! ‘ m Mmgugoréhdmimbpmbbtomd for :lzction $a§:mber be: of “WP."- 7‘“ Village Wyatt on memberot: vlistr‘igta much:- W at 5 p . m - "Ionian; . . - 15' m»“m¢1y=— d a” “WM“.thofonowmg union :hhli'is‘. “i . . , . m , n :~ ; .“25-th 0/ Wof— Mjm4nfi ‘ ' “"‘m ' '- " ‘ ' ' ”919%" (a) all the W moml‘rem m dmi nod Imdu action 27‘
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99
(b) the members of the H Ok "the House of People and the members of the State
lie Pithin the distheereseriting a part or whole of the district whose constituencies
o r
he districe? the memberof the Council of S tates whois registered aselector within
(2) Members of the House of People, the State Legislative Assembly an d
shall bethe Council of States, referred to in clau: i: , | clauses (b) and (c) of sub-section (1), entitled to take part in the proceedings but shall ae bee the right ee in the
meetings of the district panchayat.”.
7, In section 26 of the principal Act,for the first proviso, the following provisoB dment of aon 6. shall be substituted, namely :—
comet
th ae that no person shall be eligible to be elected as a member of more
an one ward in the same district panchayat or as a member of more than one dis-
trict panchayat.”.
+ endment of 8. In section 33 ofthe principal Act “ irm an”
mend omitted. principal Act, the expression “or chairman
shall be
9, Forsection 83 of the principal Act, the fol lowing section shall be substi-
pstitution of “tion 83. tuted, namely :—
83 . Executive Authority of Villag e Pcnchayat.—The Government may,
by notification, apy oint any person, w hoshall, subject to such rules as may b
e pres-
cribed, exercise the powers and perfo rm the functiozs of the executive author
ity ofa
village panchayat.”.
10. In section 242 of the principal Act, in sub-section
(2), in clause (ii),
clause (a), the following sub-claus e shall be substituted, namely:—
.
“(a) the adjudication of disp utes arisirg cut of election by
the district
judge having jurisdi ction 3,
for sub- Amendment ol. section pon”
(Ey order of the Governor)
A. K. RAJAN,
- seetary to Government, Law Depatmen-
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99
(b) the members of the H Ok "the House of People and the members of the State
lie Pithin the distheereseriting a part or whole of the district whose constituencies
o r
he districe? the memberof the Council of S tates whois registered aselector within
(2) Members of the House of People, the State Legislative Assembly an d
shall bethe Council of States, referred to in clau: i: , | clauses (b) and (c) of sub-section (1), entitled to take part in the proceedings but shall ae bee the right ee in the
meetings of the district panchayat.”.
7, In section 26 of the principal Act,for the first proviso, the following provisoB dment of aon 6. shall be substituted, namely :—
comet
th ae that no person shall be eligible to be elected as a member of more
an one ward in the same district panchayat or as a member of more than one dis-
trict panchayat.”.
+ endment of 8. In section 33 ofthe principal Act “ irm an”
mend omitted. principal Act, the expression “or chairman
shall be
9, Forsection 83 of the principal Act, the fol lowing section shall be substi-
pstitution of “tion 83. tuted, namely :—
83 . Executive Authority of Villag e Pcnchayat.—The Government may,
by notification, apy oint any person, w hoshall, subject to such rules as may b
e pres-
cribed, exercise the powers and perfo rm the functiozs of the executive author
ity ofa
village panchayat.”.
10. In section 242 of the principal Act, in sub-section
(2), in clause (ii),
clause (a), the following sub-claus e shall be substituted, namely:—
.
“(a) the adjudication of disp utes arisirg cut of election by
the district
judge having jurisdi ction 3,
for sub- Amendment ol. section pon”
(Ey order of the Governor)
A. K. RAJAN,
- seetary to Government, Law Depatmen-
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99
(b) the members of the H Ok "the House of People and the members of the State
lie Pithin the distheereseriting a part or whole of the district whose constituencies
o r
he districe? the memberof the Council of S tates whois registered aselector within
(2) Members of the House of People, the State Legislative Assembly an d
shall bethe Council of States, referred to in clau: i: , | clauses (b) and (c) of sub-section (1), entitled to take part in the proceedings but shall ae bee the right ee in the
meetings of the district panchayat.”.
7, In section 26 of the principal Act,for the first proviso, the following provisoB dment of aon 6. shall be substituted, namely :—
comet
th ae that no person shall be eligible to be elected as a member of more
an one ward in the same district panchayat or as a member of more than one dis-
trict panchayat.”.
+ endment of 8. In section 33 ofthe principal Act “ irm an”
mend omitted. principal Act, the expression “or chairman
shall be
9, Forsection 83 of the principal Act, the fol lowing section shall be substi-
pstitution of “tion 83. tuted, namely :—
83 . Executive Authority of Villag e Pcnchayat.—The Government may,
by notification, apy oint any person, w hoshall, subject to such rules as may b
e pres-
cribed, exercise the powers and perfo rm the functiozs of the executive author
ity ofa
village panchayat.”.
10. In section 242 of the principal Act, in sub-section
(2), in clause (ii),
clause (a), the following sub-claus e shall be substituted, namely:—
.
“(a) the adjudication of disp utes arisirg cut of election by
the district
judge having jurisdi ction 3,
for sub- Amendment ol. section pon”
(Ey order of the Governor)
A. K. RAJAN,
- seetary to Government, Law Depatmen-
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99
(b) the members of the H Ok "the House of People and the members of the State
lie Pithin the distheereseriting a part or whole of the district whose constituencies
o r
he districe? the memberof the Council of S tates whois registered aselector within
(2) Members of the House of People, the State Legislative Assembly an d
shall bethe Council of States, referred to in clau: i: , | clauses (b) and (c) of sub-section (1), entitled to take part in the proceedings but shall ae bee the right ee in the
meetings of the district panchayat.”.
7, In section 26 of the principal Act,for the first proviso, the following provisoB dment of aon 6. shall be substituted, namely :—
comet
th ae that no person shall be eligible to be elected as a member of more
an one ward in the same district panchayat or as a member of more than one dis-
trict panchayat.”.
+ endment of 8. In section 33 ofthe principal Act “ irm an”
mend omitted. principal Act, the expression “or chairman
shall be
9, Forsection 83 of the principal Act, the fol lowing section shall be substi-
pstitution of “tion 83. tuted, namely :—
83 . Executive Authority of Villag e Pcnchayat.—The Government may,
by notification, apy oint any person, w hoshall, subject to such rules as may b
e pres-
cribed, exercise the powers and perfo rm the functiozs of the executive author
ity ofa
village panchayat.”.
10. In section 242 of the principal Act, in sub-section
(2), in clause (ii),
clause (a), the following sub-claus e shall be substituted, namely:—
.
“(a) the adjudication of disp utes arisirg cut of election by
the district
judge having jurisdi ction 3,
for sub- Amendment ol. section pon”
(Ey order of the Governor)
A. K. RAJAN,
- seetary to Government, Law Depatmen-
TAMIL NADU GngI-RNMENI GAZETTE EXTRAORDINARY 99 fl (b) the members of u; H In 'nl n 'A.s , . 6 oils: of People and the. members of the Suite ”-6 gigs“”the‘dmlrli’g;represeimug a part or whole of thedrstnct whose consmuwcnes W the dish-if: the member of the Council of States who is registered as elector within (2) Members of the House of Peo ‘ ' . pie, the Stat Le two mmbl and ihiiga“?§‘l,?ffgz‘f;;i§m“ we? clauses (b) and (2) organise; (I), shynll be . e . ‘ tinge of the district muggit‘lihgs but shall not have the tight to vote In the ‘ dmfllt of 7. In section 26 of the ‘ 0' al t ‘ ' ' NU 26‘ shall be “gm“, namelyffln 11) At: , for the first promo, the followan PNVISO .,.n “PrOVided that no person shall be eligible to be elected a: a m . . _ ember of man than one Ward 111 the same drstnet panchayet or as a member of men then onedls- W panchaye ". 33. emitter? Section 3'3 °f the priMil?“ ACE, the expression “or eheirmu" shall be nwiflm'on of 9. For section 83 of the principal Act, the followin section sh b. 53. and, namely :— I all be substi- .“83 . Executive Authm it y of Village Pa nclm rah—The Govcmmmt my, 5) notification, ap; oint zmy pt rson, who shall, subject to such rules as may be pree- cribed, exercise the powers and perform the function s of the executive authority of a vilbge pmchlya .”. 10. In section 242 of the principal chm (B), the following sub-clause she "(I) the adjudiration of dispute judge having jurisdiction;”. Act, in sub-section (2), in dense (ii), for ub- Amudn-t 91. ll be substituted, namely:— sooth 312. s erisir;7 cut of election by the district (By order or the Governor) A. K. mm. mm to Gap-MUM. law 00W~
© ; | én
goVERNMENT OF TAMIL NADU | Registered No..M-1 1997 .
Price | Rs. 0°45 Pajise
TAMILNADU | GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
eemeeanea ace
‘No 94] CHENNAI, WEDNESDAY, FEBRUARY19,1997
Maasi 8, Teadhu, Thiruvalluvar Aandu—2028
Part IV — Section 2 Tamil Nadu Acts and Ordinances. a?= _ : as PMee
The iollowing Act of the Tamil Nadu Legislative Assembly received the a ssent of
the Governor on the 1Sth February 1997 and is hereby publishe d for general
intormation:— .
ACT No. 10 OF 1997. °
An Actfurther to amend the Tamil Nadu Panchayats Act, i9 94.
BEit enacted by the Legislative Assembly of the State of Tamil Na du in the
Forty-eighth Year of the Republic of India 2s follow s :—
4. (1) Tais Act may be celled the Tamil Nadu Panchayats (Amendmit) Short title and
Act, 1997. commence- ment.
1 Say) , (2) It shall be deemed to bave come into forc e on the 27th day ot
i December 1996.
Tamil Nadu st 4, In section:.261 of the Tamil) Nadu . Panchayats Acts 1994!. (hereinafter Amencment
Act 21 of 1994. referred to as the principal Act), for sv b- section (2), the following. sub-section of section 26
1.
shall be substituted, namely :—
(2) The Special Officers appointed vnder sub-section (1) in respect ot the
village panchayats and panchayat’ union ~ Goviicils specified in t he Schedule
shall hold office up tothe 30thdayof June 1997 or tor svch shorter period as the
Government may, bynotification, specify in th is bebalf.”.
__$ AfterSchedule IV to the principal Act, the following Schedule shall be Addit ion, of
added, namely :— new Schedule.o
r
(A.Group)IV-2-Bx.04)-I... ¢ 33 )
© ; | én
goVERNMENT OF TAMIL NADU | Registered No..M-1 1997 .
Price | Rs. 0°45 Pajise
TAMILNADU | GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
eemeeanea ace
‘No 94] CHENNAI, WEDNESDAY, FEBRUARY19,1997
Maasi 8, Teadhu, Thiruvalluvar Aandu—2028
Part IV — Section 2 Tamil Nadu Acts and Ordinances. a?= _ : as PMee
The iollowing Act of the Tamil Nadu Legislative Assembly received the a ssent of
the Governor on the 1Sth February 1997 and is hereby publishe d for general
intormation:— .
ACT No. 10 OF 1997. °
An Actfurther to amend the Tamil Nadu Panchayats Act, i9 94.
BEit enacted by the Legislative Assembly of the State of Tamil Na du in the
Forty-eighth Year of the Republic of India 2s follow s :—
4. (1) Tais Act may be celled the Tamil Nadu Panchayats (Amendmit) Short title and
Act, 1997. commence- ment.
1 Say) , (2) It shall be deemed to bave come into forc e on the 27th day ot
i December 1996.
Tamil Nadu st 4, In section:.261 of the Tamil) Nadu . Panchayats Acts 1994!. (hereinafter Amencment
Act 21 of 1994. referred to as the principal Act), for sv b- section (2), the following. sub-section of section 26
1.
shall be substituted, namely :—
(2) The Special Officers appointed vnder sub-section (1) in respect ot the
village panchayats and panchayat’ union ~ Goviicils specified in t he Schedule
shall hold office up tothe 30thdayof June 1997 or tor svch shorter period as the
Government may, bynotification, specify in th is bebalf.”.
__$ AfterSchedule IV to the principal Act, the following Schedule shall be Addit ion, of
added, namely :— new Schedule.o
r
(A.Group)IV-2-Bx.04)-I... ¢ 33 )
© ; | én
goVERNMENT OF TAMIL NADU | Registered No..M-1 1997 .
Price | Rs. 0°45 Pajise
TAMILNADU | GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
eemeeanea ace
‘No 94] CHENNAI, WEDNESDAY, FEBRUARY19,1997
Maasi 8, Teadhu, Thiruvalluvar Aandu—2028
Part IV — Section 2 Tamil Nadu Acts and Ordinances. a?= _ : as PMee
The iollowing Act of the Tamil Nadu Legislative Assembly received the a ssent of
the Governor on the 1Sth February 1997 and is hereby publishe d for general
intormation:— .
ACT No. 10 OF 1997. °
An Actfurther to amend the Tamil Nadu Panchayats Act, i9 94.
BEit enacted by the Legislative Assembly of the State of Tamil Na du in the
Forty-eighth Year of the Republic of India 2s follow s :—
4. (1) Tais Act may be celled the Tamil Nadu Panchayats (Amendmit) Short title and
Act, 1997. commence- ment.
1 Say) , (2) It shall be deemed to bave come into forc e on the 27th day ot
i December 1996.
Tamil Nadu st 4, In section:.261 of the Tamil) Nadu . Panchayats Acts 1994!. (hereinafter Amencment
Act 21 of 1994. referred to as the principal Act), for sv b- section (2), the following. sub-section of section 26
1.
shall be substituted, namely :—
(2) The Special Officers appointed vnder sub-section (1) in respect ot the
village panchayats and panchayat’ union ~ Goviicils specified in t he Schedule
shall hold office up tothe 30thdayof June 1997 or tor svch shorter period as the
Government may, bynotification, specify in th is bebalf.”.
__$ AfterSchedule IV to the principal Act, the following Schedule shall be Addit ion, of
added, namely :— new Schedule.o
r
(A.Group)IV-2-Bx.04)-I... ¢ 33 )
© ; | én
goVERNMENT OF TAMIL NADU | Registered No..M-1 1997 .
Price | Rs. 0°45 Pajise
TAMILNADU | GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
eemeeanea ace
‘No 94] CHENNAI, WEDNESDAY, FEBRUARY19,1997
Maasi 8, Teadhu, Thiruvalluvar Aandu—2028
Part IV — Section 2 Tamil Nadu Acts and Ordinances. a?= _ : as PMee
The iollowing Act of the Tamil Nadu Legislative Assembly received the a ssent of
the Governor on the 1Sth February 1997 and is hereby publishe d for general
intormation:— .
ACT No. 10 OF 1997. °
An Actfurther to amend the Tamil Nadu Panchayats Act, i9 94.
BEit enacted by the Legislative Assembly of the State of Tamil Na du in the
Forty-eighth Year of the Republic of India 2s follow s :—
4. (1) Tais Act may be celled the Tamil Nadu Panchayats (Amendmit) Short title and
Act, 1997. commence- ment.
1 Say) , (2) It shall be deemed to bave come into forc e on the 27th day ot
i December 1996.
Tamil Nadu st 4, In section:.261 of the Tamil) Nadu . Panchayats Acts 1994!. (hereinafter Amencment
Act 21 of 1994. referred to as the principal Act), for sv b- section (2), the following. sub-section of section 26
1.
shall be substituted, namely :—
(2) The Special Officers appointed vnder sub-section (1) in respect ot the
village panchayats and panchayat’ union ~ Goviicils specified in t he Schedule
shall hold office up tothe 30thdayof June 1997 or tor svch shorter period as the
Government may, bynotification, specify in th is bebalf.”.
__$ AfterSchedule IV to the principal Act, the following Schedule shall be Addit ion, of
added, namely :— new Schedule.o
r
(A.Group)IV-2-Bx.04)-I... ¢ 33 )
O Gorrmifm’ 0F. TAMIL NADU Registered N'o..M.1 1997 K Price 1: Rs 015 page TAMIL NADU l ‘ GOVERNMENT GAZETTE EXTRAORDINARY PUBLI§HED BY AUTHORlTV ‘ N0 94] CHENNAI, WEDNESDAY, FEBRUARY 19, 1997 Maasi 8, Thidhu, Thiruvalluvar Aaldnvfilx ' ____.___.___ _ __ .__ ._‘ _______... Part IV — Section 2 Tamil‘NaduActs and Ordinances. ini, . '~\I_____. The 1011ng Act of the Tamil Nadu [axislalive Amhly received the assent of me Governor on 11.: 19m February 1997 and is hereby published far general internal/Ion:— ACI‘ No. 10 OF 1997. . An Act further to amend the 'ljumil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in lhe ForlHigbih Year of the Republic of India c5 follows :— l. (I) This Act may be crllec' the Tamil Nadu Panchayau (Amend m it) Short title. and Act, 1997. comment— ment. ( i (2) ll shallbedeemed to have come into force on the 27th day at December 1996. TIrnilNadu i. In section 26l of the Tamieradu l’anchayms Act, ‘1994‘ (hfleinafier Amennnenl Act 21 of 1994. referred to asthq principal Act), for sub-section (2), the following subsection of section 261. shall be substituted, namely :— " (2) The Special Oflicers appointed vndcr sub-section (l) in respect oi the village panchawts and pancham- union cot'ncils apeCIficd in the Schedule shall hold oflioe up to the 30thdayol June 1997 or for svch shorter Del-ice as the Government may, by) notification, specif) in this behalf.”. w 7.. Almficbcdulc IV to the principal Act, the following Schminle shall be Addition of add . namely :— new Schedule. (A'Oroup) w—zvnx;,(94)—1f. ( a; )
34 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
so _ —
“ SCHEDULEV.
[See section 261 (2‘]J
Serial NameofVillage Panchayats. number.
(1) (2 ] Nallamur
2 ¢. Mala yandipattineam 3 Kottakatchiyandal
4 Enam_ Reddiapaitti
5 Melavalavoo
6 Keeripatti
7 Papapztti
8 Natamangalam
9 Marvthengudi
10 Periyakvthe gai
11 Karaimelandar Kattai
12 Karaiyur
13 Kalambam
14 Maranadu se A Tie ite S
15 Keelathirr kke lipalai_ 16 Thiaganur — 17 Thancsnoor
18 Sullipalayam
19° ~ Seventhilingapuram 20 Therkke Ariyanayagipuram
21 Kattavoor
22 Rediapalayam
Serial Name ofPanchayat Union Council. number.
(1) © (2)
1 Veppur
° 2 Gvdalur ”
Repea! and 4. (1) Tbe Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 1996 Tamil Nadu
saving. is hereby repealed. Ordirance {1 of 1996,
(2) Notwithstanding such repeal, anything done or eny action taxen vnoder
the principal Act, as emended by the sai¢ Ordinance, chai! be deemed to ‘ave been
done or taken uncer tke nrincipel Act asamerded by this Act.
(By Order of the, Governor)
A. K. RAJAN, Secretary to’ Government, Law Departmend
RINTED AND PPUBLISHEDBY THE DIRECTO” OF STATIONERY AND PRINTING, CHENN, 7 N BEHALF OF THE GOVERNMENT OF TAMIL NADU. 3, SSEBRAL
34 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
so _ —
“ SCHEDULEV.
[See section 261 (2‘]J
Serial NameofVillage Panchayats. number.
(1) (2 ] Nallamur
2 ¢. Mala yandipattineam 3 Kottakatchiyandal
4 Enam_ Reddiapaitti
5 Melavalavoo
6 Keeripatti
7 Papapztti
8 Natamangalam
9 Marvthengudi
10 Periyakvthe gai
11 Karaimelandar Kattai
12 Karaiyur
13 Kalambam
14 Maranadu se A Tie ite S
15 Keelathirr kke lipalai_ 16 Thiaganur — 17 Thancsnoor
18 Sullipalayam
19° ~ Seventhilingapuram 20 Therkke Ariyanayagipuram
21 Kattavoor
22 Rediapalayam
Serial Name ofPanchayat Union Council. number.
(1) © (2)
1 Veppur
° 2 Gvdalur ”
Repea! and 4. (1) Tbe Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 1996 Tamil Nadu
saving. is hereby repealed. Ordirance {1 of 1996,
(2) Notwithstanding such repeal, anything done or eny action taxen vnoder
the principal Act, as emended by the sai¢ Ordinance, chai! be deemed to ‘ave been
done or taken uncer tke nrincipel Act asamerded by this Act.
(By Order of the, Governor)
A. K. RAJAN, Secretary to’ Government, Law Departmend
RINTED AND PPUBLISHEDBY THE DIRECTO” OF STATIONERY AND PRINTING, CHENN, 7 N BEHALF OF THE GOVERNMENT OF TAMIL NADU. 3, SSEBRAL
34 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
so _ —
“ SCHEDULEV.
[See section 261 (2‘]J
Serial NameofVillage Panchayats. number.
(1) (2 ] Nallamur
2 ¢. Mala yandipattineam 3 Kottakatchiyandal
4 Enam_ Reddiapaitti
5 Melavalavoo
6 Keeripatti
7 Papapztti
8 Natamangalam
9 Marvthengudi
10 Periyakvthe gai
11 Karaimelandar Kattai
12 Karaiyur
13 Kalambam
14 Maranadu se A Tie ite S
15 Keelathirr kke lipalai_ 16 Thiaganur — 17 Thancsnoor
18 Sullipalayam
19° ~ Seventhilingapuram 20 Therkke Ariyanayagipuram
21 Kattavoor
22 Rediapalayam
Serial Name ofPanchayat Union Council. number.
(1) © (2)
1 Veppur
° 2 Gvdalur ”
Repea! and 4. (1) Tbe Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 1996 Tamil Nadu
saving. is hereby repealed. Ordirance {1 of 1996,
(2) Notwithstanding such repeal, anything done or eny action taxen vnoder
the principal Act, as emended by the sai¢ Ordinance, chai! be deemed to ‘ave been
done or taken uncer tke nrincipel Act asamerded by this Act.
(By Order of the, Governor)
A. K. RAJAN, Secretary to’ Government, Law Departmend
RINTED AND PPUBLISHEDBY THE DIRECTO” OF STATIONERY AND PRINTING, CHENN, 7 N BEHALF OF THE GOVERNMENT OF TAMIL NADU. 3, SSEBRAL
34 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY "HIM—.— - x " SCHEDULE V. [See section 26] (2‘] 52ml Name a] Village Panalmvuls. number. (1) (D ] Nallamur 2 S. Malayandipattinam 3 Kottalmchiyandal 4 Euam Reddiapmi 5 Melavalavoo 6 Kecripafli 7 Papapmi 8 Nuamangalam 9 Marvllwngudi 10 Periyah-tbrgai 1] Karaimelander Kuuav 12 Karaiwr 13 Kalambam i4 Myanaduv f . ,7 , 15 Kcelathirckkalipalai 16 Thiaganur ‘ ' 11 Thandsnoor 1% Sullipalayam 19 ' Seventhilinypuram 2D Therm Axiyanayaslpnnm 21 KAflaVoor 22 Rndiapalnyem germ Name ofhuclmwt Dnian Cauull. number. (I) (2) l Veppur 2 Gl‘dalur ". Wland 4. (1) Mn Tamil Nadn Panchayau (Fnuflh Amendment) Ordinance, 1996 Tamil may nuns. il hareby repcakd. 0rdi9r92n¢fl at l . (2) Notwithstanding such repeal. anything den: or my action In ken Indcr myrincipalAct. as amended by the sair‘ Ordinance, than bedeemed to 'nav: been done mta'unum‘er the nrincipal Act as amended by this Act. (BY Uflkr of tha Gavemm) A. K. RAJAN, Secretary to'GWlmman, Law Dmmntfl mam" AND mm n ma DIRECTO" 0F STATIONERY AND Pmc. P ON BEHALF OF THE GOVERNIAENT OF TAMIL NADU. (EENNAL .Jmi
ig! | . my
wt OF TAME NADU Registered No. ne . Price ? RS 02.55paise
TAMIL NADU | GOVERNMENT GAZETTE A
EXTRAORDINARY© puauistepey AUTHORITY | : |
== a
CHENNAI, MONDAY, MAY 19, 1997
Vaikasi 6, Isvara, Thiruvalluvar Aangéu—2028
Part IV — Section2
Tamil Nadu Acts and Ordinances. %
CONTENTS.
Page. , 5 . : . t
Act: . ~
No. 35 of 1997—The Tamil Nadu Lifts Act .. 126-131
No, 36 of 1997—The Tamil Nadu Water Supply and
' Drainage Board ee - _ 133
No. 37 of 1997—The Tamil Neda Puncher
Secend Amendment) . 135--137
No. 38 of 1997—The Tamil Nadu Entertainments
Tax (Amendment) ae om . 139-140:
No. 39 of 1997—The Tami Nadu General Sales .
Tax (Fourth Amendment) . 141-143
No..49 ef 1997—The Tamil Nadu General sa les
Tax (Fifth Amendment) wi, 145-153. |
No. 41 of 1997—The Tamil Nadu Appropriation
(No. 3): ee Se
No. 42 ef 1997—The Tamil Nadu Appropriation
(Ne, 4) es
"155-156
. : : 4 2. “ oe . 4
ey) hs He . : a iv
273 ?
te a Sasha ATR ene tet pes Reg nee spot KE te a .
8 : Pon ENT B SF AGHRSE TLS GBT SERIO LT Mt Mhoindraeye
t Hy i Lhe Ty REESE Te aE Boy
egy bce ath } . 4 \
: . eta Sy
fie te eeisy ph Be Gddeey th Geach ceri praidbodgite Mcgee cit ge eaePee YD es e ‘ oi
. be a oets . st ot
1 - Side > oa Tae ots “SEE st yh tere?Phe Aidt te mph boast! nod’ att BT Seyret Was PRE Ve wars aedateyapeoe Via peSaye "yepBeae eat:
aes
ig! | . my
wt OF TAME NADU Registered No. ne . Price ? RS 02.55paise
TAMIL NADU | GOVERNMENT GAZETTE A
EXTRAORDINARY© puauistepey AUTHORITY | : |
== a
CHENNAI, MONDAY, MAY 19, 1997
Vaikasi 6, Isvara, Thiruvalluvar Aangéu—2028
Part IV — Section2
Tamil Nadu Acts and Ordinances. %
CONTENTS.
Page. , 5 . : . t
Act: . ~
No. 35 of 1997—The Tamil Nadu Lifts Act .. 126-131
No, 36 of 1997—The Tamil Nadu Water Supply and
' Drainage Board ee - _ 133
No. 37 of 1997—The Tamil Neda Puncher
Secend Amendment) . 135--137
No. 38 of 1997—The Tamil Nadu Entertainments
Tax (Amendment) ae om . 139-140:
No. 39 of 1997—The Tami Nadu General Sales .
Tax (Fourth Amendment) . 141-143
No..49 ef 1997—The Tamil Nadu General sa les
Tax (Fifth Amendment) wi, 145-153. |
No. 41 of 1997—The Tamil Nadu Appropriation
(No. 3): ee Se
No. 42 ef 1997—The Tamil Nadu Appropriation
(Ne, 4) es
"155-156
. : : 4 2. “ oe . 4
ey) hs He . : a iv
273 ?
te a Sasha ATR ene tet pes Reg nee spot KE te a .
8 : Pon ENT B SF AGHRSE TLS GBT SERIO LT Mt Mhoindraeye
t Hy i Lhe Ty REESE Te aE Boy
egy bce ath } . 4 \
: . eta Sy
fie te eeisy ph Be Gddeey th Geach ceri praidbodgite Mcgee cit ge eaePee YD es e ‘ oi
. be a oets . st ot
1 - Side > oa Tae ots “SEE st yh tere?Phe Aidt te mph boast! nod’ att BT Seyret Was PRE Ve wars aedateyapeoe Via peSaye "yepBeae eat:
aes
ig! | . my
wt OF TAME NADU Registered No. ne . Price ? RS 02.55paise
TAMIL NADU | GOVERNMENT GAZETTE A
EXTRAORDINARY© puauistepey AUTHORITY | : |
== a
CHENNAI, MONDAY, MAY 19, 1997
Vaikasi 6, Isvara, Thiruvalluvar Aangéu—2028
Part IV — Section2
Tamil Nadu Acts and Ordinances. %
CONTENTS.
Page. , 5 . : . t
Act: . ~
No. 35 of 1997—The Tamil Nadu Lifts Act .. 126-131
No, 36 of 1997—The Tamil Nadu Water Supply and
' Drainage Board ee - _ 133
No. 37 of 1997—The Tamil Neda Puncher
Secend Amendment) . 135--137
No. 38 of 1997—The Tamil Nadu Entertainments
Tax (Amendment) ae om . 139-140:
No. 39 of 1997—The Tami Nadu General Sales .
Tax (Fourth Amendment) . 141-143
No..49 ef 1997—The Tamil Nadu General sa les
Tax (Fifth Amendment) wi, 145-153. |
No. 41 of 1997—The Tamil Nadu Appropriation
(No. 3): ee Se
No. 42 ef 1997—The Tamil Nadu Appropriation
(Ne, 4) es
"155-156
. : : 4 2. “ oe . 4
ey) hs He . : a iv
273 ?
te a Sasha ATR ene tet pes Reg nee spot KE te a .
8 : Pon ENT B SF AGHRSE TLS GBT SERIO LT Mt Mhoindraeye
t Hy i Lhe Ty REESE Te aE Boy
egy bce ath } . 4 \
: . eta Sy
fie te eeisy ph Be Gddeey th Geach ceri praidbodgite Mcgee cit ge eaePee YD es e ‘ oi
. be a oets . st ot
1 - Side > oa Tae ots “SEE st yh tere?Phe Aidt te mph boast! nod’ att BT Seyret Was PRE Ve wars aedateyapeoe Via peSaye "yepBeae eat:
aes
0 MEN" OF TAMI]. NADU Registered NoJVH' ‘ TAMIL NADU GOVERNMENT GAZETTE EXT RA ORDINARY PUBLISHED BY AUTHORITY CHENNAI. MONDAY. MAY 19. 19% Wind 6. Irma. nun-um: Adi—N28 Part IV — Section 2 ‘_ Tamil Nadu Acts and Ordinances. CONTENTS. Put. , Am: 5 No. 35 or mam—m Tamil um um Act .. 175—131 910. 36 of 1997—111: Tamil Nadu Water Supply and Dgaimge Board .. .. .. .. .. > 133 No. 37 of 1997—1119 Tamil Nadu Pad-Anya; (Second Amundsen) .. .. 135-137 No. 38 at l997—Tha mil Nada Entertainment Tux (Madman) .. .. “139440 No_ 39 of 1997—111: Tami Nadu (imam) Sales Tax (Fourth Amman!) .. .. 141—143 No. 40 of 1997—411” Tamil Nadu Gums! Silas Tax (HM: Amendment) u .. 145—153 _ No. 41 0! ”97—1116 Tamil Nam: Appropfiafion (m 3) .. .. 155—156 Na’ 42 o! l997—Tbe Tamil Nadu Approminion 157 (HO. 0 .. ..
a
ramiNa duAct 2
!
of 19%:
>
a e
135
The following Act of the Tam;am: ae the Governor on the17th May ona Legislative Assemblyreceived the assent ofent 0
An Act furth ,
further to amendthe Tamil Nadu Panchayats Act, 1994 Be it enacted by the Legislative Assembl Forty-eighth Year of the Republic of India as Sllowe Peo, TamNady inthe
1.(1) This Act may becal ; Act, 1997, y
be
called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall come into force at once.
2. In section 25 ‘
as the principal Act)ins ..amil Nadu Panchayats Act, 1994 (hereinafter referred to
» INsub-section (2), for the expression “butshall not have the right t V
¢c dis 1c panc ayal ” h i “ : : : > expression
3. In section 110 ofthe princiBe cected nantly ¢ principal Act, after clause (a), the following clause shall
“(aa) The extension ofvillage sites and the regulation of building;”.
4, In section 112 of the principal Act, clause (i) shall be omitted
5. For section 241 ofthe principal Act, the following section shall be substituted,
namely:-
241.(1) The:'Governmentshall constitute in every district a Di strict Planning
Committee (hereinafterin this section referred to as the Co mmittee) to consolidate the .
plansprepared by the district panchayats, pancha yat union councils, village panchayats,
municipal councils and municipal corpora tionsin the district and to prepare a draft
development plan for the district as a whole.
(2) The Committee shall consi sts of,-
(a) the Collector of the di strict;
(b) members of the House of People who represent the
whole or part of
the district;
(c) the members 0
inthe district ; | 1g te
(d) all the members of th e Tamil Nadu Legislative
Assembly whose
constituencies lie w ithin the district;
| |
(e) the Mayor ofthe City Municipal Corp
oration andall chai rmen ofthe
Municipal Councils in the district;
f the Council of States w hoare registered as elect
ors
Short title and
commence- ment.
Amendment of section 25.
Amendment of
section 110.
Amendment of
section 112.
Substitution of
section 241.
District Planning
Committee.
a
ramiNa duAct 2
!
of 19%:
>
a e
135
The following Act of the Tam;am: ae the Governor on the17th May ona Legislative Assemblyreceived the assent ofent 0
An Act furth ,
further to amendthe Tamil Nadu Panchayats Act, 1994 Be it enacted by the Legislative Assembl Forty-eighth Year of the Republic of India as Sllowe Peo, TamNady inthe
1.(1) This Act may becal ; Act, 1997, y
be
called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall come into force at once.
2. In section 25 ‘
as the principal Act)ins ..amil Nadu Panchayats Act, 1994 (hereinafter referred to
» INsub-section (2), for the expression “butshall not have the right t V
¢c dis 1c panc ayal ” h i “ : : : > expression
3. In section 110 ofthe princiBe cected nantly ¢ principal Act, after clause (a), the following clause shall
“(aa) The extension ofvillage sites and the regulation of building;”.
4, In section 112 of the principal Act, clause (i) shall be omitted
5. For section 241 ofthe principal Act, the following section shall be substituted,
namely:-
241.(1) The:'Governmentshall constitute in every district a Di strict Planning
Committee (hereinafterin this section referred to as the Co mmittee) to consolidate the .
plansprepared by the district panchayats, pancha yat union councils, village panchayats,
municipal councils and municipal corpora tionsin the district and to prepare a draft
development plan for the district as a whole.
(2) The Committee shall consi sts of,-
(a) the Collector of the di strict;
(b) members of the House of People who represent the
whole or part of
the district;
(c) the members 0
inthe district ; | 1g te
(d) all the members of th e Tamil Nadu Legislative
Assembly whose
constituencies lie w ithin the district;
| |
(e) the Mayor ofthe City Municipal Corp
oration andall chai rmen ofthe
Municipal Councils in the district;
f the Council of States w hoare registered as elect
ors
Short title and
commence- ment.
Amendment of section 25.
Amendment of
section 110.
Amendment of
section 112.
Substitution of
section 241.
District Planning
Committee.
a
ramiNa duAct 2
!
of 19%:
>
a e
135
The following Act of the Tam;am: ae the Governor on the17th May ona Legislative Assemblyreceived the assent ofent 0
An Act furth ,
further to amendthe Tamil Nadu Panchayats Act, 1994 Be it enacted by the Legislative Assembl Forty-eighth Year of the Republic of India as Sllowe Peo, TamNady inthe
1.(1) This Act may becal ; Act, 1997, y
be
called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall come into force at once.
2. In section 25 ‘
as the principal Act)ins ..amil Nadu Panchayats Act, 1994 (hereinafter referred to
» INsub-section (2), for the expression “butshall not have the right t V
¢c dis 1c panc ayal ” h i “ : : : > expression
3. In section 110 ofthe princiBe cected nantly ¢ principal Act, after clause (a), the following clause shall
“(aa) The extension ofvillage sites and the regulation of building;”.
4, In section 112 of the principal Act, clause (i) shall be omitted
5. For section 241 ofthe principal Act, the following section shall be substituted,
namely:-
241.(1) The:'Governmentshall constitute in every district a Di strict Planning
Committee (hereinafterin this section referred to as the Co mmittee) to consolidate the .
plansprepared by the district panchayats, pancha yat union councils, village panchayats,
municipal councils and municipal corpora tionsin the district and to prepare a draft
development plan for the district as a whole.
(2) The Committee shall consi sts of,-
(a) the Collector of the di strict;
(b) members of the House of People who represent the
whole or part of
the district;
(c) the members 0
inthe district ; | 1g te
(d) all the members of th e Tamil Nadu Legislative
Assembly whose
constituencies lie w ithin the district;
| |
(e) the Mayor ofthe City Municipal Corp
oration andall chai rmen ofthe
Municipal Councils in the district;
f the Council of States w hoare registered as elect
ors
Short title and
commence- ment.
Amendment of section 25.
Amendment of
section 110.
Amendment of
section 112.
Substitution of
section 241.
District Planning
Committee.
Wmmmzl ‘7]!994 Act No.37 OF 1997 Ari Act I fiAr her to amend the Tamil Nndu Panchayalt‘ Am 1994 BE it enacted by the Legislative ASSembl Forty-eighth Year of the Republic of India :5 $133: State Of Tamil Nadu in the Act 1997 VlNadu Panchayats(SeeondAmendrnent) Short mm mmmmcer mm. (2) It shall come into force at once. 2. In section 25 ' as the principal Acooiflegam“. Nad“ Panchayats Act 1994 (hereinaficr referred to WWW“ 9! ‘ “ 's‘m’“ (2), for the expression “but shall not have the right "m” 2" to vote in the meetings of the dis ' _ _ V trict panchayat", the ex ’ “ meetings of the district panchayat“ shall be substituted Pres-W“ md V0“ 3‘ d“ 3. In section 110 of the principal Act, afier clause (a), the following clause shall A’”"‘"’"¢"’ ”f be inserted, narnelyz- “m" ”0‘ “(0a) The extension of village sites and the regulation of building”. 4. In section 112 of the principal Act, clause (i) shall be omitted Anundmavii of _ _ _ u in. 5, For section 241 of the principal Act, the following section shall be substituted, Suiting" of mm m. namely:- “241.(I) The Government shall constitute in every district 3 District Planning Dixtncl Planning Committee (hereinafler in this section referred to as the Committee) to consolidate the . C"”‘”‘”‘"‘ plans prepared by the district panchayats, panchayat union councils, village panchayats, municipal councils and municipal corporations in the district and to prepare a drafi development plan for the district as a whole. (2) The Committee shall consists of,- (a) the Collector of the district; (b) members of the House of People who represent the whole or part of the district; (0) the members of the Council of States who are registered as electors in the district ; (d) all the constituencies lie within the district; (e) the Mayor of the City Municip Municipal Councils in the district; members of the Tamil Nadu Legislative Assembly whose a] Corporation and all chairmen of the
AZETTE EXTRAORDINARYTAMIL NADU GOVERNMENTG ——
(/) the chairmanof the district panch ayat,
-fifth of the total number of chairmen ofible, one aor i,(g) as nearly as paeeib yat union councils in the districti cha‘ats and chairmen of the pan ou )
respe reddy,be notified by the Gove rnment, by rotation, every year,respectively,
(A) such numberofpersons, not less than four-fifth of the total number
I ified by the Government, elected in themmittee as may be specified by ver
DebtbakerRe amongst the members of th e district panchayat, town
Teak and councillors of the municipal corporations and the municipal councils
inthe district in proportion to the ratio betweenthe population ofthe rural areas and
of the urban areas in the district.
(3) The Chief Executive Officer of the District Panchayat shall be the
Secretary to the Committee.
(4) The Collector of the District shall be the Chairperson of the Committee and the Chairman of the District Panchayat shall be the | Vice-Chairman of the Committee.
(5) The Committee shall meetat such place, at suchinterval and at such time and observe suchrulesofprocedurein regard to transactionofbusinessatits meetings (including the quorum at its meetings) as may beprescribed.
(6) The Committee shall consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, town panchayats, municipal councils and the municipal corporationsin the district and prepare a draft development plan for the district as a whole.
(7) Every Committee shall, in preparing the draft development plan,-
(a) have regard to,-
(i) the matters of common interest between the district panchayat,panchayatunion councils, village panchayats, town panchayats, municipal councilsand municipalcorporationsinthe district including spatial planning, sharing of waterand other physical and natural resources,the integrated development of infrastructureand environmental conservation;
(ii) the extent and type ofavailable resource anciaS whethotherwise; er financial or
1 5 2 . A
AZETTE EXTRAORDINARYTAMIL NADU GOVERNMENTG ——
(/) the chairmanof the district panch ayat,
-fifth of the total number of chairmen ofible, one aor i,(g) as nearly as paeeib yat union councils in the districti cha‘ats and chairmen of the pan ou )
respe reddy,be notified by the Gove rnment, by rotation, every year,respectively,
(A) such numberofpersons, not less than four-fifth of the total number
I ified by the Government, elected in themmittee as may be specified by ver
DebtbakerRe amongst the members of th e district panchayat, town
Teak and councillors of the municipal corporations and the municipal councils
inthe district in proportion to the ratio betweenthe population ofthe rural areas and
of the urban areas in the district.
(3) The Chief Executive Officer of the District Panchayat shall be the
Secretary to the Committee.
(4) The Collector of the District shall be the Chairperson of the Committee and the Chairman of the District Panchayat shall be the | Vice-Chairman of the Committee.
(5) The Committee shall meetat such place, at suchinterval and at such time and observe suchrulesofprocedurein regard to transactionofbusinessatits meetings (including the quorum at its meetings) as may beprescribed.
(6) The Committee shall consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, town panchayats, municipal councils and the municipal corporationsin the district and prepare a draft development plan for the district as a whole.
(7) Every Committee shall, in preparing the draft development plan,-
(a) have regard to,-
(i) the matters of common interest between the district panchayat,panchayatunion councils, village panchayats, town panchayats, municipal councilsand municipalcorporationsinthe district including spatial planning, sharing of waterand other physical and natural resources,the integrated development of infrastructureand environmental conservation;
(ii) the extent and type ofavailable resource anciaS whethotherwise; er financial or
1 5 2 . A
AZETTE EXTRAORDINARYTAMIL NADU GOVERNMENTG ——
(/) the chairmanof the district panch ayat,
-fifth of the total number of chairmen ofible, one aor i,(g) as nearly as paeeib yat union councils in the districti cha‘ats and chairmen of the pan ou )
respe reddy,be notified by the Gove rnment, by rotation, every year,respectively,
(A) such numberofpersons, not less than four-fifth of the total number
I ified by the Government, elected in themmittee as may be specified by ver
DebtbakerRe amongst the members of th e district panchayat, town
Teak and councillors of the municipal corporations and the municipal councils
inthe district in proportion to the ratio betweenthe population ofthe rural areas and
of the urban areas in the district.
(3) The Chief Executive Officer of the District Panchayat shall be the
Secretary to the Committee.
(4) The Collector of the District shall be the Chairperson of the Committee and the Chairman of the District Panchayat shall be the | Vice-Chairman of the Committee.
(5) The Committee shall meetat such place, at suchinterval and at such time and observe suchrulesofprocedurein regard to transactionofbusinessatits meetings (including the quorum at its meetings) as may beprescribed.
(6) The Committee shall consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, town panchayats, municipal councils and the municipal corporationsin the district and prepare a draft development plan for the district as a whole.
(7) Every Committee shall, in preparing the draft development plan,-
(a) have regard to,-
(i) the matters of common interest between the district panchayat,panchayatunion councils, village panchayats, town panchayats, municipal councilsand municipalcorporationsinthe district including spatial planning, sharing of waterand other physical and natural resources,the integrated development of infrastructureand environmental conservation;
(ii) the extent and type ofavailable resource anciaS whethotherwise; er financial or
1 5 2 . A
(fl the chainnnn of the dis as possible one-fifth of the total number of chaimion of (g) “5 nearly f the pancllflya‘ union councils in the district ‘ airmen o , . town pmichaynts 1nd ch he Govemment, by rotation, every y ear, respectively, to be notified by t (h) such number of persons, not less than four-fifth of the total number I; f the Committee as may be specified by the Government, elected in the 0f mem crs 0 from amongst the members of the district panchayat, town prcsjrlbof gauzziincillors of the municipal corporations and the municipal councils gal-Alielcaiilsiirict, in proportion to the ratio between the population of the rural areas and of the urban areas in the district (3) The Chief Executive Officer of the District Panchayat shall be the Secretary to the Committee. (4) The Collector of the District shall be the Chairperson of the Committee and the Chairman of the District Panchayat shall be the Vice-Chairman of the Committee. (5) The Committee shall meet at such place, at such interval and at such time and observe such rules of procedure in regard to transaction of business at its meetings (including the quomm at its meetings) as may be prescribed. (6) The Committee shall consolidate the plans prepared by the district panchayats, panchayat union councils, village panchayats, town panchayats, municipal councils and the municipal corporations in the district and prepare a draft development plan for the district as a whole, (7) Every Committee shall, in preparing the drafi development plan,- (a) have regard to,- (i) the matters of conunon interest between the district panchayat, panchayat union councils, village panchayats, town panchayats, municipal councils , rporations m the district including spatial planning, sharing of water and other physrcal and natural resources, the integrated development of infrastructure and environmental conservation; i' th . _ otherwise; (I) 6 “tent and type 0f available resources whether financral or
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 137
=——
Tamil Nadu Act
25 of1981.
Tamil Nadu Act
27 of1994.
Tamil Nadu A ct
28 of 1994.
~ qamil Nad u Act
29 of 1994.
Explanation.—For the purposesofthis section “town panchayat” and “municipal council > shall mean the town panchayatand the municipal council constituted underthe Tamil Nadu District Municipalities Act, 1920, and “municipal corporation”means the corporations constituted under the Madurai City Municipal CorporationAct, 197 l or the Coimbatore City Municipal Corporation Act, 1981 or theTiruchirapalli City Municipal Corporation Act, 1994 or the Tirunelveli City MunicipalCorporation Act, 1994 or the Salem City Municipal Corporation Act, 1994 or anyother municipal corporation that may be constituted under any law for the time being in force, as the case may be”.
(By order of the Governor)
A.K. RAJAN, Secretary to Government, Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 137
=——
Tamil Nadu Act
25 of1981.
Tamil Nadu Act
27 of1994.
Tamil Nadu A ct
28 of 1994.
~ qamil Nad u Act
29 of 1994.
Explanation.—For the purposesofthis section “town panchayat” and “municipal council > shall mean the town panchayatand the municipal council constituted underthe Tamil Nadu District Municipalities Act, 1920, and “municipal corporation”means the corporations constituted under the Madurai City Municipal CorporationAct, 197 l or the Coimbatore City Municipal Corporation Act, 1981 or theTiruchirapalli City Municipal Corporation Act, 1994 or the Tirunelveli City MunicipalCorporation Act, 1994 or the Salem City Municipal Corporation Act, 1994 or anyother municipal corporation that may be constituted under any law for the time being in force, as the case may be”.
(By order of the Governor)
A.K. RAJAN, Secretary to Government, Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 137
=——
Tamil Nadu Act
25 of1981.
Tamil Nadu Act
27 of1994.
Tamil Nadu A ct
28 of 1994.
~ qamil Nad u Act
29 of 1994.
Explanation.—For the purposesofthis section “town panchayat” and “municipal council > shall mean the town panchayatand the municipal council constituted underthe Tamil Nadu District Municipalities Act, 1920, and “municipal corporation”means the corporations constituted under the Madurai City Municipal CorporationAct, 197 l or the Coimbatore City Municipal Corporation Act, 1981 or theTiruchirapalli City Municipal Corporation Act, 1994 or the Tirunelveli City MunicipalCorporation Act, 1994 or the Salem City Municipal Corporation Act, 1994 or anyother municipal corporation that may be constituted under any law for the time being in force, as the case may be”.
(By order of the Governor)
A.K. RAJAN, Secretary to Government, Law Department.
137 EXP/""a’iWL’FW ”19 Purposes of this section "town panchayat” and “municipal council , shall mean “15 10W“ Panchayat and the municipal council constituted under the Tamil Nadu District Municipalities Act, 1920, and “municipal corporation" rui'i" Nada A01 means the corporations constituted under the Madurai Cit Munici a1 Co oration ' Jj 0/ Walt Act, 197] or the Coimbator y p W e City Munici al C r t' A t 1981 the ,m mi m . . . . . . _ P 0 pora Ion 0, or Tag! 0/ 75m Trruchirappalli City Munictpal Corporation Act, 1994 or the Tirunelvcli City Municipal I mm .Vudu Ac! Corporation Act, 1994 or the Salem City Municipal Corporation Act, 1994 or any :5 #1994. other municipal corporation that may be constituted under any law for the time being i Tai’glafijg/cl in force, as the case may he”. (By order of the Governor) A.K. RAJAN, Secretary to Government, Law Department.
91 .
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Part 1V—Section 2
Tamil Nedu Acts and Ordinance® ee
eerennrTs
: ~— “i Pages.
"ACTS :
No. 58 of 1997—The ‘Famil Nadu Water Supply
and Drainage Board (Seeund Ame ndment) .. 302
No. 54 of 1997—The Tamil Nadu Panchayats
(Third Amendment and Validatio n) - 303 ~
No, 55 af 1997—The 'Yam il Nadu Panchaya’s
(Fourth Amendment) 305-306
No. 56 of 1997—The Ch ennai Metropolitan Wate
r
Supply ‘and Sewerage ( Am endment) .
Ne. 57 of 1997—The Tamil Nadu District
Municipali‘ies (Seronil Am endment)
309-318
Ne. 58 of 1997—The Chennai Metropolitan
“Water Supply and ‘@ewerage (Sevond
Amend-
ment) st oe we ..
311-312
Ne. 59 af 1997—Th e Tamil Nadu
Lalsour Wel-
t ws 8 213
fare Fund (Astendiwent)
'A Group) 1V—2 Bx. (554)—! { 301)
91 .
Registered No Mt
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t h e e
t t
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t a y i
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Q &
TAMIL NADU Boo) GOVERNMENT GAZETTE eee EXTRAORDIN ARY PUBLISHED BY AUTHORITY ‘
, m i l
— rs
*
~—
: SS ee
ee—
No. 554] | CHENNAI, MONDA Y. NOVEMBER 3, 1997
7 ee Aippasi 18, Isvara, Thiru
valluvar Aandu—2028 ae}
pone :
- e ee
Part 1V—Section 2
Tamil Nedu Acts and Ordinance® ee
eerennrTs
: ~— “i Pages.
"ACTS :
No. 58 of 1997—The ‘Famil Nadu Water Supply
and Drainage Board (Seeund Ame ndment) .. 302
No. 54 of 1997—The Tamil Nadu Panchayats
(Third Amendment and Validatio n) - 303 ~
No, 55 af 1997—The 'Yam il Nadu Panchaya’s
(Fourth Amendment) 305-306
No. 56 of 1997—The Ch ennai Metropolitan Wate
r
Supply ‘and Sewerage ( Am endment) .
Ne. 57 of 1997—The Tamil Nadu District
Municipali‘ies (Seronil Am endment)
309-318
Ne. 58 of 1997—The Chennai Metropolitan
“Water Supply and ‘@ewerage (Sevond
Amend-
ment) st oe we ..
311-312
Ne. 59 af 1997—Th e Tamil Nadu
Lalsour Wel-
t ws 8 213
fare Fund (Astendiwent)
'A Group) 1V—2 Bx. (554)—! { 301)
© NT 0 ”ME Regular“ No M 1 1991 (Pnce 1.05 1’85“, ; TAMIL NADU TAMiL NADU GOVERNMENT GAZETTE EXTRAORDHVARY PubLISHfiD BY lung-19R!“ ' N055“ CHENNAI, MONDAY. NOVEMBER 3, 1997 ' a”, ,__ ,,,_ A'PpaSi 18’ “Vi“, Thimvannu. Ana—m; ‘ u, _, ;%»- V ._ _ 7 Part IV-Section 2 Tan! Nd- Ad- -I 0:“ _ ,. i" am rile.- ACTS : No. 53 a1 1991—“. Tluil mm. vmer supply um Druinm Baud (setund Amendment) ._ an: X”. :‘H of IBM—Thu Tush den l’lm'hlynls (Third laminar-In “‘1 \‘al‘ulnliou H 303 / Ne, 55 of EST—Tho Tln'fl deu Vllchlyl‘s (I-‘ourlh Amundnnnl) U .. 3057305 Nu. 56 of men—Tn. cmm MAuopdliu- Witter Fupply m1 Saueugu {Amunhe‘nU u .. am- No. 57 6X lSW—«Thu 'l‘lnil Km» District Municipui‘ias (Scum! Amendment) 309-310 No. 5: of HIST—Th Chan-ti luropal'uu I‘m" Sunk u'tl lump (Stu-a Anna- nun.) ., 311412 XI. 59 of 1997—4“. 1131’“ Nlflu Lllnnr WI!- fhn Burl (Anlmnl ::\3 'A. Group} 1V4 Ex. (59)"1 ( N )
TAMILNADUGOVERNMENT GAZETTE EXiRAORDINARY 303__ —_—
Lf The following Act of the Tamil Nadu Legislati “ Governor on t
‘ a + gislative Assembly received the assent
oeoon }or on the Ist November 1997 and is hereby published for general
———
ACT No. 54 OF 1997.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of th i i Forty-cighth Year of the Republic of India o, ‘allow of Tamil Nadu in. the
1.(1) This Act may be called the Tamil iand Validation) Act, 1997. mil Nadu Panchayats (Third Amendment ShortSel.
(2) It shall be deemed to have comeinto force on the 26th day of March 1997.
Nada 2. Section 188 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to Amendmentof
e of 1994. as the principal Act) shall be renumbered as sub-section (1) of that section andafter section 188.
gub-Section (1) as so renumbered, the following sub-sections shall be added, namely :—
“(2) Notwithstanding anything contained in sub-section (1), the Government
may direct any village panchayat to constitute separate funds to which shall be cre-
dited such receipt as may be specified and such funds shall be applied and disposed
of in such manner as may be prescribed.
(3) Subject to such general control as the village panchayat may exercise
from time to time, all cheques for payment fiom village panchayat fund o r
other funds constituted under sub-section (2) shall be signed jointly by the P resident
and Vice-President and in the absence of the President or Vice-Presi dent, as the
case may be, by the Vice-President or the President and another memberauthorised
by the Village Panchayat at a meeting in this behalf.”’. 3. In section 242 of the principal Act, after sub-section (1), the following sub- Amendmentof section shall be inserted, namely :—
section 242.
- “(1-A) A rule under section 188 may be made so as to have retrospective
effect on and from a date not earlier than the 26th day of Ma rch 1997.”.
4. Notwithstanding anything contained in any law fo r the time being in torce Validation.
or in any judgment, decree or order of any Court or other authority, all acts done
or proceedings taken in respect of cases falling under section 188 of the principal
Act on or after the 26th day of March 1997 a nd before the 19th day of June 1997,
which are in conformity with the provision of section 188 of the principal Act as
amended by this Act, shall, for all purposes b e deemed to be, and to have always
been, validly done or taken in accordance with law,as if section 188 of the principal
Act as amended bythis Act, had been in force at all material times when such acts
or proceedings were done or tak en.
i £ 5. (1) The Tamil Nadu Panchayats (Third Amendment and Validation) Ordi- Repeal and ot 997 nance, 1997, is hereby
repealed. saving.
af
(2) Notwithstanding such repeal, anythin g done or any action taken under
the principal Act, as amended by the said Ord inance, shall be deemed to have been
done er taken under theprincipal Act. as amended bv this Act.
(By order of the Governor)
A. K. RAJAN, Secretary to Government, Law Department.
{4 Group) tv-2 Bx. °554)—-1A
TAMILNADUGOVERNMENT GAZETTE EXiRAORDINARY 303__ —_—
Lf The following Act of the Tamil Nadu Legislati “ Governor on t
‘ a + gislative Assembly received the assent
oeoon }or on the Ist November 1997 and is hereby published for general
———
ACT No. 54 OF 1997.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of th i i Forty-cighth Year of the Republic of India o, ‘allow of Tamil Nadu in. the
1.(1) This Act may be called the Tamil iand Validation) Act, 1997. mil Nadu Panchayats (Third Amendment ShortSel.
(2) It shall be deemed to have comeinto force on the 26th day of March 1997.
Nada 2. Section 188 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to Amendmentof
e of 1994. as the principal Act) shall be renumbered as sub-section (1) of that section andafter section 188.
gub-Section (1) as so renumbered, the following sub-sections shall be added, namely :—
“(2) Notwithstanding anything contained in sub-section (1), the Government
may direct any village panchayat to constitute separate funds to which shall be cre-
dited such receipt as may be specified and such funds shall be applied and disposed
of in such manner as may be prescribed.
(3) Subject to such general control as the village panchayat may exercise
from time to time, all cheques for payment fiom village panchayat fund o r
other funds constituted under sub-section (2) shall be signed jointly by the P resident
and Vice-President and in the absence of the President or Vice-Presi dent, as the
case may be, by the Vice-President or the President and another memberauthorised
by the Village Panchayat at a meeting in this behalf.”’. 3. In section 242 of the principal Act, after sub-section (1), the following sub- Amendmentof section shall be inserted, namely :—
section 242.
- “(1-A) A rule under section 188 may be made so as to have retrospective
effect on and from a date not earlier than the 26th day of Ma rch 1997.”.
4. Notwithstanding anything contained in any law fo r the time being in torce Validation.
or in any judgment, decree or order of any Court or other authority, all acts done
or proceedings taken in respect of cases falling under section 188 of the principal
Act on or after the 26th day of March 1997 a nd before the 19th day of June 1997,
which are in conformity with the provision of section 188 of the principal Act as
amended by this Act, shall, for all purposes b e deemed to be, and to have always
been, validly done or taken in accordance with law,as if section 188 of the principal
Act as amended bythis Act, had been in force at all material times when such acts
or proceedings were done or tak en.
i £ 5. (1) The Tamil Nadu Panchayats (Third Amendment and Validation) Ordi- Repeal and ot 997 nance, 1997, is hereby
repealed. saving.
af
(2) Notwithstanding such repeal, anythin g done or any action taken under
the principal Act, as amended by the said Ord inance, shall be deemed to have been
done er taken under theprincipal Act. as amended bv this Act.
(By order of the Governor)
A. K. RAJAN, Secretary to Government, Law Department.
{4 Group) tv-2 Bx. °554)—-1A
TA / M11. NADU GOVERNMENT GAZETTE EXIRAORDINARY 303 The following Act of the Tamil Nadu LegiSIative Assembly received the 355th Governor on t A , - . . fiffiafion :_ he M “lot/Ember 1991mm. 15 hereby publrshed. for general AC1' No. 54 OF 1997. An Act further to amend the Tamil Nadu Panchayats Act, 1994- Beit enacted by the legislative Assembl 1' th ' ' Fonyetghth Year of the Republic of India a)"; [ij‘ollovevssf-te 0f Tamil Nadu 1n the 1.0) This Act may be called the r '1 ' ' and Va , '04:) Act, 1997- am Nadu Panchayats (Third Amendment Short title ltt'tdL (2) It shall be deemed to have come into force on the 26th day of March 1997. 2. Section 188 of the Tamil Nad Pa ha t ' Nada _ , u nc ya 5 Act, 1994 (hereinafter referred to Amendmmt of 1:2] d 1994, as thl WWW] Act) shall be renumbered as subsection (1) of that section and after section 188. . [lb-section (1) as so renumbered, the followrng sub-sections shall be added, namely :— "(;) Notwithstanding anything contained in sub—section (1), the Government may direct any village panchayat to constitute separate funds to which shall be cre- dited such receipt as may be specified and such funds shall be applied and disposed of m such manner as may be prescribed. ('3) Subiect to such general control as the village panchayat may exercise from time to time, all cheques for payment from village panchayat fund or othn funds constituted under subsection (2) shall be signed jointly by the President and Vice—Presldent and in the absence of the President or Vice—President, as the case my be, by the Vice-President or the President and another member authorised by the Village Panchayat at a meeting in this behalf.”. 3. In section 242 of the principal Act, after sub-section (1), the following sub- Amendment of section shall be inserted. namely :— section 242. “(l-A) A rule under section 188 may be made so as to have retrospective efl'ect on and from a date not earlier than the 26th day of March 1997.". 4. Notwithstanding anything contained in any law tor the time being in torce Validation. in in any judgment, decree or order at any Court or other authority, all acts done or proceedings taken in respect of cases falling under section 188 of the principal Act on or after the 26th day of March 1997 and before the 19th day of June 1997, which are in conformity with the provrsion of section 188 of the principal Act as amended by this Act, shall, for all purposes be deemed to be, and to have always been. validly done or taken in accordance with law, as if section 188 at the principal Act as amended by this Act, had been in force at all material times when such acts or proceedings were done or taken. film“ 5. (l) The Tamil Nadu Panchayats (Third Amendment and Validation) Ordi- Rgpal and w lance. 1997. is hereby repealed. saving (2) Notwithstanding such repeal, anythiné done or any action taken under the niacin] Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the princtpal Act. as nntended'bv this Act. (By order at the Governor) A. K. RAJAN, Secretary tn Government, Law Department. (“him In Ex. :ssty—IA
T E
a
VI!
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY.
L—
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the Ist November 1997 and is hereby published for general information :—
ACT No 55 OF 1997.
_AN.ACT FURTHER.TO AMEND THE TAMIL NADU PANC HAYATS
~ ACT, 1994, ete.
~ BE it.enactedby the Legislative Assemblyof the State of Tamil Nadu in the Forty-eighth Year of the Republic of ‘India’ as follows :—
e 7{D This Act may becalled the Tamil Nadu Panchayats (Fourth Amendment) Cc by a - fe epre et ‘ we ‘ 1, < '
(2) (a) The provisionsofthis Act, except sub-sections(3) and (4) of section 5, shall be deemed to have comeinto forceon the 30th day ‘of Juné 1997. a
; (b) Sub-sections (3) and (4) of section 5 shall be deemed to have come into force on the 30th day of September.1997...
2. In section 241 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referredTamil Nadu | Act 21 of 1994. to as the principal Act),in sub-section (1), after the expression “village panchayats,”,
the expression “ ‘town’ panchayats ” shall be inserted.
3. In section 261 of the principal Act, for sub-section (2), the following sub- section shall be substituted, namely :—
‘*(2) The Special Officers appointed under sub-section (1) in respect of the village panchayats specified in Schedule V shall hold office up to the 31st day of March 1998 or for such shorter period as the Government may, by notification,
specify in this behalf.”’.
4. For Schedule V to the principal Act, the following Schedule shall be sub- SMituted. namely :—
* SCHEDULEV
[See section 261 (2).}
. Serial Nameofvillage panchayats. number.
(1) (2) 1 S. Malayandipattinam.
2 Kottakatchiyandal.
3 Keeripatti.
4 Papapatti.
S Maruthangudi.
& Thandanoor.”.
Short title and commence- ment.
Amendment of section 241.
Amendmentof section 261.
Substitution . of Schedule V.
T E
a
VI!
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY.
L—
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the Ist November 1997 and is hereby published for general information :—
ACT No 55 OF 1997.
_AN.ACT FURTHER.TO AMEND THE TAMIL NADU PANC HAYATS
~ ACT, 1994, ete.
~ BE it.enactedby the Legislative Assemblyof the State of Tamil Nadu in the Forty-eighth Year of the Republic of ‘India’ as follows :—
e 7{D This Act may becalled the Tamil Nadu Panchayats (Fourth Amendment) Cc by a - fe epre et ‘ we ‘ 1, < '
(2) (a) The provisionsofthis Act, except sub-sections(3) and (4) of section 5, shall be deemed to have comeinto forceon the 30th day ‘of Juné 1997. a
; (b) Sub-sections (3) and (4) of section 5 shall be deemed to have come into force on the 30th day of September.1997...
2. In section 241 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referredTamil Nadu | Act 21 of 1994. to as the principal Act),in sub-section (1), after the expression “village panchayats,”,
the expression “ ‘town’ panchayats ” shall be inserted.
3. In section 261 of the principal Act, for sub-section (2), the following sub- section shall be substituted, namely :—
‘*(2) The Special Officers appointed under sub-section (1) in respect of the village panchayats specified in Schedule V shall hold office up to the 31st day of March 1998 or for such shorter period as the Government may, by notification,
specify in this behalf.”’.
4. For Schedule V to the principal Act, the following Schedule shall be sub- SMituted. namely :—
* SCHEDULEV
[See section 261 (2).}
. Serial Nameofvillage panchayats. number.
(1) (2) 1 S. Malayandipattinam.
2 Kottakatchiyandal.
3 Keeripatti.
4 Papapatti.
S Maruthangudi.
& Thandanoor.”.
Short title and commence- ment.
Amendment of section 241.
Amendmentof section 261.
Substitution . of Schedule V.
l l l ' TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 305 1 The following Act of the Tamil Nadu ngislative Assembly received the assent of the Governor on the 1st November 1997 and is hereby published for generll information :— ACl‘ No 55 OF 1997. ' .AN, ACT FURTHER TO AME"???r ”I'll-915 TAMIL NADU PANCHAYATS , 4. ‘ ' ' ' ‘ ‘ Be it enacted by the LegiSIaLive. Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows :— 1‘ (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Short title and Act, 1997. , commence- ' ‘ ‘ ’ ‘ ' ‘ ment. (2) (a) The piovisions of this Act, except sub-sections (3) and (4) of section ‘5, shall be deemed to have come into force on the 30th d'ay’of June 1997. _ (b) Subvsections (3) and (4) of section 5 shall be deemed to have come into force on the 30th day of September,ll9_927: TamilNadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred Amendment of A0121 of 1994. to as the principal Act), in sub-section (1), after the expression “village panchayats,”, section 241. the expression 3 “ 'toyvn‘i panchayats ” shall be inserted. 3. In section 261 of the principal Act, for sub-section (2), the following sub- Amendment of section shall be substituted, namely :— section 261. “ (2) The Special Ofl‘icers appointed under sub-section (1) in respect of the Village panchayats specified in Schedule V shall hold oflioe up to the 31st day of March 1998 or for such shorter period as the Government may, by notification, specify in this behalf". 4. For Schedule V to the principal Act, the following Schedule shall be sub« Substitution stituted. namely :— of We V. “ SCHEDULE V [See section 261 (2).} ‘ Serial Name of village panchnyats. number. I l) (2) l S. Mamyandipattim. 2 Kottaltatchiyandal. 3 Keelipatti. 4 Papapflti. 5 Mamthengudi. 6 Thandanuor.".
306 «5
TAMILNADUGOVERNMENT GAZETTE EXTRAORDINARY
one vid get oviielsica? Duil. “iy Siealihew = Repeal and ay sade (A, Te. Tamil NaduPanchayats (Fourth Amendment) ‘Ordin
ance, 1997, is Tamil Nady
saving. ‘hereby repealed: ~~ ~ sant Ordinance 6 of
1997,
(2) Notwithstandingthe repeal under sitotion (U anything doneorany 1
_action,taken uyder,the, principal, Act,,as.amended by the saig,© ipance, with elect
on aioethe JOAByofJune 1997, shall be deemed to have heen done or taken
under the principal Act, as amended by this Act.
| G) The ‘Taniil NaduPanchayats (Fifth Amendment) ‘Orditidnce, 1997 is Tamil Na dy
hereby repealed. Ordinance 9 o¢
iNed qo i 2 © A ‘
1997,
a (4) Notwithstanding the repeal un der sub-section (3), anything done orany
action taken under the principal Act, as amended by the said Ordinance, with effect
~onandfrom the. 30th dayofSeptember 1997,shall be deemed to ha ve been done or
taken under the principal Act, as amended‘ by this’ Act. ~
(By ‘ordetofthéGovernor)
7 Son ha Bytetet
wo Ae K.RAJAN, CEuLACh Of] Secretary to Government, Law Department.
De oh S
3 too ova
chicas is
¥ Sage
VR YRS :
306 «5
TAMILNADUGOVERNMENT GAZETTE EXTRAORDINARY
one vid get oviielsica? Duil. “iy Siealihew = Repeal and ay sade (A, Te. Tamil NaduPanchayats (Fourth Amendment) ‘Ordin
ance, 1997, is Tamil Nady
saving. ‘hereby repealed: ~~ ~ sant Ordinance 6 of
1997,
(2) Notwithstandingthe repeal under sitotion (U anything doneorany 1
_action,taken uyder,the, principal, Act,,as.amended by the saig,© ipance, with elect
on aioethe JOAByofJune 1997, shall be deemed to have heen done or taken
under the principal Act, as amended by this Act.
| G) The ‘Taniil NaduPanchayats (Fifth Amendment) ‘Orditidnce, 1997 is Tamil Na dy
hereby repealed. Ordinance 9 o¢
iNed qo i 2 © A ‘
1997,
a (4) Notwithstanding the repeal un der sub-section (3), anything done orany
action taken under the principal Act, as amended by the said Ordinance, with effect
~onandfrom the. 30th dayofSeptember 1997,shall be deemed to ha ve been done or
taken under the principal Act, as amended‘ by this’ Act. ~
(By ‘ordetofthéGovernor)
7 Son ha Bytetet
wo Ae K.RAJAN, CEuLACh Of] Secretary to Government, Law Department.
De oh S
3 too ova
chicas is
¥ Sage
VR YRS :
”0/ TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY L—————————-——\ Repeal and saving. 1°31; ‘Bk duh 9r .qu ruuq d8 «”5! (‘13! The. "l‘arflkil Nadu lv’a‘nchéyats (Fourth Amendment\ Ordinance, 1997. is Tami) Nadu hereby repealed. - rdinanca 6 of (2) Notwithslamjing {HE refiéal find‘é'r su6-§‘ection (l_), anylbing done or any ' algal Acggsa aqdyd‘lgy ,the sale} Ordwapcehvyith elfect on and from the 3m ‘ of'Ju’ne 1227 still] be deemed to have been done or raken under the principal Act, as amen-idea by this Act. (a) fire ’Ténli‘i N531: iiahcnaya‘xs (Fifth Anaenaxnehn ‘dr'aiaanoe; 1997 is Tamile“ hereby repealed. 03,7" 9 of (4) Notwithstanding the repeal under sub-section (3), anything done or‘any action taken under the principal Act, as amended by the said Ordinance, with efl'ect J ”from the m xlof_S§plember,1997, shall be deemed to have been done or ’ an under the princ p51 Act, as a‘mended By this AM. (ny‘alae‘r'ama-‘oov'sxaon mm»: Secreil'zrv to Government, 122w Depamne'ht
Cc
pyeeNMENTOF TAMIL NADU | -
ve
it
Registered No. Mf ee (Price: 30 Paise
AMIL NADU | OVERNMENT GAZETTE.
= ‘ r i 4EXTRAORDINARY PUBLISHED BY AUTHORITY >
a a ——— acemansunteenies <=) | No564/] CHENNAI,FRIDAY, NOVEMBER 7, 1997 | ee _Aippéasi 22,\Isvara, Thiruvalluvor Aandu 2028| —_ —" "ae wumunvunwecen.
~
ner a cm —
Part IV — Section 2 Tamil NaduActs and Ordinances, a
S e
OEDr
CON JENTS.
Pages.
Acts:
No. 6L of 1997—Tamil Nadu Ce-operative
Socictie (App sintments of Special officers) Third Amendment 322
No. 62 of 1997-Tamil Nadu Panchayats—
(Fifth Amendment) .. 323
‘A Gtoup)1V-2 Bx. (5¢4)—4 32!
Cc
pyeeNMENTOF TAMIL NADU | -
ve
it
Registered No. Mf ee (Price: 30 Paise
AMIL NADU | OVERNMENT GAZETTE.
= ‘ r i 4EXTRAORDINARY PUBLISHED BY AUTHORITY >
a a ——— acemansunteenies <=) | No564/] CHENNAI,FRIDAY, NOVEMBER 7, 1997 | ee _Aippéasi 22,\Isvara, Thiruvalluvor Aandu 2028| —_ —" "ae wumunvunwecen.
~
ner a cm —
Part IV — Section 2 Tamil NaduActs and Ordinances, a
S e
OEDr
CON JENTS.
Pages.
Acts:
No. 6L of 1997—Tamil Nadu Ce-operative
Socictie (App sintments of Special officers) Third Amendment 322
No. 62 of 1997-Tamil Nadu Panchayats—
(Fifth Amendment) .. 323
‘A Gtoup)1V-2 Bx. (5¢4)—4 32!
Cc} OVERN'MENT’OF TAMIL NADU . Registered No M f (Price. 30 Pulse XNIVIENT GAZETTE; E:\TI:ALORDINARY PUBLISHED av Aumomv I: CHENNAI FRIDAY, NOVEMBER7, 1997 Aippxsi 22,; Tllirla-uvxlluvu AmKln 2028 _______r‘_~______\_A Part IV 3— Section 2 Tamil Nadu Acts and Ordinances. N ' ‘ CON IENTS. Pages, Acts: Nufil ol' I9977Tumil Nadu Cc-opcralch Sociolic (App vintmcnls 0‘ Special oflicurs) Third Anmndmcm 3 N w No 62 01 I997, Tamil Nudu Paudmyafi~ (Fifth Amendment) .. 323 M Gloup) 1v-2 Ex.(5(41—4 321
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
—_—
-_——---
i " i isla ti sembly received the assentfoll Act of the Tamil Nadu Le
gislative Assembly rec
of thoGovernor on the 6th N ovember 1997 andis hereby pu
blished for general
p information :—
ACT No. 62 OF 1997.
An Act tucther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-
eighth year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Short title and
Act, 1997. commencement!-
° (2) It shall come into force on such date as the State Government may, by
. notification, appoint.
Jamil Nadu 2. In section 175 of the Tamil Nadu Panchayats A ct, 1994, in sub-section (1), Amendmentof
Act21 of 1994. in clause (b), after item (v) and the entries relating thereto, the following items and section 175.
. entries shall be added, namely :—
*(vi)Release of Benamiright in The market value of the property as set
favour of persons exCepted under forth in the instrument, and in a case sub-section (3) of section 4 of the where the market value is finally deter- Benami Transactions (Prohibition) mined by any authority under-section~
Central Act 45 Act, 1988 of immovable property. 47-A of the Indian Stamp Act, 1899,
of 1988. — the market value as so determined by
Central Act II such authority.
of 1899. . (vii) Settlement of immovable pro-
|
The market value of the property as set- - perty other than in favour of a forth in the instrument, and in a case
Central Act II member or membersof a family. where the market value is finally deter-
of 1899. mined by any authority under section 47-A of the Indian Stamp Act, 1899, the market value as so determined by such authority.
Central Aot IF Explanation —Por the purpose of this item, the word “family” shall have the of 1899, same meaning asin the Explanation to item (i) of clause (a) of Article 58 in Schedule
I of the Indian Stamp Act, 1899, as amended by the Indian Stamp (Tamil Nadu Tamil Nadu Amendment) Act, 1981.”’. Act 42 of 1981.
(By order of the Governor)
P E 1
A. K. RAJAN, Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONEROF THE GOVERNMENT OF TANT.SNDSPRINTING, CHENNAT ON BEHALF
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ll 1i1 Nadu Legislative Assembly received Lhe assent The following Am 0‘ the Tan r 1997 and is hereby published for general of the Governor on the 6th Novembe information :4 ACT Not 62 OF l997- All Act lurther to amend the Tamil Nadu Panihayats A01, 1994- BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- eighth year of the Republic of India as follows:—< 1- (1) This ACt may be called the Tamil Nadu Panchayats (Fifth Amendment) Short title and Act, 1997. x (2) It shall come into force on such date as the State Government may. by notification. appoint. 2. In section 175 of the Tamil Nadu Panchayats Act, 1994, in sub-section (1). in clause (b), alter item (v) and the entries relating thereto, the following items and entries Shall be added, namely 2—. Tamil Nadu Act 21 of 1994. commencement - Amendment or section 175. “(vi) Release of Benami right in favour 01 persons excepted under sub-section (3) of section 4 ol the Bemmi Transactions (Prohibition) The market value of the property as set forth in the instrument,.and in a case where the market value is finally deter- mined by any authority underseetion“ 47-A of the Indian Stamp Act, 1899, the market value as so determined by such authority. The market value of the property as set- torth in the instrument, and in a case where the market value is finally deter- mined by any authority under section 47-A ot the Indian Stamp Act, 1899, the market value as so determined by such authority. Explanation —Pot the purpose otthis item, the word “family“ shall have the same meaning as in the Explanation to item (i) of clause (a) of Article 58 in Schedule I of the Indian Stamp Act, 1899, as amended by the Indian Stamp (Tamil Nadu (halal Act 45 Act, 1988 of immovable property. 01 1988. Central Act II of 1599. _ (vii) Settlement ot immovable pro- ?‘ porty other than in favour of a Central Act II member or members of a lamily. of 1899. Central Ant ll 01 1:399. Tnmil Nadu Amendment) Act. 1981.". Act 42 of 1981. (By order of the Governor) A. K. RAJAN, Secretary to Government, Law Deparlnunt. Plumb AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PR or THE GOVERNMENT 01: TAMIL NADU INTING‘ CHENNAI ON BEHALF
© GOVERNMENT OF TAMIL NADU
1998 [Registered No. M-1
[ Price : Rs 0°00 paise
cxeg |
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep sy auTHoRITY No. 163] CHENNAI, MONDAY, MARCH 30, 1998
Panguni 16, Isvasa, Thiruvalluvar Aandu-2029
Part IV— Section 2 Tamil Nadu Acts and Ordinances,
CONTENTS
ACTs : Pages,
No,2 of 1998—Tamil Nadu General Sales Tax (Sixth Amendment) Amendment oo oy ee .. . ose .
No.3 of 1998—Tamil Nadu Cinemas (Regulation) Amendment ... 9
No. 4 of 1998—Tamil Nadu Panchayats (Amendment) . -6 11 No. 5 of 1998—Tamil Nadu Panchayats (Second Amendment) . 1
i f
e s
(A Group) IV-2 Bx. (16?)—] L7y
0 GOVERNMENT OF TAMIL NADU 1998 [Reglstered No. M-1 [Price : Rs 0'00 paise TAMIL NADU I , GOVERNMENT GAZETTE 3‘ ~ a EXTRAORDINARY PUBLISHED BY AUTHOR|TY i No. 163] CHENNAI. MONDAY, MARCH 30. 1998 ; Pingnni 16, lsvan, Thimnlluvar Alum-2029 Part IV '— Section 2' Tamll Nadu Acts and Ordinances. CONTENTS Acts: Pagu. No.2 of I998—Tamil Nadu General Sales Tax (Sixth Amendment) Amendment .. .. .. .. .. .. , 8 , No. 3 0f I993—Tnmil Nadu Cinemas (Regulation) Amendment .. - 9 i No. 4 of 1998—43ij Nadu Panchayals (Amendment) . . . , 11 N 0. 5 of I998—Tamil Nadu Panchayals (Second Amendment) . l (A Group) lV-z Ex. (161)—1 [ 7 ‘
TAMIL NADU GOVERNMENT GAZETTE EXT RAORDINARY 11
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 29th March 1998 and is hereby published for general
information :-—
ACT No. 4 OF 1998.
An Act further to amend the Tamil Nadu Penchayats Acts 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-ninth Year of the Republic of India as follows :—
‘008 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, Short title n
commencement.
(2) It shall come into force at once.
Pani Nadu 2. In the Tamil Nadu Panchayats Act, 1994, for the expressions “State Substitution of. ct 21 of 1994, Election Commission”’ and ‘‘ State Election Commissioner ’’ wherever they occur, the expressions
the expressions “Tamil Nadu State Election Commission” and “Tamil Nadu “Tamil Nadu State Election Commissioner”shall, respectively, be substituted. State Election
Commission “Tamil Nadu
F . State Election . Commissioner” P for theexpressions
“State Blection Commission’’ and *sState Election Commissioner’? — in Tami] Nadu Act 21 of 1994,
(By order of the Governor.)
A. K. RAJAN,
Secretary to Government, Law Department.
E EXTRAORDINARY TAMIL NADU GOVERNMENT GAZETT The following Actol'thc’l'amil Nndu Legislative Assembly reocivcdthe alien! of the Governor on the 29“: March l99ls and is hereby published for general information :~ ACT N0. 4 ()F 1998. All A61 further to amend the Tamil Nadir [’rmchuyafl Ant.(1994. B! it enacted by the Legislative Assembly of the State of Tamil Nadu in tho Forty-ninth Year of the Republic of India as follows :— 1. (1) This Act may be called the Tamil Nndu Pnnchayats (Amendment) An. short title 1998. and comment. (2) It shall come into force at once. 1! Nada 2. In the Tamil Nadu Panchayata Act, 1994, for the expressions "State Substiluflbn 0’ u 2| 0/1994. Election Commission” and ” State Election Commissioner” wherever they court, If? expression thuexpreusions " Tamil Nadu State Election Commission " and .. Tamil Nada Tamil Nadu State Election Commissioner" shall, respoctively, be substituuzd. Sta“ Hectic»! Iar theiex rem “Sum E cflon Comhdon' ' all "State Election Cammtvlom" in Tamil Nadu Act 21 11/1994. (By order of the Governor.) A. K. RAJAN, Seway la 0W1, law Department.
» lamil Nadu Act 21 of 1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 13
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th March 1998 and is hereby published for general information :—
ACT No. 5 OF 1998.
An Act further to amend the Tamil Nady Panchayats Act, 1994,
BE it enacted by the Legislative Assembly of the State of Tamil Nadu inthe Forty-ninth Year ofthe Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Second Amendment) Short title and Act, 1998, commence-
ment. (2) It shall come into force at once.
2. In section 261 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), Amendmentoffor the expression “31st day of March 1998’’, the expression “30th day of September section 261.1998” shall be substituted,
(By order of the Governor.)
A. K. RAJAN, Secretary to Government, Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 13 M The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th March 1998 and is hereby published for general information :— ACT Na. 5 OF 1998. An Act further to amend the Tamil Nadu Panchayafl 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 :— 1- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and Am, 1998. commence- ment. (2) It shall come into force at once. lamil Nada 2. In section 261 of the Tamil Nadu Pauchayats Act, 1994, in sub-section (2), Amendment of Act 21 of 1994. for the expressmn “31st day of March 1998", the expression “30th day of September section 261. 1998” shall be substituted. (By order of the Governor.) A. K. RAIAN. Secretary to Government, lam Deparbuau.
©) 1 GOVERNMENTOF TAMIL NADU
Registered No. M)
1998 (Price Rs. 1-05
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY euausieo er avtHon:
“ors AY: CHENNAI, FRIDAY, JUNE 26, 1998 j , - Aani 12, Vekut
haniya, Thiruvalluvar Aandu-2029
Part [V—Section 2
Tamil Nadu Acts and Ordinancea.
CONTENTS. Pages.
Acts—
No. 25 of 1998—Tamil Nadu General Sales Tax Act, 1959—(Amended) . 62-63
No. 26 of 1998—Tamil Nadu
_
Enterainments Rit
Tax (Amendment) Act 1997—(Provided) _... , 65
petoianedll & . No... 27. of 1998—Tamil Nadu Motor . Vehicles
Taxation Act, 1974—(Amended) . 67-68
No. 28 of 1998—Tamil Naduh Bankhanyts Act,
1994—(Amended) . 69-70
No.. 29 of 1998—Tamil Nadu Panchayats Acts
1994—(Amended) hee 71-72
No. 30 of 1998—Chennai Metropolitan Water
Supply and Sewerage Act 1978 (Amended) 713- 74
(A Group) Iv-2Ex.(361)—1 af 61 )
© ' !covERNMENT or TAMIL NADU Registered No. M 1 199:: (Prlco Rs. 1.05 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY mm M We No. 361] CHENNAI. FRIDAY. JUNE 26, 1998 i Anni 12, Vekuthanin.Thiruw1luvar Mum» Part IV—Section 2 Tani] Nldu Acu and Ordinances. C ON TEN T 5‘ k Paw, Mu— No.25 bf 1998*Tamil Nadu General Salts Tax Act, 1959—(Amtudad) T. 6263 No, 25 0f l998—Tamfl Nadu Entnrlainmmts 3» Tax (mm) Aq l99‘l—(vaidcd) as . No, 27.0: 1998—Tamil Nndu Motor Vehicle- Tlxatlon Act 1974*(Amendrd) .. 67-68 No 28 of 1998—-Tamil Nadu Panchayal: AC1. 1994—(Amended) . . 69-70 No 29 of lm—Tamil Nldu Panchayats Act,- lm—(Ammdcd) M. 71-72 No. 30 of lam—cum Metropolitan Wa|cr Supply and Szwenlsc Act 1978 (Amendcd) 7} 74 (A Group) IV-ZFJ.(361)—l [ 61 ]
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
c &
) )VERNMENT EXTRAORDING RY. 6.~ TAMIL NADU GOVERNMENTGAZETTE EXTRAORDINAS ©
. : me the assent3 —— Thefollowing Act of the Tamil Nadu LegislativeAEeeor " generalof the Governor on the 25th ‘Ju ne 1998 and # here yP : Tielke CESSinformation :—
ACT No. 28 OF 1998.
are Sue a oa Se raree
Sa
aANACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATSACT,| ck “+ in theBE it enacted bythe Legislative Assembly of the State of Tamil Nedu-in th |
Forty-ninth Year of the Republic of India as follows :— _ Sta _ Short title and1. (1) This Act may be called the Tamil Nadu Panchayats (Third aeeeIneCeRencommencement.~ zment) Act, 1998, Pee r (2)
_
It shall come intoforce on such date as the State Government may, by 7 notification, appoint. ; ; a ts :
‘Famil Nado 2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter. referred- Amendment 0 section 2.Ast 21 of 1994, to as the ‘principal Act),— .
ie 4 (1). clause (4) shall be omitted;
_ (2) after clause (32), the following clause shall be inserted, namely :— - (32-a) ‘Secretary’ meapsthe Secretaryofa district panchayat; ”.
3. In the principal Act, for the expression “Chief ExecutiveOfficer” - wherever theexorenigatens ion “S . ubstituted. bere ig / the ex , it occurs, the expression “Secretary” shall be substitu
“Secretary”for the expression “Chief Executive Officer” in Tamil Nadu Act
} oe . 21 of 1994,
: eee aes 4. In section 3 of the principal Act.— Amendmert of:
Section 3. (1) for sub-section (2), the following sub-sectiuns shall be substituted, namely — “(2) Subject to the general orders of thect ; Government, the Grama Sabha shallmeet at least twice ip a year but six monthsshall not Intervene between any twomecttings,
,
(2-A) Every meeting of the Grama Sabha shall be cpresident of the Village Panchayat. If the presidentfails to con onvened by the
of the Grama Sabha, the Inspector shall convene the meeting,”; vene the meeting
(2) in sub-section (3), in clause (a),— (a) in sub-clause(ii), the expression ‘‘and” occurring : at tbe omitted ; ,
he end shall (b) after sub-clause (ii), the followin **(ii-a) approve the audit report on
g Sub-clause shall be inserted, namely:— | pfevious year; and”;
thevillage panchayat 2ccounts of the (3) in sub-section (5) the expression «of the totalnumberofthe ; Deore
f the Gra: é members of the G haeee
ha shall
b e
one-tui Tama Sabha”sh all be one-thirdall be omitted, Les wae:
{A Group) IV-2 Ex, (361)—3
é teSem
’ i? 59 IN RY V. , s ’ TAMIL NADU GOVERNMENT GAZETTE EXTRAORD A . l eassont ofthc Governor on the 25th June 1998 and ‘5 here y P , information 1— ‘ ' ' ACT No, 23 01:19981 ' V ' i '7 4. AN ACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATS ACT. 199 BE it enacted by the Legislative ASSmely of the State ef Tamil Nadu In the Fatty-ninth Year of the Republic of India as follows .— 1- (1) This Act may be called the Tamil Nadu Panchayats (Third Amend— Short title and commencement. pent) Act, 1998. (2) It shall come into force on such date asthe State Government may, by notification. appoint. , V i l ' ’ ' d t f In!“ Nit! 2- In Station 2 of the Tamil Nadu Panchayzits Act, 1994 (hereinafter referred 12:13:?“ 0 Anti] 011994. to as the 'prineipal Act),— (1) clause (4) shall be omitted: (2) alter clause (32), the following clause shall be inserted. namely :— “l32'fll ‘Stcretary’ means the Secretary of a distriei‘fianchéyart,’ ”. 3, In the principal Act, for the expression “Chief Executive Oflicer ’ wherever Silhstitution of . ' “ " s stunted. the expressmn It occurs. the exnresswn Seeretary shall he ub _ 7 _7 "Secretary" for the expression “Chief Etecirtive Oflicer" in Tamil Nadu Act 21 of 1994. 4; In section 3 of the ‘principal Act.—— Amendment of Section 3. (l) for Sub—Section (2), the following subsectiuns shall be substituted, namely :— "(2) Subject to the general ordErs ol' the Governments meet at least twice in a year but six months shall not intervc meetings. the Grams Sabha shall he between any two (Z-A) Every_ meeting of the Gram Sabha shall be can e ed president of the Village Panchayat. If the president fails to convenev iihe Eleni:- of the Gram Sabha, the InsPertor shall convene the meeting”; (2) in sub-section (3), in clause (a),— (a) in sub-clause (ii). the expression "and" be omitted; occurring at the end Shall (1;) after sub—clauSB (ii), the following sub—clause shall be inser'tEd namely' " ii-a a e t ‘ ' i I .— previous year.) an .P‘va he audit report on the village panchayat accounts of the (3 i I 1‘ » ‘ of the)totaln $3.722“: 'é’r‘lfi?"he “”55”“ ‘ 0' ‘h= Gram Sahha shal members of the Gram Sabhah Shall be H?“ one "11de omitted . F (A 0min» tV-z Ex. (351)—3
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3 | ——
Amendment of section 82.
Amendment 0 section 87.
Amendment of section 101,
Amendment of ;
Amendment
of section 110,
Amendment of section 112,
5. In Section 82 of the principal Act, for the expression “any salary or other remuneration”, the expression ‘‘any Salary or other remuneration, except travelling allowance, fixed monthly travelling allowance, daily allowance and sitting fees as may be fixed by the Government trom time to time,” shall be substituted.
6. 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. In section 101 ofthe principal Act, to sub-section (3), the following proviso Shall be added at the end, namely :—
li ‘Provided that the Inspector shall observe any guidelines ‘issued by the
Government in this regard.’’.
8. 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 ‘*Secre—
taries” shall be substituted.
9. 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. In section 112 of the principal Act, after clause (a ; the followine ; Clause shall be inserted, namely :— (a) ollowing|
“(¢a) the ‘construction of water works for the supply of water for drinki washing and bathing purposes:”. . ° mking,
(By order_of the Governor)
A. K. RAJAN, Secretary to Government, Law Department,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY i 7o , /’_————_—fi Amendment! of section 59‘ Amendi'nenl f section 81. Amendmen‘ of section ‘10}. Amendment of section 101. Amendment of section 110. Amendment of section 1121 5- In section 82 of the principal Act, for the expression "any salary or other remuneration”, the expression “any salary or other remuneration. except travelling allowance, h'xed monthly travelling allowance, daily allowanee and Sltling fees as may be fixed by the Government trom time to time," shall be substituted. 6. In section 87 of the principal Act, in sub—section (1), for the expression "Joint Director of Rural Development”. the expression “Divisional Development Ofl‘lcer in the Tamil Nadu Panchayat Development Service” shall be substituted. 7. In section 101 of the principal Act. to sub—Section (3). the following proviso shall be added at the end, namely :-- [1 “Provided that the Inspector shall observe any guidelines issued by the Government in this regard”. 8._ In section 102 of the principal Act, in sub-section (1), for the expression “Chief Executive Ofincers" in twa places where it occurs, the expression “Secre- taries” shall be Substituted. 9. In section 110 of the principal Act, in clause (g), for the expression “ for the supply of water for washing”, the eitpression “ for the supply oi water for drinking, washing" shall be substituted. 10. In section 112 of the principal Aut, after clause (a), the following; clause shall be inserted, namely :—~ “(1a) the construction of water works for the sup 1 of water i d ‘ ' washing and bathing purposes;”. py or nnkms' (By order‘of the Governor) A. K. RAJAN, Secretary to Government. Law Department.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
EXTRAORDINAR v—————— ee
TAMIL NADU GOVERNMENT GAZETTE —_——
Tho following Aot of tho Tamil Nadu Logislative Assembly received the assent
of the Governor on the 25th June 1998 and is horeby published for goneral
information :—
ACT No. 29 OF 1998,
An Act further to amend the Tamil Nadu Panchayats Act,1994.
BE it enacted by the Legislative Assembly of the State of Tamil Naduia the
Forty-ninth Year ot the Republic of India as follows:—
Short title and 1. (1) This Act may be called the Tamil Nadu Panchayats (F
ourth Amendment) commence-
meat.Act, 1998.
(2) It shall comeinto force on such date as the State Gover nment may,
by notification, appoint.
2. After section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new
ion shall be inserted, namely :— sectio n 4-A.e Act 2
“pil Nadu to as the principal Act), the following secti
4-4, Special provisions relating to town pa nchayat constituted as village
panchayat.—(1) Notwithstanding anything contain ed in this Act,—
of a town panchayat holding office as such(a) the fore the date of constitution of such town panchayat
as village pan- immediately be
this Act consequent on the cancellati on or modification of the noti-
der section 3-B of the Tamil Nadu Dis- be
chayat under laring it as town panchayat un
NaduAct V of 1920), shall be deemed to fication dec trict Municipalities Act, 1920 (Ta
mil
the elected president and members of su ch village panchayat underthis Act and
ntinue to hold office upto such date as the such president and members sh
all co
Government may, bynotification, fix in t his behalf or in case no suchdateis fixed
,
up to the date on which their term of o ffice would expire under the Tamil
Nadu Jistrict Municipalities Act, 1920 (Ta mil Nadu Act V of 1920). if they had
bers of the town panchayat and such president been elected as Chairman or me
m
and membersshall exercise all powers and per form all duties conferred onthe presi-
der the provisions of this Act : dent and members by or un
Provided that such village panchayatshal l have no representation in the pan-
cil or the district panchayat, as the case may be, till su ch presi-
nue to hold office as such presi-chayat un ion coun
of the village panchayat contident and members
dent and members- under th is sub-section:
Chairman and members
(b) all the employees, other thanthe provincial
ised employees, of the town
panchayat immediately before its constitution as v illage panchayat shall be the
employees of such village panchayat under this Act . The provincialised em-
ployees shall continueto serve underthevillage panchayat andthey sha ll be transferred
ithin three months from the date on which by the Director of Town Panchayats wi
such village panchayat is constituted under this Act.
(2) Subject to the provisions of sub-section (1), the pro visions of this Act
and the rules made thereunder shall apply to the village panch ayat referred to in
sub-section (1),’’.
TAMIL NADU GOVERNMENT GAZETTE EXIRAORDINAR TH“ {WWW A“ “l the Tamil Nudu Legisiiitivo Assembly woman the assent oflhe Gilwmm' on ”w 23”! June l998 mul is horohy published lor general jnlornmtion : , ACT No. 29 OF [998. An Act further to amend the Tamil Nadu Panchayats Act.i994. B}; it enacted by the Legislative Assembly oi the State of Tamil Nadu in the Forty-ninth Year 01 the Republic of India as inflows:— l. (I) This Act may be Called the Tamil Nadu Pauchuyats (Fourth Amendment) Shorttitle and ccmmenw Act, 1998. went. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Alter section 4 of the Tamil Nadu Panchayats Act, 1994 (hereinafter reterred Insertion of new section 4-A. - ACt . . “qu to as the princrpal Act), the tollowing section shall be inserted, namely :— “4vA. Speczal provision: relating to town panclmvat murmured as village panchafllL—(l) Notwithstanding anything contained in this Act,— (a) the Chairman and members of a town panchayat holding oificc as such immediately before the date of constitution of such town panchayat as village pari- chayat under this Act consequent on the cancellation or modification of the noti- fication deClaring it as town panchnyat under section 3-}! ol the Tamil Nadu Dis- trict Municipalities Act, 1920 (Tamil Nadu Act V of 1920), shall be deemed to be the elected president and members or such village panchayat under this Act and such president and members shall continue to hold oflicc upto such date as the Government may by notification, fix in this behalf or in case no such date is fixed, up to the date on which their term of office would expire under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu ActV of l920).ii they had bars of the town panchayat and such president been elected as Chairman or them and members shall exercise all powers and perform allduties conferred on the presi- dent and members by or under the provisions of this Act : Provided that such village panchayat shall have no representation in the pan- chayat union council or the district panchayat, as the case may be, till such presi- ot the Village panchayat continue to hold office as such presi- dent and members . . dent and members/ under this sub-section: (h) allthe employees, other thanthe provincialised employees, ofthemwn panchaynt immediately betore its constitutionlas village panchayat shallbethe tundcr this Act. The provincialised em. employees of such village panchaya ployees shall continue to serve under the village panchayat and they shall be transferred by the Director at Town Panchayats within three months trom the date on which such village panchayat is constituted under this Act. visions of sub-section (1), the provistons ol'this Act (2) Subject to the pro hall apply to the village panchayat referred to in and the rules made thereunder s sub-section (1).".
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendmentof 3. Insection 6of the principal Act, after sub-section (3), the tollowing
-eection 6. sub- section shall be added, namely:—
*(4) The Government may, by notification, classity village panchayats into variousgrades for the purpose of effective administration of the said village panchayats in accordance with such norms aS may be prescribed.’’.
(By order of the Governor)
A. K.RAJAN, Searetary to Government, Law Department,
72 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY -—’—' ' \- fine I 3. I s t' 6 fth rincipalAcl, afte s b-secti (3 , the tollowm was???” sub-seclignzfiallolnba :dde:,rlrj'nmcly:— r u on ) g “(4) The Government may, by notification, classify village panchayau into various grades for the pprposc of efiectlvo administration of the said village panchayats in accordance wuh such norms as may be prescribed.". (By order of the Governor) A.K.RAJAN. Sustary to Government, Law Denanmenu.
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
(GOVERNMENT GAZETTE
_ EXTRAORDINARY_ pustisHep BY AUTHORITY
Fy
151] CHENNAI, THURSDAY, DECEMBER 24, 1998
Ne Margazhi, 9, Vekuthaniya, Thiruvallu var Aandu-2029.
=——
Part [V—Section 2
Tami) Nadu Acts and Ordinances.
S
Xo. 4 of 199S—The Tamjl Nadu Prohibjtjon
&i Eve-Teasing ‘ete! ee. oe:
%*, 5 of 1998—The Tamjl Nadu General Sales Tex (Fourth Amendment) . a
Se. 46 of 1998—The Tamil Nadu Enfertainments
Tax (Amendment) .
. AT of 1998—The Tamjl Nadu Entertainments
‘x (Second Amendment) an .- Xp te %f 1998_The Tamjl Nadu ane
Yention of Disqualification) Amendment . *. 49 oF
“Sump 1998—The Chennaj Metropolitan Water- . and §Sewerage (Second Amendment) NO. § NSSankof 1998_The
and Sewerage (Thjrd Amendment)
amsm (aiogtThe Tamil Nadu Municipal
(A Grou; AV-2.Ext. (751)—1
Chennai Metropolitan. Water
eaesaeeD
CONTENTS
Pages.
ACTS—cont.
No. 52 of 1998—The Tamjl Nadu Distrjct Munj-
156-157 cipalities (Third Amendmeny and Validation) ..
No. 53 of 1998—The Tamjl Nadu Panchayats lov (Fifth Amendment) ee <%
No, 54 of 1998—The Tamjl Nadu Panchayats
161 (Sixth Amendment)
ee No. 55 of 1998—The Tamil Nadu Panchayats 165-168 (Seventh Amendment) -.
; No. 56 of 1998—The Tamjl Nadu Co-operative ; LGY Socjetjes (Appojntmenty of Special Officers)
Second Amendment *e -- ..
171 No. 57 of 1998—The Tamil Nadu Prohibiggn (Second Amendment) aie, oe
No. 58 of 1998—The Tamil Nadu Town and Country Planaing (Amendment)
175-184
o a d
u n
v a e
od
pages _
191-195
1¥F
199-200;
201-202
TAMIL NADU GOVERNNIENT GAZETTE‘ , EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI, THURSDAY, DECEMBER 24, 1998 Margazhi. 9, Vckuthaniya. Thim vallu var Aandu—2029 . /’_—_——-——_———_—'— V Part IV—Section 2 Tamil Nah Act: and Mm 51-.qu ”ssh-The Tamil Nl'du Prohibiti‘m uranium; w .. F 45 of mes—The Tamil Nnflu Genera: sales Y“ (Pam-u: Amendment) . . \‘- $nr l998-The Tamil Nadu Entenainmenls R‘Ame (Ame Lament) .. S E47 0! lam—The Tamil Null: Entertnmmems “ \Sewnd Amendment) . s jifof was—The Tamil Nada I.-eizi$l=‘t\"e ‘Wtion of Disqualification) Amendment._ 9 of Ply : I99S—The Chennai Metropvlitan “ “ta" m1 Sewerage (Second Amendment) .. 50 of [99 x ‘ LITA: Chennai Melm olitan Wu K F and Sewerage (Third Amegdment) k SI lanai “93‘3: Tamil Nadu Municipal (A GM“ :IVL-zlet. (151)—1 -— CONTENTS pages. ACTS—cont. No. 5" of 1998—The Tamil Nadu District Muni- 156-101 cipa ilies (Third Amendment and Validation) .. No. 53 of 1998—The Tamil Nada Panchnyats 1w (Fiflh Amendment) .. .. NR 54 of IQQS—The T311151 Nadu l’ancliQW‘ts 161' (Sixth Amendmenl) .. > No. 55 of 1998—The Tamil Nadu Panchayats “hi-“’5 (Seventh Amendmem) ,_ V ND, 55 of 1998—The Tamil Nfldu (Jo—operative “‘5’ Societies (Appointment of Specxal omens) Second Amendment .. . 171 N0 57 of 1998—11-5 Tamil Nadu Prohibition (Second Amendment) 173 No. 58 of iQQS—le Tamil Nadn Town and 175 184 Country Planning (Amendment) .4 races _ 1851 1&0 189' 191-195 197‘ IHB-L’Ulh 201.2021
TAMIL NADU GOVERNMENT GAZETTR EX1RAORDINARY 18Y
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 22nd December 1998 and 1s hereby published forgeneral information :-—
ACT No. 53 OF 1998.
AN ACT FURTHER TO AMENDTHE TAMIL NADUPANCHAYATS ACT » 1994, Be it enacted by the Legislative Assembl
I y of the State of Tamil Nadu in the
Forty-ninth Year of the Republic of Indiz as follows :—
Short title andby commencement.
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1998,
My ape i998 (2) It shall be deemed to have come into force on the 30th day of September
“ay_,j| Nadu 2. Insection 261 of the Tamil Nadu Pancha; ao of 1994. to as the principal Act) , j yats Act, 1994 (hereinafter referred
tember 1998”, the express Amendmentsub-section (2), for the expression “30th day of
: of section1on “30th day of September 1999” shall be substituted, 261.
3. For Schedule Vto the principal Act, the following Schedule Shall be sub- Substitution of stituted, namely :—
Schedule V. “SCHEDULE Vv.
[(See section 261 (2). ] Serial number.
Nameofthe village Panchayats. (1)
(2) 1
Keeripatti 2
Papapattd 3
Maruthangudi. ” fmil Nadu 4. (1) The Tamil Nadu Panchayatsi(Fifth7Amendment) Ordinance, 1998{s Repeal and linance 6 of hereby repealed. —
saving. (2) Notwithstanding such repeal, anything done or any action taken underthe principal Act, as amended bythe said Ordinance, shall be deemed to have beendone or taken underthe principal Act, as amended by this Act.
(By order of the Governor,)
A. K, RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTR EX1RAORDINARY 18Y
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 22nd December 1998 and 1s hereby published forgeneral information :-—
ACT No. 53 OF 1998.
AN ACT FURTHER TO AMENDTHE TAMIL NADUPANCHAYATS ACT » 1994, Be it enacted by the Legislative Assembl
I y of the State of Tamil Nadu in the
Forty-ninth Year of the Republic of Indiz as follows :—
Short title andby commencement.
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1998,
My ape i998 (2) It shall be deemed to have come into force on the 30th day of September
“ay_,j| Nadu 2. Insection 261 of the Tamil Nadu Pancha; ao of 1994. to as the principal Act) , j yats Act, 1994 (hereinafter referred
tember 1998”, the express Amendmentsub-section (2), for the expression “30th day of
: of section1on “30th day of September 1999” shall be substituted, 261.
3. For Schedule Vto the principal Act, the following Schedule Shall be sub- Substitution of stituted, namely :—
Schedule V. “SCHEDULE Vv.
[(See section 261 (2). ] Serial number.
Nameofthe village Panchayats. (1)
(2) 1
Keeripatti 2
Papapattd 3
Maruthangudi. ” fmil Nadu 4. (1) The Tamil Nadu Panchayatsi(Fifth7Amendment) Ordinance, 1998{s Repeal and linance 6 of hereby repealed. —
saving. (2) Notwithstanding such repeal, anything done or any action taken underthe principal Act, as amended bythe said Ordinance, shall be deemed to have beendone or taken underthe principal Act, as amended by this Act.
(By order of the Governor,)
A. K, RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTR EX1RAORDINARY 18Y
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 22nd December 1998 and 1s hereby published forgeneral information :-—
ACT No. 53 OF 1998.
AN ACT FURTHER TO AMENDTHE TAMIL NADUPANCHAYATS ACT » 1994, Be it enacted by the Legislative Assembl
I y of the State of Tamil Nadu in the
Forty-ninth Year of the Republic of Indiz as follows :—
Short title andby commencement.
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1998,
My ape i998 (2) It shall be deemed to have come into force on the 30th day of September
“ay_,j| Nadu 2. Insection 261 of the Tamil Nadu Pancha; ao of 1994. to as the principal Act) , j yats Act, 1994 (hereinafter referred
tember 1998”, the express Amendmentsub-section (2), for the expression “30th day of
: of section1on “30th day of September 1999” shall be substituted, 261.
3. For Schedule Vto the principal Act, the following Schedule Shall be sub- Substitution of stituted, namely :—
Schedule V. “SCHEDULE Vv.
[(See section 261 (2). ] Serial number.
Nameofthe village Panchayats. (1)
(2) 1
Keeripatti 2
Papapattd 3
Maruthangudi. ” fmil Nadu 4. (1) The Tamil Nadu Panchayatsi(Fifth7Amendment) Ordinance, 1998{s Repeal and linance 6 of hereby repealed. —
saving. (2) Notwithstanding such repeal, anything done or any action taken underthe principal Act, as amended bythe said Ordinance, shall be deemed to have beendone or taken underthe principal Act, as amended by this Act.
(By order of the Governor,)
A. K, RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTR EX1RAORDINARY 18Y
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 22nd December 1998 and 1s hereby published forgeneral information :-—
ACT No. 53 OF 1998.
AN ACT FURTHER TO AMENDTHE TAMIL NADUPANCHAYATS ACT » 1994, Be it enacted by the Legislative Assembl
I y of the State of Tamil Nadu in the
Forty-ninth Year of the Republic of Indiz as follows :—
Short title andby commencement.
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1998,
My ape i998 (2) It shall be deemed to have come into force on the 30th day of September
“ay_,j| Nadu 2. Insection 261 of the Tamil Nadu Pancha; ao of 1994. to as the principal Act) , j yats Act, 1994 (hereinafter referred
tember 1998”, the express Amendmentsub-section (2), for the expression “30th day of
: of section1on “30th day of September 1999” shall be substituted, 261.
3. For Schedule Vto the principal Act, the following Schedule Shall be sub- Substitution of stituted, namely :—
Schedule V. “SCHEDULE Vv.
[(See section 261 (2). ] Serial number.
Nameofthe village Panchayats. (1)
(2) 1
Keeripatti 2
Papapattd 3
Maruthangudi. ” fmil Nadu 4. (1) The Tamil Nadu Panchayatsi(Fifth7Amendment) Ordinance, 1998{s Repeal and linance 6 of hereby repealed. —
saving. (2) Notwithstanding such repeal, anything done or any action taken underthe principal Act, as amended bythe said Ordinance, shall be deemed to have beendone or taken underthe principal Act, as amended by this Act.
(By order of the Governor,)
A. K, RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTR EX1RAORDINARY 18Y
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governor on the 22nd December 1998 and 1s hereby published forgeneral information :-—
ACT No. 53 OF 1998.
AN ACT FURTHER TO AMENDTHE TAMIL NADUPANCHAYATS ACT » 1994, Be it enacted by the Legislative Assembl
I y of the State of Tamil Nadu in the
Forty-ninth Year of the Republic of Indiz as follows :—
Short title andby commencement.
1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 1998,
My ape i998 (2) It shall be deemed to have come into force on the 30th day of September
“ay_,j| Nadu 2. Insection 261 of the Tamil Nadu Pancha; ao of 1994. to as the principal Act) , j yats Act, 1994 (hereinafter referred
tember 1998”, the express Amendmentsub-section (2), for the expression “30th day of
: of section1on “30th day of September 1999” shall be substituted, 261.
3. For Schedule Vto the principal Act, the following Schedule Shall be sub- Substitution of stituted, namely :—
Schedule V. “SCHEDULE Vv.
[(See section 261 (2). ] Serial number.
Nameofthe village Panchayats. (1)
(2) 1
Keeripatti 2
Papapattd 3
Maruthangudi. ” fmil Nadu 4. (1) The Tamil Nadu Panchayatsi(Fifth7Amendment) Ordinance, 1998{s Repeal and linance 6 of hereby repealed. —
saving. (2) Notwithstanding such repeal, anything done or any action taken underthe principal Act, as amended bythe said Ordinance, shall be deemed to have beendone or taken underthe principal Act, as amended by this Act.
(By order of the Governor,)
A. K, RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tflmil Nadu Legislative Assembly received the amt or the Governor on the 22nd December 1993 and is hereby published far general information :a ACT No. 53 OF 1998. AN ACT FURTHER TO AMEND THE TAMIL NADU PANCHAYATS ACT , 1994. Be it enacted by t he Legislativc Assembly of the State of Tamil Nadu Lin the Forty-ninth Year 0 f the Republic of India as follows :— I. (I) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Short tltl: and Act, 1998. 3.; g wmmoneemem. 1998 (2) It shall be deemed to have come i nto force on the 30th day of September ‘I Naidu 2. In section261 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred Amendmeu . . "’21 l”.1994. to as the principal Act) , ins ub~sectlon (2), for the expression “ 30th day of of section camber 1998", the expression “30th day of September 1999” shall be substimtod. 2‘1. 3. For Schedule V to the principal Act, th; following Schedule shall be sub- Substltutlnn of stituted, namely :— Schlule V. "SCHEDULE V. [(See section 26l (2). ] Serial number. Name of the village panchnynts. (1) (2) 1 Keeripatti 2 Papapattl 3 Mamthangndi. " w Nadu 4. (l) The Tamil Nadu PanchayalsyFifih‘EAmendment) Ordinance, 1998} la Repeal and w w cc 6 of hereby repealed. “"“3' l (2) Notwithstanding such repeal, anything done or any action taken nude: the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended bylhis Act. (By order 0f the Governor.) E g ' i. . . A. K. RAJAN. Secretary to Government, Law Depanment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 189
e following Act of the Tamil Nadu Legislative Assembly received the assent of nyGovernoron the 22nd December {1998 andjis hereby published for general information :—
vai ACT No. 54 of 1998.
t
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 —|
vena, EE car
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Shorttitle andment) Act, 1998. Commencement.
(2) It shall comeinto force at once.
2. In section 37, of the Tamil Nadu Panchayats Act, 1994, after sub- Amendment ofsection (3), the following sub-section shall be added, namely :— Section 37.
**(4) If the Tamil Nadu State Election Commission is satisfied that a person,—
(a) has failed to lodge an account ofelection expenseswithin the timeand in the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil NaduState Election Commission shall, by order published in the Tamil Nadu Govern-ment Gazette, declare him to be disqualified for being chosen as, and for being,a member or president, as the case may be, and any such person shall be dis.qualified for a period cf three years from the date of the order.”’,
(By orderof the Governor,)-
A. K. RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 189
e following Act of the Tamil Nadu Legislative Assembly received the assent of nyGovernoron the 22nd December {1998 andjis hereby published for general information :—
vai ACT No. 54 of 1998.
t
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 —|
vena, EE car
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Shorttitle andment) Act, 1998. Commencement.
(2) It shall comeinto force at once.
2. In section 37, of the Tamil Nadu Panchayats Act, 1994, after sub- Amendment ofsection (3), the following sub-section shall be added, namely :— Section 37.
**(4) If the Tamil Nadu State Election Commission is satisfied that a person,—
(a) has failed to lodge an account ofelection expenseswithin the timeand in the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil NaduState Election Commission shall, by order published in the Tamil Nadu Govern-ment Gazette, declare him to be disqualified for being chosen as, and for being,a member or president, as the case may be, and any such person shall be dis.qualified for a period cf three years from the date of the order.”’,
(By orderof the Governor,)-
A. K. RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 189
e following Act of the Tamil Nadu Legislative Assembly received the assent of nyGovernoron the 22nd December {1998 andjis hereby published for general information :—
vai ACT No. 54 of 1998.
t
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 —|
vena, EE car
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Shorttitle andment) Act, 1998. Commencement.
(2) It shall comeinto force at once.
2. In section 37, of the Tamil Nadu Panchayats Act, 1994, after sub- Amendment ofsection (3), the following sub-section shall be added, namely :— Section 37.
**(4) If the Tamil Nadu State Election Commission is satisfied that a person,—
(a) has failed to lodge an account ofelection expenseswithin the timeand in the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil NaduState Election Commission shall, by order published in the Tamil Nadu Govern-ment Gazette, declare him to be disqualified for being chosen as, and for being,a member or president, as the case may be, and any such person shall be dis.qualified for a period cf three years from the date of the order.”’,
(By orderof the Governor,)-
A. K. RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 189
e following Act of the Tamil Nadu Legislative Assembly received the assent of nyGovernoron the 22nd December {1998 andjis hereby published for general information :—
vai ACT No. 54 of 1998.
t
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 —|
vena, EE car
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Shorttitle andment) Act, 1998. Commencement.
(2) It shall comeinto force at once.
2. In section 37, of the Tamil Nadu Panchayats Act, 1994, after sub- Amendment ofsection (3), the following sub-section shall be added, namely :— Section 37.
**(4) If the Tamil Nadu State Election Commission is satisfied that a person,—
(a) has failed to lodge an account ofelection expenseswithin the timeand in the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil NaduState Election Commission shall, by order published in the Tamil Nadu Govern-ment Gazette, declare him to be disqualified for being chosen as, and for being,a member or president, as the case may be, and any such person shall be dis.qualified for a period cf three years from the date of the order.”’,
(By orderof the Governor,)-
A. K. RAJAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 189
e following Act of the Tamil Nadu Legislative Assembly received the assent of nyGovernoron the 22nd December {1998 andjis hereby published for general information :—
vai ACT No. 54 of 1998.
t
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 —|
vena, EE car
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Shorttitle andment) Act, 1998. Commencement.
(2) It shall comeinto force at once.
2. In section 37, of the Tamil Nadu Panchayats Act, 1994, after sub- Amendment ofsection (3), the following sub-section shall be added, namely :— Section 37.
**(4) If the Tamil Nadu State Election Commission is satisfied that a person,—
(a) has failed to lodge an account ofelection expenseswithin the timeand in the manner required by or under this Act, and
(b) has no good reason or justification for the failure, the Tamil NaduState Election Commission shall, by order published in the Tamil Nadu Govern-ment Gazette, declare him to be disqualified for being chosen as, and for being,a member or president, as the case may be, and any such person shall be dis.qualified for a period cf three years from the date of the order.”’,
(By orderof the Governor,)-
A. K. RAJAN, Secretary to Government,
Law Department.
WAMI'D NADU GOVERNMENT GAZETTE EXTRAORDINARY 189 /—-_—__—_———— f 110 ' ACt of the Tamil Nadu Le islative Assembly received the assent of til-It‘ahchcvei-n0 “0:801. the 22nd Decembergil998 andlls heretiy publlshed for general information :— 1‘ Acr No. 54 of 1992. 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 Fwy-ninth Year of the Republic of Indla as follows :—_1 1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amend- Short title and merit) Act, 1998. Commencement. (2) It shall come into force at once. 2. In section 37, of the Tamil Nadu Panchayats Aet, l994, after sub- Amendment of section {3), the following sub—section shall he added. namely :— Section 37. "(4) If the Tamil Nadu State Eleciion Commission is satisfied that a permit.— (a) has failed to lodge an amunt of election expenses within the time and in the manner required by or under this Act, and (b) has no good reason or justification for the failure, the Tamil Nadu State EleCtion Commission shall, by order published in the Tamil Nadu Govern- mt Gazette, declare him to be diSquahfied for being chosen as. and for being, a member or president, as the case may be, and any such person shall bedis, qualified for a period of three years from the date of the order.”. (By order of the Governor): A. K. RAJAN. Secretary to Government. Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 19L,,,
‘adu
a1994.
E T
Thefollowing Act of the Tamil Nadu Legislative Assembly received the assent
amen nomena .
of the Governor on the 22nd December. 1998 and.ishereby. published: for
general information :— ;
ACT No. 55 off 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:ho.
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Shorttitle and Amendment) Act, 1998.4 B23 commencement.
(2) It shall be deemed to havecome into force on:+ the: Ist day of
October 1998.
2. After Chapter IX of the Tamil.Nadu Panchayats Act, 1994°‘(hereinafter ~ Insertion of referred to as the Principal Act), the followingeae shall be inserted, namely— - new chapter
TX-A
“CHAPTERIX.
Govanof-any ‘State-‘Government; Pate ae Gi) a “personin.‘the service : of ‘abody whether. incorporated or. not,”
whichis owned of controlled by the Central Government or any State Govern— ~
ment. where-such: body; operates.-within: the panchayat village - eventhough its
headquarters may‘be.“outside.that. panchayat village ;- and oie
evo
pn
<-(iii)-av person engagediin.-anyemployment.by-an’employer,- not ‘covered ie bysub-clause @)and Mise gta Sosa: 3
oh
() “éinployer””inelationtean ‘employee earning any ‘sa ary ‘on a tegular es basis under him means,the person or the officer who: is responsible f
or dis-=
biirsement’ of“stich“Salary‘and:inclides*the headof the:‘Office:ervany-“establish :
‘ment“as~—as-“the”“Manager-or“Agent“of-the ‘emaployer feeee.ee
Oey“egalyear” °shall”‘be ‘from’‘the|“st:“day, Se“pal:to”‘theSthaay”re
“September “arid fromthe 1stday ofOctober tothe 3ist.day,“ofMarch of.ayear3
se (d). “month”;,means a. calender..month5besten esyacer
. (e) “person” means any“person ais“engaged ‘actively or otherwisein’any
sprofession; ».. trade, calling or. employment in’ the -State of Tamil Nadu. and ..
“includes aHindu.Undivided.Family, firm, company,:corporation:of other: coiporate..
“body,any -society,club, body of persons. or. association, So.engaged, but. does.
notinchs any Pape employed|on a casual.basis;
if “¢V2cttax”:“neni:“the:tax‘on,_ptofsiontrade, callingandemployment “levied ‘under ‘this: “Chapter. - Ja WOE REE NE wes By : oe
198-B.Levy. of,Profession Tax.“4There» shall be“leviedby theVie “Panchayat4taxon profession, trade,calling ‘andemployment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 19L,,,
‘adu
a1994.
E T
Thefollowing Act of the Tamil Nadu Legislative Assembly received the assent
amen nomena .
of the Governor on the 22nd December. 1998 and.ishereby. published: for
general information :— ;
ACT No. 55 off 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:ho.
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Shorttitle and Amendment) Act, 1998.4 B23 commencement.
(2) It shall be deemed to havecome into force on:+ the: Ist day of
October 1998.
2. After Chapter IX of the Tamil.Nadu Panchayats Act, 1994°‘(hereinafter ~ Insertion of referred to as the Principal Act), the followingeae shall be inserted, namely— - new chapter
TX-A
“CHAPTERIX.
Govanof-any ‘State-‘Government; Pate ae Gi) a “personin.‘the service : of ‘abody whether. incorporated or. not,”
whichis owned of controlled by the Central Government or any State Govern— ~
ment. where-such: body; operates.-within: the panchayat village - eventhough its
headquarters may‘be.“outside.that. panchayat village ;- and oie
evo
pn
<-(iii)-av person engagediin.-anyemployment.by-an’employer,- not ‘covered ie bysub-clause @)and Mise gta Sosa: 3
oh
() “éinployer””inelationtean ‘employee earning any ‘sa ary ‘on a tegular es basis under him means,the person or the officer who: is responsible f
or dis-=
biirsement’ of“stich“Salary‘and:inclides*the headof the:‘Office:ervany-“establish :
‘ment“as~—as-“the”“Manager-or“Agent“of-the ‘emaployer feeee.ee
Oey“egalyear” °shall”‘be ‘from’‘the|“st:“day, Se“pal:to”‘theSthaay”re
“September “arid fromthe 1stday ofOctober tothe 3ist.day,“ofMarch of.ayear3
se (d). “month”;,means a. calender..month5besten esyacer
. (e) “person” means any“person ais“engaged ‘actively or otherwisein’any
sprofession; ».. trade, calling or. employment in’ the -State of Tamil Nadu. and ..
“includes aHindu.Undivided.Family, firm, company,:corporation:of other: coiporate..
“body,any -society,club, body of persons. or. association, So.engaged, but. does.
notinchs any Pape employed|on a casual.basis;
if “¢V2cttax”:“neni:“the:tax‘on,_ptofsiontrade, callingandemployment “levied ‘under ‘this: “Chapter. - Ja WOE REE NE wes By : oe
198-B.Levy. of,Profession Tax.“4There» shall be“leviedby theVie “Panchayat4taxon profession, trade,calling ‘andemployment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 19L,,,
‘adu
a1994.
E T
Thefollowing Act of the Tamil Nadu Legislative Assembly received the assent
amen nomena .
of the Governor on the 22nd December. 1998 and.ishereby. published: for
general information :— ;
ACT No. 55 off 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:ho.
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Shorttitle and Amendment) Act, 1998.4 B23 commencement.
(2) It shall be deemed to havecome into force on:+ the: Ist day of
October 1998.
2. After Chapter IX of the Tamil.Nadu Panchayats Act, 1994°‘(hereinafter ~ Insertion of referred to as the Principal Act), the followingeae shall be inserted, namely— - new chapter
TX-A
“CHAPTERIX.
Govanof-any ‘State-‘Government; Pate ae Gi) a “personin.‘the service : of ‘abody whether. incorporated or. not,”
whichis owned of controlled by the Central Government or any State Govern— ~
ment. where-such: body; operates.-within: the panchayat village - eventhough its
headquarters may‘be.“outside.that. panchayat village ;- and oie
evo
pn
<-(iii)-av person engagediin.-anyemployment.by-an’employer,- not ‘covered ie bysub-clause @)and Mise gta Sosa: 3
oh
() “éinployer””inelationtean ‘employee earning any ‘sa ary ‘on a tegular es basis under him means,the person or the officer who: is responsible f
or dis-=
biirsement’ of“stich“Salary‘and:inclides*the headof the:‘Office:ervany-“establish :
‘ment“as~—as-“the”“Manager-or“Agent“of-the ‘emaployer feeee.ee
Oey“egalyear” °shall”‘be ‘from’‘the|“st:“day, Se“pal:to”‘theSthaay”re
“September “arid fromthe 1stday ofOctober tothe 3ist.day,“ofMarch of.ayear3
se (d). “month”;,means a. calender..month5besten esyacer
. (e) “person” means any“person ais“engaged ‘actively or otherwisein’any
sprofession; ».. trade, calling or. employment in’ the -State of Tamil Nadu. and ..
“includes aHindu.Undivided.Family, firm, company,:corporation:of other: coiporate..
“body,any -society,club, body of persons. or. association, So.engaged, but. does.
notinchs any Pape employed|on a casual.basis;
if “¢V2cttax”:“neni:“the:tax‘on,_ptofsiontrade, callingandemployment “levied ‘under ‘this: “Chapter. - Ja WOE REE NE wes By : oe
198-B.Levy. of,Profession Tax.“4There» shall be“leviedby theVie “Panchayat4taxon profession, trade,calling ‘andemployment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 19L,,,
‘adu
a1994.
E T
Thefollowing Act of the Tamil Nadu Legislative Assembly received the assent
amen nomena .
of the Governor on the 22nd December. 1998 and.ishereby. published: for
general information :— ;
ACT No. 55 off 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:ho.
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Shorttitle and Amendment) Act, 1998.4 B23 commencement.
(2) It shall be deemed to havecome into force on:+ the: Ist day of
October 1998.
2. After Chapter IX of the Tamil.Nadu Panchayats Act, 1994°‘(hereinafter ~ Insertion of referred to as the Principal Act), the followingeae shall be inserted, namely— - new chapter
TX-A
“CHAPTERIX.
Govanof-any ‘State-‘Government; Pate ae Gi) a “personin.‘the service : of ‘abody whether. incorporated or. not,”
whichis owned of controlled by the Central Government or any State Govern— ~
ment. where-such: body; operates.-within: the panchayat village - eventhough its
headquarters may‘be.“outside.that. panchayat village ;- and oie
evo
pn
<-(iii)-av person engagediin.-anyemployment.by-an’employer,- not ‘covered ie bysub-clause @)and Mise gta Sosa: 3
oh
() “éinployer””inelationtean ‘employee earning any ‘sa ary ‘on a tegular es basis under him means,the person or the officer who: is responsible f
or dis-=
biirsement’ of“stich“Salary‘and:inclides*the headof the:‘Office:ervany-“establish :
‘ment“as~—as-“the”“Manager-or“Agent“of-the ‘emaployer feeee.ee
Oey“egalyear” °shall”‘be ‘from’‘the|“st:“day, Se“pal:to”‘theSthaay”re
“September “arid fromthe 1stday ofOctober tothe 3ist.day,“ofMarch of.ayear3
se (d). “month”;,means a. calender..month5besten esyacer
. (e) “person” means any“person ais“engaged ‘actively or otherwisein’any
sprofession; ».. trade, calling or. employment in’ the -State of Tamil Nadu. and ..
“includes aHindu.Undivided.Family, firm, company,:corporation:of other: coiporate..
“body,any -society,club, body of persons. or. association, So.engaged, but. does.
notinchs any Pape employed|on a casual.basis;
if “¢V2cttax”:“neni:“the:tax‘on,_ptofsiontrade, callingandemployment “levied ‘under ‘this: “Chapter. - Ja WOE REE NE wes By : oe
198-B.Levy. of,Profession Tax.“4There» shall be“leviedby theVie “Panchayat4taxon profession, trade,calling ‘andemployment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 19L,,,
‘adu
a1994.
E T
Thefollowing Act of the Tamil Nadu Legislative Assembly received the assent
amen nomena .
of the Governor on the 22nd December. 1998 and.ishereby. published: for
general information :— ;
ACT No. 55 off 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:ho.
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Shorttitle and Amendment) Act, 1998.4 B23 commencement.
(2) It shall be deemed to havecome into force on:+ the: Ist day of
October 1998.
2. After Chapter IX of the Tamil.Nadu Panchayats Act, 1994°‘(hereinafter ~ Insertion of referred to as the Principal Act), the followingeae shall be inserted, namely— - new chapter
TX-A
“CHAPTERIX.
Govanof-any ‘State-‘Government; Pate ae Gi) a “personin.‘the service : of ‘abody whether. incorporated or. not,”
whichis owned of controlled by the Central Government or any State Govern— ~
ment. where-such: body; operates.-within: the panchayat village - eventhough its
headquarters may‘be.“outside.that. panchayat village ;- and oie
evo
pn
<-(iii)-av person engagediin.-anyemployment.by-an’employer,- not ‘covered ie bysub-clause @)and Mise gta Sosa: 3
oh
() “éinployer””inelationtean ‘employee earning any ‘sa ary ‘on a tegular es basis under him means,the person or the officer who: is responsible f
or dis-=
biirsement’ of“stich“Salary‘and:inclides*the headof the:‘Office:ervany-“establish :
‘ment“as~—as-“the”“Manager-or“Agent“of-the ‘emaployer feeee.ee
Oey“egalyear” °shall”‘be ‘from’‘the|“st:“day, Se“pal:to”‘theSthaay”re
“September “arid fromthe 1stday ofOctober tothe 3ist.day,“ofMarch of.ayear3
se (d). “month”;,means a. calender..month5besten esyacer
. (e) “person” means any“person ais“engaged ‘actively or otherwisein’any
sprofession; ».. trade, calling or. employment in’ the -State of Tamil Nadu. and ..
“includes aHindu.Undivided.Family, firm, company,:corporation:of other: coiporate..
“body,any -society,club, body of persons. or. association, So.engaged, but. does.
notinchs any Pape employed|on a casual.basis;
if “¢V2cttax”:“neni:“the:tax‘on,_ptofsiontrade, callingandemployment “levied ‘under ‘this: “Chapter. - Ja WOE REE NE wes By : oe
198-B.Levy. of,Profession Tax.“4There» shall be“leviedby theVie “Panchayat4taxon profession, trade,calling ‘andemployment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY. 191,57 , H The following Act or the Ttlmil Nadu Legislative Assembly received the assent of the Governor on the 22nd December 1998 and IS litreby published for general information :~ ' ACl‘ No. 55 of 1993. An Act further to amend the Tamil Nadir Punchayats Act, 994. Be it enagtcd. by the Legislative Assembly of the State of Tamil Nadu in (he Forty—mum Year of the chubllc of India as followszqg - 1. n) This Act niay be called the Tamil Nadu Panchayats (Seventh Short title and Amendment) Act, 1998.1 - commenoernEnt. (2) It shall be deemed to have eomc into force on the lst day or October 1998. -' . 2. Afler Chapter IX ,0‘ the Tamil Nadu Panchayats Act, 1994 (hereinafter Insertion of inlfifigfl. referred to asthe principal Act), the following Chapter Shall be inserted. namely 1- “ew chapter . v V V ' IX—A “CHAPTER IX—A. Ta)? on professionftrade. calling and efirplBymentf ' 198—A. befinitions.—For the purposee'or/this‘ ghgpteir V1: . ,' f . '(ii) a person -in,the service .ol' abndy whether incurporated or not, ‘ which is owned 'or controlled by the. Central Government or any’ State Govern. ment whefc15uch-hudqupgrgies.W'llhln the pnnchayat Village eventhough its headquaxtcl'si 1112ny gutside'that panehayrtt Village; and 1 “(fig a'person engagedrin ny employment ;by'ran em loyer not 'cnvered bi uncnuses (i) .and (ii), (b “employer" in relation to'an employee .é nifig n alary‘fon a'regular ' under him means, the person or the officer who 1.5 responsrble for dlS— " ‘ ' cludesithe-he’a'rl of the Office or army-establish— ftheemployer: , -1 ~31 - - ' “Hair "christian" he Tm}: ltbe ls 'duyfofl Aprll_‘tq 'the":ofh 'Septegber ‘nndyfriirxi the lst‘day at October 'to'ihe 3lst;day 'gt‘ March 9!"; (d) ‘fmonth’fimea‘ns’ e 1 tier month; “ ers ” means a" erson who'is engaged actively or otherwise in/ any ,prnfgsiong grade. reallinrgrgxemployment in the Stgte 9f Tamil Ngtlu and {includes aHindu. Undivided Family, firm, company, eorpornirnnvqr Vother;golrppratgrl body, any-swietyhclub, body 'of persqns or assoqretiqn. so engagedhiit does not include any person employed on a casual basrs; ._, .' \ ' , A' , £"Z’ ' ' A (f) 1‘ ax“ means ‘zthe‘tax on profession ,trade, calling and employment“; levied. under this’ Chapter.' V . _ 198-13. Levy of Profession Tax—(l) There shall be levied by the Village :hnchayat a tax on profession. trarle, calling and employment. , ,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2) Every company which transacts business and every person, who SN
engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half year for which return is filed, shall pay half yearly tax at therates specified in the Table below in such manner as may be grescribed :—
THE TABLE.
Serial Average half-yearly income. Half-yearly Tax. number, - — pee ee
From To (1) _ Q) (3) (4)
1, Upto taeoe
Rs. 21,000 . Nil.
2. Rs. 21,001 Rs. 30,000 Rs. 60 . wats 3. < Rs, 30,001. Rs.45,000. Rs. 150. 5O- sR
2) 4. Rs. 45,001 Rs.60000 ~~ "Rs, 300,
5. Rs. 60,001 = Rs. 75,000. a, Rs. 450.
6. Rs. 75,001 andabove. _ _ Rs. 600.
(3) The rate of Tax payable under sub-section (2) shall be”published by the Inspector in such manner as may-be prescribed: 2“ - eeeETL Bey
(4) Where a company or person proves thatit or he has paid the sum due on accountofthe tax levied under this Chapteror any tax of the nature of a profession tax imposed under the Contonments Act, 1924 (Central ActIT of 1924) for the same half year to any local authority or contonment authority - in the State-of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, orresidence, to pay the taxto anyotherlocal authority or contonment authority.-
(5) ‘Thetax leviablefromafirm, “association of Hindu Undivided Family may be levied on any adult member-of the firm,- association or family.2..." 327s.
(6) Where a person doingthe same business in the Same name in-oneor more places within the Panchayat Village , the income ofsuch business:in all places = within. the Panchayat Village shall be computed for the purpose of levy of tax and such person. shall pay the tax in accordance withtheprovisions of this.Chapter. .
_..(7), Where..-any company, : - corporate body, . Society, firm, body of persons or association pays the tax. underthis: Chapter, anydirector,partner or member, as the case may be, of such company, corporate body, society, fitm, body of persons- or association shallnot be liable to pay tax underthis Chapter for the income derived by such director, partner or memberfrom such Company, corporate body,
_
society, firm, body of persons or association’: °
Provided that such director, partner of membershall be liable to pay tax under this Chapter for the income derived from other Sources, — . -
(8) Every person whois liable to “pay tax, other than aperson earning salary or wage shall furnishto the Executive “Authority“areturn.in such form, for. such period andwithin such date and in such-manner as maybe prescribed ;
Provided that subject to the provisions of sub-sections (10) and (11), such person may make
a
self-assessmenton the basis of average half yearly:income of the previous {financial year and the return filed by him shall be accepted without calling: for the accounts and without any inspection.
(9) Every ‘such return. shall accompany with the proofof“payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2) Every company which transacts business and every person, who SN
engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half year for which return is filed, shall pay half yearly tax at therates specified in the Table below in such manner as may be grescribed :—
THE TABLE.
Serial Average half-yearly income. Half-yearly Tax. number, - — pee ee
From To (1) _ Q) (3) (4)
1, Upto taeoe
Rs. 21,000 . Nil.
2. Rs. 21,001 Rs. 30,000 Rs. 60 . wats 3. < Rs, 30,001. Rs.45,000. Rs. 150. 5O- sR
2) 4. Rs. 45,001 Rs.60000 ~~ "Rs, 300,
5. Rs. 60,001 = Rs. 75,000. a, Rs. 450.
6. Rs. 75,001 andabove. _ _ Rs. 600.
(3) The rate of Tax payable under sub-section (2) shall be”published by the Inspector in such manner as may-be prescribed: 2“ - eeeETL Bey
(4) Where a company or person proves thatit or he has paid the sum due on accountofthe tax levied under this Chapteror any tax of the nature of a profession tax imposed under the Contonments Act, 1924 (Central ActIT of 1924) for the same half year to any local authority or contonment authority - in the State-of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, orresidence, to pay the taxto anyotherlocal authority or contonment authority.-
(5) ‘Thetax leviablefromafirm, “association of Hindu Undivided Family may be levied on any adult member-of the firm,- association or family.2..." 327s.
(6) Where a person doingthe same business in the Same name in-oneor more places within the Panchayat Village , the income ofsuch business:in all places = within. the Panchayat Village shall be computed for the purpose of levy of tax and such person. shall pay the tax in accordance withtheprovisions of this.Chapter. .
_..(7), Where..-any company, : - corporate body, . Society, firm, body of persons or association pays the tax. underthis: Chapter, anydirector,partner or member, as the case may be, of such company, corporate body, society, fitm, body of persons- or association shallnot be liable to pay tax underthis Chapter for the income derived by such director, partner or memberfrom such Company, corporate body,
_
society, firm, body of persons or association’: °
Provided that such director, partner of membershall be liable to pay tax under this Chapter for the income derived from other Sources, — . -
(8) Every person whois liable to “pay tax, other than aperson earning salary or wage shall furnishto the Executive “Authority“areturn.in such form, for. such period andwithin such date and in such-manner as maybe prescribed ;
Provided that subject to the provisions of sub-sections (10) and (11), such person may make
a
self-assessmenton the basis of average half yearly:income of the previous {financial year and the return filed by him shall be accepted without calling: for the accounts and without any inspection.
(9) Every ‘such return. shall accompany with the proofof“payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2) Every company which transacts business and every person, who SN
engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half year for which return is filed, shall pay half yearly tax at therates specified in the Table below in such manner as may be grescribed :—
THE TABLE.
Serial Average half-yearly income. Half-yearly Tax. number, - — pee ee
From To (1) _ Q) (3) (4)
1, Upto taeoe
Rs. 21,000 . Nil.
2. Rs. 21,001 Rs. 30,000 Rs. 60 . wats 3. < Rs, 30,001. Rs.45,000. Rs. 150. 5O- sR
2) 4. Rs. 45,001 Rs.60000 ~~ "Rs, 300,
5. Rs. 60,001 = Rs. 75,000. a, Rs. 450.
6. Rs. 75,001 andabove. _ _ Rs. 600.
(3) The rate of Tax payable under sub-section (2) shall be”published by the Inspector in such manner as may-be prescribed: 2“ - eeeETL Bey
(4) Where a company or person proves thatit or he has paid the sum due on accountofthe tax levied under this Chapteror any tax of the nature of a profession tax imposed under the Contonments Act, 1924 (Central ActIT of 1924) for the same half year to any local authority or contonment authority - in the State-of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, orresidence, to pay the taxto anyotherlocal authority or contonment authority.-
(5) ‘Thetax leviablefromafirm, “association of Hindu Undivided Family may be levied on any adult member-of the firm,- association or family.2..." 327s.
(6) Where a person doingthe same business in the Same name in-oneor more places within the Panchayat Village , the income ofsuch business:in all places = within. the Panchayat Village shall be computed for the purpose of levy of tax and such person. shall pay the tax in accordance withtheprovisions of this.Chapter. .
_..(7), Where..-any company, : - corporate body, . Society, firm, body of persons or association pays the tax. underthis: Chapter, anydirector,partner or member, as the case may be, of such company, corporate body, society, fitm, body of persons- or association shallnot be liable to pay tax underthis Chapter for the income derived by such director, partner or memberfrom such Company, corporate body,
_
society, firm, body of persons or association’: °
Provided that such director, partner of membershall be liable to pay tax under this Chapter for the income derived from other Sources, — . -
(8) Every person whois liable to “pay tax, other than aperson earning salary or wage shall furnishto the Executive “Authority“areturn.in such form, for. such period andwithin such date and in such-manner as maybe prescribed ;
Provided that subject to the provisions of sub-sections (10) and (11), such person may make
a
self-assessmenton the basis of average half yearly:income of the previous {financial year and the return filed by him shall be accepted without calling: for the accounts and without any inspection.
(9) Every ‘such return. shall accompany with the proofof“payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2) Every company which transacts business and every person, who SN
engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half year for which return is filed, shall pay half yearly tax at therates specified in the Table below in such manner as may be grescribed :—
THE TABLE.
Serial Average half-yearly income. Half-yearly Tax. number, - — pee ee
From To (1) _ Q) (3) (4)
1, Upto taeoe
Rs. 21,000 . Nil.
2. Rs. 21,001 Rs. 30,000 Rs. 60 . wats 3. < Rs, 30,001. Rs.45,000. Rs. 150. 5O- sR
2) 4. Rs. 45,001 Rs.60000 ~~ "Rs, 300,
5. Rs. 60,001 = Rs. 75,000. a, Rs. 450.
6. Rs. 75,001 andabove. _ _ Rs. 600.
(3) The rate of Tax payable under sub-section (2) shall be”published by the Inspector in such manner as may-be prescribed: 2“ - eeeETL Bey
(4) Where a company or person proves thatit or he has paid the sum due on accountofthe tax levied under this Chapteror any tax of the nature of a profession tax imposed under the Contonments Act, 1924 (Central ActIT of 1924) for the same half year to any local authority or contonment authority - in the State-of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, orresidence, to pay the taxto anyotherlocal authority or contonment authority.-
(5) ‘Thetax leviablefromafirm, “association of Hindu Undivided Family may be levied on any adult member-of the firm,- association or family.2..." 327s.
(6) Where a person doingthe same business in the Same name in-oneor more places within the Panchayat Village , the income ofsuch business:in all places = within. the Panchayat Village shall be computed for the purpose of levy of tax and such person. shall pay the tax in accordance withtheprovisions of this.Chapter. .
_..(7), Where..-any company, : - corporate body, . Society, firm, body of persons or association pays the tax. underthis: Chapter, anydirector,partner or member, as the case may be, of such company, corporate body, society, fitm, body of persons- or association shallnot be liable to pay tax underthis Chapter for the income derived by such director, partner or memberfrom such Company, corporate body,
_
society, firm, body of persons or association’: °
Provided that such director, partner of membershall be liable to pay tax under this Chapter for the income derived from other Sources, — . -
(8) Every person whois liable to “pay tax, other than aperson earning salary or wage shall furnishto the Executive “Authority“areturn.in such form, for. such period andwithin such date and in such-manner as maybe prescribed ;
Provided that subject to the provisions of sub-sections (10) and (11), such person may make
a
self-assessmenton the basis of average half yearly:income of the previous {financial year and the return filed by him shall be accepted without calling: for the accounts and without any inspection.
(9) Every ‘such return. shall accompany with the proofof“payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(2) Every company which transacts business and every person, who SN
engaged actively or otherwise in any profession, trade, calling or employment within the Panchayat Village on the first day of the half year for which return is filed, shall pay half yearly tax at therates specified in the Table below in such manner as may be grescribed :—
THE TABLE.
Serial Average half-yearly income. Half-yearly Tax. number, - — pee ee
From To (1) _ Q) (3) (4)
1, Upto taeoe
Rs. 21,000 . Nil.
2. Rs. 21,001 Rs. 30,000 Rs. 60 . wats 3. < Rs, 30,001. Rs.45,000. Rs. 150. 5O- sR
2) 4. Rs. 45,001 Rs.60000 ~~ "Rs, 300,
5. Rs. 60,001 = Rs. 75,000. a, Rs. 450.
6. Rs. 75,001 andabove. _ _ Rs. 600.
(3) The rate of Tax payable under sub-section (2) shall be”published by the Inspector in such manner as may-be prescribed: 2“ - eeeETL Bey
(4) Where a company or person proves thatit or he has paid the sum due on accountofthe tax levied under this Chapteror any tax of the nature of a profession tax imposed under the Contonments Act, 1924 (Central ActIT of 1924) for the same half year to any local authority or contonment authority - in the State-of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, orresidence, to pay the taxto anyotherlocal authority or contonment authority.-
(5) ‘Thetax leviablefromafirm, “association of Hindu Undivided Family may be levied on any adult member-of the firm,- association or family.2..." 327s.
(6) Where a person doingthe same business in the Same name in-oneor more places within the Panchayat Village , the income ofsuch business:in all places = within. the Panchayat Village shall be computed for the purpose of levy of tax and such person. shall pay the tax in accordance withtheprovisions of this.Chapter. .
_..(7), Where..-any company, : - corporate body, . Society, firm, body of persons or association pays the tax. underthis: Chapter, anydirector,partner or member, as the case may be, of such company, corporate body, society, fitm, body of persons- or association shallnot be liable to pay tax underthis Chapter for the income derived by such director, partner or memberfrom such Company, corporate body,
_
society, firm, body of persons or association’: °
Provided that such director, partner of membershall be liable to pay tax under this Chapter for the income derived from other Sources, — . -
(8) Every person whois liable to “pay tax, other than aperson earning salary or wage shall furnishto the Executive “Authority“areturn.in such form, for. such period andwithin such date and in such-manner as maybe prescribed ;
Provided that subject to the provisions of sub-sections (10) and (11), such person may make
a
self-assessmenton the basis of average half yearly:income of the previous {financial year and the return filed by him shall be accepted without calling: for the accounts and without any inspection.
(9) Every ‘such return. shall accompany with the proofof“payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.
”I, TAMIL NADU GOVERNMENT GAZETTE EXTRA ORDINARY (2) Every compnny which transacts business and every person, who \\ lS engaged actively or otherwise in any profession. trade, calling or Employment within the Pnnchayat Village on the first day of the half year for whichretnrn‘ is filed. shall pay half yearly tax at tin- rates specified in the Table b910win such manner as may be prescribed :7 THE TABLE. Serial Average halfiyearly income. Half—yearly Tax. number. ms. ._ _ From To (1) (2) (3) (4) 1. ‘ Upto i . Rs. 21,000 . . Nil. 2. Rs. 21,001 Rs. 30,000 Rs 60 ‘3. 7 Rs. 30,001" . RS:.45:090. 7 Rs, 150. " 4. Rs, 45,001 Rs. 60,000 " ’ Rs. 300. 5. Rs. 60,001 ‘Rs. 75,000 Rs. 450. g 6. Rs. 75,001 . and above. Rs 600. (3) The rate of Tax payable under sub-section (_2) shall befpublished by the Inspector in such manner as may be prescribed. ‘ , > . . (4) Where a company or person proves that it or he has paid the sum due on account of the tax levied under this Chapter or any tax of the nature ofa profession tax imposed under the Contonments Act, 1924 (Central Act II of 1924) for the same half year to any local authority or contonment authority in the State of Tamil Nadu, such company or person shall not be liable , by reason, merely of change of place of business, exercise of profession, trade, calling or employment, or residence, to pay the tax to any other local authority or contonment authority. (5) The tax lei/iable from a-firm,’hssociation or Hindu Undivided Family may be levied on any adult member of the firm; association or family. .- , . , _ . (6) Where a person doing the same business in the same name in one or more places within the Panchayat Village , the income of such business in all laces within the Panchayat Village shall be computed for the purpose of levy otPtax and such personshall pay the tax in accordance with theprovisions of this Chapter. (7) Where. any company, corporate body, society, firm, body of persons or association pays the tax under this Chapter, any dir‘ector,'pa_rtner or member, as the case may be, of such company, corporate body, society, firm, body of peg-sun's. or association shall not be liable to pay tax underthis Chapter for the income derived by such director, partner or member from such company, corporate body, Society, firm, body of persons or association: ., . Provided that such director, partner or member shall be liable to pay tax under this Chapter for the income derived from other sources (8) EVery person who is liable. to pay tan, other than a' person earning sallry or wage shall furnish to the ExecutiveAuthority a return in such form. for such period and within such date and in suchmonner as maybe prescribed ; Provided that subject to the provisions of sub-sections (10) and (11), such person may make a self-assessment on the basis of average half yearly income of the previous tinancial year and the return liled by him shall be accepted without calling. for the accounts and without any inspection. (9) Every 'snch return shall accompany with the proof of ' payment of th: full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly tiled. ’
a
the Government may, |
-Gribe the manner in which such employer s
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1938 ——~--rr
(10) Notwithstanding anythin the Executive Authority may select ten per cent of the total number of Such assess-ment in such manner as may be prescribed f, iL or the purpose of deta i regarding the correctness of the return submitted by ipehon in this ied“socutiny and in such cases final assessment ordershall i ; : sions of this Chapter. be passd in accordance with the provi-
& contained in the provisio to sub-section (8),
(11) If no reutrn is submitted by an i i 1 1 y person under sub- iprescribed period orif the return submitted by him appears totheBeesa‘tyto be incomplete or incorrect, the i such,
/ ) Executive Authority sha ienquiry as he may consider necessary, assess such person to the bestofhinadeeae‘
Provided that before taking action under this Sub-section, the person shall begiven a reasonable opportunity of proving thesaturn submitted by hee p £ correctness or completeness of any
(12) Every person whois liable to pa is secti a person cerning selavy or eee pay tax under this section. other than
F(a) shallbeissued with a pass book containin ingC g such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the Executive Authority may, on an application made by the person accompanied by such fee as may be fixed by the Village Panchayat i person a duplicate of the pass book; y the ge Panchayat issue t
o such
(b) shall be allotted a permanent_account"number and such person shall—
(i) quota such numberin all his returns to or correspondence with the Executive Authority ;
'g (ii) quote such numberifall.chalansfor the payment.of any sum due.
under this Chapter. Te ggeee “ eo
(13) The rate of tax specified under sub-section (2) shall be revised by the’
Village Panchayat once in every five years and suchrevision of tax shall be increased
not less than twenty-five per cent and not more than thirty five per cent ofthe tax
levicd immediately before the date of revision.
_C. Employersliability to deduct and pay tax on behalf o f the employeess— _
The ‘ae oayable by any vetaain earning a sala ry or wage shall be deductedby his
employer from the salary payable to such person , before such salary or wage is paid
to him in such manner as may be prescribed, and such employer'shall irrespective
of whether such deduction has been made o r not when the salary or wage is paid
to such person be liable to’ pay tax on b ehalf of such person:
ided that if the employer is an officer of t he State or Gentral Government,
Poianmay, oeotaithetanding anyth ing contained in this Chapter pres-
hall discharge thesaid liability. :
198-D. Filing of returns by employer.—
|
able to pay tax under this Chapter shall file a return
(1) Every employer in such form, for such period andbysuch date as may
ive Authority,
be oesunibed,showing the rein the salaries paid by hi
m to the employees and th e
amount of tax deducted by h im inrespect of such employee
s. 3
uch | ith oof of payment o
fthe uch return shall accompa
ny with the proo! : .
full ametOFta due acc ording to the return as :
returnwithout such proof 0
payment shall not be'deemed to have been duly filed. i
.
198-E. Assessment ofthe employer.— Bote . es.
eae ie eatisfied that
an y
return field by any emp.oyst “The Executive Authority,
if satisfied. that any 2 : po
under Gcticn(1) o f section” 198-D is corre
ct and complete, ‘shall accep :
return :
a
the Government may, |
-Gribe the manner in which such employer s
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1938 ——~--rr
(10) Notwithstanding anythin the Executive Authority may select ten per cent of the total number of Such assess-ment in such manner as may be prescribed f, iL or the purpose of deta i regarding the correctness of the return submitted by ipehon in this ied“socutiny and in such cases final assessment ordershall i ; : sions of this Chapter. be passd in accordance with the provi-
& contained in the provisio to sub-section (8),
(11) If no reutrn is submitted by an i i 1 1 y person under sub- iprescribed period orif the return submitted by him appears totheBeesa‘tyto be incomplete or incorrect, the i such,
/ ) Executive Authority sha ienquiry as he may consider necessary, assess such person to the bestofhinadeeae‘
Provided that before taking action under this Sub-section, the person shall begiven a reasonable opportunity of proving thesaturn submitted by hee p £ correctness or completeness of any
(12) Every person whois liable to pa is secti a person cerning selavy or eee pay tax under this section. other than
F(a) shallbeissued with a pass book containin ingC g such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the Executive Authority may, on an application made by the person accompanied by such fee as may be fixed by the Village Panchayat i person a duplicate of the pass book; y the ge Panchayat issue t
o such
(b) shall be allotted a permanent_account"number and such person shall—
(i) quota such numberin all his returns to or correspondence with the Executive Authority ;
'g (ii) quote such numberifall.chalansfor the payment.of any sum due.
under this Chapter. Te ggeee “ eo
(13) The rate of tax specified under sub-section (2) shall be revised by the’
Village Panchayat once in every five years and suchrevision of tax shall be increased
not less than twenty-five per cent and not more than thirty five per cent ofthe tax
levicd immediately before the date of revision.
_C. Employersliability to deduct and pay tax on behalf o f the employeess— _
The ‘ae oayable by any vetaain earning a sala ry or wage shall be deductedby his
employer from the salary payable to such person , before such salary or wage is paid
to him in such manner as may be prescribed, and such employer'shall irrespective
of whether such deduction has been made o r not when the salary or wage is paid
to such person be liable to’ pay tax on b ehalf of such person:
ided that if the employer is an officer of t he State or Gentral Government,
Poianmay, oeotaithetanding anyth ing contained in this Chapter pres-
hall discharge thesaid liability. :
198-D. Filing of returns by employer.—
|
able to pay tax under this Chapter shall file a return
(1) Every employer in such form, for such period andbysuch date as may
ive Authority,
be oesunibed,showing the rein the salaries paid by hi
m to the employees and th e
amount of tax deducted by h im inrespect of such employee
s. 3
uch | ith oof of payment o
fthe uch return shall accompa
ny with the proo! : .
full ametOFta due acc ording to the return as :
returnwithout such proof 0
payment shall not be'deemed to have been duly filed. i
.
198-E. Assessment ofthe employer.— Bote . es.
eae ie eatisfied that
an y
return field by any emp.oyst “The Executive Authority,
if satisfied. that any 2 : po
under Gcticn(1) o f section” 198-D is corre
ct and complete, ‘shall accep :
return :
a
the Government may, |
-Gribe the manner in which such employer s
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1938 ——~--rr
(10) Notwithstanding anythin the Executive Authority may select ten per cent of the total number of Such assess-ment in such manner as may be prescribed f, iL or the purpose of deta i regarding the correctness of the return submitted by ipehon in this ied“socutiny and in such cases final assessment ordershall i ; : sions of this Chapter. be passd in accordance with the provi-
& contained in the provisio to sub-section (8),
(11) If no reutrn is submitted by an i i 1 1 y person under sub- iprescribed period orif the return submitted by him appears totheBeesa‘tyto be incomplete or incorrect, the i such,
/ ) Executive Authority sha ienquiry as he may consider necessary, assess such person to the bestofhinadeeae‘
Provided that before taking action under this Sub-section, the person shall begiven a reasonable opportunity of proving thesaturn submitted by hee p £ correctness or completeness of any
(12) Every person whois liable to pa is secti a person cerning selavy or eee pay tax under this section. other than
F(a) shallbeissued with a pass book containin ingC g such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the Executive Authority may, on an application made by the person accompanied by such fee as may be fixed by the Village Panchayat i person a duplicate of the pass book; y the ge Panchayat issue t
o such
(b) shall be allotted a permanent_account"number and such person shall—
(i) quota such numberin all his returns to or correspondence with the Executive Authority ;
'g (ii) quote such numberifall.chalansfor the payment.of any sum due.
under this Chapter. Te ggeee “ eo
(13) The rate of tax specified under sub-section (2) shall be revised by the’
Village Panchayat once in every five years and suchrevision of tax shall be increased
not less than twenty-five per cent and not more than thirty five per cent ofthe tax
levicd immediately before the date of revision.
_C. Employersliability to deduct and pay tax on behalf o f the employeess— _
The ‘ae oayable by any vetaain earning a sala ry or wage shall be deductedby his
employer from the salary payable to such person , before such salary or wage is paid
to him in such manner as may be prescribed, and such employer'shall irrespective
of whether such deduction has been made o r not when the salary or wage is paid
to such person be liable to’ pay tax on b ehalf of such person:
ided that if the employer is an officer of t he State or Gentral Government,
Poianmay, oeotaithetanding anyth ing contained in this Chapter pres-
hall discharge thesaid liability. :
198-D. Filing of returns by employer.—
|
able to pay tax under this Chapter shall file a return
(1) Every employer in such form, for such period andbysuch date as may
ive Authority,
be oesunibed,showing the rein the salaries paid by hi
m to the employees and th e
amount of tax deducted by h im inrespect of such employee
s. 3
uch | ith oof of payment o
fthe uch return shall accompa
ny with the proo! : .
full ametOFta due acc ording to the return as :
returnwithout such proof 0
payment shall not be'deemed to have been duly filed. i
.
198-E. Assessment ofthe employer.— Bote . es.
eae ie eatisfied that
an y
return field by any emp.oyst “The Executive Authority,
if satisfied. that any 2 : po
under Gcticn(1) o f section” 198-D is corre
ct and complete, ‘shall accep :
return :
a
the Government may, |
-Gribe the manner in which such employer s
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1938 ——~--rr
(10) Notwithstanding anythin the Executive Authority may select ten per cent of the total number of Such assess-ment in such manner as may be prescribed f, iL or the purpose of deta i regarding the correctness of the return submitted by ipehon in this ied“socutiny and in such cases final assessment ordershall i ; : sions of this Chapter. be passd in accordance with the provi-
& contained in the provisio to sub-section (8),
(11) If no reutrn is submitted by an i i 1 1 y person under sub- iprescribed period orif the return submitted by him appears totheBeesa‘tyto be incomplete or incorrect, the i such,
/ ) Executive Authority sha ienquiry as he may consider necessary, assess such person to the bestofhinadeeae‘
Provided that before taking action under this Sub-section, the person shall begiven a reasonable opportunity of proving thesaturn submitted by hee p £ correctness or completeness of any
(12) Every person whois liable to pa is secti a person cerning selavy or eee pay tax under this section. other than
F(a) shallbeissued with a pass book containin ingC g such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the Executive Authority may, on an application made by the person accompanied by such fee as may be fixed by the Village Panchayat i person a duplicate of the pass book; y the ge Panchayat issue t
o such
(b) shall be allotted a permanent_account"number and such person shall—
(i) quota such numberin all his returns to or correspondence with the Executive Authority ;
'g (ii) quote such numberifall.chalansfor the payment.of any sum due.
under this Chapter. Te ggeee “ eo
(13) The rate of tax specified under sub-section (2) shall be revised by the’
Village Panchayat once in every five years and suchrevision of tax shall be increased
not less than twenty-five per cent and not more than thirty five per cent ofthe tax
levicd immediately before the date of revision.
_C. Employersliability to deduct and pay tax on behalf o f the employeess— _
The ‘ae oayable by any vetaain earning a sala ry or wage shall be deductedby his
employer from the salary payable to such person , before such salary or wage is paid
to him in such manner as may be prescribed, and such employer'shall irrespective
of whether such deduction has been made o r not when the salary or wage is paid
to such person be liable to’ pay tax on b ehalf of such person:
ided that if the employer is an officer of t he State or Gentral Government,
Poianmay, oeotaithetanding anyth ing contained in this Chapter pres-
hall discharge thesaid liability. :
198-D. Filing of returns by employer.—
|
able to pay tax under this Chapter shall file a return
(1) Every employer in such form, for such period andbysuch date as may
ive Authority,
be oesunibed,showing the rein the salaries paid by hi
m to the employees and th e
amount of tax deducted by h im inrespect of such employee
s. 3
uch | ith oof of payment o
fthe uch return shall accompa
ny with the proo! : .
full ametOFta due acc ording to the return as :
returnwithout such proof 0
payment shall not be'deemed to have been duly filed. i
.
198-E. Assessment ofthe employer.— Bote . es.
eae ie eatisfied that
an y
return field by any emp.oyst “The Executive Authority,
if satisfied. that any 2 : po
under Gcticn(1) o f section” 198-D is corre
ct and complete, ‘shall accep :
return :
a
the Government may, |
-Gribe the manner in which such employer s
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1938 ——~--rr
(10) Notwithstanding anythin the Executive Authority may select ten per cent of the total number of Such assess-ment in such manner as may be prescribed f, iL or the purpose of deta i regarding the correctness of the return submitted by ipehon in this ied“socutiny and in such cases final assessment ordershall i ; : sions of this Chapter. be passd in accordance with the provi-
& contained in the provisio to sub-section (8),
(11) If no reutrn is submitted by an i i 1 1 y person under sub- iprescribed period orif the return submitted by him appears totheBeesa‘tyto be incomplete or incorrect, the i such,
/ ) Executive Authority sha ienquiry as he may consider necessary, assess such person to the bestofhinadeeae‘
Provided that before taking action under this Sub-section, the person shall begiven a reasonable opportunity of proving thesaturn submitted by hee p £ correctness or completeness of any
(12) Every person whois liable to pa is secti a person cerning selavy or eee pay tax under this section. other than
F(a) shallbeissued with a pass book containin ingC g such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the Executive Authority may, on an application made by the person accompanied by such fee as may be fixed by the Village Panchayat i person a duplicate of the pass book; y the ge Panchayat issue t
o such
(b) shall be allotted a permanent_account"number and such person shall—
(i) quota such numberin all his returns to or correspondence with the Executive Authority ;
'g (ii) quote such numberifall.chalansfor the payment.of any sum due.
under this Chapter. Te ggeee “ eo
(13) The rate of tax specified under sub-section (2) shall be revised by the’
Village Panchayat once in every five years and suchrevision of tax shall be increased
not less than twenty-five per cent and not more than thirty five per cent ofthe tax
levicd immediately before the date of revision.
_C. Employersliability to deduct and pay tax on behalf o f the employeess— _
The ‘ae oayable by any vetaain earning a sala ry or wage shall be deductedby his
employer from the salary payable to such person , before such salary or wage is paid
to him in such manner as may be prescribed, and such employer'shall irrespective
of whether such deduction has been made o r not when the salary or wage is paid
to such person be liable to’ pay tax on b ehalf of such person:
ided that if the employer is an officer of t he State or Gentral Government,
Poianmay, oeotaithetanding anyth ing contained in this Chapter pres-
hall discharge thesaid liability. :
198-D. Filing of returns by employer.—
|
able to pay tax under this Chapter shall file a return
(1) Every employer in such form, for such period andbysuch date as may
ive Authority,
be oesunibed,showing the rein the salaries paid by hi
m to the employees and th e
amount of tax deducted by h im inrespect of such employee
s. 3
uch | ith oof of payment o
fthe uch return shall accompa
ny with the proo! : .
full ametOFta due acc ording to the return as :
returnwithout such proof 0
payment shall not be'deemed to have been duly filed. i
.
198-E. Assessment ofthe employer.— Bote . es.
eae ie eatisfied that
an y
return field by any emp.oyst “The Executive Authority,
if satisfied. that any 2 : po
under Gcticn(1) o f section” 198-D is corre
ct and complete, ‘shall accep :
return :
WAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 198 sions of this Chapter. (11) If no reutrn is submitted by an . _ ‘ _ y person — ' ‘ ' gescgbedigziggli 1:1; elf the return subrlpitted by him a£92131Slgfggiéivemi‘ififi; V or incorrect, t 3 Executive Auth ’L ' enquiry as he may consuls: necessary, assess such personotro {hihggstagi‘ehisnflfilgnfixhl Provided that before taking action under this sub-section, the person shall he ‘ven a reasonable 0 nu 't ' fit urn submitted by hippo ni y of provmg the correctness or completeness of any (12) Every person who is liabl ' ' a person earning salary or wage— e to pay tax under this section. other than i l?"- (a) shall be issued with a ' ' ' ' pass book containing such det 1 payment of tax as may be prescribed and if the pass book isa‘lcislteziaruaccidng tomsuch figogii’iedfl]; Exzchut‘ive Authority may, on an application made by the pencil in _ysu ee as ma be i'xedb th ' ' person a duplicate of the pass beak ; i , y e Village Panchayat issue to such (b) shall be allotted a permanent‘aecountfnumber and such person shill- . (i) quota such number in all his returns to or correspondence with the Executive Authority ,- , _ (ii) quote such number in allchalans for the payment of any unm due under this Chapter. - , . . (13) The rate of _tax specified under sub-section (2) shall berevised by the" Village Panchayat once in eVery five years and such revision of tax shall be increased not less than twenty‘five per cent and not more than thirty five per cent ofthe tax levied immediately before the date of revision. 198-C. Employers liability to deduct and pay tax on behalf of the employeesa— _ The tax payable by any person earning a salary or wage shall be deductedhy his employer from the salary payable to such perSon, before such salary or wage is paid to him in such manner as may be prescribed, and such employer shall irrespectiye of whether such deduction has been made or not when the salary or wage is to such person be liable to pay tax on behalf of such person : mployer is an officer of the State orGent‘ral Government.- nything contained in this Gliapter pres- ll discharge the said liability. Provided that if the e _ _ the Government may, nomithstanding a qibe the manner in which such employer sha l98-D. Filing of returns by employer. —— in lo er liable to pay tax under this Chapter shall file a return to the(1£3)xe5::it¥eiughoiity, in such form, for‘such period and by such date as may: be prescribed, showing therein the salaries paid by him to the employees an amount of tax deducted by him in respect of such employees. ‘ ' f of payment of the 2 V such return shall accompany With the proo . fullanioiiig :i‘ytax due according to the return and a return Without such proof of payment shall not be‘deemed to have been only filed. 5 l98-E. Assessment of the employer.— f satisfied that any return field by any employ-fire d complete, shall mp1 ‘ V . 1 ’- (l) The Executive Authori y 1.1) is co , an under sub-section (1) of section 198 return :
+04 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY —— ——==
_ (2) Where an employer hasfailed to file any return under sub-section (1) of section 198-Dwithin the time of if the return filed by him appears to the Executive Authorityto be incorrect of incomplete, the Executive Authority shall, after making such enquiry as he considers necessary, determine the tax due and assess the employer to the best of his judgement and issue a notice of demand for the tax so assessed }
Provided that before assessing the tax due, the Executive Authority shall give the employer areasonable opportunity of being heard.
198-F. Penalty and Interest.— (1) In addition to the tax assessed under sub-section (11) of section 198-B
or sub-section (2) of section 198-E, the Executive Authority shall direct the person or employerto pay by way of penalty a sum,—
Which shall be, in the case of submission of incorrect or incomplete return,
one hundred per cent of the difference of the tax assessed and the tax paid as per
return: <> was Fw oe me :
Provided thatno penalty underthis sub-section shall be imposed after the period
ofthree years ‘from the date. of the order. of theassessment under. this Chapter and
unlessthe person affected has had:a reasonable opportunity of showing cause. against
‘gach imposition. © |
(2) On any amount remaining unpaid afterthe date specified for its payment,
the person or employer shall pay, in addition to the amount due, interest at such
ratenot exceeding one per cent per mensum of such amount for ‘the entire period
ofdefault, as may be prescribed.
198-G. Appeal.— e xe
(1) Any person or employeraggrieved by any order or decision of th e Exe-
cutive Authority in relationto the paymentoftax (including penalty, fee an d interest)
may, within such time as may be prescribed, appeal to the authority. prescribed
under section 174. |
=<"=(9) The decision -of the ‘authority referred'to in sub-section (1): shal l. be: final
and shall not be questioned in any court of law's - 0
_Provided:-that: no® such decision shall be made except aft er giving the person
affected:.areasonable: opportunity, of. being, heard. on
BegofteGatefee ede’ nee te oe — . Nothing contained in this Chapter shall apply to
,—
----(q) the members of theArmed. Forces o f the Union serving in any part of
this State, to. whom:the provisionsof the ArmyAc t, 1950.(Central Act XLVI, of 1950),
the Air Force - Act, 1950 (Central ActX LV of 1950). orthe Navy Act, 1957
(Central Act 62 of 1957) applies ; ox
(b) the members of the Crntral Reserve Police F orce to whom the Central
Reserve Police Force Act, 1949 (Central Act XLVI: of1949)applies. an. serving
» in any:part. of this State; lage ge \ lye pa oelpoorr Dos
*"(@) physically disabled, persons with total disability inone or botl:the
hands or legs, spastics, totally dumb or deafpersons or totally blind person
s:
“ “Drovided: thatsuch. physical disability:shall. be du ly certifiedby a Registered
Meaical Practitioner in the serviceoftheGovernment not below the rank of a. Civil
Surgeony |
:
198-I, Repeal and savings. —(1) ‘The Lamil Nadu Tax on Professions, Trades,
;. Callings and EmploymentsAct,1992 (Temi ! NaduAct 24of 1992) (bereafter in this
-. ' sectionreferred to-as.the 1992 Act),in its, application to the Village Panchayat,1s
here by repealed. er
oead
+04 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY —— ——==
_ (2) Where an employer hasfailed to file any return under sub-section (1) of section 198-Dwithin the time of if the return filed by him appears to the Executive Authorityto be incorrect of incomplete, the Executive Authority shall, after making such enquiry as he considers necessary, determine the tax due and assess the employer to the best of his judgement and issue a notice of demand for the tax so assessed }
Provided that before assessing the tax due, the Executive Authority shall give the employer areasonable opportunity of being heard.
198-F. Penalty and Interest.— (1) In addition to the tax assessed under sub-section (11) of section 198-B
or sub-section (2) of section 198-E, the Executive Authority shall direct the person or employerto pay by way of penalty a sum,—
Which shall be, in the case of submission of incorrect or incomplete return,
one hundred per cent of the difference of the tax assessed and the tax paid as per
return: <> was Fw oe me :
Provided thatno penalty underthis sub-section shall be imposed after the period
ofthree years ‘from the date. of the order. of theassessment under. this Chapter and
unlessthe person affected has had:a reasonable opportunity of showing cause. against
‘gach imposition. © |
(2) On any amount remaining unpaid afterthe date specified for its payment,
the person or employer shall pay, in addition to the amount due, interest at such
ratenot exceeding one per cent per mensum of such amount for ‘the entire period
ofdefault, as may be prescribed.
198-G. Appeal.— e xe
(1) Any person or employeraggrieved by any order or decision of th e Exe-
cutive Authority in relationto the paymentoftax (including penalty, fee an d interest)
may, within such time as may be prescribed, appeal to the authority. prescribed
under section 174. |
=<"=(9) The decision -of the ‘authority referred'to in sub-section (1): shal l. be: final
and shall not be questioned in any court of law's - 0
_Provided:-that: no® such decision shall be made except aft er giving the person
affected:.areasonable: opportunity, of. being, heard. on
BegofteGatefee ede’ nee te oe — . Nothing contained in this Chapter shall apply to
,—
----(q) the members of theArmed. Forces o f the Union serving in any part of
this State, to. whom:the provisionsof the ArmyAc t, 1950.(Central Act XLVI, of 1950),
the Air Force - Act, 1950 (Central ActX LV of 1950). orthe Navy Act, 1957
(Central Act 62 of 1957) applies ; ox
(b) the members of the Crntral Reserve Police F orce to whom the Central
Reserve Police Force Act, 1949 (Central Act XLVI: of1949)applies. an. serving
» in any:part. of this State; lage ge \ lye pa oelpoorr Dos
*"(@) physically disabled, persons with total disability inone or botl:the
hands or legs, spastics, totally dumb or deafpersons or totally blind person
s:
“ “Drovided: thatsuch. physical disability:shall. be du ly certifiedby a Registered
Meaical Practitioner in the serviceoftheGovernment not below the rank of a. Civil
Surgeony |
:
198-I, Repeal and savings. —(1) ‘The Lamil Nadu Tax on Professions, Trades,
;. Callings and EmploymentsAct,1992 (Temi ! NaduAct 24of 1992) (bereafter in this
-. ' sectionreferred to-as.the 1992 Act),in its, application to the Village Panchayat,1s
here by repealed. er
oead
+04 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY —— ——==
_ (2) Where an employer hasfailed to file any return under sub-section (1) of section 198-Dwithin the time of if the return filed by him appears to the Executive Authorityto be incorrect of incomplete, the Executive Authority shall, after making such enquiry as he considers necessary, determine the tax due and assess the employer to the best of his judgement and issue a notice of demand for the tax so assessed }
Provided that before assessing the tax due, the Executive Authority shall give the employer areasonable opportunity of being heard.
198-F. Penalty and Interest.— (1) In addition to the tax assessed under sub-section (11) of section 198-B
or sub-section (2) of section 198-E, the Executive Authority shall direct the person or employerto pay by way of penalty a sum,—
Which shall be, in the case of submission of incorrect or incomplete return,
one hundred per cent of the difference of the tax assessed and the tax paid as per
return: <> was Fw oe me :
Provided thatno penalty underthis sub-section shall be imposed after the period
ofthree years ‘from the date. of the order. of theassessment under. this Chapter and
unlessthe person affected has had:a reasonable opportunity of showing cause. against
‘gach imposition. © |
(2) On any amount remaining unpaid afterthe date specified for its payment,
the person or employer shall pay, in addition to the amount due, interest at such
ratenot exceeding one per cent per mensum of such amount for ‘the entire period
ofdefault, as may be prescribed.
198-G. Appeal.— e xe
(1) Any person or employeraggrieved by any order or decision of th e Exe-
cutive Authority in relationto the paymentoftax (including penalty, fee an d interest)
may, within such time as may be prescribed, appeal to the authority. prescribed
under section 174. |
=<"=(9) The decision -of the ‘authority referred'to in sub-section (1): shal l. be: final
and shall not be questioned in any court of law's - 0
_Provided:-that: no® such decision shall be made except aft er giving the person
affected:.areasonable: opportunity, of. being, heard. on
BegofteGatefee ede’ nee te oe — . Nothing contained in this Chapter shall apply to
,—
----(q) the members of theArmed. Forces o f the Union serving in any part of
this State, to. whom:the provisionsof the ArmyAc t, 1950.(Central Act XLVI, of 1950),
the Air Force - Act, 1950 (Central ActX LV of 1950). orthe Navy Act, 1957
(Central Act 62 of 1957) applies ; ox
(b) the members of the Crntral Reserve Police F orce to whom the Central
Reserve Police Force Act, 1949 (Central Act XLVI: of1949)applies. an. serving
» in any:part. of this State; lage ge \ lye pa oelpoorr Dos
*"(@) physically disabled, persons with total disability inone or botl:the
hands or legs, spastics, totally dumb or deafpersons or totally blind person
s:
“ “Drovided: thatsuch. physical disability:shall. be du ly certifiedby a Registered
Meaical Practitioner in the serviceoftheGovernment not below the rank of a. Civil
Surgeony |
:
198-I, Repeal and savings. —(1) ‘The Lamil Nadu Tax on Professions, Trades,
;. Callings and EmploymentsAct,1992 (Temi ! NaduAct 24of 1992) (bereafter in this
-. ' sectionreferred to-as.the 1992 Act),in its, application to the Village Panchayat,1s
here by repealed. er
oead
+04 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY —— ——==
_ (2) Where an employer hasfailed to file any return under sub-section (1) of section 198-Dwithin the time of if the return filed by him appears to the Executive Authorityto be incorrect of incomplete, the Executive Authority shall, after making such enquiry as he considers necessary, determine the tax due and assess the employer to the best of his judgement and issue a notice of demand for the tax so assessed }
Provided that before assessing the tax due, the Executive Authority shall give the employer areasonable opportunity of being heard.
198-F. Penalty and Interest.— (1) In addition to the tax assessed under sub-section (11) of section 198-B
or sub-section (2) of section 198-E, the Executive Authority shall direct the person or employerto pay by way of penalty a sum,—
Which shall be, in the case of submission of incorrect or incomplete return,
one hundred per cent of the difference of the tax assessed and the tax paid as per
return: <> was Fw oe me :
Provided thatno penalty underthis sub-section shall be imposed after the period
ofthree years ‘from the date. of the order. of theassessment under. this Chapter and
unlessthe person affected has had:a reasonable opportunity of showing cause. against
‘gach imposition. © |
(2) On any amount remaining unpaid afterthe date specified for its payment,
the person or employer shall pay, in addition to the amount due, interest at such
ratenot exceeding one per cent per mensum of such amount for ‘the entire period
ofdefault, as may be prescribed.
198-G. Appeal.— e xe
(1) Any person or employeraggrieved by any order or decision of th e Exe-
cutive Authority in relationto the paymentoftax (including penalty, fee an d interest)
may, within such time as may be prescribed, appeal to the authority. prescribed
under section 174. |
=<"=(9) The decision -of the ‘authority referred'to in sub-section (1): shal l. be: final
and shall not be questioned in any court of law's - 0
_Provided:-that: no® such decision shall be made except aft er giving the person
affected:.areasonable: opportunity, of. being, heard. on
BegofteGatefee ede’ nee te oe — . Nothing contained in this Chapter shall apply to
,—
----(q) the members of theArmed. Forces o f the Union serving in any part of
this State, to. whom:the provisionsof the ArmyAc t, 1950.(Central Act XLVI, of 1950),
the Air Force - Act, 1950 (Central ActX LV of 1950). orthe Navy Act, 1957
(Central Act 62 of 1957) applies ; ox
(b) the members of the Crntral Reserve Police F orce to whom the Central
Reserve Police Force Act, 1949 (Central Act XLVI: of1949)applies. an. serving
» in any:part. of this State; lage ge \ lye pa oelpoorr Dos
*"(@) physically disabled, persons with total disability inone or botl:the
hands or legs, spastics, totally dumb or deafpersons or totally blind person
s:
“ “Drovided: thatsuch. physical disability:shall. be du ly certifiedby a Registered
Meaical Practitioner in the serviceoftheGovernment not below the rank of a. Civil
Surgeony |
:
198-I, Repeal and savings. —(1) ‘The Lamil Nadu Tax on Professions, Trades,
;. Callings and EmploymentsAct,1992 (Temi ! NaduAct 24of 1992) (bereafter in this
-. ' sectionreferred to-as.the 1992 Act),in its, application to the Village Panchayat,1s
here by repealed. er
oead
194 TAMI L NA DU GOVERN MENT GAZETTE EXTRAORDINARY _ - —__——-——-""-— \ _ (2) Where an employer has failed to file any return under sub-section (1) of section '198-D within the time or ii” the return filed by him appears to the Executive Authority to be incorrect or incomplete, the Executive Authority shall, after making such enquiry as he considers necessary, determine the tax due and assess the employu to the best of his judgement and issue a notice of demand for the tax so assessed 5 Provided that before assessing the tax due, the Executive Authority shall give the employer areasonable opportunity of being heard. lQS-F. Penalty and Interest.— (1) In. addition to the tax assessed under sub-section (11) of section 198-]! or sub-section (2) of section l98-E, the Executive Authority shall direct the person or employer to pay by way of penalty a sum,— Which shall be, in the ease of submission of incorrect or incomplete return, one hundred per cent of the dlficrcnce of the tax assessed and the tax paid as per return : Provided that no penalty under this sub-section shall be imposed after the period of- three ~years'from the date of the order of the assessment under this Chapter and unless the person affected has had a reasonable opportunity of showing cause against such imposition. , (2) On any amount remaining unpaid after the date specified for its payment, the person or employer shall pay, in addition to the amount due, interest at such rate-not exceeding one per cent per mensum of such amount for the entire period ohdefanlta as may be prescribed. 198-6. Appeal.— (1) Any person or employer aggrieved by any order or decision of the Exe- cutive Authority inrelation to the payment of tax (including penalty, fee and interest) may, within such time as may be prescribed, appeal to the authority prescribed under section 174. (2) The decision of the authority referred to in sub-section (1) shall be final and shall not be questioned in any court o-fplaw 2 , Provided-that no such decision shall be made except after giving the person infected: or teasomhlc opportunity, of being heard. v‘ : h 198-H Exemptions.— Nothing contained in this Chapter shall apply to ,— 3 (a) the members of the Armed Forces of the Union serving in any part of this State,.to whomthe provisions of the Amy Act. 1950 (Central Act mm, of 1950), theAir Force Act, 1950 (Central Act XLV at 1950) or the Navy Act, 1957 (Central Act 62 of 1957) applies; (b) the members of the 0 ntral Reserve Police Force to whom the Central '-_ Reserve Police Force Act, 1949 (Central Act XLVI of 1949) applies an sewing in anypartof this State; ‘ sabledpersous with total disability iiipne or both the totally dumb or deaf persons or totally blind persons : I (c) physically di hands or legs, spastics, , Provided that such physical disability shall 5; duly oert'iti‘edby aLRep’stered Medical Practitioner in the set-Vice of the Government not below the rank of a Civil Surgeon. 198-1. Re al and savings. -(1) 'I he 'lami'l Nadu ”tax on Professions, Trades, Calling: and Bezployments Act, 1992 (Team! Nada Act 24 of 1922) (herealjter in this section referred to asthe 1999 Amt in its application to the. Village Panchaynt. is M here by repealed. i
TAMIb NADU GOVERNMENT GAZETTE EXTRAORDINARY 195—————
(2) The repeal of the 1992 Act under sub-section (1) shali not affect,— (i) the previous operation ofthe said Actor anything doneor duly sufferedthereunder; or
(ii) any right, privileges, obligations or liabilities acquired, accrued orincurrea under the said Act 3 OF
(iii) any penalty, forfeiture or punishment incurred in respect of anyoffence committed,
(3) Notwithstanding the repeal] of the 1992 Act, the rates of tax of professions,trades, callings and employments specified in the Schedule to the said Act shallcontinue to apply for the period commencingonthe 1st day of April 1992 ana ending with the 30th day of September 1998 for the levy and collection of such tax for thesaid period where the taxs due under that Act has not been paid for the said period.
(4) The provisions ofthis Chapter, other than the rates of tax specified insub-section (2) of section 198-B and the provisionsrelating to penalty and interest,shall mutatis mutandis apply to the levy and collection of tax for the period mentionedin sub-section (3),
(5) The arrears of tax under the 1992 Act shall be paid in six equal halfyearly instalments in such manner and within such period as may be prescribed.,’’,
(By order of the Governor.) A, K. RAJAN,
Secretary to Government, Law Department.
TAMIb NADU GOVERNMENT GAZETTE EXTRAORDINARY 195—————
(2) The repeal of the 1992 Act under sub-section (1) shali not affect,— (i) the previous operation ofthe said Actor anything doneor duly sufferedthereunder; or
(ii) any right, privileges, obligations or liabilities acquired, accrued orincurrea under the said Act 3 OF
(iii) any penalty, forfeiture or punishment incurred in respect of anyoffence committed,
(3) Notwithstanding the repeal] of the 1992 Act, the rates of tax of professions,trades, callings and employments specified in the Schedule to the said Act shallcontinue to apply for the period commencingonthe 1st day of April 1992 ana ending with the 30th day of September 1998 for the levy and collection of such tax for thesaid period where the taxs due under that Act has not been paid for the said period.
(4) The provisions ofthis Chapter, other than the rates of tax specified insub-section (2) of section 198-B and the provisionsrelating to penalty and interest,shall mutatis mutandis apply to the levy and collection of tax for the period mentionedin sub-section (3),
(5) The arrears of tax under the 1992 Act shall be paid in six equal halfyearly instalments in such manner and within such period as may be prescribed.,’’,
(By order of the Governor.) A, K. RAJAN,
Secretary to Government, Law Department.
TAMIb NADU GOVERNMENT GAZETTE EXTRAORDINARY 195—————
(2) The repeal of the 1992 Act under sub-section (1) shali not affect,— (i) the previous operation ofthe said Actor anything doneor duly sufferedthereunder; or
(ii) any right, privileges, obligations or liabilities acquired, accrued orincurrea under the said Act 3 OF
(iii) any penalty, forfeiture or punishment incurred in respect of anyoffence committed,
(3) Notwithstanding the repeal] of the 1992 Act, the rates of tax of professions,trades, callings and employments specified in the Schedule to the said Act shallcontinue to apply for the period commencingonthe 1st day of April 1992 ana ending with the 30th day of September 1998 for the levy and collection of such tax for thesaid period where the taxs due under that Act has not been paid for the said period.
(4) The provisions ofthis Chapter, other than the rates of tax specified insub-section (2) of section 198-B and the provisionsrelating to penalty and interest,shall mutatis mutandis apply to the levy and collection of tax for the period mentionedin sub-section (3),
(5) The arrears of tax under the 1992 Act shall be paid in six equal halfyearly instalments in such manner and within such period as may be prescribed.,’’,
(By order of the Governor.) A, K. RAJAN,
Secretary to Government, Law Department.
TAMIb NADU GOVERNMENT GAZETTE EXTRAORDINARY 195—————
(2) The repeal of the 1992 Act under sub-section (1) shali not affect,— (i) the previous operation ofthe said Actor anything doneor duly sufferedthereunder; or
(ii) any right, privileges, obligations or liabilities acquired, accrued orincurrea under the said Act 3 OF
(iii) any penalty, forfeiture or punishment incurred in respect of anyoffence committed,
(3) Notwithstanding the repeal] of the 1992 Act, the rates of tax of professions,trades, callings and employments specified in the Schedule to the said Act shallcontinue to apply for the period commencingonthe 1st day of April 1992 ana ending with the 30th day of September 1998 for the levy and collection of such tax for thesaid period where the taxs due under that Act has not been paid for the said period.
(4) The provisions ofthis Chapter, other than the rates of tax specified insub-section (2) of section 198-B and the provisionsrelating to penalty and interest,shall mutatis mutandis apply to the levy and collection of tax for the period mentionedin sub-section (3),
(5) The arrears of tax under the 1992 Act shall be paid in six equal halfyearly instalments in such manner and within such period as may be prescribed.,’’,
(By order of the Governor.) A, K. RAJAN,
Secretary to Government, Law Department.
TAMIB NADU GOVERNMENT GAZETTE EXTRAORDINARY 195 m M‘- V (2) The repeal of the 1992 Act under sub-section (1) shall not infect,— (i) the previous operation of the said Act or anything done or duly sulfered thereunder; or (ii) any right, privileges, obligations or liabilities acquired. accrued or incurrrn under the said Act ; or (iii) any penalty, forfeiture or punishment incurred in respect of any ofienee committed. (4) The provisions of this Chapter, other than the rates of tax specified in sub-5600011. (2) 0f Seqtlon 198-3 and the provisions relating to penalty and interest, shall mutatis mutandls apply to the levy and collection of tax for the period mentioned in sub—section (3). l5) The arrears of tax under the 1992 Act shall be paid in six equal half yearly instalments in such manner and within such period as may be prescribed.”. (By order of the Governor.) A. K. RAJAN, Secretary to Gomnment. Law Department.
TAMIL NADU GOVERNMENT GAZETTE.
EXTRAORDINARY
—
pustisHED BY AUTHORITY
No. 218] CHENNAI, TUESDAY, MARCH 16, 1999 ie Panguni 2, Vekuthaniya, Thiruvalluvar Aan
du—2030
Part IV— Section 2
Tamii Nacu Acts and Ordinances.
CONTENTS.
Pages.
Act :
No. 1 of 1999—Chennai City Police (Amendment). 6
No. 2 of 1999—Tamil Nadu Panchayats (Amend: ment) 7
No. 3 of 1999—Tamil Nadu Agricul#ural Produce Marketing (Regulation) Amendment 9
No. 4 of 1999—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment .. 11
“
: “AsGroup) v-2 Ex (218) || + 8
TAMIL NADU GOVERNMENT GAZETTE.
EXTRAORDINARY
—
pustisHED BY AUTHORITY
No. 218] CHENNAI, TUESDAY, MARCH 16, 1999 ie Panguni 2, Vekuthaniya, Thiruvalluvar Aan
du—2030
Part IV— Section 2
Tamii Nacu Acts and Ordinances.
CONTENTS.
Pages.
Act :
No. 1 of 1999—Chennai City Police (Amendment). 6
No. 2 of 1999—Tamil Nadu Panchayats (Amend: ment) 7
No. 3 of 1999—Tamil Nadu Agricul#ural Produce Marketing (Regulation) Amendment 9
No. 4 of 1999—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment .. 11
“
: “AsGroup) v-2 Ex (218) || + 8
TAMIL NADU GOVERNMENT GAZETTE.
EXTRAORDINARY
—
pustisHED BY AUTHORITY
No. 218] CHENNAI, TUESDAY, MARCH 16, 1999 ie Panguni 2, Vekuthaniya, Thiruvalluvar Aan
du—2030
Part IV— Section 2
Tamii Nacu Acts and Ordinances.
CONTENTS.
Pages.
Act :
No. 1 of 1999—Chennai City Police (Amendment). 6
No. 2 of 1999—Tamil Nadu Panchayats (Amend: ment) 7
No. 3 of 1999—Tamil Nadu Agricul#ural Produce Marketing (Regulation) Amendment 9
No. 4 of 1999—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment .. 11
“
: “AsGroup) v-2 Ex (218) || + 8
TAMIL NADU GOVERNMENT GAZETTE.
EXTRAORDINARY
—
pustisHED BY AUTHORITY
No. 218] CHENNAI, TUESDAY, MARCH 16, 1999 ie Panguni 2, Vekuthaniya, Thiruvalluvar Aan
du—2030
Part IV— Section 2
Tamii Nacu Acts and Ordinances.
CONTENTS.
Pages.
Act :
No. 1 of 1999—Chennai City Police (Amendment). 6
No. 2 of 1999—Tamil Nadu Panchayats (Amend: ment) 7
No. 3 of 1999—Tamil Nadu Agricul#ural Produce Marketing (Regulation) Amendment 9
No. 4 of 1999—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment .. 11
“
: “AsGroup) v-2 Ex (218) || + 8
TAMIL NADU GOVERNMENT GAZETTE; EXTRAORDINARY PUBLISHED BY AUTHORITV ' o. 218] CHENNAI, TUESDAY, MARCH 16, 1999 Panguni 2, Vehnhaniya, Thimvllluvnx Aztlan—2030 Part IV —— Section 2 Tamil Nadu Acts and 0rdlnancu. CONTENTS. Pages. Act : No.1 of 1999—Chennai City Police (Amendment). 6 No. 2 of 1999—Tamil Nadu Panchnyats (Amend» ml) 7 No.3 of 1999—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment .. 9 No. 4 of l999—Tamil _Nad|l Cooperative Societies (Appalntment of Special Oflicers) Amendment .. ll IZAfGNIIfllvfiEx um .I .1 ’5
JAMIL NADU Goy , ———- RNMENT GAZETTE EXTRAORDINARY 7
The following Ac t of
the Tami
Governor on the ]2 amil N wos
2th Merch adu L egislative A
. 1996 andis hereby published forSeeeealinformati —_on; —
ACT No. 2 OF 1999, An Act“200 Jurther to amend the Temil Nady Penchayats Act, 1994
BE it cnacted Fiftieth Y y the Legislative Aear of the Republic ct In“eoenblyoe State of Tamil Nadu in the
1. (1) This Act ma .
1999. y be called the TamilN
adu Panchayats{(Ame ndment) Act, Shorttitle
and commence- ment.
_ (2) It shall come isotification, appoint, meinto force on such date as the State Government may, by
2. In secti :
to as the PrincipalAGD,hasuseecton),alisansGd), thefol lowingcl referred Amendment of
be inserted, namely : — ion (3), after clause (4), the fo
llowing clause shall secti on 37.
“* (dd) found that he does not belo i( ngto Scheduled C S contesting any seat reserved for Scheduled Caste or ledCasteorScheduledyal
Amendment of 3. In section 38 of the Principal Act, afte
r clause (f), the following clause section 38.
shall be inserted, namely: —
ong to Scheduled Caste or Scheduled Tribe,
«¢ (ff) is found that he does not bel
but has been elected from th e seat reserved for Scheduled
Caste or Scheduled Tribe.”
Amendment of
4,Insection 84 of the Princ ipal Act, in clause (2), in the
proviso, for the word
“president”, the words “ e xecutive authority” shall be s
ubstituted. section 84.
5. In section 205 of the principal Act,—
Amendmentof section 205.
(1)in sub-section (8 ), after the expressi
on ‘the explanation, if any; of the
resident”, the expre ssion “and the propo
sal for the removalof: president”,
shall be inserted.
(2) after sub-secti on (8
be inserted, namley: —
), the following su b-section shall
“(8-A) There shall be no debate in any
meeting underthis se ction.”.
Act, in su b-sectio n (8); after the e
xpression Amen dment or
, i section 207.
. ion 207 of the princi
pal 3 a
sitheexplanati on. if any, of
the chairman’, the expression
and the proposa l for
7, In section 227 of the pr
incipa f
the expression “the village pa
nchayat shal l be inserted.
inci i p-section(4),
8. Insection 260ofthe pri
ncipalAct, in su
the word eeeo ntest” shall
be substituted -
Amendment ofd “contact”,for the wor n sorion 260.4
(By ordet o f the Gover
nor)
K. PARTHAS ARATHY,
- Secretary t o Government,
Law Departme nt.
JAMIL NADU Goy , ———- RNMENT GAZETTE EXTRAORDINARY 7
The following Ac t of
the Tami
Governor on the ]2 amil N wos
2th Merch adu L egislative A
. 1996 andis hereby published forSeeeealinformati —_on; —
ACT No. 2 OF 1999, An Act“200 Jurther to amend the Temil Nady Penchayats Act, 1994
BE it cnacted Fiftieth Y y the Legislative Aear of the Republic ct In“eoenblyoe State of Tamil Nadu in the
1. (1) This Act ma .
1999. y be called the TamilN
adu Panchayats{(Ame ndment) Act, Shorttitle
and commence- ment.
_ (2) It shall come isotification, appoint, meinto force on such date as the State Government may, by
2. In secti :
to as the PrincipalAGD,hasuseecton),alisansGd), thefol lowingcl referred Amendment of
be inserted, namely : — ion (3), after clause (4), the fo
llowing clause shall secti on 37.
“* (dd) found that he does not belo i( ngto Scheduled C S contesting any seat reserved for Scheduled Caste or ledCasteorScheduledyal
Amendment of 3. In section 38 of the Principal Act, afte
r clause (f), the following clause section 38.
shall be inserted, namely: —
ong to Scheduled Caste or Scheduled Tribe,
«¢ (ff) is found that he does not bel
but has been elected from th e seat reserved for Scheduled
Caste or Scheduled Tribe.”
Amendment of
4,Insection 84 of the Princ ipal Act, in clause (2), in the
proviso, for the word
“president”, the words “ e xecutive authority” shall be s
ubstituted. section 84.
5. In section 205 of the principal Act,—
Amendmentof section 205.
(1)in sub-section (8 ), after the expressi
on ‘the explanation, if any; of the
resident”, the expre ssion “and the propo
sal for the removalof: president”,
shall be inserted.
(2) after sub-secti on (8
be inserted, namley: —
), the following su b-section shall
“(8-A) There shall be no debate in any
meeting underthis se ction.”.
Act, in su b-sectio n (8); after the e
xpression Amen dment or
, i section 207.
. ion 207 of the princi
pal 3 a
sitheexplanati on. if any, of
the chairman’, the expression
and the proposa l for
7, In section 227 of the pr
incipa f
the expression “the village pa
nchayat shal l be inserted.
inci i p-section(4),
8. Insection 260ofthe pri
ncipalAct, in su
the word eeeo ntest” shall
be substituted -
Amendment ofd “contact”,for the wor n sorion 260.4
(By ordet o f the Gover
nor)
K. PARTHAS ARATHY,
- Secretary t o Government,
Law Departme nt.
JAMIL NADU Goy , ———- RNMENT GAZETTE EXTRAORDINARY 7
The following Ac t of
the Tami
Governor on the ]2 amil N wos
2th Merch adu L egislative A
. 1996 andis hereby published forSeeeealinformati —_on; —
ACT No. 2 OF 1999, An Act“200 Jurther to amend the Temil Nady Penchayats Act, 1994
BE it cnacted Fiftieth Y y the Legislative Aear of the Republic ct In“eoenblyoe State of Tamil Nadu in the
1. (1) This Act ma .
1999. y be called the TamilN
adu Panchayats{(Ame ndment) Act, Shorttitle
and commence- ment.
_ (2) It shall come isotification, appoint, meinto force on such date as the State Government may, by
2. In secti :
to as the PrincipalAGD,hasuseecton),alisansGd), thefol lowingcl referred Amendment of
be inserted, namely : — ion (3), after clause (4), the fo
llowing clause shall secti on 37.
“* (dd) found that he does not belo i( ngto Scheduled C S contesting any seat reserved for Scheduled Caste or ledCasteorScheduledyal
Amendment of 3. In section 38 of the Principal Act, afte
r clause (f), the following clause section 38.
shall be inserted, namely: —
ong to Scheduled Caste or Scheduled Tribe,
«¢ (ff) is found that he does not bel
but has been elected from th e seat reserved for Scheduled
Caste or Scheduled Tribe.”
Amendment of
4,Insection 84 of the Princ ipal Act, in clause (2), in the
proviso, for the word
“president”, the words “ e xecutive authority” shall be s
ubstituted. section 84.
5. In section 205 of the principal Act,—
Amendmentof section 205.
(1)in sub-section (8 ), after the expressi
on ‘the explanation, if any; of the
resident”, the expre ssion “and the propo
sal for the removalof: president”,
shall be inserted.
(2) after sub-secti on (8
be inserted, namley: —
), the following su b-section shall
“(8-A) There shall be no debate in any
meeting underthis se ction.”.
Act, in su b-sectio n (8); after the e
xpression Amen dment or
, i section 207.
. ion 207 of the princi
pal 3 a
sitheexplanati on. if any, of
the chairman’, the expression
and the proposa l for
7, In section 227 of the pr
incipa f
the expression “the village pa
nchayat shal l be inserted.
inci i p-section(4),
8. Insection 260ofthe pri
ncipalAct, in su
the word eeeo ntest” shall
be substituted -
Amendment ofd “contact”,for the wor n sorion 260.4
(By ordet o f the Gover
nor)
K. PARTHAS ARATHY,
- Secretary t o Government,
Law Departme nt.
JAMIL NADU Goy , ———- RNMENT GAZETTE EXTRAORDINARY 7
The following Ac t of
the Tami
Governor on the ]2 amil N wos
2th Merch adu L egislative A
. 1996 andis hereby published forSeeeealinformati —_on; —
ACT No. 2 OF 1999, An Act“200 Jurther to amend the Temil Nady Penchayats Act, 1994
BE it cnacted Fiftieth Y y the Legislative Aear of the Republic ct In“eoenblyoe State of Tamil Nadu in the
1. (1) This Act ma .
1999. y be called the TamilN
adu Panchayats{(Ame ndment) Act, Shorttitle
and commence- ment.
_ (2) It shall come isotification, appoint, meinto force on such date as the State Government may, by
2. In secti :
to as the PrincipalAGD,hasuseecton),alisansGd), thefol lowingcl referred Amendment of
be inserted, namely : — ion (3), after clause (4), the fo
llowing clause shall secti on 37.
“* (dd) found that he does not belo i( ngto Scheduled C S contesting any seat reserved for Scheduled Caste or ledCasteorScheduledyal
Amendment of 3. In section 38 of the Principal Act, afte
r clause (f), the following clause section 38.
shall be inserted, namely: —
ong to Scheduled Caste or Scheduled Tribe,
«¢ (ff) is found that he does not bel
but has been elected from th e seat reserved for Scheduled
Caste or Scheduled Tribe.”
Amendment of
4,Insection 84 of the Princ ipal Act, in clause (2), in the
proviso, for the word
“president”, the words “ e xecutive authority” shall be s
ubstituted. section 84.
5. In section 205 of the principal Act,—
Amendmentof section 205.
(1)in sub-section (8 ), after the expressi
on ‘the explanation, if any; of the
resident”, the expre ssion “and the propo
sal for the removalof: president”,
shall be inserted.
(2) after sub-secti on (8
be inserted, namley: —
), the following su b-section shall
“(8-A) There shall be no debate in any
meeting underthis se ction.”.
Act, in su b-sectio n (8); after the e
xpression Amen dment or
, i section 207.
. ion 207 of the princi
pal 3 a
sitheexplanati on. if any, of
the chairman’, the expression
and the proposa l for
7, In section 227 of the pr
incipa f
the expression “the village pa
nchayat shal l be inserted.
inci i p-section(4),
8. Insection 260ofthe pri
ncipalAct, in su
the word eeeo ntest” shall
be substituted -
Amendment ofd “contact”,for the wor n sorion 260.4
(By ordet o f the Gover
nor)
K. PARTHAS ARATHY,
- Secretary t o Government,
Law Departme nt.
TAMIL NADU Gov "‘ " ‘ ERNMENT GAZETTE EXTRAORDINARY 7 The following Act of the '1' ' Governor culhe 1-. 811111 N . . -th 2 fidu Leglsiatxve . M [Ch 1999 and is hereby firs'jiitsrirbcii ggzgsgrailigfgiigii Of the on:— ACT Not 2 01-1999. Ari Am t, 1‘ rihrr to amend the Tamil Nallu Pimhaym Act 1994 BE it enacted by the Le _ ~ .1 . Fiftieth Year of th gls an“ A5sel’lbly of the State of Tamil Nadu inthc e Republic of India as follows:» 1-”)This Act ma . 1099. ybe called the TamilNadu Panchayats|(Amendment)Act, Short title and commence- Infilt- . , (2) It shall co - flOtIflcation, appoint me into force on such date as the State Government may, by 2. I ' . .0 mimetms§‘issezwmammmm 1994 mm W mm or be inserted, WU ;_:_ ‘°n( )» after clause (d),the following clause shall section 37. 11 (dd) found that he does not belo ' . ngto Scheduled Cast S h contesting any seat reserved for Scheduled Caste or Seheduleiiqi'ribce 52%33305 3. In section 33 of the Princi a] A t f ' shall be inserted, namely:7 1: c , a ter clause (0, the followrng clause mfixgtsg " (if) is found that he does not belong to Scheduled Caste or Scheduled Tribe. but has been eleCted from the seat reserved for Scheduled Caste or Scheduled Tribe". 4..ln section 84 of the Principal Act, in clause (a), in the proviso, for the word Amendment of "meadow”, the words “ exeelitlve authority” shall be substituted. section 84. 5. In section 205 of the principal Act,— Amendment of section 205. after the expression “the explanation, if any. of the (I)in sub-section (8), ' " president", the expression "and the proposal for the removal of ihe pr ent . shall be inserted. (2) after subsection (8). the following sub—section shall be inserted, nnmley:— o debate in any meeting undsr this section". “(S-A) There Shall be n in subsection (8), after the expression Amendment of ' ci 8.1 Act. hgfptrli: ciliaitman", the expression “and the proposal for section 207. ” shallbe inserted. 6. In section 20? of t “the explanation. if any, the removal of the chairman the expression“by the police”, Amendment at us of 7 l l 3 Ct after . 7. [ e ran 22 ofthfi princtp’ 1A . . "It cxpreflim; “the village panchayat Shall be inserted. section 221 sec 0 pr! CI'PSIACI ifl lub'seCth- fl 4 f0! theword"contact” Amen men 0 ' 'n , ( ), I d. t .f 8.111 lion 26 3fthcl i . 1 the word "60th he} Governor) K. PARTHASARA'I HY, warmer-l, Law Department. (By ordet of t secretary to G
© { GOVERNMENT OF TAMIL NADU
' Li
(Registered No. M-1 | |ee (Price: 4 60 Paise
————_———-_
TAMIL NADU GOVERNMENT GAZETTE
| x E Ag — XTRAORDINARY PUELISHED BY AUTHORITY
—— mmaesn |
era eee |No. 487) CHENNAI, WEDNESDAY, JUNE 16, 1999—_— ~ Aani 2, Pramathi, Thiruvalluvar Aandu—2030
Part 1V—Section 2 Tamil Nadu Acts and Ordinancea,
es
CONTENTS
Poges. ACTS : my
No. 17 of 1999—Tamil Nadu Industrial Esta- blishments (Conferment of Permanent maa , to Workmen) Amendment .. 142
No. 18 of 1999—Tamil Nadu Shops and Ester blishments Amendment fete! 143
No. 19 of 1999—Tamil Nadu Piachiynis (Second Amendment) oe .. ee 145,
No. 20 of 1999—Tamil Nadu Urban Land (Ceiling and Regulation) Amendment .. 141
fA Group) 1V-2 Ba (487)—1 ( 141 |
© { GOVERNMENT OF TAMIL NADU
' Li
(Registered No. M-1 | |ee (Price: 4 60 Paise
————_———-_
TAMIL NADU GOVERNMENT GAZETTE
| x E Ag — XTRAORDINARY PUELISHED BY AUTHORITY
—— mmaesn |
era eee |No. 487) CHENNAI, WEDNESDAY, JUNE 16, 1999—_— ~ Aani 2, Pramathi, Thiruvalluvar Aandu—2030
Part 1V—Section 2 Tamil Nadu Acts and Ordinancea,
es
CONTENTS
Poges. ACTS : my
No. 17 of 1999—Tamil Nadu Industrial Esta- blishments (Conferment of Permanent maa , to Workmen) Amendment .. 142
No. 18 of 1999—Tamil Nadu Shops and Ester blishments Amendment fete! 143
No. 19 of 1999—Tamil Nadu Piachiynis (Second Amendment) oe .. ee 145,
No. 20 of 1999—Tamil Nadu Urban Land (Ceiling and Regulation) Amendment .. 141
fA Group) 1V-2 Ba (487)—1 ( 141 |
© { GOVERNMENT OF TAMIL NADU
' Li
(Registered No. M-1 | |ee (Price: 4 60 Paise
————_———-_
TAMIL NADU GOVERNMENT GAZETTE
| x E Ag — XTRAORDINARY PUELISHED BY AUTHORITY
—— mmaesn |
era eee |No. 487) CHENNAI, WEDNESDAY, JUNE 16, 1999—_— ~ Aani 2, Pramathi, Thiruvalluvar Aandu—2030
Part 1V—Section 2 Tamil Nadu Acts and Ordinancea,
es
CONTENTS
Poges. ACTS : my
No. 17 of 1999—Tamil Nadu Industrial Esta- blishments (Conferment of Permanent maa , to Workmen) Amendment .. 142
No. 18 of 1999—Tamil Nadu Shops and Ester blishments Amendment fete! 143
No. 19 of 1999—Tamil Nadu Piachiynis (Second Amendment) oe .. ee 145,
No. 20 of 1999—Tamil Nadu Urban Land (Ceiling and Regulation) Amendment .. 141
fA Group) 1V-2 Ba (487)—1 ( 141 |
© { GOVERNMENT OF TAMIL NADU
' Li
(Registered No. M-1 | |ee (Price: 4 60 Paise
————_———-_
TAMIL NADU GOVERNMENT GAZETTE
| x E Ag — XTRAORDINARY PUELISHED BY AUTHORITY
—— mmaesn |
era eee |No. 487) CHENNAI, WEDNESDAY, JUNE 16, 1999—_— ~ Aani 2, Pramathi, Thiruvalluvar Aandu—2030
Part 1V—Section 2 Tamil Nadu Acts and Ordinancea,
es
CONTENTS
Poges. ACTS : my
No. 17 of 1999—Tamil Nadu Industrial Esta- blishments (Conferment of Permanent maa , to Workmen) Amendment .. 142
No. 18 of 1999—Tamil Nadu Shops and Ester blishments Amendment fete! 143
No. 19 of 1999—Tamil Nadu Piachiynis (Second Amendment) oe .. ee 145,
No. 20 of 1999—Tamil Nadu Urban Land (Ceiling and Regulation) Amendment .. 141
fA Group) 1V-2 Ba (487)—1 ( 141 |
«’D ('GngwNMEN" 0" 'AMIL NADU V 1 , ; . [Regina-ad No. '04 1 [Wang a) Pdla CHENNAI, WEDNESDAY. JUNE 16, 1999 Aa1i 7., [’rrmthi, 1 » Thiruvalluvar Aandu—ZOJO Part lV—Section 2 Toni] Nldu Acts and Ordinary». —, CONTENTS Pm. ACIS :‘ i N0. 17 of l99LTnmil Nndu Indian-kl Eat:- bh'shmtx (Conferment of Pea-mania: Status to Workman) Amzndment .. .. .. 142 No. 18 Of 1999—Tnmil Nndu Shops Ind Est]- bliahmmh Amendmmt v.:.- .. MB No. 19 of l999—Tnmil Nldu Panchnyat: (Swami Aluminium) .. .. .. 145 No. 20 of 1999—1111111 Nadu Urbln mil (ailing and Rczullfion) Amendment .. 141 “ GI«mm-2 mum-1 I 1“ 1
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 146—— a . .The following Actof the Tamil Nadu Legislative Assembly received the assentofi Govecnor on the 16th June 1999 and is hereby published for generalinformation:—
ACT No. 19 OF 1999. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bp it enacted by the Legislative AssemblFiftieth Year of the Republic of I y of the State of Tamil Nadu in the
ndia as follows :— 1. (1) This Act maybe called the Tamil Nadu Panchayats (Second Amendment) Short titleAct, 1999.
and commence- ment.
tia @) It shall Come into force on such date as the State Government may, bynotification, appoint.
hall Nadu 2. In section 159 of the Tamil Nadu Panchayats Act, 1994,— ese921 o of section .
4, (1) for sub-section (2), the following sub-section shall be substituted,namely :—
nchayat village shall beused for any of the purposesspecified in the notification issued S
under sub-section 1)withouta licence and except in accordance with the conditions specified in suchlicence.” ;
(2) for sub-section (4), the following sub-section shall be substituted,namely :— a J~- ~ 2¢
“(4) The village panchayat shall be the authority competentto ‘grant theFlicence or to refuse to grant it”.
(By order of the Governor)
K. PARTHASARATRY, Secretary to Govern ;Law De meng,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 146—— a . .The following Actof the Tamil Nadu Legislative Assembly received the assentofi Govecnor on the 16th June 1999 and is hereby published for generalinformation:—
ACT No. 19 OF 1999. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bp it enacted by the Legislative AssemblFiftieth Year of the Republic of I y of the State of Tamil Nadu in the
ndia as follows :— 1. (1) This Act maybe called the Tamil Nadu Panchayats (Second Amendment) Short titleAct, 1999.
and commence- ment.
tia @) It shall Come into force on such date as the State Government may, bynotification, appoint.
hall Nadu 2. In section 159 of the Tamil Nadu Panchayats Act, 1994,— ese921 o of section .
4, (1) for sub-section (2), the following sub-section shall be substituted,namely :—
nchayat village shall beused for any of the purposesspecified in the notification issued S
under sub-section 1)withouta licence and except in accordance with the conditions specified in suchlicence.” ;
(2) for sub-section (4), the following sub-section shall be substituted,namely :— a J~- ~ 2¢
“(4) The village panchayat shall be the authority competentto ‘grant theFlicence or to refuse to grant it”.
(By order of the Governor)
K. PARTHASARATRY, Secretary to Govern ;Law De meng,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 146—— a . .The following Actof the Tamil Nadu Legislative Assembly received the assentofi Govecnor on the 16th June 1999 and is hereby published for generalinformation:—
ACT No. 19 OF 1999. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bp it enacted by the Legislative AssemblFiftieth Year of the Republic of I y of the State of Tamil Nadu in the
ndia as follows :— 1. (1) This Act maybe called the Tamil Nadu Panchayats (Second Amendment) Short titleAct, 1999.
and commence- ment.
tia @) It shall Come into force on such date as the State Government may, bynotification, appoint.
hall Nadu 2. In section 159 of the Tamil Nadu Panchayats Act, 1994,— ese921 o of section .
4, (1) for sub-section (2), the following sub-section shall be substituted,namely :—
nchayat village shall beused for any of the purposesspecified in the notification issued S
under sub-section 1)withouta licence and except in accordance with the conditions specified in suchlicence.” ;
(2) for sub-section (4), the following sub-section shall be substituted,namely :— a J~- ~ 2¢
“(4) The village panchayat shall be the authority competentto ‘grant theFlicence or to refuse to grant it”.
(By order of the Governor)
K. PARTHASARATRY, Secretary to Govern ;Law De meng,
| NT GAZETI'E EXTRAORDINARY l4 5 M l The following Ant of the Tamil Nadu Legislative Assembly received the assent of the Governor on thb 16th Inna 1999 and ‘ hai- b ubl' hed f i- elm-Bl informationh— '5 e YD Is a 5 ACT No. 19 OF 1999.‘ 1. (l) ThisAct A 1999 may be called the Tamil Nadu Panchnyats (Second Amendment) Short title ct, . ' mam. _ (2.) It shall come into force on such date as the State Government may, by notification, appoint. 2. In section 159 of the Tamil Nadu Panchayats Act, 1994.— l (l) for sub-section (2), the following sub-section shall be substituted, name )7 :— ' “( 2) The village panchnyat may with the previous approval 01 the prescrib- ed authority, notify that no place within the limit 5 of the panchayat village shall be used for any of the purposes specified in the notification issued under sub-section ‘1) without: licence and except in accordance with the conditions specified in such licence. .‘ (2) for sub-section (4), the following sub-section shall be substituted, namely :— ‘ , "(4) The village panchayat shall be the authority competent to ”giant um]; licence or to refuse to yant it”. (By order of the Governor) K. PART Law De Amdment of action 159. TE? Secretary to Gown i m In.“
YERNMENT YF LAMIL NADU _afRegistered No. »
e 1999 ey UE Mage SUEUE ae * (Price: Rs. 309
TAMIL,NADU Vs GOVERNMENT GAZETTE
EXTRAORDINARY _ PUBLISHED BY AUTHORITY: - 12hee,>
Ive g —
CHENNAT, THURSDAY, JUNE 17, 1999
Aani 3, Pramathi, Thiruvalluvar Aandu-2030
oe— Te ow. LC ate ey i 2 , tty . ae boabet. wey Mt . ;
a e 3 \+ Part IV — Section 2 °)
-Tamil Nadu Acts and Ordinances.”, ~ mu a a ,=,a ws
CONTENTS
Pages. Pages.
Acts : , "RTpiu Acts—cent. No. 21 of 1999—Tamil Nadu Societies Registra- ; No. 28 of 1999—Tamil Nadu General Sales Tax
tion Amendment 150 (Sixth Amendment} . = 175-176
» No. 22 of 1999—Tamil Nadu Slum Areas No. 29 of 1999—Tamil Nadu Panchayats5 (Third (improvement and clearance) Amenament .. 151 Amendment) _. 177-17
No, 23 of 1999—Tamil Nadu Mojor Vehicles No. 30 of 1999—Tamil Nadu Panchayats (Fourth Taxation Amendment . ns 153 Amendment) . -s 179-188
No. 24 of 1999—Tamil Nadu Protection of No. 31 cf 1999—Tamil Nadu Panchayats (Fifth tagerests of deposits (in Ftnancial Establish- Amendment) .. 18t ments) Amendment, rs 155
a No. 32 of 1999—Tamil Nadu Fanchayats (Sixth No. 25 of 1999—Tamil Nadu Advocates’ lerks Amendment) 1. se {83-184 Welfare Fund Amendment we 157--185
No No. 33 of 1999—Tamil Nadu Animals and Birds0. 25 of 1999—Tamil Nadu General Sales Tax in Urban Areas (Control and Regulation) (Second Amendment) . : 167--172 Amendment oe -- # 125
No, 34 of 1999—sTamil Nadu State Council for Higher Education (Amendment) oo 2 &8T
=.
No. 27 of 1999__Tamil Nadu General Sales Tax (Third Amendment) ee
{A Group) IV-2 Bx. (491) =I | ( 119 \
YERNMENT YF LAMIL NADU _afRegistered No. »
e 1999 ey UE Mage SUEUE ae * (Price: Rs. 309
TAMIL,NADU Vs GOVERNMENT GAZETTE
EXTRAORDINARY _ PUBLISHED BY AUTHORITY: - 12hee,>
Ive g —
CHENNAT, THURSDAY, JUNE 17, 1999
Aani 3, Pramathi, Thiruvalluvar Aandu-2030
oe— Te ow. LC ate ey i 2 , tty . ae boabet. wey Mt . ;
a e 3 \+ Part IV — Section 2 °)
-Tamil Nadu Acts and Ordinances.”, ~ mu a a ,=,a ws
CONTENTS
Pages. Pages.
Acts : , "RTpiu Acts—cent. No. 21 of 1999—Tamil Nadu Societies Registra- ; No. 28 of 1999—Tamil Nadu General Sales Tax
tion Amendment 150 (Sixth Amendment} . = 175-176
» No. 22 of 1999—Tamil Nadu Slum Areas No. 29 of 1999—Tamil Nadu Panchayats5 (Third (improvement and clearance) Amenament .. 151 Amendment) _. 177-17
No, 23 of 1999—Tamil Nadu Mojor Vehicles No. 30 of 1999—Tamil Nadu Panchayats (Fourth Taxation Amendment . ns 153 Amendment) . -s 179-188
No. 24 of 1999—Tamil Nadu Protection of No. 31 cf 1999—Tamil Nadu Panchayats (Fifth tagerests of deposits (in Ftnancial Establish- Amendment) .. 18t ments) Amendment, rs 155
a No. 32 of 1999—Tamil Nadu Fanchayats (Sixth No. 25 of 1999—Tamil Nadu Advocates’ lerks Amendment) 1. se {83-184 Welfare Fund Amendment we 157--185
No No. 33 of 1999—Tamil Nadu Animals and Birds0. 25 of 1999—Tamil Nadu General Sales Tax in Urban Areas (Control and Regulation) (Second Amendment) . : 167--172 Amendment oe -- # 125
No, 34 of 1999—sTamil Nadu State Council for Higher Education (Amendment) oo 2 &8T
=.
No. 27 of 1999__Tamil Nadu General Sales Tax (Third Amendment) ee
{A Group) IV-2 Bx. (491) =I | ( 119 \
YERNMENT YF LAMIL NADU _afRegistered No. »
e 1999 ey UE Mage SUEUE ae * (Price: Rs. 309
TAMIL,NADU Vs GOVERNMENT GAZETTE
EXTRAORDINARY _ PUBLISHED BY AUTHORITY: - 12hee,>
Ive g —
CHENNAT, THURSDAY, JUNE 17, 1999
Aani 3, Pramathi, Thiruvalluvar Aandu-2030
oe— Te ow. LC ate ey i 2 , tty . ae boabet. wey Mt . ;
a e 3 \+ Part IV — Section 2 °)
-Tamil Nadu Acts and Ordinances.”, ~ mu a a ,=,a ws
CONTENTS
Pages. Pages.
Acts : , "RTpiu Acts—cent. No. 21 of 1999—Tamil Nadu Societies Registra- ; No. 28 of 1999—Tamil Nadu General Sales Tax
tion Amendment 150 (Sixth Amendment} . = 175-176
» No. 22 of 1999—Tamil Nadu Slum Areas No. 29 of 1999—Tamil Nadu Panchayats5 (Third (improvement and clearance) Amenament .. 151 Amendment) _. 177-17
No, 23 of 1999—Tamil Nadu Mojor Vehicles No. 30 of 1999—Tamil Nadu Panchayats (Fourth Taxation Amendment . ns 153 Amendment) . -s 179-188
No. 24 of 1999—Tamil Nadu Protection of No. 31 cf 1999—Tamil Nadu Panchayats (Fifth tagerests of deposits (in Ftnancial Establish- Amendment) .. 18t ments) Amendment, rs 155
a No. 32 of 1999—Tamil Nadu Fanchayats (Sixth No. 25 of 1999—Tamil Nadu Advocates’ lerks Amendment) 1. se {83-184 Welfare Fund Amendment we 157--185
No No. 33 of 1999—Tamil Nadu Animals and Birds0. 25 of 1999—Tamil Nadu General Sales Tax in Urban Areas (Control and Regulation) (Second Amendment) . : 167--172 Amendment oe -- # 125
No, 34 of 1999—sTamil Nadu State Council for Higher Education (Amendment) oo 2 &8T
=.
No. 27 of 1999__Tamil Nadu General Sales Tax (Third Amendment) ee
{A Group) IV-2 Bx. (491) =I | ( 119 \
VeRNMENT U'." IAMIL NADU m|mud No.3t IAMiL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY , V | NO- 491] CHENNAI, THURSDAY. JUNE 17.1999 Ami 3. Pramalhi. Thimvalluvav Aandu-zoso 4' Part IV — Section 2 {:1 _-Tamil Nadu Acts and Ordinancecf‘ “« t , I" ' \‘K v. C ONTBNTS Pagax. Pug!!- LAm: ' ' ' {154m ACIS’vdnt. No. II of l999—Tamil Nadu Societies Registra- No. 33 of 1999‘1'anm Nadu General Sales 1-“ {ion Amendmult .. .. 150 (sixth Amendment) __ .4 175-176 N0» 21 0f 1999—Tamil NM“ 5'3"“ Am“ No 29 of1999gTamilNddu Panchayals (Third [improvement and clearance) Amenoment .. 151 Amendment) .. 177-178 N:- 23 at 1999~Tamil Nadu Monor Which“ No. 30 of I999~Tnmil Nudu Panchayafi (Fourth Taxation Amendment .. 1- 153 Amendmenu . 179-130 ”9- 24 at 1999—Tamil Md“ mango“ of N(.. 31 of 1999—T1mil Nadu Panchayats (Fifth "Items“ of deposits (In F‘nancml Estubluh Amendment) .. ‘3‘ menu) Amendment .. 155 ‘ No 32 of 1999«'1‘am\l Nadu lunchayat: (Sith N0 25 of 1999—Tamil Nadu Advocates Cuerxs Amendment) .. .. [83—184 Welfare Fund Amendmcnt .. 157.455 , Na, 33 of 1999—Tamil Nadu Animals and Birds N0 25 of 1999_Tamil Nadu General Sales Tax in Urban Amas (Control and Regulafion) (Swami Amendment) ~ 167"”: Amendmcnl .. .. 4; X35 No. 27 of ”99—1-3,“ Nadu General Sal-.5 Tax No. 34 of 1999~~Tamil Nadu State Council [or (Th'm Amendmcm) ” ' I73 Higher Educa‘ion (Ammdmm‘) .. ~.-‘ 1877." (A Gmum IV-2 Ex. (491)—1 ( 14° ‘
=aThe following Act of the T
Acti Nadu
1 of 1994:
TAMILNADCOVERNMENT GAZETTE EXTRAORDINARY 177
amil Nadu Lethe Governor on the 17th June 1999 Bislative Assembly received the assent of and is herebypublished for general information:—
ACTNo. 29 OF 1999, An Actfurther to amend the Tamil Nadu Panchayats Act 1994.
Be it enacted bythe Legislative Assembly of the State of Tamil Nadu i iftiYear of the Republic of India as follows:— amil Nadu in the Fiftieth
1. (1) This Act maybe called the T1999 amil Nadu Panchayats (Third Amendment) Act,
(2) It shall come into force on such datees as the State Gov a ynotification. appoint. Government may, by
2. In section 45 ofthe Tamil Nadu Panchayats Act, 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. In section 46 ofthe 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. In section 47 of the principal Act, in. the marginal heading, the expression “and delegation” shall be omitted.
5. 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. 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. In section 57 of the principal Act, in sub-section (4), for the expression “any
fraction thereof shall be disregarded”, the expression “anyfraction whichis less than half
shall be disregarded and half and more than half shall be regarded as one” shall be
substituted.
8. In section 111 of the principal Act,-
(1) in clause (A), after the expression “wireless receiving sets”, the expression
“television sets” shall be inserted;
(2) In clause (/), the proviso shall be omitted.
9. In section 112 of the principal Act, after clause (aa), the following clause shall
be inserted, namely:-
“(aaa) the construction and maintenanceof comprehensive water sup ply schemes
for the supply of protected drinking water covering one or more village panchayats as
may be notified by the Government”:
10. In section’ 115 of the principal Act, the proviso shall be omitted.
11. In section 116 ofthe principal Act, in clause(i), for the expression “for supply of water for washing”, the expression “for supply of water for drinki
ng, washing” shall
be substituted.
Short title and
commence-
ment.
Amendment of
section 45.
Amendment of
section 46.
Amendment of section 47.
Amendment of
section 53.
Amendment of
section 56.
Amendment of
section 57.
Amendment of
section 111.
Amendment of
section 112.
Amendment of
section 115.
Amendment of
section 116.
=aThe following Act of the T
Acti Nadu
1 of 1994:
TAMILNADCOVERNMENT GAZETTE EXTRAORDINARY 177
amil Nadu Lethe Governor on the 17th June 1999 Bislative Assembly received the assent of and is herebypublished for general information:—
ACTNo. 29 OF 1999, An Actfurther to amend the Tamil Nadu Panchayats Act 1994.
Be it enacted bythe Legislative Assembly of the State of Tamil Nadu i iftiYear of the Republic of India as follows:— amil Nadu in the Fiftieth
1. (1) This Act maybe called the T1999 amil Nadu Panchayats (Third Amendment) Act,
(2) It shall come into force on such datees as the State Gov a ynotification. appoint. Government may, by
2. In section 45 ofthe Tamil Nadu Panchayats Act, 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. In section 46 ofthe 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. In section 47 of the principal Act, in. the marginal heading, the expression “and delegation” shall be omitted.
5. 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. 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. In section 57 of the principal Act, in sub-section (4), for the expression “any
fraction thereof shall be disregarded”, the expression “anyfraction whichis less than half
shall be disregarded and half and more than half shall be regarded as one” shall be
substituted.
8. In section 111 of the principal Act,-
(1) in clause (A), after the expression “wireless receiving sets”, the expression
“television sets” shall be inserted;
(2) In clause (/), the proviso shall be omitted.
9. In section 112 of the principal Act, after clause (aa), the following clause shall
be inserted, namely:-
“(aaa) the construction and maintenanceof comprehensive water sup ply schemes
for the supply of protected drinking water covering one or more village panchayats as
may be notified by the Government”:
10. In section’ 115 of the principal Act, the proviso shall be omitted.
11. In section 116 ofthe principal Act, in clause(i), for the expression “for supply of water for washing”, the expression “for supply of water for drinki
ng, washing” shall
be substituted.
Short title and
commence-
ment.
Amendment of
section 45.
Amendment of
section 46.
Amendment of section 47.
Amendment of
section 53.
Amendment of
section 56.
Amendment of
section 57.
Amendment of
section 111.
Amendment of
section 112.
Amendment of
section 115.
Amendment of
section 116.
=aThe following Act of the T
Acti Nadu
1 of 1994:
TAMILNADCOVERNMENT GAZETTE EXTRAORDINARY 177
amil Nadu Lethe Governor on the 17th June 1999 Bislative Assembly received the assent of and is herebypublished for general information:—
ACTNo. 29 OF 1999, An Actfurther to amend the Tamil Nadu Panchayats Act 1994.
Be it enacted bythe Legislative Assembly of the State of Tamil Nadu i iftiYear of the Republic of India as follows:— amil Nadu in the Fiftieth
1. (1) This Act maybe called the T1999 amil Nadu Panchayats (Third Amendment) Act,
(2) It shall come into force on such datees as the State Gov a ynotification. appoint. Government may, by
2. In section 45 ofthe Tamil Nadu Panchayats Act, 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. In section 46 ofthe 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. In section 47 of the principal Act, in. the marginal heading, the expression “and delegation” shall be omitted.
5. 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. 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. In section 57 of the principal Act, in sub-section (4), for the expression “any
fraction thereof shall be disregarded”, the expression “anyfraction whichis less than half
shall be disregarded and half and more than half shall be regarded as one” shall be
substituted.
8. In section 111 of the principal Act,-
(1) in clause (A), after the expression “wireless receiving sets”, the expression
“television sets” shall be inserted;
(2) In clause (/), the proviso shall be omitted.
9. In section 112 of the principal Act, after clause (aa), the following clause shall
be inserted, namely:-
“(aaa) the construction and maintenanceof comprehensive water sup ply schemes
for the supply of protected drinking water covering one or more village panchayats as
may be notified by the Government”:
10. In section’ 115 of the principal Act, the proviso shall be omitted.
11. In section 116 ofthe principal Act, in clause(i), for the expression “for supply of water for washing”, the expression “for supply of water for drinki
ng, washing” shall
be substituted.
Short title and
commence-
ment.
Amendment of
section 45.
Amendment of
section 46.
Amendment of section 47.
Amendment of
section 53.
Amendment of
section 56.
Amendment of
section 57.
Amendment of
section 111.
Amendment of
section 112.
Amendment of
section 115.
Amendment of
section 116.
TAMIL NADU GO VFJ‘NMENT GAZETTE EXTRAORDINARY 177 T] . r1 v' - - me Got-21:013.:igfftfiflflp Tamil Ntidit Legislative Assembly received the assent of ic H99 and is ticrcby published rm general informalioni’ ACT No. 29 OF 199‘). .ln t-iclfltrlht'r lo amend the Tum/I Nadtt I’artchavamAcl I994. Bi; it enacted bv the Legislative Asseinbl ' . ,\’ of the Slate ‘ ' * ' Year of the Republic of India as follows;_ of Tamil Nadu in the Fihieth l. (1) This Act may be called the Tamil Nadu Panch 199‘) “3315 (Third Amendment) Act. 51'0“ “lie Ind i commencce (2) l h l merit. t s at come into force oti such date - ' 15 th : , . , nollficmton, appoint. i 6 State Goternmeut may. by iiiIN,ttttAfl 2- 1" section 45 0f the Tamil Nadu PflnChflYfllS Act. 1994 (hereinafter referred to Amendment of 110m”- as the prinCiPflI A61). iii clause (b), after the expression "in the case of the vice— "‘1‘” “‘ president". the expression “on his becoming disqualified for holding Ihc office or on his removal from office or" shall be inserted. 3. In section 46 of the principal Act, in sub-section (1). for clause (a). the following Amendment or clause shall be substituted namely:— fiction 46- "(a) convent: the meetings of the village pauchayat and of the Gram Sablia.:". -t. in section 47 of the principal Act, in the marginal heading, the expression "and Amendment of delegation‘ shall be omitted, section 47. 5. In section 53 of the principal Act. iit clause (b). after the expression "in the case Amendment of or the Vice-chaimtan", the expression "on his becoming disqualified for holding the WW" 53' office or on his removal from office or" shall be iusened. 6. In section 56 of the principal Act, in sub—section (2). for the expression “sections Amendment of 52. 53 and 54". the expression "sub-section (2) of section 50, sub-section (2) of section mm" 55- 51 and sections 52. 53 and 54” shall be substituted 7. In section 57 of the principal Act. in sub-section (4). for the expression "any Amendment of fraction thereof shall be disregarded". the expression "any fraction uhich is less than half “m“ 57‘ shall be disregarded and half and more than half sltall be regarded as one" shall be substituted. 8. In section ll] of the principal Act,- Amendment or . r section Ill. (1) in clause 01). alter the expression "wireless receiving sets". the expression "television sets" shall be inserted: (2) ln clause (1'). the proviso shall be omitted. 9. In section ”2 of the principal Act. nfier clause (an), the follom‘ng clause shall Ani‘end'iilz“ of sei; lull . be inserted. namely:- "(aaa) the construction and maintenance of comprehensive water supply schemes for the supplv of protected drinking water covering one or more Village pancha) ats as may be notified by the Government": . - Am d [0f 10. In section 115 of the principal Act. the amt/‘50 she“ be 0mm“ mam. Amendment of 11. In section ”6 of the principal Act. in clause (i). for the exnressmn "for suwly m” ”6‘ of Water for washing", the expression “for supply of water for thinking. washing" shall be substituted.
178 TAMIL NAD U GOVERNMENT GAZET
TE EXTRAORDINARY —_<_—=
tion 117 of the principal Act, for th
e expression “village panchayat or
aces. the expression “village panchayat or
shall be substituted.
12. In sec ;
panchayat union council” occurr ing in two pl
panchayat mion council or district p anchayat”
Amendment of
section 117.
ection (2), for the expression “the
he Collector or Revenue Divisional
al Development or any
13. In section 119 of the principal Act, in sub-s
Government, Commissioner of Land Admin istration,t
Officer”. the expression “the Government, t he Director of Rur
other Head of Department or the Collector” shal l be substituted.
Amendment of
section 119,
Amendment of 14. In section 123 of the principal Act, for the expression “the Government. the
section 123. Commissioner of Land Administration, the Collector or Revenue D ivisional Officer”. the
expression “the Government, the Director of Rural Development or any other Head of
Department or the Collector” shall be substituted.
Amendment of 15. In section 131 of the principal Act,- section 131.
(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 underthis Act” the expression “it shali be the dutyof the executive authority or the commissioner concerned cither suo motu or on obtaining a report from the Village Administrative Officerin thi regard to institute proceedings under this Act” shall be substituted. °
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government.
Law Department.
178 TAMIL NAD U GOVERNMENT GAZET
TE EXTRAORDINARY —_<_—=
tion 117 of the principal Act, for th
e expression “village panchayat or
aces. the expression “village panchayat or
shall be substituted.
12. In sec ;
panchayat union council” occurr ing in two pl
panchayat mion council or district p anchayat”
Amendment of
section 117.
ection (2), for the expression “the
he Collector or Revenue Divisional
al Development or any
13. In section 119 of the principal Act, in sub-s
Government, Commissioner of Land Admin istration,t
Officer”. the expression “the Government, t he Director of Rur
other Head of Department or the Collector” shal l be substituted.
Amendment of
section 119,
Amendment of 14. In section 123 of the principal Act, for the expression “the Government. the
section 123. Commissioner of Land Administration, the Collector or Revenue D ivisional Officer”. the
expression “the Government, the Director of Rural Development or any other Head of
Department or the Collector” shall be substituted.
Amendment of 15. In section 131 of the principal Act,- section 131.
(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 underthis Act” the expression “it shali be the dutyof the executive authority or the commissioner concerned cither suo motu or on obtaining a report from the Village Administrative Officerin thi regard to institute proceedings under this Act” shall be substituted. °
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government.
Law Department.
178 TAMIL NAD U GOVERNMENT GAZET
TE EXTRAORDINARY —_<_—=
tion 117 of the principal Act, for th
e expression “village panchayat or
aces. the expression “village panchayat or
shall be substituted.
12. In sec ;
panchayat union council” occurr ing in two pl
panchayat mion council or district p anchayat”
Amendment of
section 117.
ection (2), for the expression “the
he Collector or Revenue Divisional
al Development or any
13. In section 119 of the principal Act, in sub-s
Government, Commissioner of Land Admin istration,t
Officer”. the expression “the Government, t he Director of Rur
other Head of Department or the Collector” shal l be substituted.
Amendment of
section 119,
Amendment of 14. In section 123 of the principal Act, for the expression “the Government. the
section 123. Commissioner of Land Administration, the Collector or Revenue D ivisional Officer”. the
expression “the Government, the Director of Rural Development or any other Head of
Department or the Collector” shall be substituted.
Amendment of 15. In section 131 of the principal Act,- section 131.
(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 underthis Act” the expression “it shali be the dutyof the executive authority or the commissioner concerned cither suo motu or on obtaining a report from the Village Administrative Officerin thi regard to institute proceedings under this Act” shall be substituted. °
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government.
Law Department.
' NT GAZETTE EXTRAORDINARY I78 TAMIL NADU GOVERNME \ . lncut Vl I) In section H7 of ”IC prlIlC pdl ACl or ll C C\plCSS 011 \ lrge punclavat or m m ._ s n 7 ) . " 0‘ CO ]C occr “- l m “0 P ICES he e\)rc§5 Oll , l lgc p'tnch'nat Ol’ panchnval union council or district pauchaynl" shall be substituted. l? ‘ In section ll9 ol' the principal Act. in sub-section (2). for the expressionfthc GovernmenL Commissioner of Land Administration the Collector or Revenue DlVlSlonaI Ofl‘icer". the expression “the GovernmenL the Director of Rural Development or any . other Head of Department or the Collector" shall be substituted. Ameudmcnl of swoon ll‘). l-l In section 123 of the principal Act. for the expression "theGovernmeni: the Commissioner of Land Administration. the Collector or Revenue Dn'lsmnal Officer _ the expression "the Government. the Director of Rural Development or any other Head of Department or the Collector" shall be substituted. Amendment of section 12]. Amendment of 15. In section 13] of the principal Act.- seclion 131. (l) 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 propert) vested in or belonging to or regulated or owned by. a village panchayat or panchaytlt union council" shall be substituted: (ii) in clause (b). for the expression “in or upon any public road'K 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 'jit shall be the duty of the executive authority or the commissioner concerned to institute proceedings under this Act‘I the expression “it shall be the duty of the executive authority or the commissioner concerned either suo motu or on obtaining a report from the Village Administrative Officer in this regard to institute proceedings under this Act" shall be substituted. (By order of the Governor) K. PARTHASARATHY, Secretary to Government, Law Department.
a -
ni! Nadu Actran’ far 2 of 1994.
TAMIL NADU Gé
m =
COVERNMENT GAZETTE EXTRAORDINARY 179 The following Act of theTthe Governor onthe 17th lune amil Nadu LeZislatiy eCciV e1999 and is | ¢ Assembly received the assent of
ereby published for general information:—
ACTNo. 30 OF 1999.
An Act furtherlet further to amendthe Tamil Nadu P. Br it enacted by the Legisl
Year of the Republic 0
anchayats Act, 1994.
alive Assembly of the State of Tamil Nadu in the Fiftieth f India as follows:-
1.(1) This Act May be called the T.1999. amil Nadu Panchayats (Fourth Amendment) Act,
(2) (a) Section 4. Clause (2) of section 5 and cla ectideemed to have come into force on the Ist d ioeeay of April 1997,
(>) Sections 2 and 3, cl7 shall be deemed to h ause (1) of section 5, section 6 and clause (2).ofsection ave come into force on the 2nd day of May 1997.
(c) Clause (1) of section 7 shall be deemed to hday of October 1998. ave come into force on the Ist
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
“(4) The local cess so collected in every panchayat developmentblock shall be credited to the village panchayat fund concerned.”. .
. 3. In section 169 of the principal Act, the expression “panchayat union councils and district panchayats” shall be omitted.
4. Sections 180, 182, 183 and 184 of the principal Act shall be omitted.
5. In section 186 of the principal Act,-
(1) clause (a) shall be omitted;
(2) clauses (c) and (d) shall be omitted.
6. In section 187 of the principal Act, clause (a) shall be omitted.
7. In section 188 of the principal Act,-
(1) for clause (5), the following clause shall be substituted, namely:-
“(b) The profession tax levied by village panchayat under Chapter IX-A;”,
(2) in clause (d), the expression “the share of” shall be omitted;
(3) clause (e) shall be omitted.
8. Notwithstanding anything containedin the principal Act or in any other lawfor
the time being in force, all acts done or proceedings taken by any officer or authority
under the principal Act during the period commencing on the Ist day of April 1997 or
the 2nd day of May 1997orthe Ist day of October 1998, as the case maybe, and ending
with the date of publication of this Act in the Tami! Nadu Government Gazette which
are in conformity with the provisions of the principal Act. as amenided by this:Act, shall,
Short title and
commence-
ment.
Amendment of
section 167.
Amendment of
section 169.
Ommission of
sections 180,
182, 183 and
184.
Amendment of
section 1&6.
Amendment of
section 187.
Amendment of
section 188.
Validation.
a -
ni! Nadu Actran’ far 2 of 1994.
TAMIL NADU Gé
m =
COVERNMENT GAZETTE EXTRAORDINARY 179 The following Act of theTthe Governor onthe 17th lune amil Nadu LeZislatiy eCciV e1999 and is | ¢ Assembly received the assent of
ereby published for general information:—
ACTNo. 30 OF 1999.
An Act furtherlet further to amendthe Tamil Nadu P. Br it enacted by the Legisl
Year of the Republic 0
anchayats Act, 1994.
alive Assembly of the State of Tamil Nadu in the Fiftieth f India as follows:-
1.(1) This Act May be called the T.1999. amil Nadu Panchayats (Fourth Amendment) Act,
(2) (a) Section 4. Clause (2) of section 5 and cla ectideemed to have come into force on the Ist d ioeeay of April 1997,
(>) Sections 2 and 3, cl7 shall be deemed to h ause (1) of section 5, section 6 and clause (2).ofsection ave come into force on the 2nd day of May 1997.
(c) Clause (1) of section 7 shall be deemed to hday of October 1998. ave come into force on the Ist
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
“(4) The local cess so collected in every panchayat developmentblock shall be credited to the village panchayat fund concerned.”. .
. 3. In section 169 of the principal Act, the expression “panchayat union councils and district panchayats” shall be omitted.
4. Sections 180, 182, 183 and 184 of the principal Act shall be omitted.
5. In section 186 of the principal Act,-
(1) clause (a) shall be omitted;
(2) clauses (c) and (d) shall be omitted.
6. In section 187 of the principal Act, clause (a) shall be omitted.
7. In section 188 of the principal Act,-
(1) for clause (5), the following clause shall be substituted, namely:-
“(b) The profession tax levied by village panchayat under Chapter IX-A;”,
(2) in clause (d), the expression “the share of” shall be omitted;
(3) clause (e) shall be omitted.
8. Notwithstanding anything containedin the principal Act or in any other lawfor
the time being in force, all acts done or proceedings taken by any officer or authority
under the principal Act during the period commencing on the Ist day of April 1997 or
the 2nd day of May 1997orthe Ist day of October 1998, as the case maybe, and ending
with the date of publication of this Act in the Tami! Nadu Government Gazette which
are in conformity with the provisions of the principal Act. as amenided by this:Act, shall,
Short title and
commence-
ment.
Amendment of
section 167.
Amendment of
section 169.
Ommission of
sections 180,
182, 183 and
184.
Amendment of
section 1&6.
Amendment of
section 187.
Amendment of
section 188.
Validation.
a -
ni! Nadu Actran’ far 2 of 1994.
TAMIL NADU Gé
m =
COVERNMENT GAZETTE EXTRAORDINARY 179 The following Act of theTthe Governor onthe 17th lune amil Nadu LeZislatiy eCciV e1999 and is | ¢ Assembly received the assent of
ereby published for general information:—
ACTNo. 30 OF 1999.
An Act furtherlet further to amendthe Tamil Nadu P. Br it enacted by the Legisl
Year of the Republic 0
anchayats Act, 1994.
alive Assembly of the State of Tamil Nadu in the Fiftieth f India as follows:-
1.(1) This Act May be called the T.1999. amil Nadu Panchayats (Fourth Amendment) Act,
(2) (a) Section 4. Clause (2) of section 5 and cla ectideemed to have come into force on the Ist d ioeeay of April 1997,
(>) Sections 2 and 3, cl7 shall be deemed to h ause (1) of section 5, section 6 and clause (2).ofsection ave come into force on the 2nd day of May 1997.
(c) Clause (1) of section 7 shall be deemed to hday of October 1998. ave come into force on the Ist
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
“(4) The local cess so collected in every panchayat developmentblock shall be credited to the village panchayat fund concerned.”. .
. 3. In section 169 of the principal Act, the expression “panchayat union councils and district panchayats” shall be omitted.
4. Sections 180, 182, 183 and 184 of the principal Act shall be omitted.
5. In section 186 of the principal Act,-
(1) clause (a) shall be omitted;
(2) clauses (c) and (d) shall be omitted.
6. In section 187 of the principal Act, clause (a) shall be omitted.
7. In section 188 of the principal Act,-
(1) for clause (5), the following clause shall be substituted, namely:-
“(b) The profession tax levied by village panchayat under Chapter IX-A;”,
(2) in clause (d), the expression “the share of” shall be omitted;
(3) clause (e) shall be omitted.
8. Notwithstanding anything containedin the principal Act or in any other lawfor
the time being in force, all acts done or proceedings taken by any officer or authority
under the principal Act during the period commencing on the Ist day of April 1997 or
the 2nd day of May 1997orthe Ist day of October 1998, as the case maybe, and ending
with the date of publication of this Act in the Tami! Nadu Government Gazette which
are in conformity with the provisions of the principal Act. as amenided by this:Act, shall,
Short title and
commence-
ment.
Amendment of
section 167.
Amendment of
section 169.
Ommission of
sections 180,
182, 183 and
184.
Amendment of
section 1&6.
Amendment of
section 187.
Amendment of
section 188.
Validation.
TAMIL NA DU GOVERNMF /’ NT GAZETTE EXTRAORDINARY I79 . “I win .vtrl "‘"II it 1994. The following Act oflltcT nnnl Nailn chisl [he (imctnnr on lhc 17‘“ June 10‘) alivc Assembly rcccived the assent of ‘1 and is hereby published for gcncral information:— ACT No. 10 OF 199‘). .rlnxl ' - - ' U finihm m nmum/ llw [iimil Nnrlu l‘michnymxncl I 994- Bl. ll enacted by the Le Year of the Republi glslnuvc Assembly of the State of Tamil Nadu in the Fifticth c of India as follows:- l.(|) This Act may be called the Tamil Nndn P [999. anchayats (Fourth Amendment) AC1. (2) (a) Section 4. clnusc ( 2) of section 5 a ‘ deemed to have come into force 0 nd clause (3) of section 7 shall be it the Isl day of April 1997. (M Sections 2 and 3. clause (1 oh: t' ' - . 7 shall be doomed to h ) t: tan 3. section 6 and clause (2) of section ave come into force on the 2nd day of May 1997. (c) Clause (1) of section 7 shall be ' day of ocmbcr [993. deemed to have come into force on the 15‘ 2. In section |67 ol' the Tamil Nadu Pancltayals Act. 1994 (hereinafler referred to as the principal Act). for sub-sections (4) and (5). the following subsection shall be substituted. namely:- . “(-1) The local cess so collected in every panchayat development block shall be credited to the Village panchayat fund concerned". , .3' In section 16‘) of the principal Act, the expression "panchayat union councrls and district panchayuts“ shall be omitted 4. Sections 180, 182, 18] and 184 of the principal Act shall be omitted. 5. In section 186 of the principal Act.- (1) clause (a) shall be omitted; (Z) clauses (c) and (d) shall be omitted, 6. In section 187 of the principal Act, clause (a) shall be omitted. 7. In section 188 of the princrpal Act‘- (I) for clause (b), the following clause shall be substituted, namely:- "(b) The profession tax levied by village panchayat under Chapter IX-A;": (2) in clause (d). the expression "the share of ‘ shall be omitted: (3) clause (e) shall be omitted. 8, Notwithstanding anything contained in the principal Act or in any other law for the time being in force, all acts done or proceedings taken by any officer or. authonty under the principal Act during the period commencing on the Isl day of April 1997- or the 2nd day of May 1997 or the [st day of October 1998, as the case may be. and ending with the date of publication of this Act in the Tamil Nun'u Gavernmem‘ anettt‘ which are in conformity with the provisions of the principal Act. as amended by this Act, shalli Short lille And commence. meni Amendment of section 157. Amendment of section 169. 0mmission of sections lRO. 1112. 183 and 184. Amendment of section 1X6. Amendment of section Ill7. Amendment of section 1 MI, Vllidation,
180 TAMIL NADU GOVERNMENT GAZETT E EXTRAORDINARY ——
for all purposes, be deemed to be, and to have always been, validly done or taken in
accordance with law. as if the principal Act, as amended bythis Act, had been in force at all material times when such acts or proceedings were done or taken.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
180 TAMIL NADU GOVERNMENT GAZETT E EXTRAORDINARY ——
for all purposes, be deemed to be, and to have always been, validly done or taken in
accordance with law. as if the principal Act, as amended bythis Act, had been in force at all material times when such acts or proceedings were done or taken.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
130 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY [fl or all purpose; be deemed to be. and [D have always been. validly done or taken in accordance with law as if the principal Act. as amended by this Act. had been in force at all material times when such acts or proceedings were done or taken, (By order of the Governor) K. PARTHASARATHY, Secretary to Government, Law Deparmrenl.
)
Tamil Nadu Act
21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th June 1999 and is hereby published for general information:—
ACT No. 31 OF 1999.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:—
1.(1) This Act maybe called the Tamil Nadu Panchayats (Fifth Amendment) Act,
1999.
(2) It shall come into force on such date as the State Government may, by
notification. appoint.
2. In section 212 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
as the principal Act),—
(1) including the marginal heading, for the expression “vice-chairman” wher- ever it occurs, the expression “chairman or vice-chairman” shall be substituted;
(2) in sub-sections (14) and (15), for the expression “six months”, the expres-
sion “one year” shall be substituted.
3. In section 213 of the principal Act including the marginal heading, for the expression “vice-chairman”, the expression “chairman or vice-chairman” shall be sub- stituted.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government, Law Department.
Short title and
commence-
ment.
Amendment of
section 212.
Amendment of
section 213.
)
Tamil Nadu Act
21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th June 1999 and is hereby published for general information:—
ACT No. 31 OF 1999.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:—
1.(1) This Act maybe called the Tamil Nadu Panchayats (Fifth Amendment) Act,
1999.
(2) It shall come into force on such date as the State Government may, by
notification. appoint.
2. In section 212 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
as the principal Act),—
(1) including the marginal heading, for the expression “vice-chairman” wher- ever it occurs, the expression “chairman or vice-chairman” shall be substituted;
(2) in sub-sections (14) and (15), for the expression “six months”, the expres-
sion “one year” shall be substituted.
3. In section 213 of the principal Act including the marginal heading, for the expression “vice-chairman”, the expression “chairman or vice-chairman” shall be sub- stituted.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government, Law Department.
Short title and
commence-
ment.
Amendment of
section 212.
Amendment of
section 213.
181 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY : The following Act of the Tannl Nadu Legislative Assembly received the assent of the Governor on the l7th June 199‘) and is hereby published for general information:- ACT NIL 31 OF 1999. l Arr .4L'tfilrlhcr In mnemi the Tamil Nadu PanchqvarXA CI, [994‘ BF. it enacted by the Legislative Assembly of the State of Tamil Nadu in the Finiflh Year of the Republic of India as follows:— I.( I) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, Shantille and [999. commence- menu. (2) It shall come into force on such date as the State Government may, by notification. appoint. ’ anml NaiduAcl 2. In section 212 of the Tamil Nadu Panchayats Act. I994 (hereinafier referred to Mei-digit; of section . 2| 0" '99" as the principal Act).— (I) including the marginal heading, for the expression "vice—chairman" wher- ever it occurs. the expression "chairman or vice-chairman" shall be substituted; (2) in sub-sections (14) and (15). for the expression “six months". the expres- sion “one year" shall be substituted. 3. ln section 2|} of the principal Act including the marginal heading. for the Amendment of expression “vice—chairman“. the expression “chaimian or \'iceAchainnan" shall be sub- 5mm“ 213' stiznted. (By order of the Governor) K. PARTHASARATHY, Secr‘elev la Gm'ernment, Law Department.
Tamil Nadu Act
21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legis]alive Assembly received the assent ofthe Governor on the 17th June 1999 and is herebY published for general information:—
ACTNo. 32 OF 1999,
én Act further to amendthe 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:—
1. (1) This Act may be called the Tamil Nadu Panchavats (Sixth Amendment) Act, 1999,
(2). It shall come into force on such date as the State Government may, by notification. appoint.
2. After section 172 of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as ‘the principal Act), the following sections shall be inserted, namely :—
“172-A Levy andcollection of advertisement tax.—Every person whoerects, exhib- its fixes or retains upon or over any land, building, wall, hoardings or structure any advertisement, or who displays any advertisement to public view in any manner what- soever in any place whether public or private, in the panchayat village shall pay on every advertisement whichis so erected, exhibited, fixed, retained or displayed to public view. a tax calculated at such rates and in such manner asthe village panchayat may, determine in accordance with such rule as may be prescribed:
Provided that the rates shall be subject to the rates that may be prescribed by the Government and different rates may be prescribed for different village panchayats taking into consideration the location, the size of the advertisement board, the period and ‘the types of advertisements:
Provided further that no tax shall be levied underthis section on any advertisement
or a notice—
(a) of a public meeting: or
(b) of an election to the Legislative Assembly: or
(c) of a candidature in respect of such an election:
Provided also that no such tax shall be levied on advertisement which is not a sky-
sign and which—
‘(a) is exhibited within the windowof any building: ‘or
(b) relates to the trade or business carried on. within the land or building upon
or over which such: advertisement is exhibited, or tc any sale or letting of such land or
building or any effects therein or to anysale, entertainment or meeting to be held upon
or in the same; or en Ss
(c) :relates: to the name of the land or. building upon or over which the —
advertisement is exhibited, or to the name of the owner or occupier of such land: or
building ; or —
“(d) relatesto the business of. any railway administration; or.
(e) is exhibited within any railwaystation or upon any wall or other property
of a railway administration except any portion ofthe surface of such wall or property
fronting any street.
° Explanation.+For: thepurpose of this action.—
‘(i) ‘the expression “structure” shall include any movable board on wheels
used as anadvertisement or an advertisement medium ;
Short title and
commence-
ment.
Insertion ofnew
sections 172-
A and 172-B.
Tamil Nadu Act
21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legis]alive Assembly received the assent ofthe Governor on the 17th June 1999 and is herebY published for general information:—
ACTNo. 32 OF 1999,
én Act further to amendthe 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:—
1. (1) This Act may be called the Tamil Nadu Panchavats (Sixth Amendment) Act, 1999,
(2). It shall come into force on such date as the State Government may, by notification. appoint.
2. After section 172 of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as ‘the principal Act), the following sections shall be inserted, namely :—
“172-A Levy andcollection of advertisement tax.—Every person whoerects, exhib- its fixes or retains upon or over any land, building, wall, hoardings or structure any advertisement, or who displays any advertisement to public view in any manner what- soever in any place whether public or private, in the panchayat village shall pay on every advertisement whichis so erected, exhibited, fixed, retained or displayed to public view. a tax calculated at such rates and in such manner asthe village panchayat may, determine in accordance with such rule as may be prescribed:
Provided that the rates shall be subject to the rates that may be prescribed by the Government and different rates may be prescribed for different village panchayats taking into consideration the location, the size of the advertisement board, the period and ‘the types of advertisements:
Provided further that no tax shall be levied underthis section on any advertisement
or a notice—
(a) of a public meeting: or
(b) of an election to the Legislative Assembly: or
(c) of a candidature in respect of such an election:
Provided also that no such tax shall be levied on advertisement which is not a sky-
sign and which—
‘(a) is exhibited within the windowof any building: ‘or
(b) relates to the trade or business carried on. within the land or building upon
or over which such: advertisement is exhibited, or tc any sale or letting of such land or
building or any effects therein or to anysale, entertainment or meeting to be held upon
or in the same; or en Ss
(c) :relates: to the name of the land or. building upon or over which the —
advertisement is exhibited, or to the name of the owner or occupier of such land: or
building ; or —
“(d) relatesto the business of. any railway administration; or.
(e) is exhibited within any railwaystation or upon any wall or other property
of a railway administration except any portion ofthe surface of such wall or property
fronting any street.
° Explanation.+For: thepurpose of this action.—
‘(i) ‘the expression “structure” shall include any movable board on wheels
used as anadvertisement or an advertisement medium ;
Short title and
commence-
ment.
Insertion ofnew
sections 172-
A and 172-B.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 183 % TI...“ leII Act 1‘ ..r rm The following Act or tlte Tatnil N adtr Legislative Assembly received the assent of the Get enter on the l7lh lttne 1999 and is hereby published for general information:— ACT No. 32 OF 1999. .1" gm firrlhr'r In amend the 7mm] Nazi" PnnL/tqvale cl, [994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiflieth Year ol' the Republic of India as follows:— l. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act. 1999, > (2) It shall come into force on such date as the State Government may. by notification. appoint. 2. After section 172 of the Tamil Nadu Panchayats Act. 1994 (hereinafler referred to as the principal Act). the following sections shall be insened. namely :— " l 72-A Levy and collection of advertisement lax—Every person who erects. exhib- its fixes or retains upon or over any land. building. wall. hoardings or structure any advertisement. or who displays any advertisement to public view in any manner what- soever in any place whether public or private in the panchayat village shall pay on every advertisement which is so erected, exhibited. fixed. retained or displayed to public view. a tax calculated at such rates and in such manner as the village panchayat may‘ detemtine in accordance with such rule as may be prescribed: Provided that the rates shall be subject to the rates that may be prescribed by the Government and different rates may be prescribed for different village panchayats taking into consideration the location, the size of the advertisement board, the period and the types of advertisements: Provided further that no tax shall be levied under this section on any advertisement or a notice— (u) of a public meeting: or (b) of an election to the Legislative Assembly: or (c) of a candidature in respect of such an election: Provided also that no such tax shall be levied on advertisement which is not a sky- sign and which— (a) is exhibited within the window of any building: 'or (b) relates to the trade or business carried on. within the land or building upon or over which such advertisement is exhibited, or tc any sale or letting of such land or building or any effects therein or to any sale, entenainment or meeting to be held upon or in the same; or (5) relates to the name of the land or building upon or over which the advertisement is exhibited. or to the name of the owner or occupier of such land or building; or ' (ti) relates to the business of any railway administration: or (2) is exhibited within any railway station or upon any wall or other property of a railway administration except any portion of the surface of such wall or property fronting any street. Ehrplanarion.'—-For the purpose of this action.— ‘ (i) 'the expression “structure". shall include any movable board on wheels uwd as anwad'vertisement or an advertisement medium; Slutrl title and c run m e nt' 9 , merit. Insertion It! new sectlons I71— A and I713.
184 TAMIL NADU GOVERNMENTGAZ ETTE EXTRAORDINARY
(ii) the expression “sky-sign” means any seeeetolloeinpartupon
SiSrakedbultding ‘tan aectarekisth vranypantof sky-sign which shallor over anyland, building, wall or s ructur OF ANY pal Sk; atone
‘isible agai ic sky from some point in any public place and includesall an . ry
oan chainehtoa, ‘pale, standard. frame-work or other support. The NPEssionne
sign” shall also include any balloon, parachute or other simpuar acs rec emp aa ols
or in part or the purposes of any advertisement upon or over any land. g
structure or upon or over any public place but shall not include—
(a) any flag staff, pole vane or weather-cock, unless adopted or used wholly or in part for the purpose of any advertisement, or
(b) anysign, or any board, frame or other contrivance securely fixed to
or on the top of the wall or parapet of any building or on the cornice or blocking of any wall, or to the ridge of a roof:
Provided that such board, frame or other contrivance shall be of one continuous face and not open work, and does not extend in height more than one metre above any part of the wall, or parapet, or ridge to, against or on. which it is fixed or supported. or
(c) any advertisement , relating to the name ofthe land or building. upon or over which the advertisement is exhibited, or to the name of the owner or occupier of such land or building: or
(d) anyadvertisementrelating exclusively to the business of a railway administration and placed wholly upon. or over any railway, railway. yard station. platformor station approach belonging to a railway administration. and so placed that cannot fall in any street or public; or
(e) anynotice of land or building to be sold. orlet placed uponsuch land or. building:
(iii) the expression “public place” means any place which is open to the nseand enjoyment of the public whetherit is actually used er enjoyed bythe public or not:
(iv) the expression “advertisement” shall not include any advertisement pub-lished in any newspaper.
172-B. Prohibition of advertisements.-No advertisement Shali after the levy of taxunder section 172-A as determined by the Village Panchayat be erected. exhibited. fixedOr retained upon or over any land, building, wall. hoarding or structure ‘within thepanchayat village. or shall be displayed in any manner whatsoever in any place excepiin accordance with the rules made under this Act: . ; Provided that the Village Panchayat shall regulate the height of the advertisementin the Panchayat village and shall. remove such objectionabie advertisement In suchmanner as may be prescribed:
ae ; Provided further that the Government may, by notification. prohibit advertisementsIn ahy place within any panchayat village.” ode ee
3. In section 174 ofthe Principal Act, for the expression “sections 171 and 172", |the expression “sections 17 1, 172 arid 172-A” shall ‘be substituted. -
(By order of the ‘Goveritor)
K. PARTHASARATHY, Secretary fo Government, _ Law Department.
Amendment of
ssection 174,
184 TAMIL NADU GOVERNMENTGAZ ETTE EXTRAORDINARY
(ii) the expression “sky-sign” means any seeeetolloeinpartupon
SiSrakedbultding ‘tan aectarekisth vranypantof sky-sign which shallor over anyland, building, wall or s ructur OF ANY pal Sk; atone
‘isible agai ic sky from some point in any public place and includesall an . ry
oan chainehtoa, ‘pale, standard. frame-work or other support. The NPEssionne
sign” shall also include any balloon, parachute or other simpuar acs rec emp aa ols
or in part or the purposes of any advertisement upon or over any land. g
structure or upon or over any public place but shall not include—
(a) any flag staff, pole vane or weather-cock, unless adopted or used wholly or in part for the purpose of any advertisement, or
(b) anysign, or any board, frame or other contrivance securely fixed to
or on the top of the wall or parapet of any building or on the cornice or blocking of any wall, or to the ridge of a roof:
Provided that such board, frame or other contrivance shall be of one continuous face and not open work, and does not extend in height more than one metre above any part of the wall, or parapet, or ridge to, against or on. which it is fixed or supported. or
(c) any advertisement , relating to the name ofthe land or building. upon or over which the advertisement is exhibited, or to the name of the owner or occupier of such land or building: or
(d) anyadvertisementrelating exclusively to the business of a railway administration and placed wholly upon. or over any railway, railway. yard station. platformor station approach belonging to a railway administration. and so placed that cannot fall in any street or public; or
(e) anynotice of land or building to be sold. orlet placed uponsuch land or. building:
(iii) the expression “public place” means any place which is open to the nseand enjoyment of the public whetherit is actually used er enjoyed bythe public or not:
(iv) the expression “advertisement” shall not include any advertisement pub-lished in any newspaper.
172-B. Prohibition of advertisements.-No advertisement Shali after the levy of taxunder section 172-A as determined by the Village Panchayat be erected. exhibited. fixedOr retained upon or over any land, building, wall. hoarding or structure ‘within thepanchayat village. or shall be displayed in any manner whatsoever in any place excepiin accordance with the rules made under this Act: . ; Provided that the Village Panchayat shall regulate the height of the advertisementin the Panchayat village and shall. remove such objectionabie advertisement In suchmanner as may be prescribed:
ae ; Provided further that the Government may, by notification. prohibit advertisementsIn ahy place within any panchayat village.” ode ee
3. In section 174 ofthe Principal Act, for the expression “sections 171 and 172", |the expression “sections 17 1, 172 arid 172-A” shall ‘be substituted. -
(By order of the ‘Goveritor)
K. PARTHASARATHY, Secretary fo Government, _ Law Department.
Amendment of
ssection 174,
[84 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY (ii) ilic e\pressroli "sk Sign“ means any advertisement supported on or ‘IIl'lClICLi to auv posit pole. standard. frame-work or other support \\ii(‘ill\ or III part upon or over ailv land. building. wall or sinicture ulnch. or any part of sky-sign uhtcn shall be \isible against the sky from some point in any public place and includes all and every part oftiln such post. polc. standard. frame-work or other support. flic expression sky- stgu" shall also include any balloon. parachute or other similar device employed wholly or in part or the purposes of any advertisement upon or over any land. building or structure or upon or over any public place but shall not include! (a) any flag staff. pole wine or weather-cock. unless adopted or used wholly or in part for the purpose of any advertisement. or (b) anv sign. or any board. frame or other contrivancc securely fixed to or on the top ofthe wall or parapet of any building or on the cornice or blocking of any “all. or to the ridge ofa roof: Provided that such board. frame or other contrivance shall be of one continuous face and not open work, and does iioi extend in height more than one metre above any part or the wall. or parapet. or ridge to. against or on. which it is Fixed or supported. or (c) any advenisemcnl relating to the name of the land or building. upon or over which the advertisement is exhibited. or to the tiainc ol' the onner or occupier of such land or building; or- (a') any advertisement relating evchisivcly to the business of a railway administration and placed wholly upon or over any railway. railway yard station. platform or station approach belonging to a railway administration. and so placed that cannot fall in any street or public: or (3) any notice of land or building to be sold. or let placed upon such land or building: (iii) the expression "public place" means any place uhich is open to the use and enjoyment of the public whether it is actually used or enjoyed by the public or not. (iv) the expresston "advertisement" shall not include any advertisement pub- lished in any newspaper. 17243, Prflhh‘llflon of adverlisellienl.r,-No advertisement shall after the leV\ of tax under section l72—A as determined by the Village Panehayat be erected. exhibited. fixct. or retained upon or over any land. building. “all, hoarding or structure within the panchayat village. or shall be displayed in any manner whatsoever iii any pl'ire escc ' in accordance with the rules made under this Aet: ' ( F“ . Provided that the Village Panchayat shall regulate the height of the advertisement in the Panchayat village and shall remove such objectionable advertisement in such manner as may be prescribed: Provided firnher‘that the Government ma b ' ' ‘ ' . y nottfleat on. v‘ in any place within any panchayat village”, y, l pmmb" advents.meitts 3. In section I74 of the princi l ' ' ' . . pa Act, for the expresswn "section 17 " the expresston "sections 171, 172 and l72-A" shall be substituted. 5 l and 172 ‘ (By order of the Govemor) - K. PARTHASARATHY, Secretarfv lb Government, Law Department. Amendment or VSEI'IIOII I74r
osCKYOFTAMRNADD ~ oy, wee 1999 m, Registered
to.M66”
'y (Price: Rs. 0.30 paise
TAMIL NADU GOVERNMENT?‘GAZETTE,seeSe we EXTRAORDINARY PUBLISHED ev“AUTHORITY
Nor 934] CHENNAI, TUESDAY, DECEMBER 14, 1999 _ arthigal 228, Pramathi, Thiruvalluver Aenéu-2930
—————— — -—
fPaart Iv—— -Section 2. ‘Bamil Nadu Actsand Ordinances. er -
CONTENTS
ACTS : PAGES.
No. 44 of 1999—Tamil Nadu Panchayats/(Seventh Amendment)... . 222
No. 45 of 1999—Tamil Nadu Societies Registration (Scccnd Amercment) .. 223
'* Group) 1y-2Bx:(9 34)> 1 [221
osCKYOFTAMRNADD ~ oy, wee 1999 m, Registered
to.M66”
'y (Price: Rs. 0.30 paise
TAMIL NADU GOVERNMENT?‘GAZETTE,seeSe we EXTRAORDINARY PUBLISHED ev“AUTHORITY
Nor 934] CHENNAI, TUESDAY, DECEMBER 14, 1999 _ arthigal 228, Pramathi, Thiruvalluver Aenéu-2930
—————— — -—
fPaart Iv—— -Section 2. ‘Bamil Nadu Actsand Ordinances. er -
CONTENTS
ACTS : PAGES.
No. 44 of 1999—Tamil Nadu Panchayats/(Seventh Amendment)... . 222
No. 45 of 1999—Tamil Nadu Societies Registration (Scccnd Amercment) .. 223
'* Group) 1y-2Bx:(9 34)> 1 [221
If“ 6mm ‘ ~ an > I ' I999 7 ' I “m '(Pdwms 0.30 pulse GOVERNMENT GAZETTE PUBLISHED EV AUTHOR?" w 934] CHENNAI, Karthigai 28 Pramathi TUESDAY, DECEMBER 14,1999 Thimvalluvu Aenru- -2an0 CONTENTS ACES : Pmas. No, 44 of l999—Tflmil Nfldu Panchayats '(chenth Amendment) I. .. 222 No. 45 of 199 9—Tamil Nadu Societies Registraficn (Saccnd Amrnc‘mrm) .. 223 M Group) w-z ELEM-d l 22 1
~ 222 TA
MIL NADU GOV ERNMENT GAZ
ETTE EXTRAO RDINARY
ee ae il Nadu Legislativ
e Assembly receive d the assent of |S
S
i a adu Legis
lé / 1
a “Thef ollowingActof
‘iDecember 19 99 andis hereby
published for gen eral
— : ACT No.
44 OF 1999.
An Act furtherto ‘am end the Tamil Nadu Po
nchayats Act, 1994.
Br it enacted by the Legislat ive Assembly of the State of T
amil Nadu jin” the
vee weoon Fiftieth Year o f the Republic cf India 2s
follows :— -
Short titre and — 1. (1) Th is Act may be called th
e Tamil Nadu Panchayats (Seventh
commencement. Amendment) Act, 1999. | os
spp |
: oe mo (2) It shall be deemed to have come into forceon the 31st day of J
uly 1999.
Nmendmentof 2, In sec tion 253 of the Tamil Nadu Pan
chayets Act, 1994 (hereinafter referred
=
Tamil Nadu fi
section 253. ~~to as the principal Act), after sub-section (3), the followi ng sub-sectionshall be“ Act 2rp¢ 1994
inserted,namely :-— HRY 2: Age .
“<(3-A) Notwithstanding anythingc ontained in sub-section (3), the
special
_officers appointed und er that sub-section-in respect cf t
he viliage panchayats.and
~sw-~—yanchayat union specified ir Sc hedvle 1V-A shell hold office uptc ‘th
e 31st day of mec
March 2000 or for such shorter period as the Government may, by notification,
specify in this behalf.’’.
Schedule. inserted , namely:— = *
t of LP Meee”
eg0cotibaaBysoeRPA f i tees
:
J . * pint a 4
WEL f£. So 1
1 be
Insertion of new 3. After Schedul e EV tothepuisicipalACY/The’éelleéi
ng chedvle she
[See seetion-253-(3-A)-]
PART-A.
Serial Number. Nameé of Village Panchayats.
(1) (2)
1 STyaYou 2 ~~~Manjakuttai ”
a 3 Vellakkadai 2 TOA
ese | A csmbaamA fotgyca)Velursdensd ubs’f limaT—°ce: to BB oOo
ege Pak 2) yp ptoigNASAlUh> oyeHay?—@e@i lo REof 6 Semmanatham
7 Valavanthi
8 Thalaisholai
9 Maramangalam ™
PART-— B.
Yercaud Panchayat Union.”.
Repeal and __ 4 (1) The Tamil Nadu Panchayats (Seventh Amendment) Ordinance, 1999 Tamil Nadu
saving. is hereby repealed. Ordinance 3
of 1999. (2) Notwithstanding such repeal, anything done or any action take de
the principal Act, as amended by the said Ordinance, shall be deemed to havebeen done or taken under the principal Act, as amended by this Act.
(By order of the Gover nor)
K. PARTHASARATHY, Secretary to Government,
a e Ne ws
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ' ‘ ' ' d the assent of , ' A t f the Tamil Nndn Legisintivc Assembly receiye Trtfifoggyéifiur Connthc 11th December 1999 and IS hereby published for general information:-— ACT No. 44 OF 1999. An Act lurrlwrtbrmmul [711’ Tamil Nildu PonchaJ-mx Ar1,1994. ofthe Stzite nfTsmildeu in the h BE it enacted by the Legislative Assembly falluws :— -' r” ~ Fiftieth Year of the Republic cf indie as the Tamil Nlldll Panchayats (Seventh Storciitieitnd 1. (1) This Actmay be called commencement. Amendment) Act, 1999. , (2) It shall be deemed to have come into force on the 3151 day of July 1999. yats Act, 1994 (hereinafter referred Tamu N34“ , Kmendment of , ‘ 2. In section 253 of the Tamil Nadu Panchz _ ‘ V , - g sub-section shall be Act 2%; 1991! section 253. “2’ to 'as the principal Act), éfter sub-sectiém (3), the followin inserted! namely :— J “(S-A) Notwithstanding anythinchcntained in sub»seetion (3), the special oflicers appointed index that sub-section in respect cf the Village panchayats and "‘ p'zinchayat union specified ii:- Schedule lV—A shall hold cifice uptc the 3lst day of - -- March 2000 cr for such shorter period as the Gevernment may, by notification, specify in this behalf.". Insertionofnew 3. After Schedule EV t ‘ 'pel A ' 6'56 _ ing Pchednle shall be Schedule. inserted, “may ;_ t. 1:30ng #097333 e “W Wiaflihfiéfiflfifi‘éfififi Em? [See WW}A)-] PART-A. Serial Number. Name of Village Panchayats. (1) (2) :Trgflm _ ""‘Mflnilkuttai Vellakkadai - -" - A ,i. 2 '-'. =4 .iVelIuj’i. , ’3 32‘? 7' . t .‘INagalur‘ .» ,7 a, .‘ .. ’éemmanatham ‘ l' I Valavanthi Thalaisholai Maramangalam PART— B. Yercaud Panehayat Union". 2 i 03d¢tlm¥un~ new; “a 4. 1 The r '1 ' ' “Vi“. is here 17(y lepealedéml Nadu Panchayats (Seventh Amendment) Ordinance, 1999 Egfigus (2) Notwithstanding such repeal anythin do e ‘ of 1999' tire prmctPal Act, as amended by the said Oxdinagncefihefii Sffiezgfdntzafizceufia one or taken under the principal Act, as amended by this Act. In. (By order 01 the Govfl'nol') K. PARTHASARATHY, Secretary to Government, 7"; s WRSHM- .
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
PUBLISHED BY AUTHORITY
CHENNAI WEDNESDAY, DECEMBER 15, 1999
Karthigai 29, Pramathi, Thiruyalluvar Aandu—2030,
SS :
Part IV — Section 2 | TamilNadu Acts and Ordinances, .
CONTENTS
ACTS : gpm "ef Pages.
No. 46 of 1999—Tamil Nadu Panchayats (Eighth
Amendment) ret, R ke - 226 |
No. 47 of 1999—Tamil Nadu General Saies Tax ”
(Seventh Amendment) “oe
No. 48 of 1999—Tamil Nadu Hiodu Retgous anand . At ers ae
ieee
_ “Charitable Endowments (Special Provisions) . 8 ' me
: Amendment eee t
~ N Co-operative
No. 49 of 1999—Tamil Nadu .
“Societies (Appoingment of. Special Officers) , Second | Amendment
tafe (rts, oF atiby ober ie i
No. 50 of 1999—Tamil Nadu Cooperative Socie- ., 543 ine “ped
ties (Amendment) -
No. 51 of 1999—Tamil Nadu Co-operative Socie-
ties (Second Amencment) . -
-
a
UPRTASABRS TRA: oe
inegeeeahs of} voRto Tat lpeminect] Fe
‘a { 225 |] Grom Vtv.2 Bx. (943) -1
CHENNAI, WEDNESDAY, DECEMBER 15, 1999 Karlhlgal 29, Pramathi, Thlruvalluvar Aandu—2030. CONTENTS ACTS : Na. 46 of Ivy—Tamil. Vadu Pancnzyah .(Eighlh Amendment) . . No. 47 of 1999—Tamil Nada Gznml Sales Tu (Manila Amendmml) . .. .. ,Na. 48 of 1999—Tamil \‘aAu Hindu Religious and durilable Endowment! [Spatial Provisions) Amendment .. .. No. 49 cf 1999—Tamil Xadu Co—oycmiv: _So~i-2t:es (prin‘mcnl a! Special officers) :stnd Amendmzm .V'o 50 of 1999—T3mil Nadu CooperIIh-e Soda "'1 , (Amcudmenn x\o 51 of 1999—4'ami1 Nadu Coflperativ: Socie- ties (Suoud \mmc'mtnt) . . [125) “a, run. - m ._ 227 22! >23! 23'} 215 M M4 Part IV — Section 2 Tamil. Nadu Am; and Ordinances. 1.: mu"! 1L“. ta
226 TAMIL NADU GOVERNMENT G -ZETTE EXTRAORDINARY
— 7 TPMPER
Sig C84 . The following Act of the Tamil Nadu Legislative Assembly received the assent |
oe of the Governor on the L4ta Doc:mbezr 1999 and is hereby published for general | information :—
r
ACT No. 46 OF 1999. . - . », . :
2pees. Pid y An Act further to amend jhe Tamii Nadu Panchayats Act, 1994, th book 7
BEit enacted by the’ Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows :— :
Storttitleand : 1. (1) This Act may becalled the Tamil Nadu Panchayats (Eighth Amendment) he “Wmmence- Act, 1999. . - #
(2) It shall be:deemed to have:comeinto force on the. 17th day of-September 1999, Ne
PF cae
Amendment Of-----~ —2,-In section-261 of the Tamil Nadu .Panchaya ts Act, 1994 (hereinafter referred Tamil Nadu section261. ~ “to as the principal Act), in sub-section (2), for the expression “ 3)ih day of Szptem- Act 21 of 1934,
ber 1999”, the expression ‘“3lst day of March 2000” shall be substituted.
substitution of 3. For Schedule V to the principal Act, the following Schedule shall be substi- achedule V. tuted, namely :— stand '
“SCHEDULE V.
(See section 261 (2).)
Serial Number, Nameof village panchayats.
Qo (2)
Jovsto Keeripatti
2 a? Papapatti.”. lenipbesis ‘ “
--f - mat . Crys whe
Jt,
Repeal and 4. (1) The Tamil NaduPanchayats (Eighth Amendment) Ordiita Savink is hereby repealed. : ET, Ds m fice, 1999, Ordinaneae
. | | ot 1999, (2) Notwithstanding such repeal, anything done or any action taken underthe' principal Act, as amended by the said Ordinance, shall be deemed to have been
done or taken under the principal ‘Act; as atheridedby this Act.-
2ee
(By order of the Governor.)
K. PARTHASARATHY, Secretary to Government, Law Depactment.
a l e c a t a
226 TAMIL NADU GOVERNMENT G »ZETTE EXTRAO RDINARY - .‘ a The following Act of the Tnmil N.1du Legislative Awembly received the assent of the Governor on the 14m D:e:mb:r 1999 and is hereby published for general ‘ information :—' ACT No.46 OF 1999. . , 1 v, a-‘l’lvaauhw - - An Am furzlm m ammd 1m Turuii Nam l’lmclmymx An. 1994. BE it enacted by the‘ Legislative A<semb1y of the State 01‘ Tamil Nadu in the Fiftieth Year of the Republic of india as follow; :— Sh'prt title and ' 1. (1) This Act may be called the Tamil Nadu Panchayats (Eighth Amendment) %mnce- Act, 1999. (2) It shallhe'deemed to have come into force on the 17th day of September 1999. ' ‘ ' Amendment of - n» 2. In section-261 or the Tamil Nadu Pnnchayats Act; 1994 (hereinafter referred Tamil Nudu sedifiMl. to as lhe principal Act), in sub-secti011(l). for theemression " 33th day of Septem- Aet 2l of [93%. her 1999 ", the expression “315: day of March 2000 " shall be substituted. Substitution of 3. For Schedule V to the principal Act, theTollowing Schedule shall be substi- nchedule V. tuted, namely :— “SCHEDULE V. (See section 261 (2).) Serial Number. ‘ Name of villagclpanchayats. (0‘ (2) 1" ' Keeripmti :V: ‘5 2 l” Papapatti.“. , =- a ‘ Repeal and 4. (1) TheTamil Naguyahchalyéts (Eighth Amendment) ~ Ordin'ia 1999 ' Wing. is Why repeated- .. ' I} I ‘_ “Cc, 1 EELS?" 01 I99. (2) Notgdthstanding such repeal, anythihg done in an act' the'principai Act, as amended By the said Ordinance, shall he’scefiilrgntgalhilireuggéi dune or taken under the principal .Acl‘. as amended by this; Act. 2 - (By order ofthe Governor.) K. PARTHASAKATHY. Spcretary to Government, Law Dem-tent, L;
oO -- ee .
OF TAMIL NADU . | Regd. No. TN/Cheif PMG-301/2000
.
VERNMENT
[ Price: Re280 -
TAMIL NADU
GOVERNMENT GAZETT E
EXTRAORDINARY PU BLISHED BY AUTHORITY
CHENNAI, FRIDAY, M ARCH31, 2000
Panguni 18, Pramathi, Thiruv alluvar Aandu-2031
Part IV--Section 2
Tamil Nadu Acts and Ordinan ces.-
CONTENTS
|
Pages.
ACTS:
No. 3 of 2000—Tamil Nadu App ropriation
10-13
No.4 of 2000—Tamil Nadu Appro priation (Vote on Account)
15-18
No. 5 of 2000—Tamil Nadu Panchayats (Amendment)
No.6 of 2000—Tamil Nadu General Sales Tax (Amendmen
t) (DTP) 1V-2 Ex. (218)—I fo]
O . W 01" TAMn-NADU ‘ [W MTNIMPMG—OCM [PI-hilt.” ' ' ' TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY 1101110an 140.218] CHENNAI, FRIDAY, MARCH 31, 2000 Panguni 18, Pramathi, Thiruvalluvar Aandu—203l Part IV-—Section 2 ‘ Tamil Nadu Acts Ind Ordinances. v CONTENTS Pagan ACTS: No. 3 of 2000—“ij Nadu Appropriation 10-13 No. 4 “moo—Tamil Nadu Appropriation (Vote on Account) 15-18 No. 5 of moo—Tamil Nadu Panchayats (Amendment) 19 21 No. 6 of load—Tamil Nadu General Sales Tax (Amendment) I (D’i'P)IV-2Ex,(218)—l i 9 1
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act ofthe Tamil Nadu Legislative Assembly received the assent of the Governor on the 31st March 2000andis herebypublished for general information:—
ACT No. 5 OF 2000.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Beit enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifly-first Year of the Republic of India as follows :-—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2000. Short title and commence-(2) It shall come into forceat once. ment.
‘2. In section 261 of the Tamil Nadu Panchayats Acj. 1994, in sub-section (2), forthe Amendmentexpression “31st day of March 2000”, the expression “24h day of October 2001” shall be rection substituted. 61.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
LawDepartment.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 1‘) ~=x The [allowing Acl oflhc Tamil Nudu ch min: Assembly l awed lhc assent oflllc Governor on llle 3 lsl March 2000 and is hereby published for general I'nl'onlmlion:~ ACT No. 5 OF 2000. An Ac! furl/yer ID amend ihe Tamil leu Pam-Mimi: Act, I 994. BE il enacted by llle Legislative Assembly ofllle Slnle ofTamil Nadu in Ihe Filly—first Year or the Republic of India as follows :— l. (I) This Act may be called llic Tamil Nadu Panchnyals (Amendment) Acl, 2000. 5|..." nu; ma cmmueneb (2) ll Shall come into force an oncci mm. 2. In scclion 26] ohm Tamil Nndu Panclmyals Act. 1994, in sub-secliun (2), for Ihe expression! “Jlsl day of March 2000”, lhc expression: "21”: day of October 2001" shall be subsliluled. (By order of Illa Governor) K, PARTHASARATHY. Secretary to Gavernmcnl, Law Department.
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
INT OF TAMIL NAD U {[Regd. No. TN/Chief PMG-301/2000.
{| Price: Rs. 1-60
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHep By AUTHORITY
—_ wo.380] _ CHENNAI, TUESDAY,JUNE13, 2000
Vaikasi 31, Vikkrama, Thiruvalluvar Aandu-203 1
a
CONTENTS
Acts:
No. 23 of 2000—Tamil Nadu Pancha yats
(Second Amendment)
No. 24 of 2000— Tamil Nadu Panc hayats
(Fifth Amendment)
No. 25 of 2000—Tamil Nadu Ma rine
Fishing Regulation (Amendment )
(DTP) IV-2 Ex. (380)—1 [69 ]
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
Pages
70-71
75-76
a) I‘"MIANAI ' (.0VI;HNMLNI,OI IA 1 )U "my. MJN/(‘MeflMG—Jomm. r .000 | Prinz Rt. 140 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PL’BLISHED BY ALTHORJTY CHENNAI, TUESDAY, JUNE 13, 2000 Vaikasi 31, Vikkrama, Thiruvalluvar Aandu—ZOSI /___—____——————— Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Acts: Page: N04 23 of ZOOO—Tamil Nadu Panchayals (Second Amendment) 70-71 No. 24 of 2000—— Tamil Nadu Panchayats (Fifth Amendment) ' ,. 73 No. 25 of ZOOO—Tamil Nadu Marine 75-76 Fishing Regulation (Amendmcnt) (DTP) IV-2 Ex. (380)—1 [69]
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu Legislative Assembly received the assent of the
The following Act of the hereby published for general information:-—
Governor on the 12th June 2000 andi s
ACT No. 23 OF 2000.
An Act further to amendthe Tamil Nadu Panc hayats Act, 1994.
Be it enacted by the Legislative Assembly ofthe S tate of Tamil Nadu in the Fifty-first Year
of the Republic of India as follows:-
(1) This Act maybe called the Tamil Nadu Panch ayats (Second Amendment) Act,
Short title and 1.
commence- 2000.
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
Act 21 of 2. After section 181 of the Tami] Nadu Panchayats Act, 19
94 (hereinafter referred to aS Tamil Nadu
1994.
Insertion of
new sections the principal Act), the following sections shall be inserted, namely:- 181-A,
* 181-B, 181-
C and
181-D. ;
“181-A. Deposit offund ofpanchayat.— Any panchayat having surplus fund shall,
with the prior approval of the Inspector, deposit such surplus fund in any of the financial
institutions specified by the Government:
Provided that no such deposit shall be made when there is need to utilise this
fund for administration or development work during the next twelve months.
181-B. Grant or loan for scheme or project—(1) The Government may make grant
or loan to a panchayat for the execution of specific scheme, project, programme or plan
relating to any of the matters administered by such panchayat subject to such terms and -
conditions as maybe prescribed.
(2) Such panchayatshall utilise such grant or loan only for the purpose for which
such grantor loan is given.
(3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of
1914) shall apply in respect of the loan given by the Government underthis section.
181-C. Raising of loan by panchayat.—Every Panchayat shall be competentto raise
loan in full or in part from anyfinancial institution or agency or bank for any of the following
purposes, subject to the conditions imposed by the Governmentin this behalf, namely:-
(a) to carry out any of the works connected with the improvement and developmentof infrastructure in panchayatareas;
(b) to carry out relief works at the time of natural calamities;
(c) to undertake any measure in connection with, or ancillary to, the above purposes; and
(d) to carry out anyofits other statutory functions.
181-D. Procedurefor inter-panchayats lending— (1) Any panchayat may raise loan from any other panchayat and any panchayat may sanction loan to another panchayatto carry out any ofits statutory functions or for the creation of capital assets or income generating assets, with the prior sanction of the Inspector.
70 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act or the Tamil Nadu Legislativc Asscmhly reccivcd the assent of the Governor on the 12m Junc 2000 and is hereby published for general information:— AC'I‘ No. 21 OF 2000‘ An Act furllmr m (rum/rd the Tamil Nadu Panchuyuiy Act, [994. BI; it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of the Republic of India as follows:- Shuri rule and ll (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, mmmcncc- 2000. mom (2) It shall come into force on such date as the State Government may‘ by notification, appoint. Insertion of 2. After section 181 ofthe Tamil Nadu Panchayats Act, I994 (hereinafter referred to as Tam” deu "”w 5731'“? the principal Act), the follownig sections shall be inserted, namely:- 1‘9“")? of [SI-B, IBI- C and lBI-D, “Id/AA Deposit affirm! ofprmchayatr- Any panchayat having surplus fund shall. with the prior approval of the Inspector, deposit such surplus fund in any of the financial institutions specified by the Government: Provided that no such deposit shall be made when there is need to utilise this fund for administration or development work during the next twelve months. [SI-B. Grunt or [arm for scheme or projecl.~(l) The Government may make grant or loan to a panchayat for the execution of specific scheme, project, programs or plan relating to any of the matters administered by such panchayat subject to such terms and conditions as may be prescribed. (2) Such panchayat shall utilise such grant or loan only for the purpose for which such grant or loan is given (3) The provisions of the Local Authorities Loans Act, 1914 (Central Act IX of 1914) shall apply in respect of the loan given by the Government under this section, _ I8l-C Raising oflaan by panchayaL—Every Panchayat shall be competent to raise loan in full or in part from any financial institution or agency or bank for any of the following purposes, subject to the conditions imposed by the Government in this behalf, namely:- (a) to carry out any of the works connected with the improvement and development of infrastructure in panchayat areas; (b) to carry out relief works at the time of natural calamities; (c) to undertake any measure in connection with, or ancillary to, the above purposes; and (d) to carry out any of its other statutory functions. f ”1-0. Procedure for inier—panchayats lending.— (1) Any panchayat may raise loan rorn any other panchayat and any panchayat may sanction loan to another panchayat to carry out any of its statutory functions or for the creation of capital assets or income generating assets, With the prior sanction of the Inspector.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
71 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
71 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
71 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
71 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
71 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
. (2) The procedureforthereceipt, utilisation and repaymentofthe loan underthis section and section 181-C shall be subject to such terms and conditions, as maybe agreed upon bythe financial institution or agency or bank or lending panchayat, as the case may be, and the borrowing panchayat. Every of accounts, as maybeprescribed.
(3) Every panchayat shall utilise the loans only for the purposes for which such loans are borrowed.”.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
LawDepartment.
panchayat shall maintain in respect of the loan, such books -
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 71 MK (2) The procedure for llie receipt. utilisation and repayment of ihe loan under this scclion and secuon lSl-C shall be subjecr to such terms and condiXionsc as may be agreed upon by the financial institution or agency or bank or lending panchayal. as the case may be. and the borrowing panchayat. Every panchayar shall mainmin in respect of the loan, such books of accounts. as may be prescribed. (3) EVEry panchayat shall utilise the loans only for the purposes for which such loans are borrowed". (By order of the Governor) K. PARTHASARATHY. Secretary to Government, Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
y
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73
a The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 12th June 2000 andis hereby published for general informaion:—
ACT No. 24 OF 2000.
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-first Year
of the Republic of India as follows:-
Q. Short title and commence-
1. (1) This Act maybecalled the Tamil Nadu Panchayats (Fifth Amendment) Act, 200
, ment.
(2) It shall comeinto force on such date as the State Government may,by notification, appoint.
Tamil Nadu 2. In section 241 of the Tamil Nadu Panchayats Act, 1994, for sub-section (4), the Amendment
wn following sub-section shall be substi tuted, namely:-
of section 241.
“(4) The Chairmanofthe District Panchayat shall be the Chairperson ofthe Commit-
tee andthe Collector of the District shall be the Vice-Chairman of the Committee.”
(By order of the Governor) |
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 73 The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 12th June 2000 and is hereby published for general information:— ACT No. 24 OF 2000. A" A“ f'lrther lo amend the Tamil Nudu Panchayms Act, I994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year ofthe Republic of india as follows:— 1- (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 2000. Shon fine and commence- mem. . (2) It shall come into force on such date as the State Government may, by notification, appoint TamilN’d“ 2. In section 24] cf the Tamil Nadu Panchayats Act, 1994, for sub- section (4), the Amendmnt ”[1249: followmg S“b—st'nnion shall be substituted namely: - of seetiun 24L . “(4) The Chairman of the District Panchayat shall be the Chairperson of the Commit» tee and the Collector of the District shall be the Vice-Chairman of the Committee}! (By order of the Governor) K. PARTHASARATHY, Secretary to Government, Law Department.
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
VERNMENT OF TAMIL NADU [Regd. No. TN/Chief PMG-301/2000.
2000 | Price: Re. 0.40
TAMIL NADU
GOVERNMENTGAZETTE
EXTRAORDINARY pusLisHED BY AUTHORITY
CHENNAI, MONDAY, OCTOBER16, 2000
Purattasi 31, Vikkrama, Thiruvalluvar Aandu—2031
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
The following Actof the Tamil Nadu Legislative Ass
embly received the assent of the
President on the 25th September 2000 andis hereby publis hed for general information:—
ACT No. 27 OF 2000.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-first Year of
the Republic of India as follows:—
1. (1) This Act maybe called the Tamil Nadu Panchayats (Third Am endment) Act, 2000. Short title
“131-A. Prohibition of erection of certain hoardings.—Notw ithstanding anything
contained in this Act or in any other law for the time be ing in force,—
(a) (i) on orafter the date of the commencement of the Tamil N adu Panchayats
(Third Amendment)Act, 2000 (hereinafterin this section r eferred to as the amendmentAct), no
personshall erect any hoarding (other than traffic sign and road s ign)visible to the traffic on the
road and which is hazardous and disturbance to safe traffic move mentsoas to adversely affect
a free and safe flow oftraffic;
A (ii) where any hoardingis erected in contravention of sub-clause (i), it shall be
confiscated and removed bythe executive authority withou t any notice;
(b) (i) where any hoarding (other than traffic sign and road sign)visible to the traffic
\on the roadis hazardous and disturbanceto safe traffic movementso as to adversely affect free
and com- mencement.
(2) It shall comeinto force on such date as the State Government may,bynotification,
appoint. ,
il Nadu 2. After section 131 of the Tamil Nadu Panchayats Act, 1994, the following section:shall /nsertion of
21of be inserted, namely:— new section
© [Reid . Nu. TNIChiel' PMGJOI nooot MENT 0F TAMIL NADU 'VERN 2000 ll’rice: u 0.40 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHom‘Tv CHENNAI, MONDAY, OCTOBER 16, 2000 Pumttasi 31, Vikkmma, Thiruvalluvar Aandu—203] Part IV—Section 2 Tamil Nadu Acts and Ordinances. The following Act, of. the Tamil Nadn Legislative Assembly received the assent of the President on the 25th September 2000 and is hereby published for general information:— ACT No. 17 OF 2000. An Act further Ia amend the Tamil Nude Panchayal: Act. I994. B: it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifiy-first Year of the Republic of India as follows:— I. (I)This Act may be called the Tamil Nadu Panehayats (Third Amendment) Act, 2000. (2) It shall come into force on such date as the State Government may, by notification, appoint ' I Maths 2. After section [31 of the Tamil Nadir Panchayats Act, 1994. the following section shall ’ 21“ be inserted, namely:— “IJI-A. Prohibition of erection of cumin hoardings.——Notwithstanding anything contained in this Act or in any other law for the time being in force,— (a) (i) on or afier the date of the commencement of the Tamil Nadu Panchayats (Third Amendment) Act, 2000 (hereinafler in this section referred to as the amendment Act), no person shall erect any hoarding (otherthan traffic sign and road sign) visible to the traffic on the road and which is hazardous and disturbance to safe traffic movement so as to adversely afiect N free and safe flow of traffic; ”it . \ (ii) where any hoarding is erected in contravention of sub-clause (i), it shall he confiscated and removed by the executive authority without any notice; (0) (i) where any hoarding (other than trafl-ic sign and road sign) visible to the traffic \on the road is hazardous and disturbance to safe traffic movement so as to adversely affect free Short ml: mama-mt. Mon 0/ n" union [SI-A.
TAMIL NADU GOVERNM ENT GAZETTE EXTRAO
RDINARY eT
he date of the commence-
h is in existence immediate ly beforet
xecutive authority shall, by notice i n writing, require the ownerand s
afe flow oftraffic and whic
to remove such hoarding within su ch time as may :mentofthe ame
ndmentAct,the e
or any personin possession of suc h hoarding,
be specified in the notice:
Providedthat such time shall not exceed fifteen days from the date of issue of suchnotice;
(ii) where the hoarding referred to in sub-clause ( i) is not removed within the time
e, the executive authority shall, without further notice , remove such
specified in the notic
hoarding and recover the expenditure for such removal as a n arrear of land revenue.
Explanation.—Forthe purposeofthis section, “hoarding” meansany screen of boardsat
any place whether public or private used or intended to be used for exhibiting advertisement
including the framework or other support, erected, wholly or in part upon or over any land,
building, wall or structure visible to public wholly or partly.”.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
Law Department.
TAMIL NADU GOVERNM ENT GAZETTE EXTRAO
RDINARY eT
he date of the commence-
h is in existence immediate ly beforet
xecutive authority shall, by notice i n writing, require the ownerand s
afe flow oftraffic and whic
to remove such hoarding within su ch time as may :mentofthe ame
ndmentAct,the e
or any personin possession of suc h hoarding,
be specified in the notice:
Providedthat such time shall not exceed fifteen days from the date of issue of suchnotice;
(ii) where the hoarding referred to in sub-clause ( i) is not removed within the time
e, the executive authority shall, without further notice , remove such
specified in the notic
hoarding and recover the expenditure for such removal as a n arrear of land revenue.
Explanation.—Forthe purposeofthis section, “hoarding” meansany screen of boardsat
any place whether public or private used or intended to be used for exhibiting advertisement
including the framework or other support, erected, wholly or in part upon or over any land,
building, wall or structure visible to public wholly or partly.”.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
Law Department.
TAMIL NADU GOVERNM ENT GAZETTE EXTRAO
RDINARY eT
he date of the commence-
h is in existence immediate ly beforet
xecutive authority shall, by notice i n writing, require the ownerand s
afe flow oftraffic and whic
to remove such hoarding within su ch time as may :mentofthe ame
ndmentAct,the e
or any personin possession of suc h hoarding,
be specified in the notice:
Providedthat such time shall not exceed fifteen days from the date of issue of suchnotice;
(ii) where the hoarding referred to in sub-clause ( i) is not removed within the time
e, the executive authority shall, without further notice , remove such
specified in the notic
hoarding and recover the expenditure for such removal as a n arrear of land revenue.
Explanation.—Forthe purposeofthis section, “hoarding” meansany screen of boardsat
any place whether public or private used or intended to be used for exhibiting advertisement
including the framework or other support, erected, wholly or in part upon or over any land,
building, wall or structure visible to public wholly or partly.”.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
Law Department.
TAMIL NADU GOVERNM ENT GAZETTE EXTRAO
RDINARY eT
he date of the commence-
h is in existence immediate ly beforet
xecutive authority shall, by notice i n writing, require the ownerand s
afe flow oftraffic and whic
to remove such hoarding within su ch time as may :mentofthe ame
ndmentAct,the e
or any personin possession of suc h hoarding,
be specified in the notice:
Providedthat such time shall not exceed fifteen days from the date of issue of suchnotice;
(ii) where the hoarding referred to in sub-clause ( i) is not removed within the time
e, the executive authority shall, without further notice , remove such
specified in the notic
hoarding and recover the expenditure for such removal as a n arrear of land revenue.
Explanation.—Forthe purposeofthis section, “hoarding” meansany screen of boardsat
any place whether public or private used or intended to be used for exhibiting advertisement
including the framework or other support, erected, wholly or in part upon or over any land,
building, wall or structure visible to public wholly or partly.”.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
Law Department.
TAMIL NADU GOVERNM ENT GAZETTE EXTRAO
RDINARY eT
he date of the commence-
h is in existence immediate ly beforet
xecutive authority shall, by notice i n writing, require the ownerand s
afe flow oftraffic and whic
to remove such hoarding within su ch time as may :mentofthe ame
ndmentAct,the e
or any personin possession of suc h hoarding,
be specified in the notice:
Providedthat such time shall not exceed fifteen days from the date of issue of suchnotice;
(ii) where the hoarding referred to in sub-clause ( i) is not removed within the time
e, the executive authority shall, without further notice , remove such
specified in the notic
hoarding and recover the expenditure for such removal as a n arrear of land revenue.
Explanation.—Forthe purposeofthis section, “hoarding” meansany screen of boardsat
any place whether public or private used or intended to be used for exhibiting advertisement
including the framework or other support, erected, wholly or in part upon or over any land,
building, wall or structure visible to public wholly or partly.”.
(By order of the Governor)
K. PARTHASARATHY, Secretary to Government,
Law Department.
RDIN ARY ence immediately before the date ofthe commence. thority shall. by notice in writing. require the owner and safe flow oftraffic and which is in exist to remove such hoarding within such time as may men! ofthe amendment Act, the executive ou or any person in possession ofsuch hoarding, be specified in the notice: Provided that such time shall not exceed fifteen days from the date of issue of such notice; (ii) where the hoarding referred to in sub-clause (i) is not removed within the time the executive authority shall, without further notice, remove such specified in the notice, hoarding and recover the expenditure for such removal as an arrear of land revenue. Explanation—For the purpose of this section. “hoarding” means any screen of boards at any place whether public or private used or intended to be used for exhibiting advertisement including the framework or other support, erected, wholly or in pan upon or over any land, building, wall or structure visible to public wholly or partly.". (By order of the Governor) K. PARTHASARATHY, Secretary to Government. Law Department.
© [Regd. No. TN/Chief PMG-301/2000.
NADU MENT OF TAMIL
| Price: Rs. 1.20
TAMIL NADU
CHENNAI, WEDNESDAY, NOVEMBER29
, 2000
Karthigai 14, Vikkrama, Thiruvalluvar Aandu-203 1
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS:
No. 30 of 2000—Tamil Nadu Panchayats (Sixth Amendment)
No. 31 of 2000—Tamil Nadu Town and Country Planning (Amendment)
tpOIV-2 Bx, (855)1 [113 ]
GOVERNMENT GAZETTE
EXTRAORDINARY_ pusLISHED BY AUTHORITY
Pages.
113-115
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| Price: Rs. 1.20
TAMIL NADU
CHENNAI, WEDNESDAY, NOVEMBER29
, 2000
Karthigai 14, Vikkrama, Thiruvalluvar Aandu-203 1
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS:
No. 30 of 2000—Tamil Nadu Panchayats (Sixth Amendment)
No. 31 of 2000—Tamil Nadu Town and Country Planning (Amendment)
tpOIV-2 Bx, (855)1 [113 ]
GOVERNMENT GAZETTE
EXTRAORDINARY_ pusLISHED BY AUTHORITY
Pages.
113-115
© [Regd. No. TN/Chief PMG-301/2000.
NADU MENT OF TAMIL
| Price: Rs. 1.20
TAMIL NADU
CHENNAI, WEDNESDAY, NOVEMBER29
, 2000
Karthigai 14, Vikkrama, Thiruvalluvar Aandu-203 1
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS:
No. 30 of 2000—Tamil Nadu Panchayats (Sixth Amendment)
No. 31 of 2000—Tamil Nadu Town and Country Planning (Amendment)
tpOIV-2 Bx, (855)1 [113 ]
GOVERNMENT GAZETTE
EXTRAORDINARY_ pusLISHED BY AUTHORITY
Pages.
113-115
© [Regd. No. TN/Chief PMG-301/2000.
NADU MENT OF TAMIL
| Price: Rs. 1.20
TAMIL NADU
CHENNAI, WEDNESDAY, NOVEMBER29
, 2000
Karthigai 14, Vikkrama, Thiruvalluvar Aandu-203 1
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS:
No. 30 of 2000—Tamil Nadu Panchayats (Sixth Amendment)
No. 31 of 2000—Tamil Nadu Town and Country Planning (Amendment)
tpOIV-2 Bx, (855)1 [113 ]
GOVERNMENT GAZETTE
EXTRAORDINARY_ pusLISHED BY AUTHORITY
Pages.
113-115
© [Regd. No. TN/Chief PMG-301/2000.
NADU MENT OF TAMIL
| Price: Rs. 1.20
TAMIL NADU
CHENNAI, WEDNESDAY, NOVEMBER29
, 2000
Karthigai 14, Vikkrama, Thiruvalluvar Aandu-203 1
Part [V—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS:
No. 30 of 2000—Tamil Nadu Panchayats (Sixth Amendment)
No. 31 of 2000—Tamil Nadu Town and Country Planning (Amendment)
tpOIV-2 Bx, (855)1 [113 ]
GOVERNMENT GAZETTE
EXTRAORDINARY_ pusLISHED BY AUTHORITY
Pages.
113-115
© ' N m (ma-30mm . DU "(411. No. I' /c c . «NR/'5'" OF TAMIL NA Irma: Rs.1.10 «MI 2000 TAMIL NADU EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI, WEDNESDAY, NOVEMBER 29, 2000 Karlhigai 14, Vikkrama, Thimvalluvar Aandu—203l Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Pages. ACTS: No. 30 of 2000—Tami] Nadu Panchayaxs (Sixth Amendment) .. 113-115 No. 31 of 2000#Tami1 Nadu Town and Country Planning (Amendmem) .. 117 P ”MEX (859—1 [ 113 ]
114 TAMIL NADU GOVE RNMENT GAZETTE EXTRAORDI
NARY
The following Actof the Tamil Nadu Legislative Assembly received the assentofthe
Governor on the 28th November 2000 andis hereby published for general information:
—
ACT No. 30 OF 2000.
An Act further to amend the Tamil Nadu Panchaya ts Act, 1994.
Bz it enacted by the Legislative Assemblyofthe State ofTamil Naduin the Fifty-first Year
of the Republic of India as follows:--
Short title and I. (1) This Act may be calle d the Tamil Nadu Panchayats (Sixth Amendment)
commence- Act, 2000: ment.
(2) It shall be deemed to have comeinto force on the 23rd da y of September
2000. ,
Amendment of 2. In section 241 of the Tamil Nadu Panchay ats Act, 1994 (hereinafter referred
section 241 to as the principal Act), for sub-section (2), the fol lowing sub-section
shall be substituted, namely:--
"(2) (a) The Committeeshall consist of,--
(i) The Chairman ofthe district panchayat,
(ii) the Mayor of the City Municipal Corporationin the district;
(iii) the Collector of thedistrict;
(iv) such numberof persons, not less than four-fifth of the total number of members of the Committee as maybespecified by the Government, elected in the prescribed manner from amongstthe members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal
councils in the district in proportion to the ratio between the populationofthe ruralareas and ofthe urban areasin thedistrict.
= (6) The following persons shall be permanentspecial inviteés of the Committee:--
(i) Members of the Houseof the people whorepresent the whole or part of the district;
(ii) Membersof the Council of States who areregistered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencieslie within the district;
(iv) All the Chairmen ofthe panchayat union councils in the district;
(v) All the Chairmenofthe municipal councils in the district;
(vi) All the Chairmenof the town panchayatsin the district.
(c) The permanent special invitees referred t entitled to take part in the Committee.”.
oO in clause (b) shall be proceedings in the meetings of the
Tamil Nadu Act
21 of 1994.
114 TAMIL NADU GOVE RNMENT GAZETTE EXTRAORDI
NARY
The following Actof the Tamil Nadu Legislative Assembly received the assentofthe
Governor on the 28th November 2000 andis hereby published for general information:
—
ACT No. 30 OF 2000.
An Act further to amend the Tamil Nadu Panchaya ts Act, 1994.
Bz it enacted by the Legislative Assemblyofthe State ofTamil Naduin the Fifty-first Year
of the Republic of India as follows:--
Short title and I. (1) This Act may be calle d the Tamil Nadu Panchayats (Sixth Amendment)
commence- Act, 2000: ment.
(2) It shall be deemed to have comeinto force on the 23rd da y of September
2000. ,
Amendment of 2. In section 241 of the Tamil Nadu Panchay ats Act, 1994 (hereinafter referred
section 241 to as the principal Act), for sub-section (2), the fol lowing sub-section
shall be substituted, namely:--
"(2) (a) The Committeeshall consist of,--
(i) The Chairman ofthe district panchayat,
(ii) the Mayor of the City Municipal Corporationin the district;
(iii) the Collector of thedistrict;
(iv) such numberof persons, not less than four-fifth of the total number of members of the Committee as maybespecified by the Government, elected in the prescribed manner from amongstthe members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal
councils in the district in proportion to the ratio between the populationofthe ruralareas and ofthe urban areasin thedistrict.
= (6) The following persons shall be permanentspecial inviteés of the Committee:--
(i) Members of the Houseof the people whorepresent the whole or part of the district;
(ii) Membersof the Council of States who areregistered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencieslie within the district;
(iv) All the Chairmen ofthe panchayat union councils in the district;
(v) All the Chairmenofthe municipal councils in the district;
(vi) All the Chairmenof the town panchayatsin the district.
(c) The permanent special invitees referred t entitled to take part in the Committee.”.
oO in clause (b) shall be proceedings in the meetings of the
Tamil Nadu Act
21 of 1994.
114 TAMIL NADU GOVE RNMENT GAZETTE EXTRAORDI
NARY
The following Actof the Tamil Nadu Legislative Assembly received the assentofthe
Governor on the 28th November 2000 andis hereby published for general information:
—
ACT No. 30 OF 2000.
An Act further to amend the Tamil Nadu Panchaya ts Act, 1994.
Bz it enacted by the Legislative Assemblyofthe State ofTamil Naduin the Fifty-first Year
of the Republic of India as follows:--
Short title and I. (1) This Act may be calle d the Tamil Nadu Panchayats (Sixth Amendment)
commence- Act, 2000: ment.
(2) It shall be deemed to have comeinto force on the 23rd da y of September
2000. ,
Amendment of 2. In section 241 of the Tamil Nadu Panchay ats Act, 1994 (hereinafter referred
section 241 to as the principal Act), for sub-section (2), the fol lowing sub-section
shall be substituted, namely:--
"(2) (a) The Committeeshall consist of,--
(i) The Chairman ofthe district panchayat,
(ii) the Mayor of the City Municipal Corporationin the district;
(iii) the Collector of thedistrict;
(iv) such numberof persons, not less than four-fifth of the total number of members of the Committee as maybespecified by the Government, elected in the prescribed manner from amongstthe members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal
councils in the district in proportion to the ratio between the populationofthe ruralareas and ofthe urban areasin thedistrict.
= (6) The following persons shall be permanentspecial inviteés of the Committee:--
(i) Members of the Houseof the people whorepresent the whole or part of the district;
(ii) Membersof the Council of States who areregistered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencieslie within the district;
(iv) All the Chairmen ofthe panchayat union councils in the district;
(v) All the Chairmenofthe municipal councils in the district;
(vi) All the Chairmenof the town panchayatsin the district.
(c) The permanent special invitees referred t entitled to take part in the Committee.”.
oO in clause (b) shall be proceedings in the meetings of the
Tamil Nadu Act
21 of 1994.
114 TAMIL NADU GOVE RNMENT GAZETTE EXTRAORDI
NARY
The following Actof the Tamil Nadu Legislative Assembly received the assentofthe
Governor on the 28th November 2000 andis hereby published for general information:
—
ACT No. 30 OF 2000.
An Act further to amend the Tamil Nadu Panchaya ts Act, 1994.
Bz it enacted by the Legislative Assemblyofthe State ofTamil Naduin the Fifty-first Year
of the Republic of India as follows:--
Short title and I. (1) This Act may be calle d the Tamil Nadu Panchayats (Sixth Amendment)
commence- Act, 2000: ment.
(2) It shall be deemed to have comeinto force on the 23rd da y of September
2000. ,
Amendment of 2. In section 241 of the Tamil Nadu Panchay ats Act, 1994 (hereinafter referred
section 241 to as the principal Act), for sub-section (2), the fol lowing sub-section
shall be substituted, namely:--
"(2) (a) The Committeeshall consist of,--
(i) The Chairman ofthe district panchayat,
(ii) the Mayor of the City Municipal Corporationin the district;
(iii) the Collector of thedistrict;
(iv) such numberof persons, not less than four-fifth of the total number of members of the Committee as maybespecified by the Government, elected in the prescribed manner from amongstthe members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal
councils in the district in proportion to the ratio between the populationofthe ruralareas and ofthe urban areasin thedistrict.
= (6) The following persons shall be permanentspecial inviteés of the Committee:--
(i) Members of the Houseof the people whorepresent the whole or part of the district;
(ii) Membersof the Council of States who areregistered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencieslie within the district;
(iv) All the Chairmen ofthe panchayat union councils in the district;
(v) All the Chairmenofthe municipal councils in the district;
(vi) All the Chairmenof the town panchayatsin the district.
(c) The permanent special invitees referred t entitled to take part in the Committee.”.
oO in clause (b) shall be proceedings in the meetings of the
Tamil Nadu Act
21 of 1994.
114 TAMIL NADU GOVE RNMENT GAZETTE EXTRAORDI
NARY
The following Actof the Tamil Nadu Legislative Assembly received the assentofthe
Governor on the 28th November 2000 andis hereby published for general information:
—
ACT No. 30 OF 2000.
An Act further to amend the Tamil Nadu Panchaya ts Act, 1994.
Bz it enacted by the Legislative Assemblyofthe State ofTamil Naduin the Fifty-first Year
of the Republic of India as follows:--
Short title and I. (1) This Act may be calle d the Tamil Nadu Panchayats (Sixth Amendment)
commence- Act, 2000: ment.
(2) It shall be deemed to have comeinto force on the 23rd da y of September
2000. ,
Amendment of 2. In section 241 of the Tamil Nadu Panchay ats Act, 1994 (hereinafter referred
section 241 to as the principal Act), for sub-section (2), the fol lowing sub-section
shall be substituted, namely:--
"(2) (a) The Committeeshall consist of,--
(i) The Chairman ofthe district panchayat,
(ii) the Mayor of the City Municipal Corporationin the district;
(iii) the Collector of thedistrict;
(iv) such numberof persons, not less than four-fifth of the total number of members of the Committee as maybespecified by the Government, elected in the prescribed manner from amongstthe members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal
councils in the district in proportion to the ratio between the populationofthe ruralareas and ofthe urban areasin thedistrict.
= (6) The following persons shall be permanentspecial inviteés of the Committee:--
(i) Members of the Houseof the people whorepresent the whole or part of the district;
(ii) Membersof the Council of States who areregistered as electors in the district;
(iii) Members of the Tamil Nadu State Legislative Assembly whose constituencieslie within the district;
(iv) All the Chairmen ofthe panchayat union councils in the district;
(v) All the Chairmenofthe municipal councils in the district;
(vi) All the Chairmenof the town panchayatsin the district.
(c) The permanent special invitees referred t entitled to take part in the Committee.”.
oO in clause (b) shall be proceedings in the meetings of the
Tamil Nadu Act
21 of 1994.
114 Short till! and commence- mun. Amendmenl of :n‘litm 24/, Governor 0 BE it enactedb ofthe Republic oflndia as follows:-- TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act oflhc Tamil Nadu Legislative Assembly received the assentofthe n the 28th November 2000 and is hereby published for general Information:i ACT No. 30 OF 2000. An Ac/ further Io umeml the Tamil Nadu Panchuyal: Act. I994. y the Legislative Assembly ofthe State ofTamil Nadu in the Fifty-first Year 1, (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2000. (2) It shall be deemed to have come into force on the 23rd day of September 2000. 2. In section 241 ofthe Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the principal Act). for sub-section (2). the followtng sub-section shall be substituted, namely:~ "(2) (a) The Committee shall consist of,-- (i) The Chairman of the district pancbayat; (ii) the Mayor of the City Municipal Corporation in the district; (iii) the Collector ofthe district; (iv) such number of persons, not less than four-fifth of the total number of members ofthe Committee as may be specified by the Government. elected in the prescribed manner from amongst the members of the district panchayats, town panchayats and councillors of the municipal corporations and the municipal councils in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district. (b) The following persons shall be permanent special invitees of the Committee:-- (i) Members of the House of the people who represent the whole or part ofthe district; (ii) Members of the Council of States who are registered as electors in the district; (iii) Members of the Tamil Nadu State Legislative Assembly whose constituencies lie within the district; (iv) All the Chairmen of the pancbayat union councils in the district; (v) All the Chairmen of the municipal councils in the district; (vi) All the Chairmen of the town panchayats in the district. 12mm Nadn m 2/ of 1994 (c) The permanent special invitees referred to in clause (b) shall be entitled to take part in the proceedings in the meetings of the Committee".
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Lis
nchayats (Sixth Amendment) Ordinance, 2000 is Se. and
(2) Notwithstanding such repeal, an principalAct,as amended byt been done or taken underthe
ything doneorany action taken underthe he said Ordinance, shall be deemed to have Principal Act, as amended bythis Act.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Lis
nchayats (Sixth Amendment) Ordinance, 2000 is Se. and
(2) Notwithstanding such repeal, an principalAct,as amended byt been done or taken underthe
ything doneorany action taken underthe he said Ordinance, shall be deemed to have Principal Act, as amended bythis Act.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Lis
nchayats (Sixth Amendment) Ordinance, 2000 is Se. and
(2) Notwithstanding such repeal, an principalAct,as amended byt been done or taken underthe
ything doneorany action taken underthe he said Ordinance, shall be deemed to have Principal Act, as amended bythis Act.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Lis
nchayats (Sixth Amendment) Ordinance, 2000 is Se. and
(2) Notwithstanding such repeal, an principalAct,as amended byt been done or taken underthe
ything doneorany action taken underthe he said Ordinance, shall be deemed to have Principal Act, as amended bythis Act.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Lis
nchayats (Sixth Amendment) Ordinance, 2000 is Se. and
(2) Notwithstanding such repeal, an principalAct,as amended byt been done or taken underthe
ything doneorany action taken underthe he said Ordinance, shall be deemed to have Principal Act, as amended bythis Act.
(By order of the Governor)
K. PARTHASARATHY,
Secretary to Government,
Law Department.
TAM”- NADU GOVERNMENT GAZETTE EXTRAORDINARY 115 I 3' (I) The Tam“ “ad“ Panchayars (Sixth Amendment) Ordinance, 2000 is Repeal and mu" V [7 hereby repealed, saving (2) Notwithstanding such repeal, an principal Act, as amended by! been done or taken under the ything done or any anion taken under the he said Ordinance, shall be deemed to have principal Act, as amended by this Act. (By order of the Governor) K. PARTHASARATHY, Secretary to Government, Law Department,
© GOVERNMENT OF TAMIL NADU [Regd No. TN/Chief PMG-301/2000
2001 , (Price: Re. 0.40
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
|
pustisHEDBY AUTHORITY
CHENNAI, WEDNESDAY, JANUARY17, 2001 Thai 4, Vikkrama, Thiruvalluvar Aandu-2032.
Part [V--Section 2
~ Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
~ President on the 8th January 2001 and is herebypublished for general information:—
Tamil Nadu
Act 21 of
1994,
ACT No. 1 OF 2001.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of
the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000. Short title and
(2) It shall comeinto force on suchdate as the State Government may, by notification, commence-
appoint. ment.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Amendment
principal Act),— of Section 37.
(1) in sub-section (1).-
(a) for the expression “while undergoing the sentence", the expression “while the sentence is in force" shall be substituted, :
(b) for the expression "five years", the expression "six years” shall be substituted;
(2) in sub-section (2), for the expression“five years”, the expression "six years" shall be
substituted.
3, In section 172-A of the principal Act, in the second proviso, for clause (b), the following Amendment clause shall be substituted, namely:— of section
172-A, “(6) of an election to the Parliament, Legislative Assembly or a panchayat; or”.
DIP-IV-2Bx.-(41)—=1 nn 8s [1]
© GOVERNMENT OF TAMIL NADU [Regd No. TN/Chief PMG-301/2000
2001 , (Price: Re. 0.40
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
|
pustisHEDBY AUTHORITY
CHENNAI, WEDNESDAY, JANUARY17, 2001 Thai 4, Vikkrama, Thiruvalluvar Aandu-2032.
Part [V--Section 2
~ Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
~ President on the 8th January 2001 and is herebypublished for general information:—
Tamil Nadu
Act 21 of
1994,
ACT No. 1 OF 2001.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of
the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000. Short title and
(2) It shall comeinto force on suchdate as the State Government may, by notification, commence-
appoint. ment.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Amendment
principal Act),— of Section 37.
(1) in sub-section (1).-
(a) for the expression “while undergoing the sentence", the expression “while the sentence is in force" shall be substituted, :
(b) for the expression "five years", the expression "six years” shall be substituted;
(2) in sub-section (2), for the expression“five years”, the expression "six years" shall be
substituted.
3, In section 172-A of the principal Act, in the second proviso, for clause (b), the following Amendment clause shall be substituted, namely:— of section
172-A, “(6) of an election to the Parliament, Legislative Assembly or a panchayat; or”.
DIP-IV-2Bx.-(41)—=1 nn 8s [1]
© GOVERNMENT OF TAMIL NADU [Regd No. TN/Chief PMG-301/2000
2001 , (Price: Re. 0.40
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
|
pustisHEDBY AUTHORITY
CHENNAI, WEDNESDAY, JANUARY17, 2001 Thai 4, Vikkrama, Thiruvalluvar Aandu-2032.
Part [V--Section 2
~ Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
~ President on the 8th January 2001 and is herebypublished for general information:—
Tamil Nadu
Act 21 of
1994,
ACT No. 1 OF 2001.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of
the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000. Short title and
(2) It shall comeinto force on suchdate as the State Government may, by notification, commence-
appoint. ment.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Amendment
principal Act),— of Section 37.
(1) in sub-section (1).-
(a) for the expression “while undergoing the sentence", the expression “while the sentence is in force" shall be substituted, :
(b) for the expression "five years", the expression "six years” shall be substituted;
(2) in sub-section (2), for the expression“five years”, the expression "six years" shall be
substituted.
3, In section 172-A of the principal Act, in the second proviso, for clause (b), the following Amendment clause shall be substituted, namely:— of section
172-A, “(6) of an election to the Parliament, Legislative Assembly or a panchayat; or”.
DIP-IV-2Bx.-(41)—=1 nn 8s [1]
© GOVERNMENT OF TAMIL NADU [Regd No. TN/Chief PMG-301/2000
2001 , (Price: Re. 0.40
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
|
pustisHEDBY AUTHORITY
CHENNAI, WEDNESDAY, JANUARY17, 2001 Thai 4, Vikkrama, Thiruvalluvar Aandu-2032.
Part [V--Section 2
~ Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
~ President on the 8th January 2001 and is herebypublished for general information:—
Tamil Nadu
Act 21 of
1994,
ACT No. 1 OF 2001.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of
the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000. Short title and
(2) It shall comeinto force on suchdate as the State Government may, by notification, commence-
appoint. ment.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Amendment
principal Act),— of Section 37.
(1) in sub-section (1).-
(a) for the expression “while undergoing the sentence", the expression “while the sentence is in force" shall be substituted, :
(b) for the expression "five years", the expression "six years” shall be substituted;
(2) in sub-section (2), for the expression“five years”, the expression "six years" shall be
substituted.
3, In section 172-A of the principal Act, in the second proviso, for clause (b), the following Amendment clause shall be substituted, namely:— of section
172-A, “(6) of an election to the Parliament, Legislative Assembly or a panchayat; or”.
DIP-IV-2Bx.-(41)—=1 nn 8s [1]
© GOVERNMENT OF TAMIL NADU [Regd No. TN/Chief PMG-301/2000
2001 , (Price: Re. 0.40
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
|
pustisHEDBY AUTHORITY
CHENNAI, WEDNESDAY, JANUARY17, 2001 Thai 4, Vikkrama, Thiruvalluvar Aandu-2032.
Part [V--Section 2
~ Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
~ President on the 8th January 2001 and is herebypublished for general information:—
Tamil Nadu
Act 21 of
1994,
ACT No. 1 OF 2001.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bg it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of
the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2000. Short title and
(2) It shall comeinto force on suchdate as the State Government may, by notification, commence-
appoint. ment.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Amendment
principal Act),— of Section 37.
(1) in sub-section (1).-
(a) for the expression “while undergoing the sentence", the expression “while the sentence is in force" shall be substituted, :
(b) for the expression "five years", the expression "six years” shall be substituted;
(2) in sub-section (2), for the expression“five years”, the expression "six years" shall be
substituted.
3, In section 172-A of the principal Act, in the second proviso, for clause (b), the following Amendment clause shall be substituted, namely:— of section
172-A, “(6) of an election to the Parliament, Legislative Assembly or a panchayat; or”.
DIP-IV-2Bx.-(41)—=1 nn 8s [1]
0 GOVERNMENT OF TAMIL NADU [chcl "mm/cmgymaaomm 2001 [Pl'iuz 112.040 TAMIL NADU GOVERNMENT GAZETTE | I 'i N EXTRAORDINARY PUBLISHED BYAUTHORlTY L. i No.41] CHENNAI, WEDNESDAY, JANUARY 17,2001 Thai 4, Vikkrama, Thiruvalluvar Aandu—2032. . _——____—-————-——— Part lV--Seeti0n 2 ‘ Tamil Nndu Acts nnd Ordinances. The following Act of the Tamil Nndu Legislative Assembly received the assent of the " President on the 3th Jan-tan 2001 and IS hereby published for general mfnnnation:— ACT N0. 1 OF 200i. An Act further In mneml Ihe Tamil Nat/u Pancltqyan-Acl, I 994. Be it enacted by lhe Legislative Assembly of the State of Tamil Nada in the Filly-first Year of the Republic of india as follmvs‘~ l. (I) This Act may be called the Tamil Nadn Panchayais (Fourth Amendment) Act, 2000. Short title and (2) ll shall come into force on such date as the State Government may. by notification, c'lmmnw appoint. "m“- TImil Null: 2. In section 37 of the Tamil Nadn Panchayals Act. 1994 (hereinafter referred to as the Amendment Act 21 of principal Act),— of Section me. ,7 (l) in sub-section ii).- (n) for the expression “ hile undergoing the sentence". the expression “while the sentence is in force" shall be substituted: (b) for the expression "five years“, the expression "six years" shall be substituted; (2) in sub-section (2), for the expression"five years“, the expression "six yours" shall be substituted. 3. In section l‘IZ-A of the principal Act, in the second proviso. for clause ([1), the following Amman”... clause shall be substituted, namely:— 01‘ section mm. “(b) of an election to the Parliament. Legislative Assembly or a panchayat: or”. DTP-IV-ZEx-(AD—l [ 1 l
2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY jueeeeee
Amendment 4, In section 258 of the principal Act, after sub-section (4), the following sub-sections shall
of section be added, namely:-
258. “(5) Thetrial of an election petition shall, so far as is practicable consistently with the
interest ofjustice in respect ofthe trial, be continued trom day-to-day until its conclusion, unless
the district judge finds the adjournmentofthe trial beyond the following day to be necessary for
reasons to be recorded. |
(6) Every election petition shall be tried as expeditiously as possible and endeavourshall
be madeto concludethetrial within six months from the date on which the election petition is
presented to the district judge for trial.".
(By order of the: Governor)
K,. PARTHASARATHY,
Secretary to Government,
Law Department.
2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY jueeeeee
Amendment 4, In section 258 of the principal Act, after sub-section (4), the following sub-sections shall
of section be added, namely:-
258. “(5) Thetrial of an election petition shall, so far as is practicable consistently with the
interest ofjustice in respect ofthe trial, be continued trom day-to-day until its conclusion, unless
the district judge finds the adjournmentofthe trial beyond the following day to be necessary for
reasons to be recorded. |
(6) Every election petition shall be tried as expeditiously as possible and endeavourshall
be madeto concludethetrial within six months from the date on which the election petition is
presented to the district judge for trial.".
(By order of the: Governor)
K,. PARTHASARATHY,
Secretary to Government,
Law Department.
2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY jueeeeee
Amendment 4, In section 258 of the principal Act, after sub-section (4), the following sub-sections shall
of section be added, namely:-
258. “(5) Thetrial of an election petition shall, so far as is practicable consistently with the
interest ofjustice in respect ofthe trial, be continued trom day-to-day until its conclusion, unless
the district judge finds the adjournmentofthe trial beyond the following day to be necessary for
reasons to be recorded. |
(6) Every election petition shall be tried as expeditiously as possible and endeavourshall
be madeto concludethetrial within six months from the date on which the election petition is
presented to the district judge for trial.".
(By order of the: Governor)
K,. PARTHASARATHY,
Secretary to Government,
Law Department.
2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY jueeeeee
Amendment 4, In section 258 of the principal Act, after sub-section (4), the following sub-sections shall
of section be added, namely:-
258. “(5) Thetrial of an election petition shall, so far as is practicable consistently with the
interest ofjustice in respect ofthe trial, be continued trom day-to-day until its conclusion, unless
the district judge finds the adjournmentofthe trial beyond the following day to be necessary for
reasons to be recorded. |
(6) Every election petition shall be tried as expeditiously as possible and endeavourshall
be madeto concludethetrial within six months from the date on which the election petition is
presented to the district judge for trial.".
(By order of the: Governor)
K,. PARTHASARATHY,
Secretary to Government,
Law Department.
2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Amendmefll 4‘ In section 258 of the principal Act, aflcr sub—secuon I4). the following sub-sections shall of swell“ be added, namely:- 25:; “(5) The trial of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trial. be continued lrom day-lo-day until its conclusion, unless the district judge finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded (6) Every election petition shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date on which the election petition is presented to the district judge for trial". (By order of the Governor) K. PARTHASARATHY, Secretary to Government, Law Department.
©
MENT OF TAMIL NADU rover
Gi 2001 [Regd. No. TN/Chief PMG-301/2001.
i [| Price: Rs. 5-60
TAMIL NADU GOVERNMENTGAZETTE
EXTRAORDINARY
_
puptisHeppyAUTHORITY
_———— . a
6 THE IPA RE :No. 676] Ct ENNALWIINESDAY, SEPTEMBER26,2001 ee -urattast 0, Vishu, Thiruvalluvar A
andu-2032 —
oana seme}AeAO
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS.
Pages.
ACTS:
\ No 17 of2001—Tamil Nadu Townand Country Planning
(Amendment) Act BB
No. 18 of2001—Tamil Nadu Panchayat (Amendment) Ac t yp”
No. 19 of2001—Tamil Nadu Panchayat (Second Amendmen t) Act 81
No. 20 of2001—Tamil Nadu Tax onEntry of Goo dsinto
Local Areas Act 83-88
No. 21 of2001—Tamil Nadu Entertainments Tax (Amendment) Act 89-90
No. 22 of2001—Tamil Nadu Municipal Laws (Amendment) Act 91-93
No. 23 of2001—Tamil Nadu GeneralSales Tax (Amendment) Act 95-1
103-104 No. 24 of2001—-Tamil Nadu General
Sales Tax (Second Amendment) Act
©
MENT OF TAMIL NADU rover
Gi 2001 [Regd. No. TN/Chief PMG-301/2001.
i [| Price: Rs. 5-60
TAMIL NADU GOVERNMENTGAZETTE
EXTRAORDINARY
_
puptisHeppyAUTHORITY
_———— . a
6 THE IPA RE :No. 676] Ct ENNALWIINESDAY, SEPTEMBER26,2001 ee -urattast 0, Vishu, Thiruvalluvar A
andu-2032 —
oana seme}AeAO
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS.
Pages.
ACTS:
\ No 17 of2001—Tamil Nadu Townand Country Planning
(Amendment) Act BB
No. 18 of2001—Tamil Nadu Panchayat (Amendment) Ac t yp”
No. 19 of2001—Tamil Nadu Panchayat (Second Amendmen t) Act 81
No. 20 of2001—Tamil Nadu Tax onEntry of Goo dsinto
Local Areas Act 83-88
No. 21 of2001—Tamil Nadu Entertainments Tax (Amendment) Act 89-90
No. 22 of2001—Tamil Nadu Municipal Laws (Amendment) Act 91-93
No. 23 of2001—Tamil Nadu GeneralSales Tax (Amendment) Act 95-1
103-104 No. 24 of2001—-Tamil Nadu General
Sales Tax (Second Amendment) Act
©
MENT OF TAMIL NADU rover
Gi 2001 [Regd. No. TN/Chief PMG-301/2001.
i [| Price: Rs. 5-60
TAMIL NADU GOVERNMENTGAZETTE
EXTRAORDINARY
_
puptisHeppyAUTHORITY
_———— . a
6 THE IPA RE :No. 676] Ct ENNALWIINESDAY, SEPTEMBER26,2001 ee -urattast 0, Vishu, Thiruvalluvar A
andu-2032 —
oana seme}AeAO
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS.
Pages.
ACTS:
\ No 17 of2001—Tamil Nadu Townand Country Planning
(Amendment) Act BB
No. 18 of2001—Tamil Nadu Panchayat (Amendment) Ac t yp”
No. 19 of2001—Tamil Nadu Panchayat (Second Amendmen t) Act 81
No. 20 of2001—Tamil Nadu Tax onEntry of Goo dsinto
Local Areas Act 83-88
No. 21 of2001—Tamil Nadu Entertainments Tax (Amendment) Act 89-90
No. 22 of2001—Tamil Nadu Municipal Laws (Amendment) Act 91-93
No. 23 of2001—Tamil Nadu GeneralSales Tax (Amendment) Act 95-1
103-104 No. 24 of2001—-Tamil Nadu General
Sales Tax (Second Amendment) Act
©
MENT OF TAMIL NADU rover
Gi 2001 [Regd. No. TN/Chief PMG-301/2001.
i [| Price: Rs. 5-60
TAMIL NADU GOVERNMENTGAZETTE
EXTRAORDINARY
_
puptisHeppyAUTHORITY
_———— . a
6 THE IPA RE :No. 676] Ct ENNALWIINESDAY, SEPTEMBER26,2001 ee -urattast 0, Vishu, Thiruvalluvar A
andu-2032 —
oana seme}AeAO
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS.
Pages.
ACTS:
\ No 17 of2001—Tamil Nadu Townand Country Planning
(Amendment) Act BB
No. 18 of2001—Tamil Nadu Panchayat (Amendment) Ac t yp”
No. 19 of2001—Tamil Nadu Panchayat (Second Amendmen t) Act 81
No. 20 of2001—Tamil Nadu Tax onEntry of Goo dsinto
Local Areas Act 83-88
No. 21 of2001—Tamil Nadu Entertainments Tax (Amendment) Act 89-90
No. 22 of2001—Tamil Nadu Municipal Laws (Amendment) Act 91-93
No. 23 of2001—Tamil Nadu GeneralSales Tax (Amendment) Act 95-1
103-104 No. 24 of2001—-Tamil Nadu General
Sales Tax (Second Amendment) Act
mew. No.TN/Chlef PMG-BDl/IWI. ll’rlee: Rs. 5-60 GOVERNMENT GAZETTE EXTRAORDINARY PUDLISHEDBYAUIHOPJTY CHEN NAI ,.Wl€l )N USDAY, SEPTEMBER 26,2001 'Ptnmmsl l0,Y1nl1u liiruvnlluvarAnnLIu72032 Part lV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS. Pages, ACTS: ‘ No 17 onOO l—Tamil Nadn Town and Country Planning (Amendment) Act .. 78 No. i8 of2001——TamilNadu Panchayat (Amendment) Act .. 79 ’ No. 19 oflOOl—Tamil Nadu Panchayat (Second Amendment) Act .. 81 No.20 of2001 —Tamil Nadu Tax on Entry ol'Gonds into Local Areas Act 83-88 No. 21 Df200 l —Ti|mil Nadu Entertainments Tax (Amendment) Act 89-90 No.22 0(200 l—Tamil Nadn Municipal Laws (Amendment) Act 91-93 No. 23 of 2001 —Tamii Nadu General Sales Tax (Amendment) Act 95-102 103-104 No. 24 of2001~TamilNadu General Sales Tax (Second Amendment) Act
TAMIL NADU_GOVERNMENT GAZETTE EXTRAORDINARY 79
—
Tamil Nadu Act 21 of
1994.
The following Act ofGavernot on the 38aeloNadu Legislative Assembly receivedthe assent ofthe er 2001 andis hereby published for general information:—
ACT No. 18 OF 2001.
AnAn Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted bythe Legislative A i i Year of the Republic of India asfies State ofTam“se—_
1. (1) Thi ((1) This Act may becalled the Tamil Nadu Panchayats (Amendment) Act, 2001.
(2) It shall comeinto forceat once. .
2.1 i iexpress:neosof the Tamil Nadu Panchayats Act, 1994,in sub-section (1), for the
cen ays”, the expression “forty-five days” shall be substituted.
(By orderofthe Governor)
M.BAULIAH,
Short title and
commence-
ment.
- Amendment of
section 258.
Secretary to Government,
Law Department.
TAMIL NADU_GOVERNMENT GAZETTE EXTRAORDINARY 79
—
Tamil Nadu Act 21 of
1994.
The following Act ofGavernot on the 38aeloNadu Legislative Assembly receivedthe assent ofthe er 2001 andis hereby published for general information:—
ACT No. 18 OF 2001.
AnAn Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted bythe Legislative A i i Year of the Republic of India asfies State ofTam“se—_
1. (1) Thi ((1) This Act may becalled the Tamil Nadu Panchayats (Amendment) Act, 2001.
(2) It shall comeinto forceat once. .
2.1 i iexpress:neosof the Tamil Nadu Panchayats Act, 1994,in sub-section (1), for the
cen ays”, the expression “forty-five days” shall be substituted.
(By orderofthe Governor)
M.BAULIAH,
Short title and
commence-
ment.
- Amendment of
section 258.
Secretary to Government,
Law Department.
TAMIL NADU_GOVERNMENT GAZETTE EXTRAORDINARY 79
—
Tamil Nadu Act 21 of
1994.
The following Act ofGavernot on the 38aeloNadu Legislative Assembly receivedthe assent ofthe er 2001 andis hereby published for general information:—
ACT No. 18 OF 2001.
AnAn Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted bythe Legislative A i i Year of the Republic of India asfies State ofTam“se—_
1. (1) Thi ((1) This Act may becalled the Tamil Nadu Panchayats (Amendment) Act, 2001.
(2) It shall comeinto forceat once. .
2.1 i iexpress:neosof the Tamil Nadu Panchayats Act, 1994,in sub-section (1), for the
cen ays”, the expression “forty-five days” shall be substituted.
(By orderofthe Governor)
M.BAULIAH,
Short title and
commence-
ment.
- Amendment of
section 258.
Secretary to Government,
Law Department.
TAMIL NADU_GOVERNMENT GAZETTE EXTRAORDINARY 79
—
Tamil Nadu Act 21 of
1994.
The following Act ofGavernot on the 38aeloNadu Legislative Assembly receivedthe assent ofthe er 2001 andis hereby published for general information:—
ACT No. 18 OF 2001.
AnAn Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted bythe Legislative A i i Year of the Republic of India asfies State ofTam“se—_
1. (1) Thi ((1) This Act may becalled the Tamil Nadu Panchayats (Amendment) Act, 2001.
(2) It shall comeinto forceat once. .
2.1 i iexpress:neosof the Tamil Nadu Panchayats Act, 1994,in sub-section (1), for the
cen ays”, the expression “forty-five days” shall be substituted.
(By orderofthe Governor)
M.BAULIAH,
Short title and
commence-
ment.
- Amendment of
section 258.
Secretary to Government,
Law Department.
Th f 11 ' . Governernlm’cuzlggcs‘ Of‘the Tamil Nadu Legislative Assembly received lhe assent ofthe ep ember 2001 and is hereby published for general information:— ACTN0.18 OF 2001. . A" A“ further to amend the Tamil Nadu Panchayats Act, [994, BE it enacted by the Legislative Assembl f i ' I ' Year ofthe Republic oflndia as followszy—u the Slam 0f Tam“ wad“ m me me second 1. (1) This Act may be called the Tamil Nadu Punchayats (Amendmcm) Act, 200l. (2)“ shall come imo force 3‘ once. Tnmill glad; 2. ln sefi-ion 258 of r31: Tamil Nadu Panchayars Act, 1994, in sub-section (1), {0! “'5 SN- expressmn Iifieen days , die expression “fony-five days” shall be substituted (By order ofihe Governor) MBAULIAH, 79 Shari iii]: and commence- lTICl’IL Amendmenl of section 258i Secretary to Government, Law Department.
r e r
Tamil act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Nadu
1994.
The following Act of iGovernor on the 3Sth Scptenton Nadu Legislative Assembly received the assent ofthe er 2001 andis hereby published for general information:—
ACT No. 19 OF 2001.
An An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted by the Legislative Assemb] Tami i ifty-ear ofthe Republic of India as follows, y of the State of Tamil Naduin the Fifty-second
1 j ‘Natw001. (1) This Act may be called the Tamil Nadu Panchayats (SecondAmendment) Act,
(2) It shall come into force notification, appoint. on such date as the State
Government may, by
2. In section 193 of the Tamil Nad iu Panchayats A : following sub-section shall be substituted namely:—- Net, 1994for subscation ™
(2) The Governmentmayrecoverfrom the panchayat, the expenditure incurred by the Governmentin theauditof the accountsofsuch panchayat, at such percentage, of
the expenditure as maybe fixed by the Government.”.
(By order ofthe Governor)
M.BAULIAH,
Short title and commence- ment.
Amendment .of
section 193.
Secretary to Government,
Law Department.
a N
a re ae rm en ee te r e
2 y w
r e r
Tamil act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Nadu
1994.
The following Act of iGovernor on the 3Sth Scptenton Nadu Legislative Assembly received the assent ofthe er 2001 andis hereby published for general information:—
ACT No. 19 OF 2001.
An An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted by the Legislative Assemb] Tami i ifty-ear ofthe Republic of India as follows, y of the State of Tamil Naduin the Fifty-second
1 j ‘Natw001. (1) This Act may be called the Tamil Nadu Panchayats (SecondAmendment) Act,
(2) It shall come into force notification, appoint. on such date as the State
Government may, by
2. In section 193 of the Tamil Nad iu Panchayats A : following sub-section shall be substituted namely:—- Net, 1994for subscation ™
(2) The Governmentmayrecoverfrom the panchayat, the expenditure incurred by the Governmentin theauditof the accountsofsuch panchayat, at such percentage, of
the expenditure as maybe fixed by the Government.”.
(By order ofthe Governor)
M.BAULIAH,
Short title and commence- ment.
Amendment .of
section 193.
Secretary to Government,
Law Department.
a N
a re ae rm en ee te r e
2 y w
r e r
Tamil act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Nadu
1994.
The following Act of iGovernor on the 3Sth Scptenton Nadu Legislative Assembly received the assent ofthe er 2001 andis hereby published for general information:—
ACT No. 19 OF 2001.
An An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted by the Legislative Assemb] Tami i ifty-ear ofthe Republic of India as follows, y of the State of Tamil Naduin the Fifty-second
1 j ‘Natw001. (1) This Act may be called the Tamil Nadu Panchayats (SecondAmendment) Act,
(2) It shall come into force notification, appoint. on such date as the State
Government may, by
2. In section 193 of the Tamil Nad iu Panchayats A : following sub-section shall be substituted namely:—- Net, 1994for subscation ™
(2) The Governmentmayrecoverfrom the panchayat, the expenditure incurred by the Governmentin theauditof the accountsofsuch panchayat, at such percentage, of
the expenditure as maybe fixed by the Government.”.
(By order ofthe Governor)
M.BAULIAH,
Short title and commence- ment.
Amendment .of
section 193.
Secretary to Government,
Law Department.
a N
a re ae rm en ee te r e
2 y w
r e r
Tamil act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Nadu
1994.
The following Act of iGovernor on the 3Sth Scptenton Nadu Legislative Assembly received the assent ofthe er 2001 andis hereby published for general information:—
ACT No. 19 OF 2001.
An An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bzit enacted by the Legislative Assemb] Tami i ifty-ear ofthe Republic of India as follows, y of the State of Tamil Naduin the Fifty-second
1 j ‘Natw001. (1) This Act may be called the Tamil Nadu Panchayats (SecondAmendment) Act,
(2) It shall come into force notification, appoint. on such date as the State
Government may, by
2. In section 193 of the Tamil Nad iu Panchayats A : following sub-section shall be substituted namely:—- Net, 1994for subscation ™
(2) The Governmentmayrecoverfrom the panchayat, the expenditure incurred by the Governmentin theauditof the accountsofsuch panchayat, at such percentage, of
the expenditure as maybe fixed by the Government.”.
(By order ofthe Governor)
M.BAULIAH,
Short title and commence- ment.
Amendment .of
section 193.
Secretary to Government,
Law Department.
a N
a re ae rm en ee te r e
2 y w
El TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The {“1”me AC! “MIC Tamil Nadu Legislative Assembly received the assentofthe GOVHM” 0“ the 25th S‘P‘emhr 2001 and is hereby published for general infannntionz- ACT No. 19 OF 2001. A" AC! further to amend the Tamil Nadu Punchayal: Au, I994. BE it enacted by the LBSiSMiVe Assembly of the State of Tamil Nadu in the Fifty-second Year of the Repuhlie uf India as follows:_ 1. (l)'l11isActmyhecalledtheTamilNadupauchgyals(SecondAmendmen')A°" Shzg‘mfl‘e'nc'f 2001. ment, (2) I! shall come into force on such date as the sum Government may, by notification, appoint. “m“ M, 2‘ In section 193 of the Tamil Nadu Panchayats Act, 1994, for sub-“0““ (2" m” “TESTS? M 21 HT following sub-section shall be substituted namely:— 1995. “(2) The Government may recover from the penchant, the expenditure incurred by the Government in the ludit of the accounts of such panchlyat, at such percentage: 0f the expenditure as may be fixed by the Govemment.". (By order of the Governor) , MBAULIAH, Secretary to Government. Law Department
©
GOVERNMENTOF TAMIL NADU |Regd. No. TN/Chief PMG-301/2002. 2002 | Price: Rs. 2-00
| TAMIL NADU ' GOVERNMENT GAZETTE
rene EXTRAORDINARY pustisuep By AUTHORITY
No. 251] CHENNAI, THURSDAY, APRIL 18, 2002
Chithirai 5, Chitrabhanu, Thiruvalluvar Aandu—2033
P
Part [V—Section 2
~ Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No.3 of 2002—Tamil Nadu Panchayats (Amendment) .. - . 18
No. 4 of 2002—Tamil Nadu District Municipalities (Amendment) - 19
No. 5 of 2002—Tamil Nadu General Sales Tax (Amendment)... . 21
No. 6 of 2002—Tamil Nadu Motor Vehicles Taxation(Amendment) .. 23-24
No. 7 of 2002—Tamil Nadu Townand Country Planning (Amendment).. 25
|(DTP) IV-2 Ex. (251)—1 | [17]
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GOVERNMENTOF TAMIL NADU |Regd. No. TN/Chief PMG-301/2002. 2002 | Price: Rs. 2-00
| TAMIL NADU ' GOVERNMENT GAZETTE
rene EXTRAORDINARY pustisuep By AUTHORITY
No. 251] CHENNAI, THURSDAY, APRIL 18, 2002
Chithirai 5, Chitrabhanu, Thiruvalluvar Aandu—2033
P
Part [V—Section 2
~ Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No.3 of 2002—Tamil Nadu Panchayats (Amendment) .. - . 18
No. 4 of 2002—Tamil Nadu District Municipalities (Amendment) - 19
No. 5 of 2002—Tamil Nadu General Sales Tax (Amendment)... . 21
No. 6 of 2002—Tamil Nadu Motor Vehicles Taxation(Amendment) .. 23-24
No. 7 of 2002—Tamil Nadu Townand Country Planning (Amendment).. 25
|(DTP) IV-2 Ex. (251)—1 | [17]
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GOVERNMENTOF TAMIL NADU |Regd. No. TN/Chief PMG-301/2002. 2002 | Price: Rs. 2-00
| TAMIL NADU ' GOVERNMENT GAZETTE
rene EXTRAORDINARY pustisuep By AUTHORITY
No. 251] CHENNAI, THURSDAY, APRIL 18, 2002
Chithirai 5, Chitrabhanu, Thiruvalluvar Aandu—2033
P
Part [V—Section 2
~ Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No.3 of 2002—Tamil Nadu Panchayats (Amendment) .. - . 18
No. 4 of 2002—Tamil Nadu District Municipalities (Amendment) - 19
No. 5 of 2002—Tamil Nadu General Sales Tax (Amendment)... . 21
No. 6 of 2002—Tamil Nadu Motor Vehicles Taxation(Amendment) .. 23-24
No. 7 of 2002—Tamil Nadu Townand Country Planning (Amendment).. 25
|(DTP) IV-2 Ex. (251)—1 | [17]
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GOVERNMENTOF TAMIL NADU |Regd. No. TN/Chief PMG-301/2002. 2002 | Price: Rs. 2-00
| TAMIL NADU ' GOVERNMENT GAZETTE
rene EXTRAORDINARY pustisuep By AUTHORITY
No. 251] CHENNAI, THURSDAY, APRIL 18, 2002
Chithirai 5, Chitrabhanu, Thiruvalluvar Aandu—2033
P
Part [V—Section 2
~ Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No.3 of 2002—Tamil Nadu Panchayats (Amendment) .. - . 18
No. 4 of 2002—Tamil Nadu District Municipalities (Amendment) - 19
No. 5 of 2002—Tamil Nadu General Sales Tax (Amendment)... . 21
No. 6 of 2002—Tamil Nadu Motor Vehicles Taxation(Amendment) .. 23-24
No. 7 of 2002—Tamil Nadu Townand Country Planning (Amendment).. 25
|(DTP) IV-2 Ex. (251)—1 | [17]
Q Gon—ZRNMEN:(:)); ‘IAMILNAUU lRtld- Nu,TNlChi¢[P:\lG—Joll1w1. - | Prlccz R; 1—00 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY 140,251] ICHENNAI, THURSDAY, APRIL 18,2002 Chnhirai 5, Chitrabhanu, Thiruvalluvar Aandu-2033 Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Pages. Acts: No. 3 of ZOOZ—Tamil Nadu Panchayats (Amendmcnt) .. .. n 18 No. 4 of 20027Tamil Nndu District Municipalities (Amendment) .t 19 No. 5 of 2002—Tamil Nadu Gcnctal Salas Tax (Amendmcnt) .. t. 21 No. 6 of 20027Tamil Nadu Motor Vehicles Taxahon (Amendment) .. 23-24 No. 7 onDOZ—Tamil Nadu Town and Country Planning (Amendment) .. 25 DTP) [v.2 Ex‘ (251)—1 I 171
| AZETTE EXTRAORDINARY18 TAMIL NADU GOVER NMENT G
The following Act of the Tamil Nadu Legislative Assembl y received the assent of the i
Governor on the 18th April 2002 and is hereby published for genera l information:—
ACT No. 3 OF 2002.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994,
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-third Year of
the Republic of India as follows:— ,
~ Short title 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2002.
and = commence-
ee (2) It shall be deemed to have comeinto force on the 25th day of October 2001.
Insertion of 2. After section 9 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Tamil Nady
new principal Act), the following section shall be inserted, namely: Act 21 of - section . 1994.
oA. “9-A. Appointmentofspecialofficers in certain circumstances.—(1) Notwithstanding
anything containedin this Act, or in any other law for the time beingin force, in respectofvillage
panchayats specified in Schedule-VI, which cannot be constituted on the 25th day of October
2001 even after resorting to election process, the Government may, by notification, appoint
special officers to exercise the powers and discharge the functions of the village panchayats,
until the day on whichthe first meeting of the village panchayats are held after elections to the
said village panchayats.
(2) The special officer appointed under sub-section (1) shall hold office only for six
months from the date of his appointmentor for such shorter period as the Government may, by
notification, specify in this behalf.”.
Amendment 3. In section 261 ofthe principalAct, in sub-section (2), for the expression “24th day of cere October 2001”, the expression “24th day of April 2002” shall be substituted.
Addition of 4. After Schedule-V to the principal Act, the following Schedule shall be added, namely:— Schedule- :
7 “SCHEDULE-VI
[See section 9-A(1).]
. Serial Nameofthe village panchayat. number.
(1) - (2)
1 Kottakatchiyendal.
2 Melasathambur.
3 - Nattarmangalam.”,
Repeal and . ; mnAne“Teving. 5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2001 is hereby repealed. Tamil Nat! Ordinantt
(2) Notwithstanding such repeal, anything done oranyaction taken underthe principal 100-Act, as amendedbythe said Ordinance. shall be deemed to h t, a ’ ave been do tprincipal Act, as amendedbythis Act. eee
(By orderof the Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
| AZETTE EXTRAORDINARY18 TAMIL NADU GOVER NMENT G
The following Act of the Tamil Nadu Legislative Assembl y received the assent of the i
Governor on the 18th April 2002 and is hereby published for genera l information:—
ACT No. 3 OF 2002.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994,
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-third Year of
the Republic of India as follows:— ,
~ Short title 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2002.
and = commence-
ee (2) It shall be deemed to have comeinto force on the 25th day of October 2001.
Insertion of 2. After section 9 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Tamil Nady
new principal Act), the following section shall be inserted, namely: Act 21 of - section . 1994.
oA. “9-A. Appointmentofspecialofficers in certain circumstances.—(1) Notwithstanding
anything containedin this Act, or in any other law for the time beingin force, in respectofvillage
panchayats specified in Schedule-VI, which cannot be constituted on the 25th day of October
2001 even after resorting to election process, the Government may, by notification, appoint
special officers to exercise the powers and discharge the functions of the village panchayats,
until the day on whichthe first meeting of the village panchayats are held after elections to the
said village panchayats.
(2) The special officer appointed under sub-section (1) shall hold office only for six
months from the date of his appointmentor for such shorter period as the Government may, by
notification, specify in this behalf.”.
Amendment 3. In section 261 ofthe principalAct, in sub-section (2), for the expression “24th day of cere October 2001”, the expression “24th day of April 2002” shall be substituted.
Addition of 4. After Schedule-V to the principal Act, the following Schedule shall be added, namely:— Schedule- :
7 “SCHEDULE-VI
[See section 9-A(1).]
. Serial Nameofthe village panchayat. number.
(1) - (2)
1 Kottakatchiyendal.
2 Melasathambur.
3 - Nattarmangalam.”,
Repeal and . ; mnAne“Teving. 5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2001 is hereby repealed. Tamil Nat! Ordinantt
(2) Notwithstanding such repeal, anything done oranyaction taken underthe principal 100-Act, as amendedbythe said Ordinance. shall be deemed to h t, a ’ ave been do tprincipal Act, as amendedbythis Act. eee
(By orderof the Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
| AZETTE EXTRAORDINARY18 TAMIL NADU GOVER NMENT G
The following Act of the Tamil Nadu Legislative Assembl y received the assent of the i
Governor on the 18th April 2002 and is hereby published for genera l information:—
ACT No. 3 OF 2002.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994,
BEit enacted by the Legislative Assembly ofthe State of Tamil Naduin the Fifty-third Year of
the Republic of India as follows:— ,
~ Short title 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2002.
and = commence-
ee (2) It shall be deemed to have comeinto force on the 25th day of October 2001.
Insertion of 2. After section 9 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Tamil Nady
new principal Act), the following section shall be inserted, namely: Act 21 of - section . 1994.
oA. “9-A. Appointmentofspecialofficers in certain circumstances.—(1) Notwithstanding
anything containedin this Act, or in any other law for the time beingin force, in respectofvillage
panchayats specified in Schedule-VI, which cannot be constituted on the 25th day of October
2001 even after resorting to election process, the Government may, by notification, appoint
special officers to exercise the powers and discharge the functions of the village panchayats,
until the day on whichthe first meeting of the village panchayats are held after elections to the
said village panchayats.
(2) The special officer appointed under sub-section (1) shall hold office only for six
months from the date of his appointmentor for such shorter period as the Government may, by
notification, specify in this behalf.”.
Amendment 3. In section 261 ofthe principalAct, in sub-section (2), for the expression “24th day of cere October 2001”, the expression “24th day of April 2002” shall be substituted.
Addition of 4. After Schedule-V to the principal Act, the following Schedule shall be added, namely:— Schedule- :
7 “SCHEDULE-VI
[See section 9-A(1).]
. Serial Nameofthe village panchayat. number.
(1) - (2)
1 Kottakatchiyendal.
2 Melasathambur.
3 - Nattarmangalam.”,
Repeal and . ; mnAne“Teving. 5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2001 is hereby repealed. Tamil Nat! Ordinantt
(2) Notwithstanding such repeal, anything done oranyaction taken underthe principal 100-Act, as amendedbythe said Ordinance. shall be deemed to h t, a ’ ave been do tprincipal Act, as amendedbythis Act. eee
(By orderof the Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 18 r The following Act of the Tamil Nadu Legislative Assembly received the assent of the . Governor on the 18th April 2002 and is hereby published for general information:— ACT No. 3 OF 2002. An Act further to amend the Tamil Nadu Panchayatr Act. 1994. BE it enacted by the Legislative Assembly of the State ofTarml Nadu in the Fifty-third Year of the Republic of India as follow517 Short title 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2002. and ' commence- "m'" (2) It shall be deemed to have come into force on the 25th day of October 2001‘ Insertion of 2‘ After section 9 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the Tim" Nadu ‘ “'w, principal Act), the following section shall be inserted, namely: Act 21 a; section 1994‘ 9"" “9-A. Appointment ofspecial oflicers in certain circumstances—(1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of village panchayats specified in Schedule-VI, which cannot be constituted on the 25th day of October 2001 even afier resorting to election process, the Government may, by notification, appoint ‘ special officers to exercise the powers and discharge the functions of the village panchayats, until the day on which the first meeting of the Village panchayats are held afler elections to the said village panchayats. (2) The special officer appointed under subsection (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Govemment may, by ‘ notification, specify in this behalf“. ‘ Amendment 3. In section 261 of the principal Act, in sub-section (2), for the expression “24th day of ‘1";me October 2001", the expression “24th day of April 2002" shall be substituted. Addition of 4. After Schedule-V to the principal Act, the following Schedule shall be added, namely:~ i Schedule- ” “SCHEDULEVI [See section 9-A(1).] ‘ ' Serial Name ofrhe village panchuyat. number, (1) * (2) l 1 Kottaltatchiyendal, 2 Melasathambur. _ 3 Nattarmangalam,"_ Repeal ma . , - . ‘ _ saving. 5 (l) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2001 is hereby repealed “slitting r (2) Notwithstanding such repeal, anythin 7 “”001 g done or any action taken under the principal A'ct, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act. (By order of the Governor) Secretary to Government. A. KRISHNANKUTTY NAIR. Law Departmemr
©
<pNMENT OF TAMIL NADU
GOVERNS 2002 [Regd. No. TN/Chief PMG-301/2002. | Price: Re. 0.40 Paise.
E ———————.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
PUBLISHED BY AUTHORITY CHENNAI, WEDNESDAY, APRIL 24, 2002
Chithirai 11, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly receivedthe assentofthe Governor on the 23rd April 2002 and is hereby published for general information:—
ACTNo.8 OF 2002.
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-third Yearof the Republic of India as follows:—
b 1. This Act maybe called the Tamil Nadu Panchayats (Third Amendment) Act, 2002. Short title.
Tamil Nadu Act 2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas Amendmentof
21 0f 1994. the principal Act), in sub-section (2), for the expression “six months”, the expression _—8*“tion 9-A. _ “one year” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression Amendmentof
“24th day of April 2002”, the expression “24th day ofOctober 2002”shall be substituted. section 261.
4. For Schedule-VIto the principal Act, the following Schedule shall be substituted, Substitution of Schedule-VI.namely:—
“SCHEDULE-VI
[See section 9-A(1).]
Serial Nameofthe village panchayat.
number.
(1) (2)
I Kottakatchiyendal.
2 Nattarmangalam.”.
(By order of the Governor)
A. KRISHNANKUTTYNAIR, Secretary to Government,
LawDepartment.
_
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
TP--IV.2 (Ex. 269) [27]
©
<pNMENT OF TAMIL NADU
GOVERNS 2002 [Regd. No. TN/Chief PMG-301/2002. | Price: Re. 0.40 Paise.
E ———————.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
PUBLISHED BY AUTHORITY CHENNAI, WEDNESDAY, APRIL 24, 2002
Chithirai 11, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly receivedthe assentofthe Governor on the 23rd April 2002 and is hereby published for general information:—
ACTNo.8 OF 2002.
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-third Yearof the Republic of India as follows:—
b 1. This Act maybe called the Tamil Nadu Panchayats (Third Amendment) Act, 2002. Short title.
Tamil Nadu Act 2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas Amendmentof
21 0f 1994. the principal Act), in sub-section (2), for the expression “six months”, the expression _—8*“tion 9-A. _ “one year” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression Amendmentof
“24th day of April 2002”, the expression “24th day ofOctober 2002”shall be substituted. section 261.
4. For Schedule-VIto the principal Act, the following Schedule shall be substituted, Substitution of Schedule-VI.namely:—
“SCHEDULE-VI
[See section 9-A(1).]
Serial Nameofthe village panchayat.
number.
(1) (2)
I Kottakatchiyendal.
2 Nattarmangalam.”.
(By order of the Governor)
A. KRISHNANKUTTYNAIR, Secretary to Government,
LawDepartment.
_
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
TP--IV.2 (Ex. 269) [27]
©
<pNMENT OF TAMIL NADU
GOVERNS 2002 [Regd. No. TN/Chief PMG-301/2002. | Price: Re. 0.40 Paise.
E ———————.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
PUBLISHED BY AUTHORITY CHENNAI, WEDNESDAY, APRIL 24, 2002
Chithirai 11, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
The following Act of the Tamil Nadu Legislative Assembly receivedthe assentofthe Governor on the 23rd April 2002 and is hereby published for general information:—
ACTNo.8 OF 2002.
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-third Yearof the Republic of India as follows:—
b 1. This Act maybe called the Tamil Nadu Panchayats (Third Amendment) Act, 2002. Short title.
Tamil Nadu Act 2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas Amendmentof
21 0f 1994. the principal Act), in sub-section (2), for the expression “six months”, the expression _—8*“tion 9-A. _ “one year” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression Amendmentof
“24th day of April 2002”, the expression “24th day ofOctober 2002”shall be substituted. section 261.
4. For Schedule-VIto the principal Act, the following Schedule shall be substituted, Substitution of Schedule-VI.namely:—
“SCHEDULE-VI
[See section 9-A(1).]
Serial Nameofthe village panchayat.
number.
(1) (2)
I Kottakatchiyendal.
2 Nattarmangalam.”.
(By order of the Governor)
A. KRISHNANKUTTYNAIR, Secretary to Government,
LawDepartment.
_
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
TP--IV.2 (Ex. 269) [27]
km KNMlzN'I' ()F TAMIL NADU 200: mm ‘= Ineuu. Nu. 'I'NI(‘hiel I-MU-souznoz. I Price: net 0.40 False. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY ICITIE‘NNAI, WEDNESDAY, APRIL 24,2002 Chithtral l1, Chttrabhanu, Thiruvalluvar Aandu—2033 i Part IV—Section 2 Tamil Nudu Acts and Ordinances. The following Act ofthe Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 23rd April 2002 and is hereby published for general information:# ACT No. 8 OF 2002. An Act furlher t0 amend the Tamil Nadu Panc/mym‘s Act, [994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:— > I , This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act. 2002. S'mfl "Ile- Tamil Neda Act 24 In section 9-A of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as Amndmm 0T 2| ““9” the principal Act). in sub-section (1), for the expression "six months“, the expression 5mm" 9"" “one year" shall be substituted. 3. In section 261 of the principal Act, in sub-section (2). for the expressinn Amendmenmf "24th day of April 2002", the expression“24thdaychctober2002"shallbe substituted, 5"“0" 26'- 4. For Schedule-VI to the principal Act, the following Schedule shall be substituted, Substitution of “may? Schedule-VI. “SCHEDULE-VI ’ [See section 9-A( l )1 Serial Name oft/w village panclmym. number. (I) (2) l Kottakatchiyendal. 2 Nattarmangalam.“. (By order ofthe Governor) A. KRISHNANKUTTY NAIR. Secretary to Gm'crnmcnl. Law Department. PRIN'I'ED AM) PUBLISHED ”V THE DIRECTOR ()l- STATIUNI'RY ANI) PRINTINGVCHFNNAI ON BEHALF OF 'l'lll: GOVERNMI‘NI (7F lAMllv NADU m 'V-2 (Ex. 269) [ 27 'I
© MENT OF TAMIL NADU
gover 2002 | Price: Rs. 2.80 Paise. [Regd. No. TN/Chief PMG-301/200
2.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
, 12] CHENNAI, TUESDAY, JUNE 4. 2002No. 3 . . 7 ?Vaikasi 21, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No. 28 of 2002—-Tamil Nadu Panchayats (Amendment).. 3 . 138 «
No. 29 of 2002-——Tamil Nadu Lawsrelatings to Municipal Corporation
and Municipalities (Amendment) . . .. 139-140
No. 30 of 2002--The Mother Teresa Women 's University (Amendment).. 141-148
No. 31 of 2002--Tamil Nadu Lawsrelati ng to the Municipal Corporation 149-150
and Municipalities (Amendment) . ‘ .. -
© MENT OF TAMIL NADU
gover 2002 | Price: Rs. 2.80 Paise. [Regd. No. TN/Chief PMG-301/200
2.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
, 12] CHENNAI, TUESDAY, JUNE 4. 2002No. 3 . . 7 ?Vaikasi 21, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No. 28 of 2002—-Tamil Nadu Panchayats (Amendment).. 3 . 138 «
No. 29 of 2002-——Tamil Nadu Lawsrelatings to Municipal Corporation
and Municipalities (Amendment) . . .. 139-140
No. 30 of 2002--The Mother Teresa Women 's University (Amendment).. 141-148
No. 31 of 2002--Tamil Nadu Lawsrelati ng to the Municipal Corporation 149-150
and Municipalities (Amendment) . ‘ .. -
© MENT OF TAMIL NADU
gover 2002 | Price: Rs. 2.80 Paise. [Regd. No. TN/Chief PMG-301/200
2.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
, 12] CHENNAI, TUESDAY, JUNE 4. 2002No. 3 . . 7 ?Vaikasi 21, Chitrabhanu, Thiruvalluvar Aandu-—2033
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages.
Acts:
No. 28 of 2002—-Tamil Nadu Panchayats (Amendment).. 3 . 138 «
No. 29 of 2002-——Tamil Nadu Lawsrelatings to Municipal Corporation
and Municipalities (Amendment) . . .. 139-140
No. 30 of 2002--The Mother Teresa Women 's University (Amendment).. 141-148
No. 31 of 2002--Tamil Nadu Lawsrelati ng to the Municipal Corporation 149-150
and Municipalities (Amendment) . ‘ .. -
© NM PM or TAMIL NADU 00"” 2002 ' IRrgtI. No‘ Trucmu mo-Jomnoz. l Prlce : Rs. 2.80 False. 140,372] CHENNAI TUESDAY, JUNE 4, 2002 Vaikasi 21 Chilrabhanu Thiruvalluvar Aandu 42033 N Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Pages. Acts: No. 28 of 2002 —7Tamil Nadu Panchayals (Amendment) .. .. .. 138 i No. 29 of 20027Tamil Nadu Laws rclalings to Municipal Corporation .. . 139440 and Municipalitics (Amendment) No. 30 of 2002#The Mother Tcrcsa Women's University (Am:ndmcm).. l41-148 No, 3| of 2002 ~7'l'amil Nadu Laws relaxing \o the Municipal Curpumlion and Municipalilies (Amendment) . i 149-150 (WW-2 Ema-12,. i I ‘37]
138 TAMIL NADU GOVERNMENT G
AZETTE EXTRAORDI NARY
Short title.
Insertion ofnew
section 38-A.
President, vice-
president,
chairman,
vice-chairman
and memberto
cease to hold
office under
certain
circumstances.
. :
{
. . :
ACT No. 28 OF 2002.
An Act further to amend the Tamil Nadu Panchayats Act, | 994.
Be it enacted by the Legislative Assembly o f the State of Tamil Nadu in the
Fifty-third Year of the Republic of India as foll ows:—
1. This Act may be called the Tamil Nadu Panc hayats (Second Amendment)
Act, 2002.
2. In the Tamil Nadu Panchayats Act, 1994 (hereinafte r referred. to as the
principal Act), after section 38, the following section shall be inserted, namely:—
“38-A. Disqualification for president, vice-president, chairman, vice-chairman
and member.—Notwithstanding anything contained in this Act, noperson shall be
qualified for being elected as, and for being, a president, vice-president or member
of a village panchayat or a chairman, vice-chairman or memberof a panchayat union
council or of a district panchayat if he is a memberof the Legislative Assembly of
the State or a memberof either House of Parliament.”.
3. Notwithstanding anything contained in the principal Act, as amended bythis Act, or in any other law for the time being in force or in any judgment, decree or
order of a court, if a member of the Legislative Assembly of the State or a member of either House of Parliament holds the office of president, vice-president or member of a village panchayat or chairman, vice-chairman or memberofa panchayat union council or of a district panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be memberof the Legislative Assembly of the State or member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise.
(By orderofthe Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Tamil Nady Act
21 of 1994.
138 TAMIL NADU GOVERNMENT G
AZETTE EXTRAORDI NARY
Short title.
Insertion ofnew
section 38-A.
President, vice-
president,
chairman,
vice-chairman
and memberto
cease to hold
office under
certain
circumstances.
. :
{
. . :
ACT No. 28 OF 2002.
An Act further to amend the Tamil Nadu Panchayats Act, | 994.
Be it enacted by the Legislative Assembly o f the State of Tamil Nadu in the
Fifty-third Year of the Republic of India as foll ows:—
1. This Act may be called the Tamil Nadu Panc hayats (Second Amendment)
Act, 2002.
2. In the Tamil Nadu Panchayats Act, 1994 (hereinafte r referred. to as the
principal Act), after section 38, the following section shall be inserted, namely:—
“38-A. Disqualification for president, vice-president, chairman, vice-chairman
and member.—Notwithstanding anything contained in this Act, noperson shall be
qualified for being elected as, and for being, a president, vice-president or member
of a village panchayat or a chairman, vice-chairman or memberof a panchayat union
council or of a district panchayat if he is a memberof the Legislative Assembly of
the State or a memberof either House of Parliament.”.
3. Notwithstanding anything contained in the principal Act, as amended bythis Act, or in any other law for the time being in force or in any judgment, decree or
order of a court, if a member of the Legislative Assembly of the State or a member of either House of Parliament holds the office of president, vice-president or member of a village panchayat or chairman, vice-chairman or memberofa panchayat union council or of a district panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be memberof the Legislative Assembly of the State or member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise.
(By orderofthe Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Tamil Nady Act
21 of 1994.
138 TAMIL NADU GOVERNMENT G
AZETTE EXTRAORDI NARY
Short title.
Insertion ofnew
section 38-A.
President, vice-
president,
chairman,
vice-chairman
and memberto
cease to hold
office under
certain
circumstances.
. :
{
. . :
ACT No. 28 OF 2002.
An Act further to amend the Tamil Nadu Panchayats Act, | 994.
Be it enacted by the Legislative Assembly o f the State of Tamil Nadu in the
Fifty-third Year of the Republic of India as foll ows:—
1. This Act may be called the Tamil Nadu Panc hayats (Second Amendment)
Act, 2002.
2. In the Tamil Nadu Panchayats Act, 1994 (hereinafte r referred. to as the
principal Act), after section 38, the following section shall be inserted, namely:—
“38-A. Disqualification for president, vice-president, chairman, vice-chairman
and member.—Notwithstanding anything contained in this Act, noperson shall be
qualified for being elected as, and for being, a president, vice-president or member
of a village panchayat or a chairman, vice-chairman or memberof a panchayat union
council or of a district panchayat if he is a memberof the Legislative Assembly of
the State or a memberof either House of Parliament.”.
3. Notwithstanding anything contained in the principal Act, as amended bythis Act, or in any other law for the time being in force or in any judgment, decree or
order of a court, if a member of the Legislative Assembly of the State or a member of either House of Parliament holds the office of president, vice-president or member of a village panchayat or chairman, vice-chairman or memberofa panchayat union council or of a district panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be memberof the Legislative Assembly of the State or member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise.
(By orderofthe Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Tamil Nady Act
21 of 1994.
138 Short lille. Insertion ofnew section 38%. President, vice- president, chaimun, vice-chairman and member to cease to hold ollice under certain circumstances. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Actofthe Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 4th June 2002 and is hereby published for general Information.— ACT No. 28 OF 2002. An Act further to amend the Tamil Null“ Punclmyutx Act, [[994. BIZ it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:—- 1. This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2002. 2. In the Tamil Nadu Panchayats Act, 1994 (hereinafter-referred. to as the principal Act). after section 38, the following section shall be inserted, namely:— “38<A. Disqualification for president, vice—presidenl, chairman, rice-chairman and member—Notwithstanding anything contained in this Act, no person shall be qualified for being elected as, and for being, a president, vice-president or member of a village panchayat or a chairman, vice-chairman or member of a panchayat union council or of a district panchayat if he is a member of the Legislative Assembly of the State or a member of either House of Parliament.“. 3. Notwithstanding anything contained in the principal Act, as amended by this Act, or in any other law for the time being in force or in any judgment, decree or order of a court, if a member of the‘ Legislative Assembly of the State or a member of either House of Parliament holds the office of president, vice-president or member of a village panchayat or chairman, vice<chairman or member of a panchayat union council or of a district panchayat immediately before the date of publication of this Act in the Tamil Nadu Government Gazette, he shall cease to hold such office at the expiration of fifteen days from the date of such publication and such office shall become vacant, unless he ceases to be member of the Legislative Assembly of the State or member of either House of Parliament before the expiry of the said period of fifteen days, by resignation or otherwise. (By order of the Governor) A. KRISHNANKUTTY NAIR. Secl'elury Ia Government. Law Department. Tamil Nam, A“ 1| ormt
[Regd. No. TN/Chief PMG-301/2002.
| Price: Rs. 4.80 Paise.eeee . —_meeen
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
_
PuBlisHeD BY AUTHORITY CHENNAI, MONDAY, NOVEMBER18, 2002
Karthigai 3, Chitrabhanu, Thiruvalluvar Aandu-2033
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Acts: Pages.
No. 41 of 2002—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 2002. “ - 256
No. 42 of 2002—Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Second Amendment) Act, 2002. = 257
No. 43 of 2002—Tamil Nadu Transparency in Tenders (Amendment) Act, 2002. vs . 259
No. 44 of 2002—Tamil Nadu Prohibition of Ritual and Practice of Burying Alive of a Person Act, 2002. 261-262
No. 45 of 2002— Tamil Nadu Universities Laws (Amendment) Act, 2002 263-269
No. 46 of 2002—Thiruvalluvar University (Amendment) Act, 2002. - 271-272
No. 47 of 2002—- Tamil Nadu General Sales Tax (Eighth Amendment)
Act, 2002. 273-274
No. 48 of 2002—- Tamil Nadu General Sales Tax (Ninth Amendment)
Act, 2002. . 275-276
No. 49 of 2002— Tamil Nadu Panchayats (Fourth Amendment) Act, 2002. 277
M2 x.(757).-1 [255] p
[Regd. No. TN/Chief PMG-301/2002.
| Price: Rs. 4.80 Paise.eeee . —_meeen
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
_
PuBlisHeD BY AUTHORITY CHENNAI, MONDAY, NOVEMBER18, 2002
Karthigai 3, Chitrabhanu, Thiruvalluvar Aandu-2033
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Acts: Pages.
No. 41 of 2002—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 2002. “ - 256
No. 42 of 2002—Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Second Amendment) Act, 2002. = 257
No. 43 of 2002—Tamil Nadu Transparency in Tenders (Amendment) Act, 2002. vs . 259
No. 44 of 2002—Tamil Nadu Prohibition of Ritual and Practice of Burying Alive of a Person Act, 2002. 261-262
No. 45 of 2002— Tamil Nadu Universities Laws (Amendment) Act, 2002 263-269
No. 46 of 2002—Thiruvalluvar University (Amendment) Act, 2002. - 271-272
No. 47 of 2002—- Tamil Nadu General Sales Tax (Eighth Amendment)
Act, 2002. 273-274
No. 48 of 2002—- Tamil Nadu General Sales Tax (Ninth Amendment)
Act, 2002. . 275-276
No. 49 of 2002— Tamil Nadu Panchayats (Fourth Amendment) Act, 2002. 277
M2 x.(757).-1 [255] p
[Regd. No. TN/Chief PMG-301/2002.
| Price: Rs. 4.80 Paise.eeee . —_meeen
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
_
PuBlisHeD BY AUTHORITY CHENNAI, MONDAY, NOVEMBER18, 2002
Karthigai 3, Chitrabhanu, Thiruvalluvar Aandu-2033
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Acts: Pages.
No. 41 of 2002—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 2002. “ - 256
No. 42 of 2002—Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Second Amendment) Act, 2002. = 257
No. 43 of 2002—Tamil Nadu Transparency in Tenders (Amendment) Act, 2002. vs . 259
No. 44 of 2002—Tamil Nadu Prohibition of Ritual and Practice of Burying Alive of a Person Act, 2002. 261-262
No. 45 of 2002— Tamil Nadu Universities Laws (Amendment) Act, 2002 263-269
No. 46 of 2002—Thiruvalluvar University (Amendment) Act, 2002. - 271-272
No. 47 of 2002—- Tamil Nadu General Sales Tax (Eighth Amendment)
Act, 2002. 273-274
No. 48 of 2002—- Tamil Nadu General Sales Tax (Ninth Amendment)
Act, 2002. . 275-276
No. 49 of 2002— Tamil Nadu Panchayats (Fourth Amendment) Act, 2002. 277
M2 x.(757).-1 [255] p
:00: Illcgrl. No. 'l‘N/(‘Illt-l I’MG-JIJIIZOOZ. . .V .. , 5.4.nor-ntse, TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORlTY CHENNAI, MONDAY, NOVEMBER 18, 2002 Karthlgar 3, Chitrabhanu, Thiruvalluvar Aandu—~-2033 l; “ Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Acts: Pager. No. 41 of2002~Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 2002. i 256 No. 42 of 2002—Tamil Nadu Municipal Corporatiuns and Town and Country Planning Laws (Second Amendment) Act. 2002. .. 257 No. 43 of2002—Tamil Nadu Transparency in Tenders (Amendment ) Act, 2002. ., .. 259 No. 44 onOOZ—Tamil Nadu Prohibition nfRitual and Practice ofBur-yrng Alive ofa Person Act, 2002. .. .. 261-262 No, 45 of2002—-- Tamil Nadu Umversrtics Laws (Amendment) Act, 2002 263-269 No.46 of20027Th|ruvai|uvar University (Amendment) Act, 2002. .. 271-272 No.47 (#20027 Tamil Nndu General Sales Tux (Eighth Amendment) Act, 2002. .. .. 273-274 No. 48 of2002—- Tamil Nadu General Sales Tax (Ninth Amendment) Act, 2002. ‘ n .. 275-276 No. 49 of 2002~- Tamil Nadu Panchayats (Fourth Amendment) Act. 2002. 277 E2 M757» 71 [255]
TAMIL, NADU GOVERNMENT GAZETTE EXTRAORDINARY _ 277
| = The following Act of the Tamil Nadu Leuislative Assembly received the assent ofthe
Governoronthe 15th November 2002 andis hereby published for general information:-—
ACT No. 49 OF 2002.
A 4 Act fur the rlo amend ne 7 amil Nadu f anchay ats Act 1994,
1.(1) This Act maybe called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2002. Shorttitle and commence-
ment.
(2) It shall be deemed to have comeinto force on the 21st day of October 2002. 2. Insection 9-A ofthe Tamil Nadu Pancha
Syl Nadu Act acipal yats Act, 1994 (hereinafter referred to as the Amendmentof 3 of 1994. principal Act),-—- section 9-A.
(1) insub-section dl ), for the expression “can not be constituted on the 25th day of October 2001”, the expression “could not be constituted” shall be substituted;
. (2) in sub-section (2), for the expression “for one year from the date of his appointment”, the expression “upto the 24th day of April 2003” shall be substituted.
3. In oielanags 261 of the principal Act, in sub-section (2), for the expression “24th day of Amendmentof — October 2002”, the expression “24th day of April 2003” shall be substituted. section 261.
sesii Nad 4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2002 is hereby Repeal and Ordinance 12 repealed. : saving.
of 2002. (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 doneor taken
5 under the principal Act, as amendedbythis Act.
(By order of the Governor)
. A. KRISHNA NKUTTYNAIR,
! : Secretary to Government,
Law Department.
sawsAAI DDINTFING CHENNAI
TAMIL, NADU GOVERNMENT GAZETTE EXTRAORDINARY _ 277
| = The following Act of the Tamil Nadu Leuislative Assembly received the assent ofthe
Governoronthe 15th November 2002 andis hereby published for general information:-—
ACT No. 49 OF 2002.
A 4 Act fur the rlo amend ne 7 amil Nadu f anchay ats Act 1994,
1.(1) This Act maybe called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2002. Shorttitle and commence-
ment.
(2) It shall be deemed to have comeinto force on the 21st day of October 2002. 2. Insection 9-A ofthe Tamil Nadu Pancha
Syl Nadu Act acipal yats Act, 1994 (hereinafter referred to as the Amendmentof 3 of 1994. principal Act),-—- section 9-A.
(1) insub-section dl ), for the expression “can not be constituted on the 25th day of October 2001”, the expression “could not be constituted” shall be substituted;
. (2) in sub-section (2), for the expression “for one year from the date of his appointment”, the expression “upto the 24th day of April 2003” shall be substituted.
3. In oielanags 261 of the principal Act, in sub-section (2), for the expression “24th day of Amendmentof — October 2002”, the expression “24th day of April 2003” shall be substituted. section 261.
sesii Nad 4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2002 is hereby Repeal and Ordinance 12 repealed. : saving.
of 2002. (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 doneor taken
5 under the principal Act, as amendedbythis Act.
(By order of the Governor)
. A. KRISHNA NKUTTYNAIR,
! : Secretary to Government,
Law Department.
sawsAAI DDINTFING CHENNAI
NAD GOVERNMENT GAZETTE EXTRAORDINARY 277 TAM] /' ”w lolluwmg A“ 0' 'hc Tamil Na‘l“ LL‘tllslalwe Assembly received the assent nfthe Govern“! 0" ll‘L‘ '5”! November 2002 and IS hereby published for general information?— A('T No. 49 OF 2002. [In AL'I /uI'I/lt'l' m (mu/ml the Tamil leu I’um [mm/A .Ath. [994. El: II enacted by the Legislative Assembly of the State of‘l‘a . . . . f n I N _ of the Republic “f India as follows;— I I min in Ihe Flfly third Year 1' l l l This A“ may be “mad "'9 Tam" NM“ PMChayaIs (Fourth Amendment) Act, 2002. 5mm tulle and cummencc- manly (2) It shall be deemed to have come tutu force on the let day ofOctober 2002‘ ~ “1 "Id“ A“ V 2 In section 9A of lhe Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the Amendment of In; J 1994 principal Act),~r mm" O-A. (t) in sub-section (1), for the expressmn “can not be constituted on the 25th day of October ZOOI‘X the expression “could not be constituted“ shall be substituted; (2) in sub-section (2), for the expression “for one year from the date of his appointment", the expression “upto the 24th day of April 2003“ shall be substituted. 3. In section Zbl of the principal Act, in sub-section (2), for the expression “24th day of Amendment or October 2002", the expression “24th day of April 2003" shall be substituted. 530150" 25‘- IN du 4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2002 is hereby Repeal and “grim":ncc lZ 'ePealed- mm" ol2002 (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 underdte principal Act, as amended by this Act. (By order of the Governor) A. KRISHNANKUTTY NAIR. [ Secretary to Government, Law Department. “A ,, . .. mu now-rim: (‘tllzNNAl
[Regd. No. TN/Chief PMG-301/2002.
oe? [ Price: Rs. 5-20 Paise.
/TAMILNADU
we ee “ty avoné EXTRAORDINARY PUBLISHEDBYAUTHORITY
ooCHENNAI, TUESDAY,NOVEMBER26, 2002Karthigai 11, Chitrabhanu» ThiruvalluvarAandu-2033 — Part IV—Section2
Tamil Nadu Acts and Ordinances.
CONTENTS ,
PAGES. Acts:—
No. 50 of2002— Tamil Nadu HinduReligious(Amendment) and Charitable Endowments (Amendment.). 280-281
No. 51 of2002—Tamil Nadu Tax on Entry ofGoods into Local Areas (Second Amendment.) . . 283
No. 52 of2002—Tamil NaduPanchayats (Fifth Amendment.) “ 285
No. 53 of2002—Tamil Nadu Municipal Laws (Second Amendment) Amendment. . 287-289
No. 54 of2002—Tamil Nadu Veterinary and AnimalSciences University (Amendment) . 291-292
No. 55 of2002—Tamil Nadu Court-fees and Suits Valuation (Amendment and Suspension of operation) ~ 293-304
Ly,
[279]
[Regd. No. TN/Chief PMG-301/2002.
oe? [ Price: Rs. 5-20 Paise.
/TAMILNADU
we ee “ty avoné EXTRAORDINARY PUBLISHEDBYAUTHORITY
ooCHENNAI, TUESDAY,NOVEMBER26, 2002Karthigai 11, Chitrabhanu» ThiruvalluvarAandu-2033 — Part IV—Section2
Tamil Nadu Acts and Ordinances.
CONTENTS ,
PAGES. Acts:—
No. 50 of2002— Tamil Nadu HinduReligious(Amendment) and Charitable Endowments (Amendment.). 280-281
No. 51 of2002—Tamil Nadu Tax on Entry ofGoods into Local Areas (Second Amendment.) . . 283
No. 52 of2002—Tamil NaduPanchayats (Fifth Amendment.) “ 285
No. 53 of2002—Tamil Nadu Municipal Laws (Second Amendment) Amendment. . 287-289
No. 54 of2002—Tamil Nadu Veterinary and AnimalSciences University (Amendment) . 291-292
No. 55 of2002—Tamil Nadu Court-fees and Suits Valuation (Amendment and Suspension of operation) ~ 293-304
Ly,
[279]
NADU ’ @or TAMIL mega. No.TNIChielPMG«30l/2002. “I91”, IPrlu: n; we Pain. if ‘ EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI, TUESDAY, NOVEMBER 26, 2002 Wgai 11,Chili‘abhanu,ThimvalluvarAandu»2033 m Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS PAGES. Acts; No.50 of 2002— Tamil Nadu Hindu ReligichAntndmcm) and Charitable Endowments (Amendment). ‘ 230231 No.51 of ZOOZ—Tamil Nadu Tax on Entry of Goods into Local Areas (Second Amendment.) .. 283 No. 52 ofzoozfiTan-iil Nadu Panchayats (Fillh Amendment.) .. 285 . NoV 53 onOOZ—Tamil Nadu Municipal Laws (Second Amendmcnt) Amendment. .. 287-289 No, 54 of2002—Tamil Nadu Veterinary and Animal Sciences University (Amendment) .. 291-292 No.55 onOOZ—Tamil Nadu Court- fees and Suits Valuation (Amcndmenl and Suspension of operation) ‘- 293304 [279]
7he following Act of the Tamil Nadu Legislative A ss
TAMIL NADU GOVERNMENT GA
ZETTE EXTRAORDINARY 285
embly received the assent of the Governor on the 26th November 2002 and is
ished for general information:— hereby pub]
ACTNo. 52 OF 2002. AnActfurther to amendthe Tamil Nadu Panch
Beit enacted by the Legislative Assembly ofthe State of aae ee Beit Republic of India as follows. of Tamil Naduin the Fifty-third Year
Short title and
(2). It shall come into force o . .
m such d -
notification, appoint. ate as the State Government may, by ment.
1. (1) This Act maybe called the Tamil Nadu Pancha . yats (Fifth Amendment) Ac
t, 2002.
_In the Tamil Nadu P2. In u Panchayats Act, 1994 (hereinafter referred to as the principal Act)c > tion 82, the followi i
. after sec owing section shall be inserted, namel
y:— Insertion of new
. “B2-A. President, vice-president, chairman, vice-chairm “
permission to undertake trip to foreign country—(1) No pe an or member
to obtain
president, vice-president or member ofa village panchayat ° hei
holding the office of
member of a panchayat union council or ofa district panchayat geladen
ou or
any foreign country in his official capacity as such, except with th undertake anytrip
to
of the Government.”. © permission in writing
oe section 210 of the principal Act, the following sec
tion shall be inserted, Insertion of new
ante section 210-A.
“210-A. Removalofpresident, vice-president, chairman, vice-chairman or memb
convicted under section 246-A.— (1) Notwithstanding anything contained in this Act the
Government may, by notification, remove any president, vice-president or member of
a village panchayat or chairman, vice-chairman or member of a panchayat union council
or of a district panchayat whois convicted twice of an offence punishable undersection
246-A.
(2) The Government shall, when they propose to take action under sub- section
(1), give the president, vice-president, chairman, vice-chairman or memberconcerned, an
opportunity to explain and the notification issued underthe sai d sub-section shall contain
a statement of the reasons of the Government for the action taken.
ed under sub-section (1) from the office of president,
rman or member, as thetase maybe, shall n ot be eligible
1 the date on which notice of the next ordinary election
n council or district panchayat, as the case may
the expiry of one year from the date sp ecified
(3) Any person remov
vice-president, chairman, vice-chai
for election to the said office unti
to the village panchayat, panchayat u nio
be, is published in the prescribed man ner or
in such notification, whicheveris earlie r.”.
f the principal Act, the follow ing section shall be inserted,
Insertion of
. ne w section
246-A. 4. After section 246 o
namely:—
“246-A. Penaltyforfailure to
Whoever undertakes a trip to any foreign coun
conviction, be punished with fine wh ich may ¢x
obtain permission ofGov ernmentforforeign trip.
—
try in violation of section 82-A shall, on
tend to fifty thousand rupees.”
(By order of the Governor)
A. KRISHNANK UTTY NAIR,
Secretaryto Gov ernment,
Law Department .
7he following Act of the Tamil Nadu Legislative A ss
TAMIL NADU GOVERNMENT GA
ZETTE EXTRAORDINARY 285
embly received the assent of the Governor on the 26th November 2002 and is
ished for general information:— hereby pub]
ACTNo. 52 OF 2002. AnActfurther to amendthe Tamil Nadu Panch
Beit enacted by the Legislative Assembly ofthe State of aae ee Beit Republic of India as follows. of Tamil Naduin the Fifty-third Year
Short title and
(2). It shall come into force o . .
m such d -
notification, appoint. ate as the State Government may, by ment.
1. (1) This Act maybe called the Tamil Nadu Pancha . yats (Fifth Amendment) Ac
t, 2002.
_In the Tamil Nadu P2. In u Panchayats Act, 1994 (hereinafter referred to as the principal Act)c > tion 82, the followi i
. after sec owing section shall be inserted, namel
y:— Insertion of new
. “B2-A. President, vice-president, chairman, vice-chairm “
permission to undertake trip to foreign country—(1) No pe an or member
to obtain
president, vice-president or member ofa village panchayat ° hei
holding the office of
member of a panchayat union council or ofa district panchayat geladen
ou or
any foreign country in his official capacity as such, except with th undertake anytrip
to
of the Government.”. © permission in writing
oe section 210 of the principal Act, the following sec
tion shall be inserted, Insertion of new
ante section 210-A.
“210-A. Removalofpresident, vice-president, chairman, vice-chairman or memb
convicted under section 246-A.— (1) Notwithstanding anything contained in this Act the
Government may, by notification, remove any president, vice-president or member of
a village panchayat or chairman, vice-chairman or member of a panchayat union council
or of a district panchayat whois convicted twice of an offence punishable undersection
246-A.
(2) The Government shall, when they propose to take action under sub- section
(1), give the president, vice-president, chairman, vice-chairman or memberconcerned, an
opportunity to explain and the notification issued underthe sai d sub-section shall contain
a statement of the reasons of the Government for the action taken.
ed under sub-section (1) from the office of president,
rman or member, as thetase maybe, shall n ot be eligible
1 the date on which notice of the next ordinary election
n council or district panchayat, as the case may
the expiry of one year from the date sp ecified
(3) Any person remov
vice-president, chairman, vice-chai
for election to the said office unti
to the village panchayat, panchayat u nio
be, is published in the prescribed man ner or
in such notification, whicheveris earlie r.”.
f the principal Act, the follow ing section shall be inserted,
Insertion of
. ne w section
246-A. 4. After section 246 o
namely:—
“246-A. Penaltyforfailure to
Whoever undertakes a trip to any foreign coun
conviction, be punished with fine wh ich may ¢x
obtain permission ofGov ernmentforforeign trip.
—
try in violation of section 82-A shall, on
tend to fifty thousand rupees.”
(By order of the Governor)
A. KRISHNANK UTTY NAIR,
Secretaryto Gov ernment,
Law Department .
ACT No.52 or: 2002, An Aclflll‘llllfl' to amend [he Tamil Natl" Fun I C ’flyfllt‘ Act. I994. BE it cnflClCd by the Legislative Assembly ofthc Sta of the Republic of India as follows:— ‘6 “Tamil Nad“ i“ “‘5 Fif‘Y-lhifd Yea! ll (UThiSAct maybe calledme-r - 3'1“] Nadu Pmmws (Fim. ARM!) Act. 2002. Short nu: and (2) It shall come into force 0 . , n such da _ notification, appoint. ‘6 as the state Governmm may by :3?” 2. In the Tamil Nadu Panchayals Act 199 . _ . 4 (here' afier section 82, the followng section shall be insei’ltticlflegafined to as the principal Act), ”mm" of new n yz~ . section Bz-A. “82-A. President, vice-president ch ‘ , . , v “117mm, ' _ - "7.15510" to undertake trip to fiJreign c”“""?-—(l|;m1::ha;::':n her ,nmber ,0 ohm-n reSIanl, vtce-prestdent or member of a village panchayat oli- charimE‘dms the office of mniberpf a panchayat union council or of a district panchayat shall "ZIVICC-Chlln'na-n or any foreign country in his oflicral capacity as such, except with th un EFL?“ “FY "1.310 0f the Govermnent.". e ””5510“ 11‘ “mung ancilAficr semen 210 or the ”insipid Am“ “19 f0110wing section shall be inserted Insertion or new " 3" section llO-A, “210-A. Removal ofpresident vice-president ch ‘ ‘ , , ' _ v “WM", Via-chairman or me b canvrcted under section Zffi-A.— (1) Notwnhstanding anything contained in this Actm a: Government may, by notification, remove any President. vice-president or member of a village panchayat or chairman, Vice—chairman or member of a panchayat union council or of a district panchayat who Is convicted twice of an offence punishable under section 246A (2) The Government shall, when they propose to take action under sub-section resident, Vice-pre51dent, chairman, vice-chaimian or member concerned, an lain and the notification issued under the said sub-section shall contain f the Government for the action taken. (3) Any person removed under sub-section (1) from the office of president, vice-president, chairman, vice-chairman or member, as thetase may he, shall not be eligible for election to the said office until the date on which notice of the next ordinary election to the village panchayat, panchayat union council or district panchayat. as the case may be, is published in the prescribed manner or the expiry of one year from the date specified in such notification, whichever is earlier.". 4. After section 246 of the principal Act, narnely:7 ”246-A. Penalty for failure to obtain perm Whoever undertakes a trip to any foreign country in c""Viflion, be punished with fine which may extend t (1), give the p opportunity to exp a statement of the reasons i) Insertion of new section the following section shall be inserted, ' zae-A. ission of Government for foreign tripe violation of section 82% shall, on o fifty thousand mpees.“, (By order of the Governor) A. KRISHNANKUTTY NAIR, Secretary to Government, Law Department
©
GOVERNMENT OV ‘TAMIL NADU [Regd. No. TN/PMG (CCR)-217/2003-05.
i 20M3 oo | Price: Re. 0.80 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
PUBLISHED BY AUTHORITY
No. 108] CHENNAI THURSDAY, APRIL 24, 20 03
— -_Chithirai 11, Subhanu, Thiruvalluvar Aandu-2034
Part IV—Section 2
Tamil NaduActs and Ordinances.
CONTENTS
Pages
ACTS;
No. 7 of 2003—Tamil Nadu Panchayats (Amendment).. . 46
No. 8 of 2003—Tamil Nadu Municipal Corporations and
Town and Country Planning Laws (Amendment) _.. 7 47
(DTP) 1V-2 Ex.(108)—-1 [45]
©
GOVERNMENT OV ‘TAMIL NADU [Regd. No. TN/PMG (CCR)-217/2003-05.
i 20M3 oo | Price: Re. 0.80 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
PUBLISHED BY AUTHORITY
No. 108] CHENNAI THURSDAY, APRIL 24, 20 03
— -_Chithirai 11, Subhanu, Thiruvalluvar Aandu-2034
Part IV—Section 2
Tamil NaduActs and Ordinances.
CONTENTS
Pages
ACTS;
No. 7 of 2003—Tamil Nadu Panchayats (Amendment).. . 46
No. 8 of 2003—Tamil Nadu Municipal Corporations and
Town and Country Planning Laws (Amendment) _.. 7 47
(DTP) 1V-2 Ex.(108)—-1 [45]
an “(NILuNMIaM rw 'IAMII,NAI)|) mend. Nn,1'N/mc(ccR)—1l7 "M Hm“: RmfljO hiu. [1003435. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORH’Y ('IIIfiNNAl, THURSDAY, APRIL 24,2003 (lhilhirui H Suhhanu. 'I‘hiruvalluvar Aandui 2034 Part lV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Page: Ar'ls : No, 7 of 2003#Tamil Nadu Panchayals (Amendmemy U 46 No. 8 of MOS—Tamil Nadu Mumcipal Cmporalions and Town and Counlry Planning Laws (Amendmem) .. .. 47 (mmva Emom-«I [451
TAMIL NADU GOVER NMENT GAZETTE E
XTRAORDINARY
46
“Short title.
Amendment of”
section 9-A.
Amendmentof.
“section 261.
The following Act of the Tami l NaduLegislative Assembl
y received the assentofthe
Governor on the 23rd April 2 003 and is hereby published
for general information:—
ACT No. 7 OF 2003.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Beit enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-fourth
Year of the Republic of India as follows:-—
1. This Act may be called the Tamil Nadu Panchayats (Ame ndment) Act, 2003.
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
—
Tamil Nadu
~ as the principal Act), in sub-section(2), for the expression “24th day of April 2003”, the
expression “24th day of October 2003”shall be substituted.
i 2 3. In section 261 of the principal Act, in sub-section (2), for the expression “24th
day of April 2003”, the expression “24th day of October 2003” shall be substituted.°
(By order of the Governor.)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Act 21 of
1994.
TAMIL NADU GOVER NMENT GAZETTE E
XTRAORDINARY
46
“Short title.
Amendment of”
section 9-A.
Amendmentof.
“section 261.
The following Act of the Tami l NaduLegislative Assembl
y received the assentofthe
Governor on the 23rd April 2 003 and is hereby published
for general information:—
ACT No. 7 OF 2003.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Beit enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-fourth
Year of the Republic of India as follows:-—
1. This Act may be called the Tamil Nadu Panchayats (Ame ndment) Act, 2003.
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
—
Tamil Nadu
~ as the principal Act), in sub-section(2), for the expression “24th day of April 2003”, the
expression “24th day of October 2003”shall be substituted.
i 2 3. In section 261 of the principal Act, in sub-section (2), for the expression “24th
day of April 2003”, the expression “24th day of October 2003” shall be substituted.°
(By order of the Governor.)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Act 21 of
1994.
ZETTE EXTRAORDIN ARY 46 TAMIL NADU GOVERNMENT GA The following Act ofthe Tamil Nudu Legislative Assembly received the assent ofthe Governor on the 23rd April 2003 and is hereby published for general information:— ACT No. 7 OF 2003. An Aelfiu'ther to amend the Tamil Nadu Punclmynlx Act, [994‘ BF. it enacted by the Legislative Assembly of the State ofTamil Nadu in the Fifty‘fourth Year ofthe Republic of India as followszw 5'10" lille- I. This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2001 “5:33;" 77 2. in section 9-A of the Tamil Nadu Panehayats Act, l994 (hereinafter referred to Tflmiandu ' as the principal Act), in sub-section (2), for the expression “24th day oprril 2003". the A“ 21 Of 1994. expression "24th day of October 2003” shall be substituted. Amndmcmor 3. In section 261 of the principal Act in sub-section (2) for the ex ' “ . , . .. ‘ , ‘ pressron 24th when 261. day of April 2003 , the expressron “24th day of October 2003" shall be substituted. ' (By order of the Governor) A. KRISHNANKUTTY NAIR, Secretary to Government, Law Department
©
yeRNMENT OF TAMIL NADU gov’ 2003 |Regd. No. TN/PMG(CCR)-217/2003-05.
| Price: Rs. 11-20 Paise.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
CHENNAI, SUNDAY, NOVEMBER 16, 2003Aippasi 30, Subhanu, Thiruvalluvar Aandu—2034 _
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
Pages .
ACTS :
No. 32 of 2003—Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment 158
No. 33 of 2003—Tamil Nadu Municipal Laws
(Second Amendment) - 159-161
No. 34 of 2003—Tamil Nadu Panchayats (Second Amendment) 163
No. 35 of 2003-—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment 165
No. 36 of 2003—Tamil Nadu Panchayats (Third Amendment) 167
No. 37 of 2003—Tamil Nadu Essential Services Maintenance
(Amendment) 169-170
No. 38 of 2003—Tamil Nadu Prohibition of Charging Exorbitant Interest 171-172
No. 39 of 2003—Tamil .Nadu Additional Assessment and Additional
Water-Cess (Amendment) “ 173
No. 40 of 2003—Tamil Nadu General Sales Tax (Second
Amendment) ~ VS -
No. 41 of 2003—Chennai City Municipal Corporation (Amendment) . 177-178
No. 42 of 2003—Tamil Nadu Panchayats (Fourth Amendment) . 179
No. 43 of 2003—Tamil Nadu Appropriation (No. 3) ” = FS1-183
PTP—IV.2 Ex. (320) —1 | | [157]
(0 NMliN r or TAMIL NADU 60"”1 21103 liked. Nu. TN/PMG(CCR)-21711003‘05. IPriee: Rs. ”-10 Plin- TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY Nam] CHENNAI SUNDAY Aippasi 30 S bh NOVEMBER 16, 2003 Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Pages ACTS : No.32 of 2003—Tamil NadII Manual Workers (Regulation of Empluyment and Condtuons of WurkJ Amendment .. . 158 No 33 of 2003 Tamil Nadu Municipal Laws (Second Amendment) .. .. [59-16l No. 34 of 2003—Tamil Nadu Panchayais (Second Amcndlmnt) .. 163 No 35 of 2003- —Tamil Nadu Co- -operatIve SocIcIIes (Appomtmcnt of Special Officers) Amendment .. 165 Na 36 of 20037Tamil Nadu Panchayats (Third Amendment) ,. 167 No. 37 of 20037Tamil Nadu Essential Services Maintenance (Amendment) .. .. 169—170 No.38 of 2003—Tami1 Nadu Prohibition of Charging Exorbnant Interest .. I7l-l72 No 19 of 2003—Tamil Nadu Additional Assessment and Additional Water Cess (Amendment) I. .. 173 No. 40 of ZOOS—Tamil Nadu General Sales Tax (Second Amendment) " '75 ' No. 41 of ZOOJ—Chennai City Municipal Corporation (Amendment) .. 177-178 No. 42 or ZOOl—vTamil Nadu Panchayals (Founh Amendment) . 179 N0. 43 of 2003~Tamil Nxdu Appropriation (Nov 3) -- A- ”“453 DTP‘IV»2EXI132())7| [ 157]
amil Nady Ordinance 5 of 2003.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 14th November 2003andis hereby published for general information:—
ACT No. 34 OF 2003.
AnActfurther to amendthe Tamil Nadu Panchayats Act, 1994.
Beit enacted by the Legislative Assembly ofthe State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2003.
(2) It shall be deemed to have comeinto force on the 21st July 2003.
2. After section 257 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“257-A. Provision of Rain Water Harvesting Structure.-—(1) In every building owned or occupied by the Governmentor a Statutory body or a companyoraninstitution owned or controlled by the Government, rain water harvesting structure shall be provided by the Governmentor by such statutory body or companyorotherinstitution, as the case may be, in such manner and within such time as may be prescribed.
(2) Subject to the provisions of sub-section (1), every owneror occupier ofa building shall provide rain water harvesting structure in the building in such manner and within such period as may be prescribed.
Explanation.—Wherea building is owned or occupied by more than one person, every suchperson shall be liable under this sub-section. :
(3) Where the rain water harvesting structure is not provided as required under sub-section(2), the Executive Authority or any person authorised by him in this behalf may, after giving noticeto the owner or occupier ofthe building, cause rain water harvesting structure to be provided in suchbuilding and recoverthe cost of such provision along with the incidental expensethereof in the same manner as property tax.
(4) Notwithstanding any action taken under sub-section (3), where the owneror occupier ofthe building fails to provide the rain water harvesting structure in the building before the date as maybe prescribed, the water supply connection provided to such building shall be disconnected till rainwater harvesting structure is provided.”
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2003 is hereby repealed. (2) Notwithstanding such repeal, anything doneorany action taken under the principal Act,as amendedby the said Ordinance, shall be deemed to have been doneor taken under the principalAct, as amended by this Act.
(By order ofthe Governor)
A. KRISHNANKUTTY NAIR, Secretary to Government,
Law Department.
Shorttitle and
commence- ment.
Insertion of new
section 257-A.
Repeal and
saving.
Nada MI I, a, mi. Imil Nldu Drilimncc l of 1003, TAMlL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tamil Nadu Legislative Assembly received the assent of the (Jovemor on the 14m November 2003 and is hereby published for general mformauon: — ACT No. 34 OF 2003. An Aclfm-lher to mneml the Tamil Nadu Panrhaynts Act, 1994. BE ll enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the chublic of lndiu as follows:— I. (i) This Act may be called the Tamil Nadu Fanchayats (Second Amendment) Act, 2003. (2) It shall be deemed to have come into force on the let July 2003. 2, After section 257 of the Tamil Nadu Panchayats Act, 1994 (hereinaflcr referred to as the principal Act), the following section shall be inserted, namely:— “25 7-11. Flows-ion of Rain Water Harvesting Sll'ul‘flll‘c.4( 1) In every building owned or occupied by the Government or a statutory body or a company or an institution owned or controlled by the Govemmcntt min watcr harvesting structure shall be provided by the Government or by such statutory body or company or other institution, as the case may be, in such manner and within such time as may be prescribed. (2) Subject to the provisions of sub-section (l), every owner or occupier ot‘a building shall provide rain water harvesting structure in the building In such manner and within such period as may be prescribed. Explaimtr'on.~Where a building is owned or occupied by more than one person, every such person shall be liable under this sub-section , (3) Where the rain water harvesting structure is not provided as required under sub-section (2), the Executive Authority or any person authorised by him in this behalf may, after giving notice to the owner or occupier ofthe building, cause rain water harvesting structure to be provided in such building and recover the cost ot'such provision along with the incidental expense thereofin the same manner as property tax (4) Notwithstanding any action taken under sub-section (3), where the owner or occupier of the building fails to provide the rain water harvesting structure in the building before the date as may be prescribed, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided". 3. (l) The Tamil Nadu PanchayatstSccond Amendment) Ordinance, 2003 is hereby repealed, (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, is amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act. (By order of the Governor) A. knisiiNANkiJT'rY NAIR, Secretary to Government, Law Deparlmenn Short title and commence- menl, Insertion ol‘new section 257-A. Repeal and saving.
\MIL_NADTA U SOVERNMENTGAZETTE EXTRAORDINARY The following Actof th .
Governor on the Lath Novembenann“u Legislative Assemblyreceived the assent of the 3 and is hereby published for generalinformation:—
ACT No.36 OF 2003.
An Act furtherto amendthe
167
Tamil Nadu PanchayatsAct, 1994.Beit enacted by the Legislative Asse. mbl . jRepublic of India as follows:— y ofthe State of Tamil Naduin the Fifty-fourth Year of the
1. (1) This Act may be iy
be
called the Tamil Nadu Panchayats (Third Amendment) Act, 2003. Shorttitle and I h
commence-
(2) It shall be deemed to have come into force on the 17th October 2003. mn 2. In section 9-A of the Tami
principal Act), in sub-section (2), “24th day of April 2004”
i hon Panchayats Act, 1994 (hereinafter referred to as the a expression “24th » : section 9-A.shall be substitutes day of October 2003”, the expression
3. In section 261 ofthe princi : ‘ :substituted, namely:— Principal Act, for sub-section (2), the following sub-section shall be eat,
“(2) The Special Officer a specified in Schedule V shall hold o the Government may,bynotifi
ppointed under sub-section (1) in respectofthe village Panchayat 1 office upto the 24th day of April 2004 or such shorter period as
cation, specify in this behalf.”,
4. For Schedule to the principal Act, the following Schedule shall be substituted, namely:— Substitution of Schedule V.
“SCHEDULE-V
[See section 261 (2)]
Keeripatti.”.
5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2003 is hereby repealed. Repeal and saving.
(2) Notwithstanding suchrepeal, anything doneor any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended bythis Act.
(By order of the Governor)
A. KRISHNANKUTTY NAIR,
Secretary to Government,
LawDepartment.
“M“ Act ”[1994 ACT No.36 OF 2003. An Act further to amenrl the Tamil Nadu Princllnvrns Act I994 Be it enacted by the begislative Assembl , Republic of India as follows:— 3/ ofthe Slate ofTamll Nndu in the Fifty-fourth Year of the L l Tl.‘ A t ' ( ) is c 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' Z. l t' . . principal Ref?i::u:—:ec:io;h:2:3g:ltreaty; Panchayflls Act, l994 (hereinafter referred to as the "24m day of April 2004" shall b'e substilum‘ircssm" 2“"1 day of October 2003", the expresslon 3. In section 261 ‘ , substituted. namely:— 0f the pnncrpal Act, for subsection (2), the following sub—section shall be “(2) The SPCCiaI Officer appointcd under sub-section (I) in respect of the Vlllagc Panchayat specified in Schcdule V shall hold office upto the 24th da ' '0d the Government "‘3)’. by notification, spccrfy in this behalyfigf Avril 2004 or such shorter pert as 4. For Schedule V to the principal Act, the following Schedule shall be substituted, namely:— “SCHEDULE-V [See section 26| (2)] Keeripattifi 5. (I) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 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. (By order of the Governor) A. KRISHNANKUTTY NAIR, Secretary to Government. Law Department. Short liIlL‘ and commence- mcnt Amendment of section 9-A. Amendment of section 26]. Substitution of Schedule V. Repeal and saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 179
The following Act of the Tamil Nadu Legislative Assembly received the assentof the Governoron the 14th November 2003and is hereby published for general information:—
ACT No. 42 OF 2003.
An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year ofthe Republic of India as follows:-- 1. (1) This Act may becalled the Tamil Nadu Panchayats (Fourth Amendment) Act, 2003.
(2) (1) This section and section 2 shall be deemed to have come into force on the 25th October 2003.
(11) Section 3 shall come into force at once.
Tamil Nadu Act . 2. For Schedule V to the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the 31 of 1994. principal Act), the following Schedule shall be substituted, namely:—
“SCHEDULE-V
[See section 261 (2)]
Serial Number. Name ofthe Village Panchayat.
(1) . (2)
I. Keeripatti
2. Pappapatti.”.
3. Notwithstanding anything contained in the principal Act, any person acting as Special Officer of: Pappapatti Village Panchayat with effect on and from the 25th October 2003 shall be deemed to have been appointed as the Special Officer of the said village panchayat under sub-section (1) of section 261 of the principal Act, as amended by this Act and
anything done or anyaction taken bythe said Special Officer during the period with effect on and
from the 25th October 2003till the date of publication of this Act in the Tamil Nadu Government
Gazette shall be deemed to have been validly done or taken underthe principal Act, as amended by
this Act.
(By order of the Governor)
A. KRISHNANKUTTY NAIR,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Substitution of
Schedule V.
Validation.
’ lltItII Nadu Act ;. nr IW-I TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY I79 'I be following Act ufthe Tamil Nadu Legislative Assembly received the assent of the (inventor (in the 14111 November 2003 and is hereby published for general information:— ACT N0. 42 OF 2003. rln Ac! jilrlltur In amend I/lé’ Tami] Nat/u Ptlnr'lmyarx Act, I994. Bi it enacted by the chtslatne Assembly ofthc Stutc of'l‘umtl Nadu In thc Fifty-fourth Yettr ufthc Republic of India as follows» I. (I) This Act may be called the Tamil Nadu Panchuyuts (Fourth Amendment) Act. 2003. (Z) (i) This section and Section 2 shall be deemed to have come into force on the 25th October 2003. (ii) Section 3 shall come Into force at once. 2. For Schedule V to the I'unttl Nudu Panehayats Act, [904 (hereinafter referred to as the principal Act), the followmg Schedule shull be substituted, namelyi “SCHEDULE-V [See section 26] (2)] Serial Number. Name aft/1e Village Pancltqval (I) (2) l. chrtpatti 2. Pappapatti.“. 3. Notwithstanding anything contained in the principal Act, any person acting as Special Officer of‘ Pappapatti Village Panehayat with effect on and from the 25th October 2003 shall be deemed to have been appointed as the Specml Officer ofthe said village panchayat under sub-section (I) of section 26I of the principal Act, as amended by this Act and anything done or any action taken by the said Special Officer during the pericd with effect an and front the 25th October 2003 till the date of publication of this Act in the Tamil Nadu Governmenl Gazelle shall be deemed to have been validly done or taken under the principal Act, as amended by this Act, ' (By order of the Governor) A. KRISHNANKUTTY NAIR, Secretary to Government, Law Department. Short IIIIC and CDmmCHCC‘ Inent. Substitution Dir Schedule V Validation.
\\ \ ©
CCR)-217/2003-054 -. [Regd. No. TN/PMG (CCR)- -05. aaa ranemae [Price : Rs. 16.00 Paise.
TAMILNADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHED By AUTHORITY
), 207 ] CHENNAI, THURSDAY, AUGUST 5, 2004
Aadi 21, Tarana, Thiruvalluvar Aandu-2035
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Pages
ACTS: :
No. 12 of 2004—Tamil Nadu Agricultural Income Tax (Repeal).. 7 58-59 No. 13 of 2004—Tamil Nadu Co-operative Societies (Amendment) wo, 61 No. 14 of 2004—Tamil Nadu General Sales Tax (Second Amendment).. 63 No. 15 of 2004—Tamil Nadu General Sales Tax (Third Amendment) _.. 65 No. 16 of 2004—Tamil Nadu General Sales Tax (Fourth Amendment) .. 67 No. 17 of 2004—Tamil Nadu General Sales Tax (Fifth Amendment) ws 69 No. 18 of 2004—Tamil Nadu Co--operative Societies (Second Amendment). 71 No. 19 of 2004—Tamil Nadu Co-operative Societies *Appolntment of Special
Officers) Amendment 73 No. 20 of 2004—Tamil Nadu Animals and Birds Sacrifices Prohibition (Repeal 75 No. 21 of 2004—Tamil Nadu Panchayats (Amenament) . . 77 No. 22 of 2004—Tamil Nadu Panchayats (Second Amendment). . 79 No. 23 of 2004—Tamil Nadu District Municipalities (Amendment).. . 81 No. 24 of 2004—Tamil Nadu District Municipalities (Second Amendment).. — 83 No. 25 of 2004—Tamil Nadu Appropriation (No. 4) ‘ . os 85-86 No. 26 of 2004—Tamil Nadu Appropriation (No. 5) . ' 87-88 No. 27 of 2004—Tamil Nadu Appropriation (No. 6) . . 89-90 No. 28 of 2004—Tamil Nadu Appropriation (No. 7) 91-92 No. 29 of 2004—Tamil Nadu Appropriation (No. 8) 93-94 No. 30 of 2004—Tamil Nadu Appropriation (No. 9) 95-96
—IV-2 (Ex,207)—1 | [ o7 ]
‘i © - 003—05. [RegrL No. TNIPMG (can) 217/2 VERNMENg—ng TAMIL NADU [Prlcez Rs. 16.00 False. TAMIL NADU _ GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY. AUTHORiTY CHENNAI, THURSDAY, AUGUST 5, 2004 Aadi 21. Tarana, Thiruvalluvar Aandu—2035 Part IV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS Pages ACTS: No. 12 of 2004—Tamil Nadu Agricultural Inoome Tax (Repeal). .. 58-59 No. 13 of ZOOA—Tamil Nadu Co—operative Societies (Amendment) .1 61 No. 14 of 2004—Tamil Nadu General Sales Tax (Second Amendment) .. 63 Not 15 of 2004—Tamil Nadu General Sales Tax (Third Amendment) .. 65 No, 16 of 2004—Tamil Nadu General Sales Tax (Fourth Amendment) .. ' 67 No‘ 17 of 2004—Tamil Nadu General Sales Tax (Fifth Amendment) .. 69 No. 18 of 2004—Tamii Nadu Covoperative Societies (Second Amendment). 71 No. 19 of 2004—Tamil Nadu (Io-operative Societies (Appointment of Special Officers) Amendment .. .. 73 No. 20 of 2004—Tamil Nadu Animals and Birds Sacrifices Prohibition (Repeal) 75 No. 21 of 2004—Tamil Nadu Panchayats (Amendment) .. .t 77 No. 22 oi 2004—Tamil Nadu Panchayats (Second Amendment). .i 79 No. 23 of 2004—Tamil Nadu District Municipalities (Amendment). .. 81 No. 24 of 2004—Tamil Nadu District Municipalities (Second Amendment). 83 No. 25 pl 2004—Tamil Nadu Appropriation (No. 4) - .. .. 85-86 No. 26 of 2004—Tamil Nadu Appropriation (No. 5) .. .. 87-58 No, 27 of 2004—Tamil Nadu Appropriation (No. 6) 89»90 No. 28 oi 2004—Tarnil Nadu Appropriation (No. 7) 91-92 No. 29 of 2004—Tamii Nadu Appropriation (No. 8) 93-94 No, 30 pl 2004—Tamii Nadu Appropriation (No. 9) 95-96 ~lV-2 (Ex.207)—1 ‘ [ 57]
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
aafollowing Act of the Tamilthe Governoron the Sth August pObe Legislative Assembly received the assentof ©
mil Nadu ql Act 21 of
4994.
tamil Nadu Ordinance 3 of 2004.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77
and is hereby published for. general information:—
_ ACT No. 21 OF 2004. An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl ; : itty fi: of th -fifthYear of the Republic of India a8 follows— e State of Tamil Nadu in the Fifty-fi
bt (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act,
(2) It shall be deemed to have come into force on the 23rd day of April 2004:
2. Insection 9-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), in sub-section (2), for the expression “24th day of April 2004”, the expression “24th day of October . 2004” shall be substituted.
3. In section 261 of the principal Act, in sub-section ‘(2), for the expression “24th day of April 2004”, the expression “24th day of October 2004” shall be substituted.
4. (1): The Tamil Nadu Panchayats (Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding: such-repeal, anything done or.any action taken underthe . principal Act, as amendedbythe said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Amendmentof
- section 9-A.
Amendment of
section 261.
Repeal and saving.
all!" Nadu T A9121 DI ‘994. Tamil Nadu Ordinance 3 at 2004- ‘ ACT No. 21 OF 2004. A" AC! [Hither to amend the Tamil Nadu Panghayats Act, 1994. BE it enacted by the Legislative Assembl . . . . t -filh Year of the Rapublie of India as lollows:y_0f he State of Tamil Nadu In the Fltty I 1. (1) This Act ma 2004 Y be called the Tamil Nadu Panchayats (Amendment) Act, (2) It shall be deemed to have come into force on the 23rd day of April 2004- 2‘ [H.SB'Ction Q-A of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the principaluAct). In sub-section (2), for the expression “24th day of April 2004". the expressmn 24th day of October 2004' shall be substituted. 3‘ In ”Clio” "261 0f the Principal Act. in subsection (2), for the expression '24th day 0' April 2004 . the eXpression “24th day of October 2004" shall be substituted. 4. (1) The Tamil Nadu Panchayats (Amendment) Ordinance. 2004 is hereby repealed. (2) Notwithstanding such-reveal, 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. (By order of the Governor) L. JAYASANKARAN, Secretary to Government-incharge, Law Department. 77 Short title and commence ment. Amendment of section 9-A. Amendment ol section 261. Repeal and saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
79
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
Tamil Nadu
Act 21 of
1994.
Tamil Nadu
Ordinance
6 of 2004.
he followin ;the Governor on ame Tamil Nadu Legislative /\ssembly received the assent of : ms gust 2004 andis hereby publishedfor generalinformation:—
ACT No. 22 OF 2004.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assemb| mi i ifty-fi; of th ty-fifthYearof the Republic of India as follows. e State of Tamil Nadu in the Fifty-fi
Act sie This Act may be called the Tamil Nadu Panchayats (Second Amendment)
(2) It shall be deemed to have comeinto force on the 8th day of June 2004.
2. Aftersection 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“18-A. Appointment of Special Officer to panchayat union council in certain circumstances.—(1) Notwithstanding anything containedin this Act, or in any other law for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is neld after election to the said panchayat
union council.
(2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may,by notification, specify in this behalf.”.
3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amendedby the said Ordinance, shall be deemed to have been done or taken underthe principal Act, as amendedbythis Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government-in-charge,
Law Department.
Shorttitle and
commence-
ment.
Insertion of
new section
18-A.
Repeal and
saving.
t Tamil Nadu Act 21 of 199i Tamil Nadu Ordinance 6 of look TAM“- NADU GOVERNMENT GAZETTE EXTRAORDlNARY 79 The full 9 Act of the Ta '1 - . . the Goyernor on the 5th August 2"6|0 Nadu Leglslatlve Assembly received the assent of 4 and is hereby published for general information:— ACT No. 22 or: 2004. An Act further to amond the Tamil Nadu Panchayats Act, 1994- Be it enacted by the Legislative Assembl , a a , “h n -ffth Year of the Republic of India as follows—0 at State of Tamil Nadu In the FI y I 1' (“This A“ may be called the - Act, 2004' Tamil Nadu Panchayats (Second Amendment) (2) It shall be deemed to have come into force on the 8th day of June 2004. 2. After‘se-ction 18 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted. namelyi‘ . “18-A. Appointment of Speclal Officer to panchayat union council In certain cII’IN-"TlStanr:es.—(1) Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of Manachanallur panchayal union councll, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayal union council and of its chairman until the day on which the first meeting of the reconstituted panchayal union council is held after election to the said panchaya‘ union council. (2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may, by notification, specify in this behalf.". 3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 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, (By order of the Governor) L. JAYASANKARAN, Secretary to Governmenl-in-cha/ge, Law Department. Short title and commence- ment. Insertion of new section 18A. Repeal and saving.
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
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PUBLISHED BY AUTHORITY
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no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
[ Price: Rs. 6.40 Paise.
PUBLISHED BY AUTHORITY
——__ ;
no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
[ Price: Rs. 6.40 Paise.
PUBLISHED BY AUTHORITY
——__ ;
no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
[ Price: Rs. 6.40 Paise.
PUBLISHED BY AUTHORITY
——__ ;
no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
[ Price: Rs. 6.40 Paise.
PUBLISHED BY AUTHORITY
——__ ;
no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
Besae, IMENT. OF, TAMIL. NADU =
goveRNMEN 004 Pte, _ TRegd.No, TWPMG(CCR)-217/2003-05.
[ Price: Rs. 6.40 Paise.
PUBLISHED BY AUTHORITY
——__ ;
no. 305] CHENNAI, THURSDAY, DECEMBER 9, 2004= Karthigai 24, Tarana, Thiruvalluvar Aandu-2035—
Part IV—Section 2 Tamil Nadu Acts and Ordinances.
CONTENTS
Si . Pages._ ACTS: -
| No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act = =. 420-121
No. 33 of 2004—Tamil Nadu Transparency in Tenders (Amendment) Act 123
No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) Act.. 125
No. 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen | through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act pen, 2 . . 127
No. 36 of 2004—Tamil Nadu Panchayats (Fourth Amendment) Act .. 129.
- No. 37 of 2004—Tamil Nadu Appropriation (No. 10) Act... = 131-134
OTP IV-2 Ex, (305)-1 11101
© ENT 0F TAMIL NAD GoVERNM 2004 ' (Reed. Nu. TNIPMG(ccn)-217/moa-os. ( Price : Rs. 6.40 False. N0.305) CHENNAI, THU . ‘ RSDAY, DECEMBER 9, 2004 Karthlgai 24, Taran a. Thiruvalluvar Aandu—2035 ' Part IV—Section 2 Tamil Nadu Acts and Ordinances. CO NTENTS Pages, ACTS : No. 32 of 2004—Tamil Nadu Prevention of Dangerous Activities of Bootleggers. Drug-Offenders, Foresl-Offenders, Goondas. Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act .. 120.121 No. 33 012004—Tamil Nadu Transparency in Tenders (Amendment) Acl 123 No. 34 of 2004—Tamil Nadu Taxation Special Tribunal (Repeal) AOL. 125 No, 35 of 2004—Tamil Nadu Exhibition of Films on Television Screen lhrough Video Cassette Recorders and Cable Television Network (Regulation) Amendment Act r. ., ., 127 No. 36 0| EON—Tamil Nadu Panchayals (Fourth Amendment) Act .. 129 No, 37 of 2004—Tamil Nadu Approprialion (No. 10) Act ,. .. 131.134 DTP Iv-z Exr (305)-1 f 110 1
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TAMILNADU GOVERN dict ba ad ane ca —_=== ERNMENT GAZETTE EXTRAORDINARY 129
Tamil Nadu
Act 21 of
4994.
Tamil Nadu
Ordinance
14 of 2004.
of the Governor On the 8th
The followin il Na,wowing Act of the Tamil Nadu Legislative Assembly received the assentinformation: ©cember 2004 and is hereby published for general
ACT No. 36 OF2004. An Act furtherto amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembl i i
.
f
:
of the Republic of India as follows:— ome ia: Corattoalshdiate ie —Act spas This Act may be called the Tamil Nadu Panchayats (Fourth Amendment)
(2) It shall be deemed to have come into force on the 23rd day of October 2004. 2. In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred toas the principal Act), for the expression “24th day of October 2004”, the expression24th day of April 2005” shall be substituted. |
. 3. In Section 261 of the principal Act, in sub-section (2), for the expression 24th day of October 2004”, the expression “24th day of April 2005” shall be substituted.
4. (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2004 is herebyrepealed.
_ (2) Notwithstanding such ‘repeal, anything done or any action taken under theprincipal Act, as amended by the said Ordinance, shall be deemed to have been doneor. taken underthe principal Act, as amended by this Act.
(By order of the Governor)
.
L. JAYASANKARAN,
Secretary to Government-in-charge, Law Department.
Short title and
commence-
ment.
Amendmentof
Section 9-A.
Amendmentof
Section 261.
Repeal and saving.
TamiINadu Act 21 at 1994. Tamil Nadu Ordinance 14 012004. rnil Nadu Le islati A bl ' d th nt of the Governor 9 ve seem y receive e asse intormation:— 0" the 8th December 2004 and is hereby published tor general ACT No. 36 OF 2004. 1. (1) This Act me be call :1 ' Act. 2004' y e the Tamil Nadu Panchayats (Fourth Amendment) (2) It shall be deemed to name came into force on the 23rd day of Octaber 2004. 2. In Section 9A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act) for the expression “24th da " I ‘ _ , y or October 2004, the expressmn 24th day of April 2005' shall be substituted. 3. In Section 261 of the principal Act, in subsection 2), for the expression “24th day of October 200 ( 4", the expression “24th day of April 2005" shall be substituted. 4. (1) The Tamil Nadu Pancheyats (Fourth Amendment) Ordinance, 2004 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. (By order of the Governor) L. JAYASAN KARAN, Secretary to Govemmean-charge, Law Department. Short title and commence- ment. Amendment ol Section 9-A, Amendment of Section 261 , Repeal and saving.
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
Os sia litias:\| LN, a at ty A ty eS ith st = : ‘ . a \ yeRNMENT OFM BeNADU ee me een [Regd. No: TNIPMG(CCR)-217/2003-05.-G0 200 . ; - Tire: i_ [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY ———
ro. 309] CHENNAI, MONDAY, DECEMBER 13, 2004 Karthigai 28, Tarana, Thiruvalluvar Aandu-2035
a
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS
ACTS: Pages.
No. 38 of 2004—Tamil Nadu Entertainments Tax (Amendment) Act .. 136-137
No. 39 of 2004—Tamil Nadu Panchayats (Third Amendment) Act « 139-140
No. 40 of 2004—Tamil Nadu General Sales Tax (Sixth Amendment) Act .. 141
DTP IV-2 Ex. (309)-1 ranri
© \ RNMENT OF TAMIL NADU V I ‘I ' ' - ‘ 3 [R d. No.TNIPMG(CCR)—217I2003-05.» GoVE 2004 _ > a? _ [Pncaz Rs. 3.20 Pause. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI, MONDAY, DECEMBER 13, 2004 Kanhlga128. Tarana, Thiruvalluvar Aandu—2035 Part lV—Section 2 Tamil Nadu Acts and Ordinances. CONTENTS ACTS: Pages. No. 38 of 2004—Tamil Nadu Enlertainmems Tax (Amendment) Act .. 136-137 No. 39 of 2004—Tamil Nadu PanchayaTs (Third Amendment) Act .. 139-140 No. 40 of 2004—Tamil Nadu General Sales Tax (Shah Amendment) Act T. 141 DTP IV—2 Ex. (309)»1
TAMIL NADU GOVERNMENT GAZETTEEXTRAORDINARY.
tamil Nadu
ct of 1994.
Thefollowing Act of the Tamil Nadu Legislative’ receiver of theGovernor on the 11th December 2004 gislative Assembly received the assent¢ and is hereby published for general information:—
ACT No.390F2004. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
_ Be it enacted by the Legislative Assembly oftheState of Tamil Naduin the Fifty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be ‘called the i i dmentActss204: led the Tamil Nadu Panchayats (Third Amendm )
(2) It shall be deemed to have come into force on the 14th day of June 2004.
2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),— .
(i) after clause (32-a), the following clause shall be inserted, namely:—
: “(32-b) ‘specialvillage panchayat’ meansthe special village panchayatreferred to in sub-section (4) of section 6;";
(ii) in clause (37), the expression “and includes a special village panchayat” shall be added at the end.
3. In section 6 of the principal Act, for sub-section (4), the following sub-sections shall be substituted, namely:— :
“(4) Thevillage panchayats constituted under this Act on orafter the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as specialvillage panchayats and the rest-of the village panchayats constituted under this Act shall.be called as village panchayats.
(5) The Government may, by notification, classify the specialvillage panchayats referred to in sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed.”.
4. In section 8 of the principal Act, in sub-section (3), for the word “fifteen”, the words . “twentyone” shall be substituted.
5. In section 83 of the principal Act, the expression “and different persons may be
appointed to different classes of village panchayats” shall be added at the end.
6. After Chapter VI of the principal Act, the following Chapter shall be inserted, namely:—
“CHAPTER VI-A.
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE: PANCHAYATS.
100-A. Certain modifications of provisions of this Act——Notwithstanding anything contained in this Act, in respect of special village panchayats,—
(a) the executive officer of the special village panchayat shall be the executive
authority;
(b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereundershall apply,—
(i) in respect of the regulation orrestriction of building and the useofsites for
building;
(ii) in respect of levy of property tax; |
(c) all cheques for payment from panchayat fund or other funds shall be signed
: by the executive officer of the special village panchaya t.”.
goog
Shorttitle and commence- ment.
Amendment of section 2.
Amendment
of section 6.
Amendment
of section 8.
Amendmentof
section 83.
Insertion of
new. Chapter.
TAMIL NADU GOVERNMENT GAZETTEEXTRAORDINARY.
tamil Nadu
ct of 1994.
Thefollowing Act of the Tamil Nadu Legislative’ receiver of theGovernor on the 11th December 2004 gislative Assembly received the assent¢ and is hereby published for general information:—
ACT No.390F2004. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
_ Be it enacted by the Legislative Assembly oftheState of Tamil Naduin the Fifty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be ‘called the i i dmentActss204: led the Tamil Nadu Panchayats (Third Amendm )
(2) It shall be deemed to have come into force on the 14th day of June 2004.
2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),— .
(i) after clause (32-a), the following clause shall be inserted, namely:—
: “(32-b) ‘specialvillage panchayat’ meansthe special village panchayatreferred to in sub-section (4) of section 6;";
(ii) in clause (37), the expression “and includes a special village panchayat” shall be added at the end.
3. In section 6 of the principal Act, for sub-section (4), the following sub-sections shall be substituted, namely:— :
“(4) Thevillage panchayats constituted under this Act on orafter the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as specialvillage panchayats and the rest-of the village panchayats constituted under this Act shall.be called as village panchayats.
(5) The Government may, by notification, classify the specialvillage panchayats referred to in sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed.”.
4. In section 8 of the principal Act, in sub-section (3), for the word “fifteen”, the words . “twentyone” shall be substituted.
5. In section 83 of the principal Act, the expression “and different persons may be
appointed to different classes of village panchayats” shall be added at the end.
6. After Chapter VI of the principal Act, the following Chapter shall be inserted, namely:—
“CHAPTER VI-A.
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE: PANCHAYATS.
100-A. Certain modifications of provisions of this Act——Notwithstanding anything contained in this Act, in respect of special village panchayats,—
(a) the executive officer of the special village panchayat shall be the executive
authority;
(b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereundershall apply,—
(i) in respect of the regulation orrestriction of building and the useofsites for
building;
(ii) in respect of levy of property tax; |
(c) all cheques for payment from panchayat fund or other funds shall be signed
: by the executive officer of the special village panchaya t.”.
goog
Shorttitle and commence- ment.
Amendment of section 2.
Amendment
of section 6.
Amendment
of section 8.
Amendmentof
section 83.
Insertion of
new. Chapter.
TAMIL NADU GOVERNMENT GAZETTEEXTRAORDINARY.
tamil Nadu
ct of 1994.
Thefollowing Act of the Tamil Nadu Legislative’ receiver of theGovernor on the 11th December 2004 gislative Assembly received the assent¢ and is hereby published for general information:—
ACT No.390F2004. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
_ Be it enacted by the Legislative Assembly oftheState of Tamil Naduin the Fifty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be ‘called the i i dmentActss204: led the Tamil Nadu Panchayats (Third Amendm )
(2) It shall be deemed to have come into force on the 14th day of June 2004.
2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),— .
(i) after clause (32-a), the following clause shall be inserted, namely:—
: “(32-b) ‘specialvillage panchayat’ meansthe special village panchayatreferred to in sub-section (4) of section 6;";
(ii) in clause (37), the expression “and includes a special village panchayat” shall be added at the end.
3. In section 6 of the principal Act, for sub-section (4), the following sub-sections shall be substituted, namely:— :
“(4) Thevillage panchayats constituted under this Act on orafter the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as specialvillage panchayats and the rest-of the village panchayats constituted under this Act shall.be called as village panchayats.
(5) The Government may, by notification, classify the specialvillage panchayats referred to in sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed.”.
4. In section 8 of the principal Act, in sub-section (3), for the word “fifteen”, the words . “twentyone” shall be substituted.
5. In section 83 of the principal Act, the expression “and different persons may be
appointed to different classes of village panchayats” shall be added at the end.
6. After Chapter VI of the principal Act, the following Chapter shall be inserted, namely:—
“CHAPTER VI-A.
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE: PANCHAYATS.
100-A. Certain modifications of provisions of this Act——Notwithstanding anything contained in this Act, in respect of special village panchayats,—
(a) the executive officer of the special village panchayat shall be the executive
authority;
(b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereundershall apply,—
(i) in respect of the regulation orrestriction of building and the useofsites for
building;
(ii) in respect of levy of property tax; |
(c) all cheques for payment from panchayat fund or other funds shall be signed
: by the executive officer of the special village panchaya t.”.
goog
Shorttitle and commence- ment.
Amendment of section 2.
Amendment
of section 6.
Amendment
of section 8.
Amendmentof
section 83.
Insertion of
new. Chapter.
TAMIL NADU GOVERNMENT GAZETTEEXTRAORDINARY.
tamil Nadu
ct of 1994.
Thefollowing Act of the Tamil Nadu Legislative’ receiver of theGovernor on the 11th December 2004 gislative Assembly received the assent¢ and is hereby published for general information:—
ACT No.390F2004. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
_ Be it enacted by the Legislative Assembly oftheState of Tamil Naduin the Fifty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be ‘called the i i dmentActss204: led the Tamil Nadu Panchayats (Third Amendm )
(2) It shall be deemed to have come into force on the 14th day of June 2004.
2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),— .
(i) after clause (32-a), the following clause shall be inserted, namely:—
: “(32-b) ‘specialvillage panchayat’ meansthe special village panchayatreferred to in sub-section (4) of section 6;";
(ii) in clause (37), the expression “and includes a special village panchayat” shall be added at the end.
3. In section 6 of the principal Act, for sub-section (4), the following sub-sections shall be substituted, namely:— :
“(4) Thevillage panchayats constituted under this Act on orafter the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as specialvillage panchayats and the rest-of the village panchayats constituted under this Act shall.be called as village panchayats.
(5) The Government may, by notification, classify the specialvillage panchayats referred to in sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed.”.
4. In section 8 of the principal Act, in sub-section (3), for the word “fifteen”, the words . “twentyone” shall be substituted.
5. In section 83 of the principal Act, the expression “and different persons may be
appointed to different classes of village panchayats” shall be added at the end.
6. After Chapter VI of the principal Act, the following Chapter shall be inserted, namely:—
“CHAPTER VI-A.
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE: PANCHAYATS.
100-A. Certain modifications of provisions of this Act——Notwithstanding anything contained in this Act, in respect of special village panchayats,—
(a) the executive officer of the special village panchayat shall be the executive
authority;
(b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereundershall apply,—
(i) in respect of the regulation orrestriction of building and the useofsites for
building;
(ii) in respect of levy of property tax; |
(c) all cheques for payment from panchayat fund or other funds shall be signed
: by the executive officer of the special village panchaya t.”.
goog
Shorttitle and commence- ment.
Amendment of section 2.
Amendment
of section 6.
Amendment
of section 8.
Amendmentof
section 83.
Insertion of
new. Chapter.
TAMIL NADU GOVERNMENT GAZETTEEXTRAORDINARY.
tamil Nadu
ct of 1994.
Thefollowing Act of the Tamil Nadu Legislative’ receiver of theGovernor on the 11th December 2004 gislative Assembly received the assent¢ and is hereby published for general information:—
ACT No.390F2004. An Act further to amend the Tamil Nadu Panchayats Act, 1994.
_ Be it enacted by the Legislative Assembly oftheState of Tamil Naduin the Fifty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be ‘called the i i dmentActss204: led the Tamil Nadu Panchayats (Third Amendm )
(2) It shall be deemed to have come into force on the 14th day of June 2004.
2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),— .
(i) after clause (32-a), the following clause shall be inserted, namely:—
: “(32-b) ‘specialvillage panchayat’ meansthe special village panchayatreferred to in sub-section (4) of section 6;";
(ii) in clause (37), the expression “and includes a special village panchayat” shall be added at the end.
3. In section 6 of the principal Act, for sub-section (4), the following sub-sections shall be substituted, namely:— :
“(4) Thevillage panchayats constituted under this Act on orafter the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) shall be called as specialvillage panchayats and the rest-of the village panchayats constituted under this Act shall.be called as village panchayats.
(5) The Government may, by notification, classify the specialvillage panchayats referred to in sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayats in accordance with such norms as may be prescribed.”.
4. In section 8 of the principal Act, in sub-section (3), for the word “fifteen”, the words . “twentyone” shall be substituted.
5. In section 83 of the principal Act, the expression “and different persons may be
appointed to different classes of village panchayats” shall be added at the end.
6. After Chapter VI of the principal Act, the following Chapter shall be inserted, namely:—
“CHAPTER VI-A.
SPECIAL PROVISION RELATING TO SPECIAL VILLAGE: PANCHAYATS.
100-A. Certain modifications of provisions of this Act——Notwithstanding anything contained in this Act, in respect of special village panchayats,—
(a) the executive officer of the special village panchayat shall be the executive
authority;
(b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereundershall apply,—
(i) in respect of the regulation orrestriction of building and the useofsites for
building;
(ii) in respect of levy of property tax; |
(c) all cheques for payment from panchayat fund or other funds shall be signed
: by the executive officer of the special village panchaya t.”.
goog
Shorttitle and commence- ment.
Amendment of section 2.
Amendment
of section 6.
Amendment
of section 8.
Amendmentof
section 83.
Insertion of
new. Chapter.
lam” "ad" is! 21 of 1994 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY , . The following Act of the Tamil Nadu L ' ' ‘ r the Governor on the 11th December 2004 andegrslatrve Assembly received the assent o is hereby published for general information:— ACT No. 39 OF 2004." An Act further to amend the Tamil Nadu Panchayals Act, 1994- Be it enacted by the Legislative Assembl of th ' ' ' -f'fth Year of the Republic of India as follows:— y a State Of Tamil Nadu m the Fifty I 1. (1) This Act may be called th ' ’ "I Act, 2004' a Tamil Nadu Panchayats (”1er MW”? I (2) It shall be deemed to have come into force on the 14th day of June 2004- 2: ‘In section 2 of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the princnpal Act).— (i) after clause (32-a). the following clause shall be inserted, namely:— . “(32-b) 'special village panchayat’ means the special village panchayat referred to In sub-section (4) of section 6:"; (ii) in clause (37). the expression “and includes a special village panchayat” shall be added at the end. 3. In section 6 of the principal Act. tor sub-section (4), the following sub-sections shall be substituted. namely:— “(4) The village panchayals constituted under this Act on or after the 14th day of June 2004 consequent on the cancellation of the notification declaring them as town panchayats or Third Grade municipalities, as the case may be, under section 3-B of the Tamil Nadu District Municipalities Act. 1920 (Tamil Nadu Act V of 1920) shall be called as special village panchayals and the rest of the village panchayals constituted under this Act shall be called as village panchayats. (5) The Government may, by notification, classify the speclal village panchayats referred to In sub-section (4) and village panchayats into various grades for the purpose of effective administration of the said village panchayals in acoordanoe with such norms as may be prescribed". 4. In section 8 of the principal Act. in sub~section 13), for the word ”fifteen“. the words “twentyone” shall be substituted. 5. In section 83 of the principal Act. the expression “and different persons may be appointed to different classes of village panchayats' shall be added at the end 6‘ After Chapter VI of the principal Act, the following Chapter shall be Inserted. namely:— “CHAFTER Vl-A. SPECIAL PROVISION RELATING TO SPECIAL VILLAGE PANCHAYATS. 100-A. Certain modifications of provisions of this Act—Notwithstanding anything contained in this Act. in respect of special village panchayats.— (a) the executive officer _of the special village panchayat shall be the executive authority; (b) the provisions of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the rules made thereunder shall apply,— (i) in respect of the regulation or restriction of building and the use of sites for building; (ii) in respect of levy of property tax; (c) all cheques for payment from panchayat fund or other funds shall be signed by the executive otticer of the special village panchayat”. Short title and commence- ment. Amendment of section 2. Amendment of section 6‘ Amendment 0! sectlon 5. Amendment of section 83. Insertion of new ChaDter.
NT GAZENTESo e
140. TAMIL NADY: GOVERNMEN
Repealand 7..(1) The Tamil NaduPanchayats
(Thhird“Amendment)Ordinance, 2004 is hereby
Saving. . re pealed.
we a
or any"action taken under the
(2) Notwithstanding such ‘ie peal, anything, done
principal Act, as amended by the ’ said Ordinance, shall be
taken under the principal Act, as a mended by this Act.
(By order of the Governor ) .
deemed to have been done or
ob. JAYASANKARAN,
Secretary to Government-in-c harge,
Law Department.
NT GAZENTESo e
140. TAMIL NADY: GOVERNMEN
Repealand 7..(1) The Tamil NaduPanchayats
(Thhird“Amendment)Ordinance, 2004 is hereby
Saving. . re pealed.
we a
or any"action taken under the
(2) Notwithstanding such ‘ie peal, anything, done
principal Act, as amended by the ’ said Ordinance, shall be
taken under the principal Act, as a mended by this Act.
(By order of the Governor ) .
deemed to have been done or
ob. JAYASANKARAN,
Secretary to Government-in-c harge,
Law Department.
NT GAZENTESo e
140. TAMIL NADY: GOVERNMEN
Repealand 7..(1) The Tamil NaduPanchayats
(Thhird“Amendment)Ordinance, 2004 is hereby
Saving. . re pealed.
we a
or any"action taken under the
(2) Notwithstanding such ‘ie peal, anything, done
principal Act, as amended by the ’ said Ordinance, shall be
taken under the principal Act, as a mended by this Act.
(By order of the Governor ) .
deemed to have been done or
ob. JAYASANKARAN,
Secretary to Government-in-c harge,
Law Department.
NT GAZENTESo e
140. TAMIL NADY: GOVERNMEN
Repealand 7..(1) The Tamil NaduPanchayats
(Thhird“Amendment)Ordinance, 2004 is hereby
Saving. . re pealed.
we a
or any"action taken under the
(2) Notwithstanding such ‘ie peal, anything, done
principal Act, as amended by the ’ said Ordinance, shall be
taken under the principal Act, as a mended by this Act.
(By order of the Governor ) .
deemed to have been done or
ob. JAYASANKARAN,
Secretary to Government-in-c harge,
Law Department.
NT GAZENTESo e
140. TAMIL NADY: GOVERNMEN
Repealand 7..(1) The Tamil NaduPanchayats
(Thhird“Amendment)Ordinance, 2004 is hereby
Saving. . re pealed.
we a
or any"action taken under the
(2) Notwithstanding such ‘ie peal, anything, done
principal Act, as amended by the ’ said Ordinance, shall be
taken under the principal Act, as a mended by this Act.
(By order of the Governor ) .
deemed to have been done or
ob. JAYASANKARAN,
Secretary to Government-in-c harge,
Law Department.
TRAORDINARY TAMIL NADU GOVERNMENT GAZETTE EX Repeal 3“ 7. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2004 is hereby saving, repeaied. . (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. (By order of the Governor) L. JAYASANKARAN, Secretary to Government-in-charge, Law Department.
| © ERNMENT OF TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
2005 [ Price: Rs. 2.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY__puatisHep By AUTHORITY
115] CHENNAI, WEDNESDAY, MAY 11, 2005
Chithirai 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS e
Pages
Acts:
No. 6 of 2005—Tamil Nadu Panchayats (Amendment) Act, 2005 o 24-25
No. 7 of 2005—Tamil Nadu Fiscal Responsibility (Amendment) Act, 2005 ws 27
DTP IV-2 (Ex-115)—1 [23]
| © ERNMENT OF TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
2005 [ Price: Rs. 2.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY__puatisHep By AUTHORITY
115] CHENNAI, WEDNESDAY, MAY 11, 2005
Chithirai 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS e
Pages
Acts:
No. 6 of 2005—Tamil Nadu Panchayats (Amendment) Act, 2005 o 24-25
No. 7 of 2005—Tamil Nadu Fiscal Responsibility (Amendment) Act, 2005 ws 27
DTP IV-2 (Ex-115)—1 [23]
| © ERNMENT OF TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
2005 [ Price: Rs. 2.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY__puatisHep By AUTHORITY
115] CHENNAI, WEDNESDAY, MAY 11, 2005
Chithirai 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS e
Pages
Acts:
No. 6 of 2005—Tamil Nadu Panchayats (Amendment) Act, 2005 o 24-25
No. 7 of 2005—Tamil Nadu Fiscal Responsibility (Amendment) Act, 2005 ws 27
DTP IV-2 (Ex-115)—1 [23]
| © ERNMENT OF TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
2005 [ Price: Rs. 2.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY__puatisHep By AUTHORITY
115] CHENNAI, WEDNESDAY, MAY 11, 2005
Chithirai 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS e
Pages
Acts:
No. 6 of 2005—Tamil Nadu Panchayats (Amendment) Act, 2005 o 24-25
No. 7 of 2005—Tamil Nadu Fiscal Responsibility (Amendment) Act, 2005 ws 27
DTP IV-2 (Ex-115)—1 [23]
| © ERNMENT OF TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
2005 [ Price: Rs. 2.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY__puatisHep By AUTHORITY
115] CHENNAI, WEDNESDAY, MAY 11, 2005
Chithirai 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts and Ordinances.
CONTENTS e
Pages
Acts:
No. 6 of 2005—Tamil Nadu Panchayats (Amendment) Act, 2005 o 24-25
No. 7 of 2005—Tamil Nadu Fiscal Responsibility (Amendment) Act, 2005 ws 27
DTP IV-2 (Ex-115)—1 [23]
© ERNMENT OF TAMIL NADU lRIgd.No.TWPMG(CCR)-211I2003'05. 2005 [Prinz Rs. 210 Film. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI. WEDNESDAY. MAY 11. 2005 Chithirai 28, Panhiba. Thiruvalluvar Aandu-2036 ,= ._ Part lV—Section 2 Tamil Nadu Acts and 0rd|nances. CONTENTS . Pages Acts: No. 6 of 2005—Tamil Nadu Panchayals (Amendmenl) M1. 2005 24-25 No. 7 0' EDS—Tani Nam Fisca| Responsibility (Amendment) Act. 2005 27 DTP IV~2 (Ex—115)—1 [23]
RDINARYZETTE EXTRAORD!VERNMENT GATAMIL NADU GO24 )
general information:—
ACT No. 6 OF 2005.
| i 94.An Act further to amend the Tamil Nadu Panchayats Act, 19
. . . . : . Y
Short title and
commence- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2005.
ment.
(2) Sections 2, 3 and 4 shall be deemed to have comeinto force on the 6th day of March 2005.
Insertion of 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter Tamil Nadunew section 1 i
. 21 of 199.
referred to as theprincipal Act), the following section shall be inserted, namely :—9-B.
“9-B. Appointment of Special Officer to certain village panchayats.—(1) Notwithstanding anything contained in this Act or in any other law for thle timebeing in force, the Government may, by notification, appoint a Special Officerto thevillage Panchayats specified in Schedule VII, which could not be reconstituted inaccordancewith the provisions of this Act on the 6th day of March 2005,to exercisethe powers and discharge the duties of the said village panchayats.
| (2) The Special Officer appointed under Sub-section (1)y a period of six monthsor until the date on whichthe first meetingvillage panchayats are held after election to the said village panis earlier.”.
shall hold office for of the reconstituted chayats, whichever
Insertion ofnew section 3. After section 18-A of the Principal Act, the following section shall be inserted, 18-B. namely:—
“18-B. Appointment of Special Officer to Yercaud Panchayat Union Council— (1) Notwithstanding anything contained in this Act or in any other law for the time beingin force, the Government may, by notification, appoint a Special Officerto the Yercaud Panchayat union council, which could not be reconstituted in accordance with the Provisionsof this Act on the 6th day of March 2005, to €xercise the powers and discharge the duties of the said Panchayat union council and ofits chairman. |
fficer appointed under Sub-section a Period of six months or until the date on whichthefirst mee Panchayat Unto Council is held after electio
i whicheveris earlier.”,
nao the sai P
j (2) The Special 0 y
(1)shall hold office for ting of the reconstituted anchayat union Council,
RDINARYZETTE EXTRAORD!VERNMENT GATAMIL NADU GO24 )
general information:—
ACT No. 6 OF 2005.
| i 94.An Act further to amend the Tamil Nadu Panchayats Act, 19
. . . . : . Y
Short title and
commence- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2005.
ment.
(2) Sections 2, 3 and 4 shall be deemed to have comeinto force on the 6th day of March 2005.
Insertion of 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter Tamil Nadunew section 1 i
. 21 of 199.
referred to as theprincipal Act), the following section shall be inserted, namely :—9-B.
“9-B. Appointment of Special Officer to certain village panchayats.—(1) Notwithstanding anything contained in this Act or in any other law for thle timebeing in force, the Government may, by notification, appoint a Special Officerto thevillage Panchayats specified in Schedule VII, which could not be reconstituted inaccordancewith the provisions of this Act on the 6th day of March 2005,to exercisethe powers and discharge the duties of the said village panchayats.
| (2) The Special Officer appointed under Sub-section (1)y a period of six monthsor until the date on whichthe first meetingvillage panchayats are held after election to the said village panis earlier.”.
shall hold office for of the reconstituted chayats, whichever
Insertion ofnew section 3. After section 18-A of the Principal Act, the following section shall be inserted, 18-B. namely:—
“18-B. Appointment of Special Officer to Yercaud Panchayat Union Council— (1) Notwithstanding anything contained in this Act or in any other law for the time beingin force, the Government may, by notification, appoint a Special Officerto the Yercaud Panchayat union council, which could not be reconstituted in accordance with the Provisionsof this Act on the 6th day of March 2005, to €xercise the powers and discharge the duties of the said Panchayat union council and ofits chairman. |
fficer appointed under Sub-section a Period of six months or until the date on whichthefirst mee Panchayat Unto Council is held after electio
i whicheveris earlier.”,
nao the sai P
j (2) The Special 0 y
(1)shall hold office for ting of the reconstituted anchayat union Council,
RDINARYZETTE EXTRAORD!VERNMENT GATAMIL NADU GO24 )
general information:—
ACT No. 6 OF 2005.
| i 94.An Act further to amend the Tamil Nadu Panchayats Act, 19
. . . . : . Y
Short title and
commence- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2005.
ment.
(2) Sections 2, 3 and 4 shall be deemed to have comeinto force on the 6th day of March 2005.
Insertion of 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter Tamil Nadunew section 1 i
. 21 of 199.
referred to as theprincipal Act), the following section shall be inserted, namely :—9-B.
“9-B. Appointment of Special Officer to certain village panchayats.—(1) Notwithstanding anything contained in this Act or in any other law for thle timebeing in force, the Government may, by notification, appoint a Special Officerto thevillage Panchayats specified in Schedule VII, which could not be reconstituted inaccordancewith the provisions of this Act on the 6th day of March 2005,to exercisethe powers and discharge the duties of the said village panchayats.
| (2) The Special Officer appointed under Sub-section (1)y a period of six monthsor until the date on whichthe first meetingvillage panchayats are held after election to the said village panis earlier.”.
shall hold office for of the reconstituted chayats, whichever
Insertion ofnew section 3. After section 18-A of the Principal Act, the following section shall be inserted, 18-B. namely:—
“18-B. Appointment of Special Officer to Yercaud Panchayat Union Council— (1) Notwithstanding anything contained in this Act or in any other law for the time beingin force, the Government may, by notification, appoint a Special Officerto the Yercaud Panchayat union council, which could not be reconstituted in accordance with the Provisionsof this Act on the 6th day of March 2005, to €xercise the powers and discharge the duties of the said Panchayat union council and ofits chairman. |
fficer appointed under Sub-section a Period of six months or until the date on whichthefirst mee Panchayat Unto Council is held after electio
i whicheveris earlier.”,
nao the sai P
j (2) The Special 0 y
(1)shall hold office for ting of the reconstituted anchayat union Council,
RDINARYZETTE EXTRAORD!VERNMENT GATAMIL NADU GO24 )
general information:—
ACT No. 6 OF 2005.
| i 94.An Act further to amend the Tamil Nadu Panchayats Act, 19
. . . . : . Y
Short title and
commence- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2005.
ment.
(2) Sections 2, 3 and 4 shall be deemed to have comeinto force on the 6th day of March 2005.
Insertion of 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter Tamil Nadunew section 1 i
. 21 of 199.
referred to as theprincipal Act), the following section shall be inserted, namely :—9-B.
“9-B. Appointment of Special Officer to certain village panchayats.—(1) Notwithstanding anything contained in this Act or in any other law for thle timebeing in force, the Government may, by notification, appoint a Special Officerto thevillage Panchayats specified in Schedule VII, which could not be reconstituted inaccordancewith the provisions of this Act on the 6th day of March 2005,to exercisethe powers and discharge the duties of the said village panchayats.
| (2) The Special Officer appointed under Sub-section (1)y a period of six monthsor until the date on whichthe first meetingvillage panchayats are held after election to the said village panis earlier.”.
shall hold office for of the reconstituted chayats, whichever
Insertion ofnew section 3. After section 18-A of the Principal Act, the following section shall be inserted, 18-B. namely:—
“18-B. Appointment of Special Officer to Yercaud Panchayat Union Council— (1) Notwithstanding anything contained in this Act or in any other law for the time beingin force, the Government may, by notification, appoint a Special Officerto the Yercaud Panchayat union council, which could not be reconstituted in accordance with the Provisionsof this Act on the 6th day of March 2005, to €xercise the powers and discharge the duties of the said Panchayat union council and ofits chairman. |
fficer appointed under Sub-section a Period of six months or until the date on whichthefirst mee Panchayat Unto Council is held after electio
i whicheveris earlier.”,
nao the sai P
j (2) The Special 0 y
(1)shall hold office for ting of the reconstituted anchayat union Council,
RDINARYZETTE EXTRAORD!VERNMENT GATAMIL NADU GO24 )
general information:—
ACT No. 6 OF 2005.
| i 94.An Act further to amend the Tamil Nadu Panchayats Act, 19
. . . . : . Y
Short title and
commence- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2005.
ment.
(2) Sections 2, 3 and 4 shall be deemed to have comeinto force on the 6th day of March 2005.
Insertion of 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter Tamil Nadunew section 1 i
. 21 of 199.
referred to as theprincipal Act), the following section shall be inserted, namely :—9-B.
“9-B. Appointment of Special Officer to certain village panchayats.—(1) Notwithstanding anything contained in this Act or in any other law for thle timebeing in force, the Government may, by notification, appoint a Special Officerto thevillage Panchayats specified in Schedule VII, which could not be reconstituted inaccordancewith the provisions of this Act on the 6th day of March 2005,to exercisethe powers and discharge the duties of the said village panchayats.
| (2) The Special Officer appointed under Sub-section (1)y a period of six monthsor until the date on whichthe first meetingvillage panchayats are held after election to the said village panis earlier.”.
shall hold office for of the reconstituted chayats, whichever
Insertion ofnew section 3. After section 18-A of the Principal Act, the following section shall be inserted, 18-B. namely:—
“18-B. Appointment of Special Officer to Yercaud Panchayat Union Council— (1) Notwithstanding anything contained in this Act or in any other law for the time beingin force, the Government may, by notification, appoint a Special Officerto the Yercaud Panchayat union council, which could not be reconstituted in accordance with the Provisionsof this Act on the 6th day of March 2005, to €xercise the powers and discharge the duties of the said Panchayat union council and ofits chairman. |
fficer appointed under Sub-section a Period of six months or until the date on whichthefirst mee Panchayat Unto Council is held after electio
i whicheveris earlier.”,
nao the sai P
j (2) The Special 0 y
(1)shall hold office for ting of the reconstituted anchayat union Council,
INARY TAMIL NADU GOVERNMENT GAZETTE EXTRAORD 24 ' ' ' d the ' ' N du Legislative Assembly receive 1n?:ffttuiwénog/efifiloSfoil'ihfh-eraTgth :liay 2005 and is hereby published for asse general information:— ACT No. 6 OF 2005. An Act further to amend the Tamil Nadu Panchayats Act, 1994. B: it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:— Shamille and 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act. 2005. commence- ment (2) Seclions 2, 3 and 4 shall be deemed to have come into force on the 6th day of March 2005. Insertion oi 2. After section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter TamilNadu 39; “CW" referred to as the principal Act), the following section shall be inserted, namely :— 21 0' 199‘ “9»B. Appointment of Special Officer to certain village panchayats.— (1) Notwithstanding anyt hing contained in this Act or in any other law for the time being in force. the Government may, by notification, appoint a Special Officer to the village panchayats specified in Schedule Vll. which could not be reconstituted in accordance with the provisions of this Act on the 6th day of March 2005, to exercise the powers and discharge the duties of the said village panchayatst ll . (2) The Special Officer appointed under sub-section (1) shall hold office for apenod of SIX months or until the date on which the first meeting of the reconstituted Village panchayats are held after el ection to the said villa e anch ' is earlier}: 9 p ayats, whichever Insertion of ‘ ’ , 3. After section 18-A ' ' ‘ ' ' Erasecm" namely; of the prinCIpaI Act. the followmg section shall be inserted
IL ,TAM NADU GOVERNMENT GAZETTE EXTRAORDINARY 25
4. After Schedule VIto the namely:— principal Act, the following Schedule shall be added,
—_
Addition of new
“ Schedule.
SCHEDULE VII.
[See section 9-B (1)]
F Serial Nameofthe villhohe village panchayats.
(1) (2)
= Manjakuttai
Maramangalam
Nagalur
Sammanatham
Thalaisholai
Valavanthi
Vellakadai
Velur
o O w o n
o n a
£ o O
N M
Yercaud.”.
5. Notwithstanding anything contained in the principal Act, any person appointed
—_
Validation.
; as SpecialOfficerof the village panchayats specified in Schedule VII to the principal
Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall
be deemedto have been appointed as such Special Officer under sub-secti on (1) of
section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the
principal Act, as amended bythis Act and anything done or any action taken by
such Special Officer, during the period commencing on t he 6th day of March 2005
and ending with the date of publication ofthis Actin the Tamil Nadu Government
Gazette, shall be deemed to have beenvalidly done or taken underthe principal Act,
as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government, Law Department.
IL ,TAM NADU GOVERNMENT GAZETTE EXTRAORDINARY 25
4. After Schedule VIto the namely:— principal Act, the following Schedule shall be added,
—_
Addition of new
“ Schedule.
SCHEDULE VII.
[See section 9-B (1)]
F Serial Nameofthe villhohe village panchayats.
(1) (2)
= Manjakuttai
Maramangalam
Nagalur
Sammanatham
Thalaisholai
Valavanthi
Vellakadai
Velur
o O w o n
o n a
£ o O
N M
Yercaud.”.
5. Notwithstanding anything contained in the principal Act, any person appointed
—_
Validation.
; as SpecialOfficerof the village panchayats specified in Schedule VII to the principal
Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall
be deemedto have been appointed as such Special Officer under sub-secti on (1) of
section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the
principal Act, as amended bythis Act and anything done or any action taken by
such Special Officer, during the period commencing on t he 6th day of March 2005
and ending with the date of publication ofthis Actin the Tamil Nadu Government
Gazette, shall be deemed to have beenvalidly done or taken underthe principal Act,
as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government, Law Department.
IL ,TAM NADU GOVERNMENT GAZETTE EXTRAORDINARY 25
4. After Schedule VIto the namely:— principal Act, the following Schedule shall be added,
—_
Addition of new
“ Schedule.
SCHEDULE VII.
[See section 9-B (1)]
F Serial Nameofthe villhohe village panchayats.
(1) (2)
= Manjakuttai
Maramangalam
Nagalur
Sammanatham
Thalaisholai
Valavanthi
Vellakadai
Velur
o O w o n
o n a
£ o O
N M
Yercaud.”.
5. Notwithstanding anything contained in the principal Act, any person appointed
—_
Validation.
; as SpecialOfficerof the village panchayats specified in Schedule VII to the principal
Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall
be deemedto have been appointed as such Special Officer under sub-secti on (1) of
section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the
principal Act, as amended bythis Act and anything done or any action taken by
such Special Officer, during the period commencing on t he 6th day of March 2005
and ending with the date of publication ofthis Actin the Tamil Nadu Government
Gazette, shall be deemed to have beenvalidly done or taken underthe principal Act,
as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government, Law Department.
IL ,TAM NADU GOVERNMENT GAZETTE EXTRAORDINARY 25
4. After Schedule VIto the namely:— principal Act, the following Schedule shall be added,
—_
Addition of new
“ Schedule.
SCHEDULE VII.
[See section 9-B (1)]
F Serial Nameofthe villhohe village panchayats.
(1) (2)
= Manjakuttai
Maramangalam
Nagalur
Sammanatham
Thalaisholai
Valavanthi
Vellakadai
Velur
o O w o n
o n a
£ o O
N M
Yercaud.”.
5. Notwithstanding anything contained in the principal Act, any person appointed
—_
Validation.
; as SpecialOfficerof the village panchayats specified in Schedule VII to the principal
Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall
be deemedto have been appointed as such Special Officer under sub-secti on (1) of
section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the
principal Act, as amended bythis Act and anything done or any action taken by
such Special Officer, during the period commencing on t he 6th day of March 2005
and ending with the date of publication ofthis Actin the Tamil Nadu Government
Gazette, shall be deemed to have beenvalidly done or taken underthe principal Act,
as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government, Law Department.
IL ,TAM NADU GOVERNMENT GAZETTE EXTRAORDINARY 25
4. After Schedule VIto the namely:— principal Act, the following Schedule shall be added,
—_
Addition of new
“ Schedule.
SCHEDULE VII.
[See section 9-B (1)]
F Serial Nameofthe villhohe village panchayats.
(1) (2)
= Manjakuttai
Maramangalam
Nagalur
Sammanatham
Thalaisholai
Valavanthi
Vellakadai
Velur
o O w o n
o n a
£ o O
N M
Yercaud.”.
5. Notwithstanding anything contained in the principal Act, any person appointed
—_
Validation.
; as SpecialOfficerof the village panchayats specified in Schedule VII to the principal
Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall
be deemedto have been appointed as such Special Officer under sub-secti on (1) of
section 9-B, or, as the case may be, under sub-section (1) of section 18-B, of the
principal Act, as amended bythis Act and anything done or any action taken by
such Special Officer, during the period commencing on t he 6th day of March 2005
and ending with the date of publication ofthis Actin the Tamil Nadu Government
Gazette, shall be deemed to have beenvalidly done or taken underthe principal Act,
as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government, Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 4, After Schedule VI to the namely;_ Pmcipal Act, the following Schedule shall be added, Mama" 0. "CW Scned I . "SCHEDULE vn. M [See section 9—8 (1)] Serial number, (1) (2) Name of the village pancheyats. 1 Manjakuttai Maramangalam Nagalur Sammanatham Thalaisholai Valavanthi Vellakadai Velur Yercaudl", mmflmwown 5. Notwithstanding anything contained in the principal Act. any person appointed Validation as Special Officer of the village panchayats specified in Schedule VII to the principal Act or of the Yercaud panchayat union council on the 6th day of March 2005 shall be deemed to have been appointed as such Special Officer under sub-section (1) at section 9~B, or, as the case may be, under sub-section (1) of section 18-8. of the principal Act, as amended by this Act and anything done or any action taken by such Special Officer, during the period commencing on the 6th day of March 2005 and ending with the date of publication of this Act in the Tamil Nadu Gavemment Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act. (By order of the Governor) L. JAYASANKARAN. Secretary to Government, Law Department.
7 5
© TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
FRAMEsos [ Price : Rs. 4.80 Paise.
SR TAMIL NADU faa) GOVERNMENT GAZETTE
a . Alone 1s
EXTRAORDINARY puisHED BY AUTHORITY
1222] CHENNAI, THURSDAY, OCTOBER13, 2005
Purattasi 27, Parthiba, Thiruvalluvar Aandu—2036 ~
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
Acts: .
No. 11 of 2005—Tamil Nadu General Sales Tax (Amendment) - 90
No. 12 of 2005—Tamil Nadu Co-operative Societies (Appointment of Special Officers) (Amendment) - 91
No. 13 of 2005—Tamil Nadu General Sales Tax (Second Amendment) __.. 93
No. 14 of 2005—Tami Nadu Additional Sales Tax (Amendment) .. ° 95
No. 15 of 2005—Tamil Nadu Panchayats (Second Amendment) ' 97
No. 16 of 2005—Tamil Nadu Panchayats (Third Amendment) . 99
DTP IV-2 Ex. (222)—1 [89]
7 5
© TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
FRAMEsos [ Price : Rs. 4.80 Paise.
SR TAMIL NADU faa) GOVERNMENT GAZETTE
a . Alone 1s
EXTRAORDINARY puisHED BY AUTHORITY
1222] CHENNAI, THURSDAY, OCTOBER13, 2005
Purattasi 27, Parthiba, Thiruvalluvar Aandu—2036 ~
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
Acts: .
No. 11 of 2005—Tamil Nadu General Sales Tax (Amendment) - 90
No. 12 of 2005—Tamil Nadu Co-operative Societies (Appointment of Special Officers) (Amendment) - 91
No. 13 of 2005—Tamil Nadu General Sales Tax (Second Amendment) __.. 93
No. 14 of 2005—Tami Nadu Additional Sales Tax (Amendment) .. ° 95
No. 15 of 2005—Tamil Nadu Panchayats (Second Amendment) ' 97
No. 16 of 2005—Tamil Nadu Panchayats (Third Amendment) . 99
DTP IV-2 Ex. (222)—1 [89]
7 5
© TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
FRAMEsos [ Price : Rs. 4.80 Paise.
SR TAMIL NADU faa) GOVERNMENT GAZETTE
a . Alone 1s
EXTRAORDINARY puisHED BY AUTHORITY
1222] CHENNAI, THURSDAY, OCTOBER13, 2005
Purattasi 27, Parthiba, Thiruvalluvar Aandu—2036 ~
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
Acts: .
No. 11 of 2005—Tamil Nadu General Sales Tax (Amendment) - 90
No. 12 of 2005—Tamil Nadu Co-operative Societies (Appointment of Special Officers) (Amendment) - 91
No. 13 of 2005—Tamil Nadu General Sales Tax (Second Amendment) __.. 93
No. 14 of 2005—Tami Nadu Additional Sales Tax (Amendment) .. ° 95
No. 15 of 2005—Tamil Nadu Panchayats (Second Amendment) ' 97
No. 16 of 2005—Tamil Nadu Panchayats (Third Amendment) . 99
DTP IV-2 Ex. (222)—1 [89]
7 5
© TAMIL NADU [Regd. No. TN/PMG(CCR)-217/2003-05.
FRAMEsos [ Price : Rs. 4.80 Paise.
SR TAMIL NADU faa) GOVERNMENT GAZETTE
a . Alone 1s
EXTRAORDINARY puisHED BY AUTHORITY
1222] CHENNAI, THURSDAY, OCTOBER13, 2005
Purattasi 27, Parthiba, Thiruvalluvar Aandu—2036 ~
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
Acts: .
No. 11 of 2005—Tamil Nadu General Sales Tax (Amendment) - 90
No. 12 of 2005—Tamil Nadu Co-operative Societies (Appointment of Special Officers) (Amendment) - 91
No. 13 of 2005—Tamil Nadu General Sales Tax (Second Amendment) __.. 93
No. 14 of 2005—Tami Nadu Additional Sales Tax (Amendment) .. ° 95
No. 15 of 2005—Tamil Nadu Panchayats (Second Amendment) ' 97
No. 16 of 2005—Tamil Nadu Panchayats (Third Amendment) . 99
DTP IV-2 Ex. (222)—1 [89]
‘ © NMENT OF TAMIL NADU [RIGG.NO.TNIPMG(CCR)—211I2W3-05. 2005 [FrIco : RI. 4.50 False. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY 3.222] CHENNAI, THURSDAY, OCTOBER 13, 2005 Purattasi 27, Parthiba. Thiruvalluvar Aandu—2036 Part IV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS Pages. MS : No. 11 0| 2005—Tamil Nadu General Sales Tax (Amendment) I. 90 No. 12 of 2005—Tamil Nadu (Io-operative Societies (Appointment of Special Officers) (Amendment) u 91 No. 13 of zoos—Tamil Nadu General Sales Tax (Second Amendment) .. ‘33 No. 14 o! Zoos—Tamil Nadu Additional Sales Tax (Amendment) 11 95 No. 15 of 2005—Tamil Nadu Panchayals (Second Amendment) .. 97 No. 16 of Zoos—Tamil Nadu Panchayats (Third Amendment) I. 99 DTP lV-2 Ex. (222)—1 [ 89 1
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 97
The following Act of the Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 12th October 2005 and is hereby published for general information:—
ACT No. 15 OF 2005.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bu it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth
Year of the Republic of India as follows:—
1. (1) This Act may becalled the Tamil Nadu Panchayats ( Second Amendement)
Act, 2005.
(2) It shall be deemed to have come into force on the 13th day of July 2005.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), in clause (b),—
(a) the expression “for two successive terms” shall be omitted;
(b) the provisos shall be omitted.
_ 3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2 005 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been done or
taken under the principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 239.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 97
The following Act of the Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 12th October 2005 and is hereby published for general information:—
ACT No. 15 OF 2005.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bu it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth
Year of the Republic of India as follows:—
1. (1) This Act may becalled the Tamil Nadu Panchayats ( Second Amendement)
Act, 2005.
(2) It shall be deemed to have come into force on the 13th day of July 2005.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), in clause (b),—
(a) the expression “for two successive terms” shall be omitted;
(b) the provisos shall be omitted.
_ 3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2 005 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been done or
taken under the principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 239.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 97
The following Act of the Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 12th October 2005 and is hereby published for general information:—
ACT No. 15 OF 2005.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bu it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth
Year of the Republic of India as follows:—
1. (1) This Act may becalled the Tamil Nadu Panchayats ( Second Amendement)
Act, 2005.
(2) It shall be deemed to have come into force on the 13th day of July 2005.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), in clause (b),—
(a) the expression “for two successive terms” shall be omitted;
(b) the provisos shall be omitted.
_ 3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2 005 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been done or
taken under the principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 239.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 97
The following Act of the Tamil Nadu Legislative Assembly received the assent ofthe Governor on the 12th October 2005 and is hereby published for general information:—
ACT No. 15 OF 2005.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Bu it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth
Year of the Republic of India as follows:—
1. (1) This Act may becalled the Tamil Nadu Panchayats ( Second Amendement)
Act, 2005.
(2) It shall be deemed to have come into force on the 13th day of July 2005.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), in clause (b),—
(a) the expression “for two successive terms” shall be omitted;
(b) the provisos shall be omitted.
_ 3. (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2 005 is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been done or
taken under the principal Act, as amended by this Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 239.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 97 The following Act ol‘ the Tamil Nadu Legislative Assembly received the assent of the Governor on the thh October 2005 and IS hereby published for general infommtion:— ACT No.15 OF 2005. An Act further (0 umeml I/Ie Tamil Natl“ Pullclmynts Act, 1994. Di: it enacted by the Legislative Assembly of the State of Tamil Nadu iu the Filly-sixth Year of the Republic of india as follows:— 1, (1) This Act may be called the Tamil Nadu Panchayats ( Second Amendement) Short title and ACI, 2005. commence- ment. (2) It shall he deemed to have come into force on the l3th day of July 2005. il Nndu 2, In section 239 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as AmtrIfirHC;|3‘)nf cl 2] 0" the principal Act), in sub-section (2), in clause (b),— mm" ' 994. . (a) the expression "for two successive temts" shall be omitted; (h) the provisos shall be omitted. mil Nndu 3. (l) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2005 is hereby Repeal and dinance 2 repealed. Savll’lg. or 2005 (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. (By order of the Governor) L. JAYASANKARAN, Secretary to Government. Law Department
Emil Nadu
“Act 21 of 1994.
Flamil Nadu Ordinance 3
of 2005.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99 The following Act of the Tamil Nadu Lezislative A iGovernor on the 9th October 2005 ond fh ssembly received the assent ofthe
ereby published for general information:—
ACT No. 16 OF 2005,
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Bz it enacted by the Legislative Assemb! of the Republic of India as follows:--
1.
2005.
y of the State of Tamil Naduin the Fifty-sixth Year
(1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act,
(2) It shall be deemed to have comeinto force on the 25th day of April 2005. 2 In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
3 In section 261 of the principal Act, in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
4. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functionsofthe village panchayats specified in Schedule V and Schedule VIofthe principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2005, 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 2005 and ending with the
13th day of July 2005 shall be deemded to have been validly done or taken under the principal Act, as amended by this Act.
5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2005 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 bythis Act.
(By order of the Governor.)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 9-A.
Amendment of
section 261.
Validation.
Repeal and saving.
Emil Nadu
“Act 21 of 1994.
Flamil Nadu Ordinance 3
of 2005.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99 The following Act of the Tamil Nadu Lezislative A iGovernor on the 9th October 2005 ond fh ssembly received the assent ofthe
ereby published for general information:—
ACT No. 16 OF 2005,
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Bz it enacted by the Legislative Assemb! of the Republic of India as follows:--
1.
2005.
y of the State of Tamil Naduin the Fifty-sixth Year
(1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act,
(2) It shall be deemed to have comeinto force on the 25th day of April 2005. 2 In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
3 In section 261 of the principal Act, in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
4. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functionsofthe village panchayats specified in Schedule V and Schedule VIofthe principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2005, 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 2005 and ending with the
13th day of July 2005 shall be deemded to have been validly done or taken under the principal Act, as amended by this Act.
5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2005 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 bythis Act.
(By order of the Governor.)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 9-A.
Amendment of
section 261.
Validation.
Repeal and saving.
Emil Nadu
“Act 21 of 1994.
Flamil Nadu Ordinance 3
of 2005.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99 The following Act of the Tamil Nadu Lezislative A iGovernor on the 9th October 2005 ond fh ssembly received the assent ofthe
ereby published for general information:—
ACT No. 16 OF 2005,
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Bz it enacted by the Legislative Assemb! of the Republic of India as follows:--
1.
2005.
y of the State of Tamil Naduin the Fifty-sixth Year
(1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act,
(2) It shall be deemed to have comeinto force on the 25th day of April 2005. 2 In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
3 In section 261 of the principal Act, in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
4. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functionsofthe village panchayats specified in Schedule V and Schedule VIofthe principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2005, 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 2005 and ending with the
13th day of July 2005 shall be deemded to have been validly done or taken under the principal Act, as amended by this Act.
5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2005 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 bythis Act.
(By order of the Governor.)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 9-A.
Amendment of
section 261.
Validation.
Repeal and saving.
Emil Nadu
“Act 21 of 1994.
Flamil Nadu Ordinance 3
of 2005.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 99 The following Act of the Tamil Nadu Lezislative A iGovernor on the 9th October 2005 ond fh ssembly received the assent ofthe
ereby published for general information:—
ACT No. 16 OF 2005,
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Bz it enacted by the Legislative Assemb! of the Republic of India as follows:--
1.
2005.
y of the State of Tamil Naduin the Fifty-sixth Year
(1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act,
(2) It shall be deemed to have comeinto force on the 25th day of April 2005. 2 In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
3 In section 261 of the principal Act, in sub-section (2), for the expression “24th day of April 2005”, the expression “24th day of October 2005” shall be substituted.
4. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functionsofthe village panchayats specified in Schedule V and Schedule VIofthe principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2005, 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 2005 and ending with the
13th day of July 2005 shall be deemded to have been validly done or taken under the principal Act, as amended by this Act.
5. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2005 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 bythis Act.
(By order of the Governor.)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendment of
section 9-A.
Amendment of
section 261.
Validation.
Repeal and saving.
The following' Act of the Tamil Nadu Lcuislat' ' Governor on the 9th October 2005 and 15 - We Assemb‘y recelved the assent ofthe hereby published for general information:— ACT No. 16 ()F' 2005. An Arrfurllu-r to amend the Tamil leu Pnuclmyars Act. 1994. BE it enacted by the Legislative Assembl of the Republic of India as follows»- l. 2005. y of the State anamil Nadu in the Fifty-sixth Year (l) This Act may be called the Tamil Nadu Panchayats (VThird Amendment} Act, Shun Iillt: and (\vmmcncr mu“. (1) It shall be deemed to have come into force on the 25th day of April 2005. 2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as Amendment of the principal Act), in sub-section (2), for the expression "24th day of April 2005“, the 5“”0" 9"" expression “24th day of October 2005" shall be substituted. 3. in section 261 ofthe principal Act, in subsection (2). for the expression “24th day AWN-"“9“ °f of April 2005", the expression “24th day of October 2005“ shall be substituted. “an,“ 261' 4. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of the village panchayats specified in Schedule V and Schedule VI of the principal Act, as Special Officer of the said village panchayats, with effect on and from the 25th day of April 2005, 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 2005 and ending with the |3th day at" July 2005 shall be deemded to have been validly done or taken under the principal Act, as amended by this Act, Validation. I 5. (l) The Tamil Nadu Panchayals (Third Amendment) Ordinance, 2005 is hereby Repeal and , Ordinance 3 repealed saving. (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. (By order of the Governor.) L. JAYASANKARAN, Secretary t0 Government, Law Department.
sw. hlUhOmtUt CSLON
[ Price : Rs. 4.80 Palse. wy
feNvenT OF TAMIL NADU r 2005
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AU THORITY
an CHENNAI, FRIDAY, OCTOBER 14, 2005 Purattasi 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts. and Ordinances |
Z CONTENTS
. Pages.
| Acts:
No. 17 of 2005—Tamil Nadu Acquisition of Land for Industrial
Purposes (Amendment) 102
No. 18 of 2005—Tamil Nadu Special Economic Zones (Special Provisions) 103-110
No. 19 of 2005—Tamil Nadu Panchayats (Fourth Amendment) - 111
7 IV-2 Ex. (224-1 [101]
sw. hlUhOmtUt CSLON
[ Price : Rs. 4.80 Palse. wy
feNvenT OF TAMIL NADU r 2005
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AU THORITY
an CHENNAI, FRIDAY, OCTOBER 14, 2005 Purattasi 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts. and Ordinances |
Z CONTENTS
. Pages.
| Acts:
No. 17 of 2005—Tamil Nadu Acquisition of Land for Industrial
Purposes (Amendment) 102
No. 18 of 2005—Tamil Nadu Special Economic Zones (Special Provisions) 103-110
No. 19 of 2005—Tamil Nadu Panchayats (Fourth Amendment) - 111
7 IV-2 Ex. (224-1 [101]
sw. hlUhOmtUt CSLON
[ Price : Rs. 4.80 Palse. wy
feNvenT OF TAMIL NADU r 2005
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AU THORITY
an CHENNAI, FRIDAY, OCTOBER 14, 2005 Purattasi 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts. and Ordinances |
Z CONTENTS
. Pages.
| Acts:
No. 17 of 2005—Tamil Nadu Acquisition of Land for Industrial
Purposes (Amendment) 102
No. 18 of 2005—Tamil Nadu Special Economic Zones (Special Provisions) 103-110
No. 19 of 2005—Tamil Nadu Panchayats (Fourth Amendment) - 111
7 IV-2 Ex. (224-1 [101]
sw. hlUhOmtUt CSLON
[ Price : Rs. 4.80 Palse. wy
feNvenT OF TAMIL NADU r 2005
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AU THORITY
an CHENNAI, FRIDAY, OCTOBER 14, 2005 Purattasi 28, Parthiba, Thiruvalluvar Aandu-2036
Part IV—Section 2
Tamil Nadu Acts. and Ordinances |
Z CONTENTS
. Pages.
| Acts:
No. 17 of 2005—Tamil Nadu Acquisition of Land for Industrial
Purposes (Amendment) 102
No. 18 of 2005—Tamil Nadu Special Economic Zones (Special Provisions) 103-110
No. 19 of 2005—Tamil Nadu Panchayats (Fourth Amendment) - 111
7 IV-2 Ex. (224-1 [101]
V Inn“ iNMENT 0F TAM'L NADU [Prlcu Rs. 4. no P-Iu. ' 2005 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY 4] CHENNAI, FRIDAY, OCTOBER 14, 2005 22 Purattasi 28, Parthiba. Thiruvalluvar Aandu—2036 Part IV—Section 2 Tamil Nadu Ads and Ordinances CONTENTS Pages. Ans: No. 17 of 2005—Tamil Nadu Acquisiiion of Land Ior Industrial Purposes (Amendment) .. 102 No. 18 of 2005—Tamil Nadu Special Economic Zones (Special Provisions) .. 103~1 10 No. 19 of 2005—Tamil Nadu Panohayats (Fourth Amendment) .. 111 i . IV 2 Ex. (224)—1 [ 101 ]
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Thefollowing Act of the Tamil Nadu Legislative‘Assembly received the assent of the Governor on the 13th October 2 ene
information:— r 2005 and is hereby publis hed for general
ACT No. 19 OF 2005. An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2005.
(2) It shall be deemed to have come into force on the 2nd day of
September 2005.
2. In section 9-B of thetamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (2), for the words “six months”, the words
“twelve months” shall be substituted. “z “263
3. In section 18-B of the principal Act, in sub-section (2), for the words
“six months”, the words “twelve months” shall be substituted.
4 (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005
is hereby repealed.
(2) Notwithstanding such repeal, anything doneor any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been
done or taken underthe principal Act, as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence- ~~ ment.
~ Amendmentof
section 9-B.
Amendment of
section 18-B.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Thefollowing Act of the Tamil Nadu Legislative‘Assembly received the assent of the Governor on the 13th October 2 ene
information:— r 2005 and is hereby publis hed for general
ACT No. 19 OF 2005. An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2005.
(2) It shall be deemed to have come into force on the 2nd day of
September 2005.
2. In section 9-B of thetamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (2), for the words “six months”, the words
“twelve months” shall be substituted. “z “263
3. In section 18-B of the principal Act, in sub-section (2), for the words
“six months”, the words “twelve months” shall be substituted.
4 (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005
is hereby repealed.
(2) Notwithstanding such repeal, anything doneor any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been
done or taken underthe principal Act, as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence- ~~ ment.
~ Amendmentof
section 9-B.
Amendment of
section 18-B.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Thefollowing Act of the Tamil Nadu Legislative‘Assembly received the assent of the Governor on the 13th October 2 ene
information:— r 2005 and is hereby publis hed for general
ACT No. 19 OF 2005. An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2005.
(2) It shall be deemed to have come into force on the 2nd day of
September 2005.
2. In section 9-B of thetamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (2), for the words “six months”, the words
“twelve months” shall be substituted. “z “263
3. In section 18-B of the principal Act, in sub-section (2), for the words
“six months”, the words “twelve months” shall be substituted.
4 (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005
is hereby repealed.
(2) Notwithstanding such repeal, anything doneor any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been
done or taken underthe principal Act, as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence- ~~ ment.
~ Amendmentof
section 9-B.
Amendment of
section 18-B.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Thefollowing Act of the Tamil Nadu Legislative‘Assembly received the assent of the Governor on the 13th October 2 ene
information:— r 2005 and is hereby publis hed for general
ACT No. 19 OF 2005. An Act further to amendthe Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2005.
(2) It shall be deemed to have come into force on the 2nd day of
September 2005.
2. In section 9-B of thetamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (2), for the words “six months”, the words
“twelve months” shall be substituted. “z “263
3. In section 18-B of the principal Act, in sub-section (2), for the words
“six months”, the words “twelve months” shall be substituted.
4 (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005
is hereby repealed.
(2) Notwithstanding such repeal, anything doneor any action taken under the
principal Act, as amended bythe said Ordinance, shall be deemed to have been
done or taken underthe principal Act, as amended bythis Act.
(By order of the Governor)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
Short title and
commence- ~~ ment.
~ Amendmentof
section 9-B.
Amendment of
section 18-B.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 111 The following Ad 0f the Tam“ Nadu Legislative Assembly received the assent of the Governor on the 13th Celebe - . information:— r 2005 and ‘5 hereby ”UbI‘Shed f°r general ACT No. 195 OF 2005. 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-sixth Year of the Republic of India as follows:— 1? (1) This ACt may be called the Tamil Nadu Panchayats (Fourth Amendment) Short title and Act, 2005. commence- ment, (2) it shall be deemed to have come into force on the 2nd day of September 2005, ‘ ' 2. In sedtion 9-3 of thefa’mil Nadu Panchayats Act, 1994 (hereinafter referred Amendment of to as the princtpal Act), in sub-section (2), for the words “six months”, the words 59cm“ 9'3- “twelve months" shall be substituted. 3. In section 18-8 of the principal Act. in sub-section (2), for the words Amendment oi "six months”, the words “twelve months" shall be substituted. seam" 18-3- 4 (1) The Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2005 Repeal and is hereby repealed. saving. (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. (By order of the Governor) L. JAYASANKARAN. Secretary to Government, Law Department.
GOVERNMENT OF TAMIL NADU : | os Regd.No, TN/CGN/117/2006-08. Zone : ~ 4) s) fPrice: Rs. 12.00 Paise.
TAMIL NADU -
GOVERNMENTGAZETTE EXTRAORDINARY 7 PUBLISHED: BY AUTHORITY "
No. 37] -
_
CHENNAI, FRIDAY, FEBRUARY 3, 2006" j Thai 21, Parthiba, Thiruvalluvar Aandu-2037 —
Part IV—Section2.0 Tamil Nadu Acts and Ordinances
* CONTENTS
. Pages.
Acts:
No. 1 of 2006—Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act i " 2
No. 2 of 2006—Tamil Nadu Regulation of Admission in Professional Courses Act . . 3—6 ‘
No. 3 of 2006—Thiruvalluvar University (Amendment) Act . 7
No. 4 of 2006—Tamil Nadu Open University (Amendment) Act .. 9
No. 5 of 2006—Tamil Nadu General Sales Tax (Amendment) Act . “11
No. 6 of 2006—Tamil Nadu Panchayats (Second Amendment) Act .. , 13
No. 7 of 2006—Tamil Nadu Appropriation Act i a 15—21
No. 8 of 2006—Tamil Nadu Appropriation (Vote on Account) Act " 23—29
[1] DTP IV-2 Ex. (37)}—1_
GOVERNMENT OF TAMIL NADU : | os Regd.No, TN/CGN/117/2006-08. Zone : ~ 4) s) fPrice: Rs. 12.00 Paise.
TAMIL NADU -
GOVERNMENTGAZETTE EXTRAORDINARY 7 PUBLISHED: BY AUTHORITY "
No. 37] -
_
CHENNAI, FRIDAY, FEBRUARY 3, 2006" j Thai 21, Parthiba, Thiruvalluvar Aandu-2037 —
Part IV—Section2.0 Tamil Nadu Acts and Ordinances
* CONTENTS
. Pages.
Acts:
No. 1 of 2006—Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act i " 2
No. 2 of 2006—Tamil Nadu Regulation of Admission in Professional Courses Act . . 3—6 ‘
No. 3 of 2006—Thiruvalluvar University (Amendment) Act . 7
No. 4 of 2006—Tamil Nadu Open University (Amendment) Act .. 9
No. 5 of 2006—Tamil Nadu General Sales Tax (Amendment) Act . “11
No. 6 of 2006—Tamil Nadu Panchayats (Second Amendment) Act .. , 13
No. 7 of 2006—Tamil Nadu Appropriation Act i a 15—21
No. 8 of 2006—Tamil Nadu Appropriation (Vote on Account) Act " 23—29
[1] DTP IV-2 Ex. (37)}—1_
GOVERNMENT OF TAMIL NADU : | os Regd.No, TN/CGN/117/2006-08. Zone : ~ 4) s) fPrice: Rs. 12.00 Paise.
TAMIL NADU -
GOVERNMENTGAZETTE EXTRAORDINARY 7 PUBLISHED: BY AUTHORITY "
No. 37] -
_
CHENNAI, FRIDAY, FEBRUARY 3, 2006" j Thai 21, Parthiba, Thiruvalluvar Aandu-2037 —
Part IV—Section2.0 Tamil Nadu Acts and Ordinances
* CONTENTS
. Pages.
Acts:
No. 1 of 2006—Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act i " 2
No. 2 of 2006—Tamil Nadu Regulation of Admission in Professional Courses Act . . 3—6 ‘
No. 3 of 2006—Thiruvalluvar University (Amendment) Act . 7
No. 4 of 2006—Tamil Nadu Open University (Amendment) Act .. 9
No. 5 of 2006—Tamil Nadu General Sales Tax (Amendment) Act . “11
No. 6 of 2006—Tamil Nadu Panchayats (Second Amendment) Act .. , 13
No. 7 of 2006—Tamil Nadu Appropriation Act i a 15—21
No. 8 of 2006—Tamil Nadu Appropriation (Vote on Account) Act " 23—29
[1] DTP IV-2 Ex. (37)}—1_
© GOVERNMENT OF TAM'L “AD” ‘ [Regd. No.TN/CCNI?17I2006-O8. 2006 [Price: Rs. 12.00 False. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED - BY ‘AUTHORITY CHENNAI, FRIDAY,'FEBRUARY 3. 2006 5 Thai 21, Parthiba, Thiruvalluvar Aandu-2037 Part IV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS Pages. Acrs : No. 1 of 2006—Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act .. .. 2 No. 2 of 2006—Tamil Nadu Regulation of Admission in ‘ Frolessional Courses Act .. .. 3—6 No, 3 of 2006—Thiruvalluvar University (Amendment) Act .. 7 No. 4 of 2006—Tamil Nadu Open University (Amendment) Act .. 9 N0. 5 of 2006—Tamil Nadu General Sales Tax (Amendment) Act .. 11 No. 6 cl 2006—Tamil Nadu Panchayats (Second Amendment) Act .. l 13 No. 7 of 2006—Tamil Nadu Appropriation Act .. ,, 15—21 No. 8 of 2006—Tamil Nadu Appropriation (Vote on Account) Act .. 23—29 [1] DTP lV-2 Ex. (an—1 '
Tamil Nadu
Act 21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu ‘Legislative Assembly received the assent of the Governoron the 2nd February 2006 andis hereby published: for general information:—
ACT. No. 6 OF 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:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2006.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 198 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for the expression “four other members”, the expression “five other members”shall be substituted.
(By Orderof the Governor.)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
13.
Short title and
commence-
ment.
Amendmentof
section 198.
Tamil Nadu
Act 21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu ‘Legislative Assembly received the assent of the Governoron the 2nd February 2006 andis hereby published: for general information:—
ACT. No. 6 OF 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:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2006.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 198 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for the expression “four other members”, the expression “five other members”shall be substituted.
(By Orderof the Governor.)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
13.
Short title and
commence-
ment.
Amendmentof
section 198.
Tamil Nadu
Act 21 of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu ‘Legislative Assembly received the assent of the Governoron the 2nd February 2006 andis hereby published: for general information:—
ACT. No. 6 OF 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:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2006.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 198 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for the expression “four other members”, the expression “five other members”shall be substituted.
(By Orderof the Governor.)
L. JAYASANKARAN,
Secretary to Government,
Law Department.
13.
Short title and
commence-
ment.
Amendmentof
section 198.
Tamil Nadu Act 21 of 1994 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The (allowing Act of the Tamil Nadu Legislative Assembly received. the assent of the Governor on the 2nd February 2006 and is hereby published for general rnfonnatmm— ACT No. 6 OF 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 followsz~ 1. (1) This Act may be called the Tamil Nadu Panchayals (Second Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. . in section 198 of the Tamil Nadu Panchayats Act, 1994. in sub-section (2), for the expression “four other members", the expression “live other members” shall be substituted (By Order of the Governor.) L. JAYASANKARAN, Secretary to Government, Law Department. 13 Shun title and commence ment. Amendment of section 198,
GOVERNMENT OF TAMIL NADU 2006
© | od _ [Regd. No. TN/CCN/117/2006-08. _-.[Price: Re. 0.80 Paise.
.
-
TAMIL NADU | GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
Tamil Nadu Act 21 of
1994.
CHENNAI, MONDAY, FEBRUARY6, 2006
Thai 24, Parthiba, Thiruvalluvar Aandu-2037
Part IV—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 3rd February 2006 and is hereby published for general information:—
ACT No. 9 OF 2006.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-seventh
Year of the Republic of India as follows:—
1. (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2006.
(2) It shall be deemed to have comeinto force on the 25th day of October 2005.
2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of October 2005” the
expression “24th day of April 2006” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression “24th day
of October 2005”, the expression “24th day of April 2006” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every person exercising the
powers and discharging the functions of the village panchayats specified in Schedule V and
Schedule VI of the principal Act, as Special Officer of the said village panchayats, with
effect on and from the 25th day of October 2005, 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 onthe 25th day of October 2005 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 underthe principal Act, as amendedby this Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and commence-
ment.
Amendmentof
section 9-A.
Amendmentof | section 261.
Validation.
PRINTED AND PUBLISHED BY: THE SPECIAL COMMISSIONER AND COMMISSIONE R OF STATIONERY AND PRINTING,
CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
’ DTP IV-2 Ex. (38) [31]
GOVERNMENT OF TAMIL NADU 2006
© | od _ [Regd. No. TN/CCN/117/2006-08. _-.[Price: Re. 0.80 Paise.
.
-
TAMIL NADU | GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
Tamil Nadu Act 21 of
1994.
CHENNAI, MONDAY, FEBRUARY6, 2006
Thai 24, Parthiba, Thiruvalluvar Aandu-2037
Part IV—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 3rd February 2006 and is hereby published for general information:—
ACT No. 9 OF 2006.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-seventh
Year of the Republic of India as follows:—
1. (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2006.
(2) It shall be deemed to have comeinto force on the 25th day of October 2005.
2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of October 2005” the
expression “24th day of April 2006” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression “24th day
of October 2005”, the expression “24th day of April 2006” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every person exercising the
powers and discharging the functions of the village panchayats specified in Schedule V and
Schedule VI of the principal Act, as Special Officer of the said village panchayats, with
effect on and from the 25th day of October 2005, 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 onthe 25th day of October 2005 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 underthe principal Act, as amendedby this Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and commence-
ment.
Amendmentof
section 9-A.
Amendmentof | section 261.
Validation.
PRINTED AND PUBLISHED BY: THE SPECIAL COMMISSIONER AND COMMISSIONE R OF STATIONERY AND PRINTING,
CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
’ DTP IV-2 Ex. (38) [31]
GOVERNMENT OF TAMIL NADU 2006
© | od _ [Regd. No. TN/CCN/117/2006-08. _-.[Price: Re. 0.80 Paise.
.
-
TAMIL NADU | GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
Tamil Nadu Act 21 of
1994.
CHENNAI, MONDAY, FEBRUARY6, 2006
Thai 24, Parthiba, Thiruvalluvar Aandu-2037
Part IV—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 3rd February 2006 and is hereby published for general information:—
ACT No. 9 OF 2006.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-seventh
Year of the Republic of India as follows:—
1. (1). This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2006.
(2) It shall be deemed to have comeinto force on the 25th day of October 2005.
2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in sub-section (2), for the expression “24th day of October 2005” the
expression “24th day of April 2006” shall be substituted.
3. In section 261 of the principal Act, in sub-section (2), for the expression “24th day
of October 2005”, the expression “24th day of April 2006” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every person exercising the
powers and discharging the functions of the village panchayats specified in Schedule V and
Schedule VI of the principal Act, as Special Officer of the said village panchayats, with
effect on and from the 25th day of October 2005, 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 onthe 25th day of October 2005 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 underthe principal Act, as amendedby this Act.
(By order of the Governor)
L. JAYASANKARAN, Secretary to Government,
Law Department.
Short title and commence-
ment.
Amendmentof
section 9-A.
Amendmentof | section 261.
Validation.
PRINTED AND PUBLISHED BY: THE SPECIAL COMMISSIONER AND COMMISSIONE R OF STATIONERY AND PRINTING,
CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
’ DTP IV-2 Ex. (38) [31]
1 © - , . GOVERNMENT OF TAMIL NADU . [Regd. No.TNICCN/117I2006-08. 2006 ' . . [Pricez Re. 0.80 Paise. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY No. 38] CHENNAI, MONDAY, FEBRUARY 6. 2006 Thai 24. Parthiba, Thiruvalluvar Aandu—2037 F—_—__————- Part IV—Section 2 Tamil Nadu Acts and Ordinances The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 3rd February 2006 and is hereby published for general information:— ACT No. 9 OF 2006. An Act further to amend the Tamil Nadu Fanchayats 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:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act. 2006. Short title and commence- ment. (2) It shall be deemed to have come into force on the 25th day of October 2005, Tamil Nadu 2. In section 9-A of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as Amendment oi ACI 21 Of the principal Act), in subsection (2), for the expression '24th day of October 2005” the section Q-A. 199‘- expression "24m day of April 2006" shall be substituted. 3. In section 261 of the principal Act. in subsection (2). tor the expression '24th day Amendment oi at October 2005". the expression “24th day of April 2006' shall be substituted, section 261. 4. Notwithstanding anything contained in the principal Act, every person exercising the Validation. powers and discharging the functions of the village panchayais specified in Schedule V and Schedule VI of the principal Act, as Special Officer of the said village panchayats. with effect on and from the 25th day of October 2005. 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) ol 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 October 2005 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. (By order of the Governor) L. JAYASANKARANv Secretary to Government Law Department. PRINTED AND PUBLISHED BY THE SPECIAL COMMISSIONER AND COMMISSIONER OF STATIONERY AND PRINTING. CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU DTP lV-2 Ex. (35) [31 ]
me:
i[Price : Rs. 1.60Paise.
© . -
T OF ‘TAMIL NADUMEN Ray «i 2 nis 60 2008 =. TRegd. No. TN/CCN/117/2006-08.
ee:
TAMILNADU GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
BsNo 247] CHENNAI, MONDAY, SEPTEMBER 11, 2006 Aavani 26, Viya, Thiruvalluvar Aandu-2037
Part IV—Section2
Tamil Nadu Acts and Ordinances..
CONTENTS
Acts: Pages
No. 22 of 2006—Tamil Nadu Panchayats (Third Amendment) Act, 2006 . 110
No. 23 of 2006—Tamil Nadu Panchayats (Fourth Amendment) Act, 2006 .. 111
DTP IV-2 Ex, (247) [109]
me:
i[Price : Rs. 1.60Paise.
© . -
T OF ‘TAMIL NADUMEN Ray «i 2 nis 60 2008 =. TRegd. No. TN/CCN/117/2006-08.
ee:
TAMILNADU GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
BsNo 247] CHENNAI, MONDAY, SEPTEMBER 11, 2006 Aavani 26, Viya, Thiruvalluvar Aandu-2037
Part IV—Section2
Tamil Nadu Acts and Ordinances..
CONTENTS
Acts: Pages
No. 22 of 2006—Tamil Nadu Panchayats (Third Amendment) Act, 2006 . 110
No. 23 of 2006—Tamil Nadu Panchayats (Fourth Amendment) Act, 2006 .. 111
DTP IV-2 Ex, (247) [109]
me:
i[Price : Rs. 1.60Paise.
© . -
T OF ‘TAMIL NADUMEN Ray «i 2 nis 60 2008 =. TRegd. No. TN/CCN/117/2006-08.
ee:
TAMILNADU GOVERNMENTGAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
BsNo 247] CHENNAI, MONDAY, SEPTEMBER 11, 2006 Aavani 26, Viya, Thiruvalluvar Aandu-2037
Part IV—Section2
Tamil Nadu Acts and Ordinances..
CONTENTS
Acts: Pages
No. 22 of 2006—Tamil Nadu Panchayats (Third Amendment) Act, 2006 . 110
No. 23 of 2006—Tamil Nadu Panchayats (Fourth Amendment) Act, 2006 .. 111
DTP IV-2 Ex, (247) [109]
© MENT OF TAMIL NADU V , 60 'RN 2005 [Regd. NO. TNICCN/117I2005-08. ' [Price: Rs.1.§9 Paise. GOVERNMENT GAZETTE EXTRAORDINARY pUBLEHEo av Aumom NO- 247] CHENNAI, MQNDAY, SEPTEMBER 11, 2006 Aavanl 26, Vlya, Thiruvalluvar Aandu—2037 Part lV—Section 2 Tamil Nadu Acts and Ordinances. - CONTENTS Acts: Pages No. 22 of 2006—Tami1 Nadu Panchayats (Third Amendment) Act, 2006 ._ 110 No. 23 01 2006—Tamil Nadu Panchayats (Fourth Amendment) Act_ 2006 . 111 DTP le2 Ex, (247) [109]
NMENT GAZETTE EX TRAORDINARY
Short title and commence-
_ ment.
Amendmentof
-., section 9-A.__
Amendmentof
section 261.
Validation.
TAMIL NADU. GOVER
The following Act ofthe Tami l Nadu Legislative Assembly
received theassent of the
published.for general information:—
Governor on-the 7th. Septembe r 2006.and is hereby
ACT No. 22 OF 2006.
An Act further to amend the Ta mil Nadu Panchayats Act, 1994
.
Be. it? enacted by: the’ Legislativ e Assembly of the State of Tam
il Nadu in the
Fifty-seventh Year of the Republic of I ndia as follows:—
;
4, (1) This Act may be
Act, 2006. an
~*" (2) It shall be deemed to have comeinto force on the 25th day of April 2006.
994 (hereinafter referred to as 2. In section 9-A of theTamil Nadu Panchayats Act,
“24th day of April 2006", the the principal Act), in sub-section (2); for the expression
“expression “24th day of October 2006” shall be substituted.
3. 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 200 6” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every p erson 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 p anchayats, with
effect on and from the 25th day of April 2006 shall be deemed to have been a ppointed 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 Tami! Nadu Government Gazette, shall be deemed to have beenvalidly
done or taken under the principal Act,“as amended bythis Act.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge, Law Department.
called: the, Tamil Nadu. Pancha yats (Third Amendment)-
Tamil Nadu Act 21 of 1994.
NMENT GAZETTE EX TRAORDINARY
Short title and commence-
_ ment.
Amendmentof
-., section 9-A.__
Amendmentof
section 261.
Validation.
TAMIL NADU. GOVER
The following Act ofthe Tami l Nadu Legislative Assembly
received theassent of the
published.for general information:—
Governor on-the 7th. Septembe r 2006.and is hereby
ACT No. 22 OF 2006.
An Act further to amend the Ta mil Nadu Panchayats Act, 1994
.
Be. it? enacted by: the’ Legislativ e Assembly of the State of Tam
il Nadu in the
Fifty-seventh Year of the Republic of I ndia as follows:—
;
4, (1) This Act may be
Act, 2006. an
~*" (2) It shall be deemed to have comeinto force on the 25th day of April 2006.
994 (hereinafter referred to as 2. In section 9-A of theTamil Nadu Panchayats Act,
“24th day of April 2006", the the principal Act), in sub-section (2); for the expression
“expression “24th day of October 2006” shall be substituted.
3. 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 200 6” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every p erson 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 p anchayats, with
effect on and from the 25th day of April 2006 shall be deemed to have been a ppointed 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 Tami! Nadu Government Gazette, shall be deemed to have beenvalidly
done or taken under the principal Act,“as amended bythis Act.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge, Law Department.
called: the, Tamil Nadu. Pancha yats (Third Amendment)-
Tamil Nadu Act 21 of 1994.
NMENT GAZETTE EX TRAORDINARY
Short title and commence-
_ ment.
Amendmentof
-., section 9-A.__
Amendmentof
section 261.
Validation.
TAMIL NADU. GOVER
The following Act ofthe Tami l Nadu Legislative Assembly
received theassent of the
published.for general information:—
Governor on-the 7th. Septembe r 2006.and is hereby
ACT No. 22 OF 2006.
An Act further to amend the Ta mil Nadu Panchayats Act, 1994
.
Be. it? enacted by: the’ Legislativ e Assembly of the State of Tam
il Nadu in the
Fifty-seventh Year of the Republic of I ndia as follows:—
;
4, (1) This Act may be
Act, 2006. an
~*" (2) It shall be deemed to have comeinto force on the 25th day of April 2006.
994 (hereinafter referred to as 2. In section 9-A of theTamil Nadu Panchayats Act,
“24th day of April 2006", the the principal Act), in sub-section (2); for the expression
“expression “24th day of October 2006” shall be substituted.
3. 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 200 6” shall be substituted.
4. Notwithstanding anything containedin the principal Act, every p erson 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 p anchayats, with
effect on and from the 25th day of April 2006 shall be deemed to have been a ppointed 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 Tami! Nadu Government Gazette, shall be deemed to have beenvalidly
done or taken under the principal Act,“as amended bythis Act.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge, Law Department.
called: the, Tamil Nadu. Pancha yats (Third Amendment)-
Tamil Nadu Act 21 of 1994.
Short title and commence- mentl Amendmeni or section s-A._ Amendment 0’ secllon 251 Validation. 0 , _ TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY bly received the assent of the Legislative Assem _ | information:— The following Act oi the Tamil Nadu d is hereby published for genera Governor on the 7th September 2006.an ACT No. 22 OF 2005. 9 Tamil Nadu Panchayats Act, 1994. An Act further to amend th BE il‘eriacted by the Legislative Assembly of the'State oi Tamil Nadu in the Fifty-seventh Year of the Republic oi India as Iollowsz— .1. (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 at April 2006. Act‘ 1994 (hereinafter referred to as 2, In section 9-A ol the Tamil Nadu Panchayats 24th day pl April 2006", the the principal Act), in sub-section (2). lor the expression “ expression “24th day of October 2006" shall be substituted 3. In section 261 of the principal Act. in sub-section (2). (or the expression “24th day of April 2006". the expression “24th day at October 2006” shall be substituted. 4 Notwithstanding anything contained in the principal Act. every person exercising the powers and discharging the functions at Village panchayats specified in Schedule V and Schedule VI to the principal Act, as Special Officer of the said village panchayals, With eflect 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) ol Section 261 and under sub-section (1) ol section Q-A oi 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 25m day of April 2006 and ending with the date of publication oi this Act in the Tamil Nadu Gal/eminent Gazette, shall be deemed to have been validly done or taken under the principal Act.‘as amended by this Act. {(By order of the Governor) S. DHEENADHAYALAN, Secretary to Goverrimenl—in—charge, Law Department. Tamil Nadu Act 21 01 1994
t
Tamil Nadu
Act 21 of
1994.
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assentof theGovernor on the 7th September 2006 and is hereby published for general information:—
ACT No. 23 OF 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 theFifty-seventh Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2006.
(2) It shall be deemed to have comeinto force on the 6th day of March 2006. °
2. In section 9-B of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to asthe principal Act), in sub-section (2), for the words “twelve months”, the words “one yearand eight months” shall be substituted.
3. In section 18-B of the principal Act, in sub-section (2), for the words “twelve months", the words “one year and eight months” shall be substituted.
4. Notwithstanding anything containedin the principal Act, any person exercising the powers and discharging the functions of the village panchayats specified in Schedule VII to the principal Act or of the Yercaud panchayatunion council on the 6th day of March 2006 shall be deemed to have been appointed as Special Officer under sub-section (1) of section 9-B, or, as the case may be, under sub-section (1) of section 18-B of the principal Act, as amendedbythis Act and anything done or any action taken by such Special Officer, during the period commencing onthe 6th day of March 2006 and ending with the date of publication of this Act in the Tamil Nadu Govemment Gazette, shall be deemed to havebeen validly done or taken under the principal Act, as amendedbythis Act.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge.
Law Department.
PRINTED AND PUBLISHED BY THE SPECIAL COMM!
Shorttitle. and commence- ment,
Amendmentof section 9-B.
Amendmentof section 18-B.
Validation.
CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
SSIONER AND COMMISSIONER OF STATIONERY AND PRINTING,
t
Tamil Nadu
Act 21 of
1994.
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assentof theGovernor on the 7th September 2006 and is hereby published for general information:—
ACT No. 23 OF 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 theFifty-seventh Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2006.
(2) It shall be deemed to have comeinto force on the 6th day of March 2006. °
2. In section 9-B of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to asthe principal Act), in sub-section (2), for the words “twelve months”, the words “one yearand eight months” shall be substituted.
3. In section 18-B of the principal Act, in sub-section (2), for the words “twelve months", the words “one year and eight months” shall be substituted.
4. Notwithstanding anything containedin the principal Act, any person exercising the powers and discharging the functions of the village panchayats specified in Schedule VII to the principal Act or of the Yercaud panchayatunion council on the 6th day of March 2006 shall be deemed to have been appointed as Special Officer under sub-section (1) of section 9-B, or, as the case may be, under sub-section (1) of section 18-B of the principal Act, as amendedbythis Act and anything done or any action taken by such Special Officer, during the period commencing onthe 6th day of March 2006 and ending with the date of publication of this Act in the Tamil Nadu Govemment Gazette, shall be deemed to havebeen validly done or taken under the principal Act, as amendedbythis Act.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge.
Law Department.
PRINTED AND PUBLISHED BY THE SPECIAL COMM!
Shorttitle. and commence- ment,
Amendmentof section 9-B.
Amendmentof section 18-B.
Validation.
CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
SSIONER AND COMMISSIONER OF STATIONERY AND PRINTING,
Tamil Nadu Act 2| of 1994. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 111 The tollowing Act ol the Tamil Nadu Legislative Assembly received the assent 0' the Governor on the 7th September 2006 and is hereby published for general inlornialion:— ACT Not 23 OF 2006. An Act further to amend the Tamil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State ol Tamil Nadu in the Fifly-seventh Year at the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) ACt. 2006. (2) It shall be deemed to have come into force on the 6th day of March 2006. 2. In section 943 at the Tamil Nadu Panchayats Act. i994 (hereinafter reterred to as the principal Act). in subsection (2). Ior the words “twelve months". the words “one year and eight months“ shall be substituted, 3. In section ta-B ot the principal Act. in sub-section (2), tor the words “twelve months". the words “one year and eight months" shall be substituted. 4. Notwithstanding anything contained in the principal Act. any person exercising the powers and discharging the functions ol the village panchayats specified in Schedule V” to the principal Act or at the Yercaud panchayat union council on the 6th day of March 2006 shall be deemed to have been appointed as Special Officer under sub-section (1) of section 9-5. or. as the case may be. under sub-section (1) of section 13-5 oi the principal Act. as amended by this Act and anything done or any action taken by such Special Officer. during the period commencing on the 6th day at March 2006 and ending with the date at publication ol this Act in the Tamrl Nadir Govemnient Gazette. shall be deemed to have been validly done or taken under the principal Act. as amended by this Act. (By order ol the Governor) S. DHEENADHAVALAN, Secretary to Government-in»cliarge. Law Department. .bJ Short title iind commence- merit. Amendment 01 section 9-8. Amendment at section 1&3 Validation. PRINTED AND PUBLISHED BY THE SPECIAL COMMISSIONER AND COMMISSIONER OF STA CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU TISNERY AND PRINTING.
© GOVERNMENT OF TAMILNADU> [Regd. No. TN/CCN/117/2006-08.
2006 Anite: cot ie y.+ [Price: Rs. 8,00 Paise._——e_ ref ciel a
TAMIL’NADU© GOVERNMENTGAZETTE.
EXTRAORDINARY PUBLISHEDnesne
CHENNAI, FRIDAY,‘SEPTEMBER :1; 2006.’
——— Aavani 16, Viya, Thiruvalluvar Aandu-2037°
Part IV—Section 2
_ Tamil Nadu Acts and Ordinances dst. nh t2)
"CONTENTS fis sce. os
Pages !Acts: a No. 17. of 2006—Tamil Nadu Panchayats (Fifth‘Amendment Ads 2006 2, 80-81
No. 18 of 2006—Tamil Nadu Municipal Laws (Amendment) Act, 2006 , 83:97|
\ DTP IV-2 Ex. (223)—1 [79]
© GOVERNMENT OF TAMILNADU> [Regd. No. TN/CCN/117/2006-08.
2006 Anite: cot ie y.+ [Price: Rs. 8,00 Paise._——e_ ref ciel a
TAMIL’NADU© GOVERNMENTGAZETTE.
EXTRAORDINARY PUBLISHEDnesne
CHENNAI, FRIDAY,‘SEPTEMBER :1; 2006.’
——— Aavani 16, Viya, Thiruvalluvar Aandu-2037°
Part IV—Section 2
_ Tamil Nadu Acts and Ordinances dst. nh t2)
"CONTENTS fis sce. os
Pages !Acts: a No. 17. of 2006—Tamil Nadu Panchayats (Fifth‘Amendment Ads 2006 2, 80-81
No. 18 of 2006—Tamil Nadu Municipal Laws (Amendment) Act, 2006 , 83:97|
\ DTP IV-2 Ex. (223)—1 [79]
© GOVERNMENT OF TAMIL NADU [Regd. No. TNICCN/117I2006-08. [Price: Rs. 8.00 Paise. 2006 TAMIL NADU GOVERNMENT‘GAZET‘TE , EXTRAORDINARY PUBLISHED BY AUTHORITY' N0. 223} \ CHENNAI, FRIDAY, SEPTEMBER 1, 2006' ' ‘ A ——\‘ avani 16, Viya, Thiruvalluvar Aandu—2037 " Part IV¥SectiOn 2 Tamil Nadu Acts and Ordinances CONTENTS Pages Ams: No. 17 of ZOOS—Tamil Nadu Panchayals (Filth Améndment) Act, 2006 .. 80-81 No. 1B of Zoos—Tamil Nadu Municipél Laws (Amendmenl) Act. 2006 83-97 xDTP lV-Z Ex (223.4 [79) ?
NMENT GAZETTE EX TRAORDINARY
80 TAMIL NADU
GOVER . a
i ived the assen
i islative Assembly receive |
low Che aaer ca0l i by publish
ed for generaThe following Act of oy s008 and is hereby P
1st September. re the Governor o
n the |
" information:—
ACT. No. 17 OF 2006.
4, An Act further to amend the Ta
mil Nadu Panchayats Act, 199
i
. .
Nadu in the Be it enacted by the. Legislativ
e Assembly of the State of Ta mil
Fifty-seventh Year of the Republic o f India as follows:—
“s cnenitns
, .
. me
1. (1) This Act may be called the Ta mil Nadu Panchayats (Fi
Shorttitle and .
commence- Act,. 2006. ment.
Amendmentof
section 2.
Amendmentof
section 4.
Amendment of section 6.
Amendmentof
section 7.
Amendmentof
section 8.
Amendmentof
section 19.
Insertion of
new section 28-A.
| 06. (2) It shall be deemed to have come i
nto force on the 14th day of. July 20
; i as2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
the principal Act),—
(1) clause (32-b) shall be omitted;
(2) in clause (37), the expression “and includes a special village panchayat
shall be omitted.
3. In section 4 of the principal Act,—
(1) in sub-section (1), in clause (a), the expression “with a population estimated
at not less than five hundred” shall be omitted;
(2) in sub-section (2),—
(i) in clause (a), the expression “provided that the population of the panchayat
village after‘such exclusion, is not less than five hundred” shall be omitted;
(it) for clause (b), the following clause shall be substituted, namely:—
“(b) In regard to any area excluded under clause (a), the Inspector may, by notification ‘under sub- section (1), declare it to be a panchayatvillage or include it in any contiguous panchayat village under clause (c)(i).”.
4. In section 6 of the principal Act,—
(1) sub-section (4) shall be omitted:
(2) in sub-section (5), the expression “special village panchayats referred to insub-section (4) and” shall be omitted,
5. In section 7 of the principal Act, in sub-section (1), the expression ‘if in theiropinion the panchayat: village satisfies or ceases to satisfy the conditions referred toin that sub-section” shall be omitted.
6. In section 8 of the principal Act, in sub-section (3), for the expression“twenty-one”, the expression “fifteen” shall be substituted. 7. In section 19 of the princi
as nearly as may be, for
pal Act, for the expression “at the rate of one member, “at the rate of one member for s
every five thousand population’. the expressionuch population as may be prescribed” shall be Substituted. 8. After section 28 of the principal Act. the following section shall be inserted,namely :—
_ "28-A. Special provision relating to electioIn this Act or the rules made or n.—Notwithstanding anything contained
village Panchayats, panchayat orders issued under this Act, for the first election for the
\ union councils and district Panchayats to be held
Immediately after the 14th day of July 2006, the territorial area of wards. the number of wards in every village Panchayat, panchayat union and district Panchayat and the number of members to be returned by each 14th day of Jule oe y 7 such wards shall be the Same as they exist on the
Tamil Nadu :
Act 21 of 1994.
NMENT GAZETTE EX TRAORDINARY
80 TAMIL NADU
GOVER . a
i ived the assen
i islative Assembly receive |
low Che aaer ca0l i by publish
ed for generaThe following Act of oy s008 and is hereby P
1st September. re the Governor o
n the |
" information:—
ACT. No. 17 OF 2006.
4, An Act further to amend the Ta
mil Nadu Panchayats Act, 199
i
. .
Nadu in the Be it enacted by the. Legislativ
e Assembly of the State of Ta mil
Fifty-seventh Year of the Republic o f India as follows:—
“s cnenitns
, .
. me
1. (1) This Act may be called the Ta mil Nadu Panchayats (Fi
Shorttitle and .
commence- Act,. 2006. ment.
Amendmentof
section 2.
Amendmentof
section 4.
Amendment of section 6.
Amendmentof
section 7.
Amendmentof
section 8.
Amendmentof
section 19.
Insertion of
new section 28-A.
| 06. (2) It shall be deemed to have come i
nto force on the 14th day of. July 20
; i as2. In section 2 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
the principal Act),—
(1) clause (32-b) shall be omitted;
(2) in clause (37), the expression “and includes a special village panchayat
shall be omitted.
3. In section 4 of the principal Act,—
(1) in sub-section (1), in clause (a), the expression “with a population estimated
at not less than five hundred” shall be omitted;
(2) in sub-section (2),—
(i) in clause (a), the expression “provided that the population of the panchayat
village after‘such exclusion, is not less than five hundred” shall be omitted;
(it) for clause (b), the following clause shall be substituted, namely:—
“(b) In regard to any area excluded under clause (a), the Inspector may, by notification ‘under sub- section (1), declare it to be a panchayatvillage or include it in any contiguous panchayat village under clause (c)(i).”.
4. In section 6 of the principal Act,—
(1) sub-section (4) shall be omitted:
(2) in sub-section (5), the expression “special village panchayats referred to insub-section (4) and” shall be omitted,
5. In section 7 of the principal Act, in sub-section (1), the expression ‘if in theiropinion the panchayat: village satisfies or ceases to satisfy the conditions referred toin that sub-section” shall be omitted.
6. In section 8 of the principal Act, in sub-section (3), for the expression“twenty-one”, the expression “fifteen” shall be substituted. 7. In section 19 of the princi
as nearly as may be, for
pal Act, for the expression “at the rate of one member, “at the rate of one member for s
every five thousand population’. the expressionuch population as may be prescribed” shall be Substituted. 8. After section 28 of the principal Act. the following section shall be inserted,namely :—
_ "28-A. Special provision relating to electioIn this Act or the rules made or n.—Notwithstanding anything contained
village Panchayats, panchayat orders issued under this Act, for the first election for the
\ union councils and district Panchayats to be held
Immediately after the 14th day of July 2006, the territorial area of wards. the number of wards in every village Panchayat, panchayat union and district Panchayat and the number of members to be returned by each 14th day of Jule oe y 7 such wards shall be the Same as they exist on the
Tamil Nadu :
Act 21 of 1994.
Short title and commence- merit. Amendment oi section 2. Amendment oI section 4. Amendment 0' section 6 Amendment ot section 1. Amendment oI section 8 Amendment of section I9 Insertion of new section 23%. NT GAZETTE EXTRAORDINARY TAMIL NADU GOVERNME the Tamil Nadu Legislative Assembly received the assent of The following Am 0' he Isl September 2006 and is hereby published for general the Governor on I ' iniormation:— ACT No. 17 OF 2006. An Act limiter Io amend the Tamil Nadu Panctrayats Act, 1994. ' ' the Be it enacted by the Legislative Assembly of the State of Tamil Nadu in Fifty-seventh Year at the Republic ol India as follows.— 1 (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act. 2006. 12) It shall be deemed to have come into force on the 14th day oi July 2006. 2. In section 2 ol the Tamil Nadu Panchayats Act, 1994 (hereinafter relerred to as the principal Act),— (I) clause (32-h) shall be omitted: (2) in clause (37). the expression “and includes a special village panchayat' shall be omitted. 3. In section 4 of the principal Act.— (1) in subsection (1), in clause (at, the expression “with a popUIation estimated at not less than five hundred" shall be omitted; 12) in sub-section (2).— (i) in clause (a). the expression “provided that the population at the panchayat village after-such exclusion, is not less than five hundred" shall be omitted; (ii) tor clause lb), the following clause shall be substituted namely:— “(b) In regard to any area excluded under clause (a). the Inspector may. by notificationunder sub- section (It. declare it to be a panchayat village or include it in any contiguous panchayat village under clause (c)ii)‘. 4. in section 6 at the principal Act,— (I) sub-section (4i shall be omitteti, (2) In subsection (5), the expression ‘5 _ pecial village panchayats referred to in sub-section (4) and” shall be omitted . 5. In section 7 of the principal Act, in sub-section (1). the expression "il in their opinion the panchayat village satisfies or ce > ases to satisiy the conditions reIer d In that sub-section" shall be omitted. re to 6. In section 8 of the prmcrpal Act. in s ‘ ub-seclion 3). tor the e r ‘ twenty-one", the expression "tilteen' shall be subs ( xp 855,0" tituted. 7. In section 19 of the principal Act, for the ex as nearly as may be, lor every five thous pression “at the rate of one member. “at the rate oi one member Ior such population as and population". the expression may be prescribed‘ shall be substituted. 8. Alter section 28 of the namely :‘ Drlncmal Act. the Iollowing section shall be inserted. Tamil Nadu , Act 21 at 1994
Tamil Nadu
Ordinance 3 of 2006.
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY 81
9. In section 83 of the princi ion “ i Pnncipal Act, the expression “and different persons may beappointed to different classes of village panchayats” ‘shall be omitted.
10. Chapter VI-A of the principal Act shall be omitted.
11. (| ; : :rapeaioa The Tamil Nadu Panchayats (Fifth Amendment) Ordinance, 2006is hereby
principal °) Notwithstanding such repeal, anything done or any action taken under the or taken u 5 as amended by the said Ordinance, shall be deemed to have been done
nder the principal Act, as amended by this Act.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary. to Government-in-charge,
' Law Department.
DTP IV-2 Ex. (223)—1t4
Amendmentof
section 83.
Qmission of ChapterVI-A.
Repeal and
saving.
Tamil Nadu
Ordinance 3 of 2006.
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY 81
9. In section 83 of the princi ion “ i Pnncipal Act, the expression “and different persons may beappointed to different classes of village panchayats” ‘shall be omitted.
10. Chapter VI-A of the principal Act shall be omitted.
11. (| ; : :rapeaioa The Tamil Nadu Panchayats (Fifth Amendment) Ordinance, 2006is hereby
principal °) Notwithstanding such repeal, anything done or any action taken under the or taken u 5 as amended by the said Ordinance, shall be deemed to have been done
nder the principal Act, as amended by this Act.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary. to Government-in-charge,
' Law Department.
DTP IV-2 Ex. (223)—1t4
Amendmentof
section 83.
Qmission of ChapterVI-A.
Repeal and
saving.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 81 9’ In section 83 ‘3' "‘9 PriHCipal Act. the expression “and different persuns may be Amendment or appomm '° “were“ "“5565 °i village panchayals' shall be omitted. section as. 10 Chapter Vl-A of the principal Aer shall be omitted, Omission ol ramrl Naa ' Chaprer vr-A. Ll . Ovdmance rapeaurjm The Tam" N35" Panchayals (Film Amendment) Ordinance, 2006 is hereby Repeal and J D' 2006 ‘ saving. principaI fglNDMilhsiandir-rg Such repeal, anything done {Jr any action laken under the or taken u ‘ as amended by Ihe said Ordinance. shall he deemed to have been done nder lhe principal Act, as amended by this Acl. (By order of me Governol) S. DHEENADHAYALAN, Secreialy (a Govemmeni—inwharye, . Law Depaflmeni. DTP IV-2 Ex. (223). x,~,
\ T e X
©
GOVERNMENT OF TAMIL NADU 2006
[Regd. No. TNICCN/117/2006-08. [Price : Rs. 3.20 Paise.
ie TAMIL NADU | GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
ats . "= "= n ™ 2 ss
i
2 r e e
No. 350] CHENNAI, MONDAY,
DECEMBER18, 2006
Margazhi 3, Viya, Thiruvalluvar Aandu-2037
Part IV—Section 2
Tamil Nadu Acts and Ordinances
—_———
CONTENTS
Acts: . Pages
No. 35 of 2006—Tamil Nadu District Municipalities (Amendment) /.ct, 2006... 216
No. 36 of 2006—Tamil Nadu General Sales Tax (Third Amendment)
Act, 2006 st Men 217
No. 37 of 2006—Tamil Nadu General Sales Tax (Fourth Amendment)
Act, 2006 . - 219
No. 38 of 2006—Tamil Nadu Panchayats (Sixth Amendment) Act, 2006. . 221
DTP—IV-2 Ex. (350)—1 : [21 5]
\ T e X
©
GOVERNMENT OF TAMIL NADU 2006
[Regd. No. TNICCN/117/2006-08. [Price : Rs. 3.20 Paise.
ie TAMIL NADU | GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
ats . "= "= n ™ 2 ss
i
2 r e e
No. 350] CHENNAI, MONDAY,
DECEMBER18, 2006
Margazhi 3, Viya, Thiruvalluvar Aandu-2037
Part IV—Section 2
Tamil Nadu Acts and Ordinances
—_———
CONTENTS
Acts: . Pages
No. 35 of 2006—Tamil Nadu District Municipalities (Amendment) /.ct, 2006... 216
No. 36 of 2006—Tamil Nadu General Sales Tax (Third Amendment)
Act, 2006 st Men 217
No. 37 of 2006—Tamil Nadu General Sales Tax (Fourth Amendment)
Act, 2006 . - 219
No. 38 of 2006—Tamil Nadu Panchayats (Sixth Amendment) Act, 2006. . 221
DTP—IV-2 Ex. (350)—1 : [21 5]
© 5 GOVERNMENT OF TAMIL NADU [Regd.No.TN/CCNI11712006-08. [Price: Rs. 3.20 Paise. 2006 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY No. 350] CHENNAI, MONDAY, DECEMBER 18, 2006 Margazhi 3. Viya, Thinuvalluvar Aandu—2037 V // Part IV—Section 2 3 Tamil Nadu Acts and Ordinances CONTENTS \ )5 Acts : Pages \ No. 35 of ZDOS—Tamfl Nadu Districl Municipalities (Amendment) 1.0L 2006 .. 216 No 35 01 2006—Tamil Nadu General Sales Tax (Third Amendment) Ad. 2006 .. 4. 217 No 37 of weer—Tamil Nadu Gensnai Sales Tax (Fourth Amendment) Act, 2006 .V .. 219 No‘ 35 of Zoos—Tamil Nadu Panchayats (Sixih Amendmenl) Ad, 2006 .. .T 221 DTP—IV-Z Ex. (350)—1 [215] ‘§\
Tamil Nadu ~ Act 21 of
1994.
Tamil Nadu
Ordinance
7 of 2006.
TAMIL NADU. GOVERNMENT GAZETTE’ EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 16th December 2006 and is hereby published for general information:— ;
ACT No. 38 OF 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:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendrien)
Act, 2006.
(2) It shall be deemed to have come into force on the 25th day of ©
October 2006.
2. After section 9-B of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:—
“9-C. Appointment of Special Officer in certain circumstances.—Notwithstanding
anything contained in this Act, or in any other law for the time being in force, in
respect of village panchayat, which could not be constituted on the 25th day of
October 2006, even after resorting to election process, the Inspector may, by notification,
appoint a Special Officer, to exercise the powers and discharge the functions of the said village panchayat, until the day on which the first meeting of the said village
panchayat is held after election to the said village panchayat.”.
3. Notwithstanding anything contained in the principal Act, every person exercising
the powers and discharging the functions of village panchayat as Special Officer
of the village panchayat, with effect on and from the 25th day of October 2006, shall be deemed to have been appointed as such Special Officer of the village
panchayat undersection 9-C of the principal Act, as amendedby this Act and anything
done or any action taken by the said Special Officer during the period commencing
on the 25th day of October 2006 and ending with the 7th day of November 2006
shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.
4. (1) The Tamil Nadu Panchayats (Sixth Amendment) Ordinance, 2006 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.
(By order of the Governor.)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
221.
Short title and
commence-
ment.
Insertion of
new
section 9-C.
Validation.
Repeal and
saving.
PRINTED AND PUBLISHED BY THE SPECIAL COMMISSIONER AND COMMISSIONER OF STATIONERY AND PRIN TING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 221 . . Tamil Nadu ' Act 2i at 1594 Tamil Nadu Ordinance 7 of 2006 The following Act oi the Tamil Nadu Legislative Assembly received the assent oi the Governor on the 16th December 2006 and is hereby published for general information:— AQT No. 38 OF 2006. An Act further to amend the Tamil Nadu Panchayats Act. 1994. Be it enacted by the Legislative Assembly oi the State ol Tamil Nadu in the Filly-seventh Year ol the Republic of India as lollows:— 1. (1) This Act may be called the Tamil Nadu Panohayats (Sixth Amendment) Act, 2006. (2) it shall be deemed to have come into lorce on the 25th day of October 2006. 2. Alter section 9-8 at the Tamil Nadu Panchayals Act. 1994 (hereinalter referred to as the principal Act). the lollowxng section shall be inserted. namely:— “Q-C. Appointment of Special Officer in certain circumstances—Notwithstanding anything contained in this Act. or in any other law for the time being in force, in resF’ect of village panchayai. which could not be constituted on the 25th day of October 2006. even alter resorting io election process. the inspector may. by notification. appoint a Special Olficer, to exercise the powers and discharge the functions oi the said village panciiayat, until the day on which the first meeting of the said village panchayat is held after election to the said village panchayat.”. 3. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of village panchayat as Special Officer of the village panchayat, with effect on and from the 25th day at October 2006. shall be deemed to have been appointed as such Special Officer of the village panchayat under section 9-0 of the principal Act. as amended by this Act and anything done or any action taken by the said Special Oliicer during the period commencing on the 25th day of October 2006 and ending with the 7th day of November 2006 shall be deemed to have been validly done or taken under the principal Act. as amended by this Act. 4. (1) The Tamil Nadu Panchayats (Sixth Amendment) Ordinance. 2006 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. (By order ol the Governor.) S. DHEENADHAYALAN, Secretary to Government-in-charge. Law Department. Short title and commence— ment. insertion at new section 9-6. Validation. Repeal and saving. PRINTED ANB PUBLISHED BY THE SPECIAL COMMiSSiONER AND COMMiSSlONER OF STATiONERY AND PRiNTiNG CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMiL NADU
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/117/2006-08.
2007 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
eD> 0 4tons th
No. 145] CHENNAI, THURSDAY, MAY 31, 2007 Vaikasi 17, Sarvajith, Thiruvalluvar Aandu-2038
Part IV—Section 2... -- :
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assemblyreceived the assent of the Governor on the 28th May 2007 andis hereby published for general information :— .
ACT No. 12 OF 2007.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994. BEit enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighthYear of the Republic of India as follows:—
.
1. (1) This Act may be called the Tamil Nadu P‘anchayats (Fourth Amendment) Shorttitle andAct, 2007. commence- ment.(2) It shall come into force on such date as the State Government may,
by notification, appoint.
Tamil Nadu 2. After section 80 of the Tamil Nadu Panchayats Act, 1994 the following section insertion ofAct 21 of shall be inserted, namely :— new section1994. - 80-A.“80-A. Grant of paid holiday to employees on the day of poil.
employed in any business, trade, industrial undertaking or any ot entitled to vote at election to any panchayat shall, on the day of pol
— (1) Every person her establishment and I, be granted a holiday.
(2) No deduction or abatementof the wages of any such person shail be madeon account of a holiday having been granted in accordance with sub-section (1) and ifsuch person is employed on the basis that he would notordinarily receive wages for sucha day, he shall nonetheless be paid for such day the wages he would have drawn hadnot a holiday been granted to him on that day.
2 DTP—Iv.2 Ex. (445) 143)
© goVERNMENT OF TAMIL NADU 2007 [Road No. TNICCNI11TI2006-08. [Price: Re. 0.80 False. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY No.145] CHENNAI. THURSDAY. MAY 31, 2007 Vaikasi 17. Sarvajilh. Thimvalluvar Aandu—2038 Part lV—Section 2, Tamil ’Nadu Act: and Ordinances Th. lollowlng Act of [he Tlrnll Nadu Leulllltlvo Anomhly recolvod "lo I In! ol the Governor on the am May 2001 Ind II hereby eubllshod lur ounenl Inlonnlllen :— ACT No. 12 OF 2007. An Act from" to llmnd the Tim" NIdll Findlay-n Act, 1m. BE ll enacted by me Legislalive Assembly 0' [he Stale 0' Tamil Nadu in he Flfly‘lghlh Veal 0' the Republic 0' India as mum.— 1. (1) This Act may be called me Tumll NBdu Pencheyel: (Founh Amendment) Shall fill: and 1021,2001 mm. mm. (2) It shall come lnlo lorce en :uch dale as lhe Slate Governmenl may, by mllficallon. appoinl. Tan-am 2‘ Me: section 30 ol lhe Ternll Nadu Panohuyals Ad. 1994 the lollowlng mien Inseam ul ‘0! 1' 0' shall be inxefled, namely :— "W “9‘50" 19“. 00-h “BO-A. Gram a! paid holiday (0 employees on lhe day of poll— (1) Every person employed in any business. trade. induslvlal undonaklm or any other eslabllihmenl and enlilled lo vole al elaclion lo any panchayel shall, on lhe day 0! poll. be granled a holiday (2) No deducllon or ahalemenl ol [he wage: cl any such person mull oe made on account 0! a holiday having been oranled in accordance with subseclmn (I) and it such person it employed on the balls mal he would not ordinarily [Emilie wages Ior sum 2 day. he shall nonetheless he pald for such day [he wages he would have. drawn had not a holiday been granled lo him on Ihal day, DTP—NJ [114145) [41“
44 TAMIL NADU GOVERNMENT GAZETT E EXTRAORDINARY
(3) If an employer contravenes the provisions of sub-secti on (7) or sub-section (2),
then such employer shall be punishable with fine which may extend to five hundred
rupees.
(4) This section shall not apply to any elector whose absence may cause
danger or substantial loss in respect of the employment in which he is engaged.”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY (3) if an employer oonhavenes the provisions of subsecllon (1) or sub-sedion (2y then such employer shall be punishable wilh fine which may exiend lo five hundred rupees, _ (4) This semion shall not apply to any elector whose absence may cause danger or substanlial loss in respect of ihe employment in which he is engaged.’. (By order of the Governor) S. DHEENADHAYALAN. Secretary to Government-in-charge, Law Departmenl.
Oo,
ent OF TAMIL NADU [Regd. No. TN/CCN/117/2006-08.
2007 | - [Price: Rs. 29.60 Paise.
i wl RN
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY
_ _
pustisHeD BY AUTHORITY \o.157] CHENN
AI, FRIDAY, JUNE 8, 2007
Vaikasi 25, Sarvajith, T hiruvalluvar Aandu—203
8 _
ge
Part IV—Section 2
Tamil Nadu Acts and Ord inances
Pages
Acis:
No, 13 of 2007—Tamil Nadu Hindu Religious and Charitable
Endowments
(Amendment) Act . . . .
. 46
No. 14 of 2007— Tamil Nadu Physical Education and Sports University
(Amendment) Act 7 . .
No. 15 of 2007—Tamil Nadu Physical Education and Sports
University
(Second Amendment) Act . 49
No. 16 of 2007—Tamil Nadu Panchayats (Amendment) Act
s 51
No. 17 of 2007—Tamil Nadu Panchayats (Second Amendment)
Act 53
No. 18 of 2007—Tamil Nadu Welfare Board for
the Disabled Person Act .. 55-58
No. 19 of 2007—Tamil Nadu Fishermen and Labourers
Engaged in Fishing
and otherAllied Activities (Social Security and Welfare)
Act. . 59-66
No. 20 of 2007—Tamil Nadu Public Libraries
(Amendment) Act.. 67
No. 21 of 2007—Tamil Nadu Value Added Tax
(Amendment) Act . 69-71
No. 22 of 2007—Tamil Nadu Prohibition (Amendment)
Act 73
No. 23 of 2007—Tamil Nadu Panchayats (Third
Amendment) Act . 75-76
No. 24 of 2007—Tamil Nadu Panchayats (Fifth Amendment)
Act 77
No. 25 of 2007—Tamil Nadu Panchayats (Sixth
Amendment) Act 79
No. 26 of 2007—The Anna University, Tiruchirappalli
(Amendment) Act 81-82
No. 27 of 2007—The Anna University, Coimbatore
(Amendment) Act . 83
85-117
No. 28 of 2007—The Anna U niversity, Tirunelveli Act
Mp PWV.2 x. (157)—1 [45]
0' ”M" ”N’“ [Regd. No. TN/CCN/111I2006-08. (Price: Rs. 29. 60 False. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORlTY CHENNAI FRIDAY JUNE 8 2007 5 Thiruvalluvar Aand Vka Part lV—Section 2 Tamil Nadu Acts and Ordinances Pages AC Is No 13 ol 2007—Jami Nadu Hindu Religious and Charitable Endowments (Amendment) Act 45 No 14 ol 2007— Tamil Nadu Physical Education and Spons University .. ,. 47 (Amendment) Act No 15 of 2007—Tamil Nadu Physmal Education and Sports. Universtty (Second Amendment) Act 49 No 16 ct 2007—Tamil Nadu Panchayats (Amendment) Act 51 No 17 of 2007—Tamil Nadu Panchayats (Second Amendment) Act 53 No. 18 of 2007—Jamil Nadu Welfare Board for the Disabled Person Act ., 55.53 No. 19 of 2007—Tami Nadu Fishermen and Labourers Engaged in Fishing and other Allied ActIvities (Social Security and Wellare) Act 59.55 No. 20 of 2007—Tamil Nadu Public Libraries (Amendment) Act .. . 57 No. 21 of 2007—Tamil Nadu Value Added Tax (Amendment) Act 59.71 No. 22 of 2007—Tamil Nadu Prohibition (Amendment) Act 73 No. 23 of 2007—Tamil Nadu Panchayats (Third Amendment) Act 75-76 No. 24 of 2007—Tamil Nadu Panchayats (Fifth Amendment) Act 77 N0. 25 of 2007—Tamil Nadu Panchayats (Sixth Amendment) Act 79 N0 26 of 2007—The Anna University. Tiruchirappalli (Amendment) Act 81-82 No. 27 of 2007—The Anna UniverSIly, Coimbatore (Amendment) Act 33 857117 N0. 28 of 2007—The Anna University, TirunelvelI Act Jr 2 p lV-Z Ex, (157)—1 [45]
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 51
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 16 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth
Year of the Republic of India as follows:—
Shorttitle and(1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2007. commence-
ment.
1.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 205 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to
©
Amendment of section 205.mil Nadu a
et 21 of as the principal Act), for sub-section (13), the following sub-section shall be substituted,
1994. namely:—
“(13) Any person in respect of whom a notification has been issued under
sub-section (11) removing him from the office of president shall, unless the notification is
cancelled under sub-section (12), be ineligible for election as president until the expiry of
three years from the date specified in such notification as postponed by the order,if any,
issued under sub-section (12).”.
3. In section 207of the principal Act, for sub-section (13), the following sub-section Amendmentof
shall be substituted, namely:— section 207.
“(13) Any person in respect of whom a notification has been issued under
sub-section (12) removing him from the office of chairman shall be ineligible for election as
chairman and for holding any of those offices until the expiry of three years from the date
specified in the notification.”.
4. In section 210-A of the principal Act, for sub-section (3), the following sub-section Amendment of
shall be substituted, namely:— section 210-A.
“(3) Any person removed under sub-section (1) from the office of president,
vice-president, chairman, vice-chairman or member, as the case may be, shall not be
eligible for election to the said office until the expiry of three years from the date specified
in the notification issued under sub-section (1).”.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
”mil Nadu Acl 21 of 1994 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information,— ACT No. 16 OF 2007. An Act Iun‘her to amend the Tamil Nadu Panchayats Act, 1994. Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year at the Republic of India as follows— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act. 2007 (2) It shall come into force on such date as the State Government may. by notification. appornt. 2. In section 205 of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the principal Act). for subsection (13). the following sub-section shall be substituted, namely:— "(13) Any person in respect of whom a notification has been issued under sub-section (11) removing him from the office of president shall. unless the notification is cancelled under sub-section (12). be ineligible for election as president until the expiry of three years from the date specified in such notification as postponed by the order, if any, issued under sub-section (12).". 3. In section 207 of the principal Act, for sub-section (13). the following sub-section shall be substituted. namely:— "(13) Any person in respect of whom a notification has been issued under subsection (12) removing him from the office of chairman shall be ineligible for election as chairman and for holding any of those offices until the expiry of three years from the date specified in the notification". 4. In section 210—A of the principal Act. for sub-section (3). the following sub-section shall be substituted. namely:— “(3) Any person removed under sub-section (1) from the office of president. vice-president. chairman. vice-chairman or member. as the case may he. shall not be eligible for election to the said office until the expiry of three years from the date specified in the notification issued under sub-section (1).". (By order of the Governor) S. DHEENADHAYALAN. Secretary to Government—in~charge, Law Department. 51 Short title and commence- merit Amendment of section 205 Amendment of section 207‘ Amendment of section 21 O-A
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 17 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the F ifty-eighth
Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and
Act, 2007. commence-
ment.
(2) It shall come into force at once.
2. In section 41 of the Tamil Nadu Panchayats Act, 1994 , in sub-section (1), for the
expression “disqualified under sections 33, 35, 37, 38 and 40”, the expression “disqualified
under section 33 or section 35 or sub-section (1), (2) or (3) o f section 37 or section 38 or
section 40” shall be substituted.
Amendmentof
section 41.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 17 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the F ifty-eighth
Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and
Act, 2007. commence-
ment.
(2) It shall come into force at once.
2. In section 41 of the Tamil Nadu Panchayats Act, 1994 , in sub-section (1), for the
expression “disqualified under sections 33, 35, 37, 38 and 40”, the expression “disqualified
under section 33 or section 35 or sub-section (1), (2) or (3) o f section 37 or section 38 or
section 40” shall be substituted.
Amendmentof
section 41.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 17 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the F ifty-eighth
Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and
Act, 2007. commence-
ment.
(2) It shall come into force at once.
2. In section 41 of the Tamil Nadu Panchayats Act, 1994 , in sub-section (1), for the
expression “disqualified under sections 33, 35, 37, 38 and 40”, the expression “disqualified
under section 33 or section 35 or sub-section (1), (2) or (3) o f section 37 or section 38 or
section 40” shall be substituted.
Amendmentof
section 41.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 17 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the F ifty-eighth
Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and
Act, 2007. commence-
ment.
(2) It shall come into force at once.
2. In section 41 of the Tamil Nadu Panchayats Act, 1994 , in sub-section (1), for the
expression “disqualified under sections 33, 35, 37, 38 and 40”, the expression “disqualified
under section 33 or section 35 or sub-section (1), (2) or (3) o f section 37 or section 38 or
section 40” shall be substituted.
Amendmentof
section 41.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 17 OF 2007.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Br it enacted by the Legislative Assembly of the State of Tamil Nadu in the F ifty-eighth
Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and
Act, 2007. commence-
ment.
(2) It shall come into force at once.
2. In section 41 of the Tamil Nadu Panchayats Act, 1994 , in sub-section (1), for the
expression “disqualified under sections 33, 35, 37, 38 and 40”, the expression “disqualified
under section 33 or section 35 or sub-section (1), (2) or (3) o f section 37 or section 38 or
section 40” shall be substituted.
Amendmentof
section 41.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government-in-charge,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 53 Tamil Nadu Act 21 al 1994 The lollowing Act 01‘ the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:— ACT No. 17 OF 2007. An Act further to amend the Tamil Nadu Panchayats Act, 1994. Br it enacted by the Legislative Assembly ol the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as lollows'— Short tille and 1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act. 2007. commence» menl. (2) It shall come into lorce at once. Amendment of 2. In section 41 of the Tamil Nadu Panchayats Act. 1994. in sub—seclion (1). for the slction 4‘! expression "disqualified under sections 33, 35, 37. 38 and 4D”, the expression “disqualified under section 33 or section 35 or sub-section (1), (2) or (3) ol section 37 or section 38 or section 40" shall be substituted‘ (By order of the Governor) S. DHEENADHAYALAN, Secretary to Government-incharge, Law Department
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75
Tamil Nadu
Act 21 of 1994.
surcharge, surcharge on the du by the panchayat union counci
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 23 OF 2007.
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-eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), sub-section (4) shall be omitted.
3. For section 169 of the principal Act, the following section shall be substituted, namely:-
“169. Rules regarding collection of local cess, local cess surcharge and surcharge
on the duty on transfers of property— The Government may makerules not inconsistent
with this Act,—
(a) for regulating the collection of local cess under section 167, local cess
surcharge under section 168 and surcharge on the duty on transfers of property under section 175 ;
(b) for fixing the proportions in which the proceeds of local cess, local cess
surcharge and surcharge on the duty on transfers of property shall be distributed among
village panchayats, panchayat union councils and district panchayats; and
(c) for deduction of the expenses incurred by the Governmentin the collection " of local cess, local cess surcharge and surcharge on the duty on transfers of property.”.
4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted.
5. After section 175 of the principal act, the following section shall be inserted, namely:—
“175-A. Apportionment of entertainments Tax among panchayats.— Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned, ten per cent of the proceeds of the tax undersection 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed amongvillage panchayats, panchayat union councils and district panchayats in such proportions as the Government mayfix.”.
6. In section 186 of the principal Act,—
(1) for clause (b), the following clause shall be substituted, namely:—
“(b) the proportionate share of the proceeds of the local cess, local cess ty on transfers of property and entertainments tax received | under sections 169 and 175-A.”:
(2) clause (/) shall be omitted.
Short title and
commence
ment.
Amendmentof
section 167.
Substitution of
section169.
Amendmentof
section 175.
Insertion of
new section
175-A.
Amendmentof
section 186.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75
Tamil Nadu
Act 21 of 1994.
surcharge, surcharge on the du by the panchayat union counci
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 23 OF 2007.
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-eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), sub-section (4) shall be omitted.
3. For section 169 of the principal Act, the following section shall be substituted, namely:-
“169. Rules regarding collection of local cess, local cess surcharge and surcharge
on the duty on transfers of property— The Government may makerules not inconsistent
with this Act,—
(a) for regulating the collection of local cess under section 167, local cess
surcharge under section 168 and surcharge on the duty on transfers of property under section 175 ;
(b) for fixing the proportions in which the proceeds of local cess, local cess
surcharge and surcharge on the duty on transfers of property shall be distributed among
village panchayats, panchayat union councils and district panchayats; and
(c) for deduction of the expenses incurred by the Governmentin the collection " of local cess, local cess surcharge and surcharge on the duty on transfers of property.”.
4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted.
5. After section 175 of the principal act, the following section shall be inserted, namely:—
“175-A. Apportionment of entertainments Tax among panchayats.— Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned, ten per cent of the proceeds of the tax undersection 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed amongvillage panchayats, panchayat union councils and district panchayats in such proportions as the Government mayfix.”.
6. In section 186 of the principal Act,—
(1) for clause (b), the following clause shall be substituted, namely:—
“(b) the proportionate share of the proceeds of the local cess, local cess ty on transfers of property and entertainments tax received | under sections 169 and 175-A.”:
(2) clause (/) shall be omitted.
Short title and
commence
ment.
Amendmentof
section 167.
Substitution of
section169.
Amendmentof
section 175.
Insertion of
new section
175-A.
Amendmentof
section 186.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75
Tamil Nadu
Act 21 of 1994.
surcharge, surcharge on the du by the panchayat union counci
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 23 OF 2007.
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-eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), sub-section (4) shall be omitted.
3. For section 169 of the principal Act, the following section shall be substituted, namely:-
“169. Rules regarding collection of local cess, local cess surcharge and surcharge
on the duty on transfers of property— The Government may makerules not inconsistent
with this Act,—
(a) for regulating the collection of local cess under section 167, local cess
surcharge under section 168 and surcharge on the duty on transfers of property under section 175 ;
(b) for fixing the proportions in which the proceeds of local cess, local cess
surcharge and surcharge on the duty on transfers of property shall be distributed among
village panchayats, panchayat union councils and district panchayats; and
(c) for deduction of the expenses incurred by the Governmentin the collection " of local cess, local cess surcharge and surcharge on the duty on transfers of property.”.
4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted.
5. After section 175 of the principal act, the following section shall be inserted, namely:—
“175-A. Apportionment of entertainments Tax among panchayats.— Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned, ten per cent of the proceeds of the tax undersection 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed amongvillage panchayats, panchayat union councils and district panchayats in such proportions as the Government mayfix.”.
6. In section 186 of the principal Act,—
(1) for clause (b), the following clause shall be substituted, namely:—
“(b) the proportionate share of the proceeds of the local cess, local cess ty on transfers of property and entertainments tax received | under sections 169 and 175-A.”:
(2) clause (/) shall be omitted.
Short title and
commence
ment.
Amendmentof
section 167.
Substitution of
section169.
Amendmentof
section 175.
Insertion of
new section
175-A.
Amendmentof
section 186.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75
Tamil Nadu
Act 21 of 1994.
surcharge, surcharge on the du by the panchayat union counci
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 23 OF 2007.
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-eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), sub-section (4) shall be omitted.
3. For section 169 of the principal Act, the following section shall be substituted, namely:-
“169. Rules regarding collection of local cess, local cess surcharge and surcharge
on the duty on transfers of property— The Government may makerules not inconsistent
with this Act,—
(a) for regulating the collection of local cess under section 167, local cess
surcharge under section 168 and surcharge on the duty on transfers of property under section 175 ;
(b) for fixing the proportions in which the proceeds of local cess, local cess
surcharge and surcharge on the duty on transfers of property shall be distributed among
village panchayats, panchayat union councils and district panchayats; and
(c) for deduction of the expenses incurred by the Governmentin the collection " of local cess, local cess surcharge and surcharge on the duty on transfers of property.”.
4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted.
5. After section 175 of the principal act, the following section shall be inserted, namely:—
“175-A. Apportionment of entertainments Tax among panchayats.— Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned, ten per cent of the proceeds of the tax undersection 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed amongvillage panchayats, panchayat union councils and district panchayats in such proportions as the Government mayfix.”.
6. In section 186 of the principal Act,—
(1) for clause (b), the following clause shall be substituted, namely:—
“(b) the proportionate share of the proceeds of the local cess, local cess ty on transfers of property and entertainments tax received | under sections 169 and 175-A.”:
(2) clause (/) shall be omitted.
Short title and
commence
ment.
Amendmentof
section 167.
Substitution of
section169.
Amendmentof
section 175.
Insertion of
new section
175-A.
Amendmentof
section 186.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75
Tamil Nadu
Act 21 of 1994.
surcharge, surcharge on the du by the panchayat union counci
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 23 OF 2007.
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-eighth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), sub-section (4) shall be omitted.
3. For section 169 of the principal Act, the following section shall be substituted, namely:-
“169. Rules regarding collection of local cess, local cess surcharge and surcharge
on the duty on transfers of property— The Government may makerules not inconsistent
with this Act,—
(a) for regulating the collection of local cess under section 167, local cess
surcharge under section 168 and surcharge on the duty on transfers of property under section 175 ;
(b) for fixing the proportions in which the proceeds of local cess, local cess
surcharge and surcharge on the duty on transfers of property shall be distributed among
village panchayats, panchayat union councils and district panchayats; and
(c) for deduction of the expenses incurred by the Governmentin the collection " of local cess, local cess surcharge and surcharge on the duty on transfers of property.”.
4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted.
5. After section 175 of the principal act, the following section shall be inserted, namely:—
“175-A. Apportionment of entertainments Tax among panchayats.— Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned, ten per cent of the proceeds of the tax undersection 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed amongvillage panchayats, panchayat union councils and district panchayats in such proportions as the Government mayfix.”.
6. In section 186 of the principal Act,—
(1) for clause (b), the following clause shall be substituted, namely:—
“(b) the proportionate share of the proceeds of the local cess, local cess ty on transfers of property and entertainments tax received | under sections 169 and 175-A.”:
(2) clause (/) shall be omitted.
Short title and
commence
ment.
Amendmentof
section 167.
Substitution of
section169.
Amendmentof
section 175.
Insertion of
new section
175-A.
Amendmentof
section 186.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 75 ’—_———_———— Tamil Nadu Act 21 of 1994 The totlowing Act oi the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:— ACT No. 23 OF 2007. 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-eighth Year of the Republic of India as follows'~ 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Shorttitle and Act 2007 commence ' ' ment (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. In section 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as Amendment of the principal Act), subsection (4) shall be omitted. 595m" ‘57- 3. For section 169 of the principal Act, the following section shall be substituted, Substitution oi namely; secliontes. “169. Rules regarding collection of local cess, local cess surcharge and surcharge on the duty on tmnsfers of property.— The Government may make roles not inconsistent with this Act.— (a) for regulating the collection of local cess under section 167. local cess surcharge under section 168 and surcharge on the duty on transfers of property under section 175; (b) for fixing the proportions in which the proceeds oi local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats; and (c) for deduction of the expenses incurred by the Government in the collection ‘ of local cess, local cess surcharge and surcharge on the duty on transfers ot property". 4. In section 175 of the principal Act, sub-section (3) and (4) shall be omitted. Amendment ot section 175‘ 5. After section 175 oi the principal act, the tollowing section shall be inserted, Insertion oi namely:— new section 175-A. “175-A. Apportionment of entertainments Tax among panchayalst— Notwithstanding anything contained In section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), so far as panchayats are concerned. ten per cent of the proceeds of the tax under section 4. section 4‘F and section 4—H of that Act collected every Year shall be credited to the Government and the balance of ninety per cent shall be distributed among village panchayats. panchayat union councils and district panchayats In such proportions as the Government may fix". 6' '" 59mm" ‘36 0' the principal Act.— Amendment 0! section 186. (1) for clause (b). the following clause shall be substituted, namely:— "(b) the Preportionate share of the proceeds of the local cess, local cess surcharge, surcharge. on the duty on transfers of property and entertainments tax received by the panchayat union council under sections 169 and 175-At"; (2) clause (I) shall be omitted.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of 7. In section 188 of the principal Act, in sub-section (1),— tion 188.
aces (1) clause (c) shall-be omitted;
(2) for clause (d), the following clause shall be substituted, namely:—
“(d) the proportionate share of the proceeds of the local cess, local cess surcharge, surcharge on the duty on transfers of property and entertainments Tax received by the village panchayat under sections 169 and 175-A.”:
(3) clause (m) shall be omitted.
(By Order of the Governor)
. S. DHEENADHAYALAN, - Secretary to Government-in-charge,
Law Department.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of 7. In section 188 of the principal Act, in sub-section (1),— tion 188.
aces (1) clause (c) shall-be omitted;
(2) for clause (d), the following clause shall be substituted, namely:—
“(d) the proportionate share of the proceeds of the local cess, local cess surcharge, surcharge on the duty on transfers of property and entertainments Tax received by the village panchayat under sections 169 and 175-A.”:
(3) clause (m) shall be omitted.
(By Order of the Governor)
. S. DHEENADHAYALAN, - Secretary to Government-in-charge,
Law Department.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of 7. In section 188 of the principal Act, in sub-section (1),— tion 188.
aces (1) clause (c) shall-be omitted;
(2) for clause (d), the following clause shall be substituted, namely:—
“(d) the proportionate share of the proceeds of the local cess, local cess surcharge, surcharge on the duty on transfers of property and entertainments Tax received by the village panchayat under sections 169 and 175-A.”:
(3) clause (m) shall be omitted.
(By Order of the Governor)
. S. DHEENADHAYALAN, - Secretary to Government-in-charge,
Law Department.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of 7. In section 188 of the principal Act, in sub-section (1),— tion 188.
aces (1) clause (c) shall-be omitted;
(2) for clause (d), the following clause shall be substituted, namely:—
“(d) the proportionate share of the proceeds of the local cess, local cess surcharge, surcharge on the duty on transfers of property and entertainments Tax received by the village panchayat under sections 169 and 175-A.”:
(3) clause (m) shall be omitted.
(By Order of the Governor)
. S. DHEENADHAYALAN, - Secretary to Government-in-charge,
Law Department.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Amendment of 7. In section 188 of the principal Act, in sub-section (1),— tion 188.
aces (1) clause (c) shall-be omitted;
(2) for clause (d), the following clause shall be substituted, namely:—
“(d) the proportionate share of the proceeds of the local cess, local cess surcharge, surcharge on the duty on transfers of property and entertainments Tax received by the village panchayat under sections 169 and 175-A.”:
(3) clause (m) shall be omitted.
(By Order of the Governor)
. S. DHEENADHAYALAN, - Secretary to Government-in-charge,
Law Department.
76 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Amendmenlo' 7. In section 188 of the principal Act. in sub—section (1),— sechun 188. (1) clause (c) shall be omitted; (2) for clause (d). the following clause shall be subsmuied, namely1~ “(dl lhe proportionate share of the proceeds of the local cess. local cess surcharge. surcharge on the duty on transfers of property and enlerlainments Tax received by the village panchayat under sections 169 and 175-A."; (3) clause (m) shall be omitted. (By Order of the Governor) S. DHEENADHAYALAN. Secretary to Government-in-charge, Law Department.
Tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic ofindia as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment)
Act, 2007.
(2) It shall come into force on Such date as the State Government may, by notification, appoint.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for clause (b), the following clause shall be Substituted, namely :—
“(b) The Tamil Nadu State Election Commissioner shall hold Office for a term of two years and Shall be eligible for reappointmentfor two successive forms:Provided that no Person shall hold theoffice of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a Person appointed as Tamil Nadu State ElectionCommissioner shall retire from office if he completes the age of sixty-five years,during the term ‘of his Office.”. :
(By Order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and commence- ment.
Amendment of section 239.
Tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic ofindia as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment)
Act, 2007.
(2) It shall come into force on Such date as the State Government may, by notification, appoint.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for clause (b), the following clause shall be Substituted, namely :—
“(b) The Tamil Nadu State Election Commissioner shall hold Office for a term of two years and Shall be eligible for reappointmentfor two successive forms:Provided that no Person shall hold theoffice of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a Person appointed as Tamil Nadu State ElectionCommissioner shall retire from office if he completes the age of sixty-five years,during the term ‘of his Office.”. :
(By Order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and commence- ment.
Amendment of section 239.
Tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic ofindia as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment)
Act, 2007.
(2) It shall come into force on Such date as the State Government may, by notification, appoint.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for clause (b), the following clause shall be Substituted, namely :—
“(b) The Tamil Nadu State Election Commissioner shall hold Office for a term of two years and Shall be eligible for reappointmentfor two successive forms:Provided that no Person shall hold theoffice of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a Person appointed as Tamil Nadu State ElectionCommissioner shall retire from office if he completes the age of sixty-five years,during the term ‘of his Office.”. :
(By Order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and commence- ment.
Amendment of section 239.
Tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic ofindia as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment)
Act, 2007.
(2) It shall come into force on Such date as the State Government may, by notification, appoint.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for clause (b), the following clause shall be Substituted, namely :—
“(b) The Tamil Nadu State Election Commissioner shall hold Office for a term of two years and Shall be eligible for reappointmentfor two successive forms:Provided that no Person shall hold theoffice of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a Person appointed as Tamil Nadu State ElectionCommissioner shall retire from office if he completes the age of sixty-five years,during the term ‘of his Office.”. :
(By Order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and commence- ment.
Amendment of section 239.
Tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 77.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic ofindia as follows :— 1. (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment)
Act, 2007.
(2) It shall come into force on Such date as the State Government may, by notification, appoint.
2. In section 239 of the Tamil Nadu Panchayats Act, 1994, in sub-section (2), for clause (b), the following clause shall be Substituted, namely :—
“(b) The Tamil Nadu State Election Commissioner shall hold Office for a term of two years and Shall be eligible for reappointmentfor two successive forms:Provided that no Person shall hold theoffice of the Tamil Nadu State Election Commissioner for more than six years in the aggregate:
Provided further that a Person appointed as Tamil Nadu State ElectionCommissioner shall retire from office if he completes the age of sixty-five years,during the term ‘of his Office.”. :
(By Order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and commence- ment.
Amendment of section 239.
Short title and COMMON“- (2) it shall come into force on such date as the State Government may, "m" by notification, appoint, Tamil Nam, 2. In section 239 of the Tamil Nadu Panchayats Act 1994. in sub-section (2). Amendment“ “[21!” for clause (b), the following clause shall be substituted. namely :— "°"°" 233' l994. Provided that no person shall hold the office of the Tamil Nadu State Election Commissioner for m ore than six years in the aggregate: Commissioner shall retire from during the term of his office”, (By Order of the Governor) S. DHEENADHAYALAN. Secretary to Gavernment-in-charge, Law Department,
F
Tamil Nadu
Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 25 OF 2007.
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-eighth Year of the Republic of India as follows :—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 188 of the Tamil Nadu Panchayats Act, 1994.—
(1) in sub-section (1), for clause (w), the following clause shall be substituted, namely :—
“(w) suchother moneys as may be specified by the Government.”:
(2) in sub-section (3), the expression “or other funds constituted under sub-section (2)” shall be omitted.
(By Order of the -Governor)
S: DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and
commence- ment.
Amendmentof
section 188. F
Tamil Nadu
Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 25 OF 2007.
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-eighth Year of the Republic of India as follows :—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 188 of the Tamil Nadu Panchayats Act, 1994.—
(1) in sub-section (1), for clause (w), the following clause shall be substituted, namely :—
“(w) suchother moneys as may be specified by the Government.”:
(2) in sub-section (3), the expression “or other funds constituted under sub-section (2)” shall be omitted.
(By Order of the -Governor)
S: DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and
commence- ment.
Amendmentof
section 188. F
Tamil Nadu
Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 25 OF 2007.
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-eighth Year of the Republic of India as follows :—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 188 of the Tamil Nadu Panchayats Act, 1994.—
(1) in sub-section (1), for clause (w), the following clause shall be substituted, namely :—
“(w) suchother moneys as may be specified by the Government.”:
(2) in sub-section (3), the expression “or other funds constituted under sub-section (2)” shall be omitted.
(By Order of the -Governor)
S: DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and
commence- ment.
Amendmentof
section 188. F
Tamil Nadu
Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 25 OF 2007.
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-eighth Year of the Republic of India as follows :—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 188 of the Tamil Nadu Panchayats Act, 1994.—
(1) in sub-section (1), for clause (w), the following clause shall be substituted, namely :—
“(w) suchother moneys as may be specified by the Government.”:
(2) in sub-section (3), the expression “or other funds constituted under sub-section (2)” shall be omitted.
(By Order of the -Governor)
S: DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and
commence- ment.
Amendmentof
section 188. F
Tamil Nadu
Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 7th June 2007 and is hereby published for general information:—
ACT No. 25 OF 2007.
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-eighth Year of the Republic of India as follows :—
1. (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. In section 188 of the Tamil Nadu Panchayats Act, 1994.—
(1) in sub-section (1), for clause (w), the following clause shall be substituted, namely :—
“(w) suchother moneys as may be specified by the Government.”:
(2) in sub-section (3), the expression “or other funds constituted under sub-section (2)” shall be omitted.
(By Order of the -Governor)
S: DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
Short title and
commence- ment.
Amendmentof
section 188.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 79 w The following Act ol the Tamil Nadu Legislative Assembly received the assent ol the Governor on the 7th June 2007 and is hereby published for general inlormaticn:— ACT N0. 25 OF 2007‘ 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-eighth Year 0' the Republic of India as follows :— 1l (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act. 2007. (2) It shall come into force on such date as the State Government may. by notification. appoint. T1132???“ 2. In section 188 of the Tamil Nadu Panchayats Act, 1994.— ‘99‘ (1) in sub-section (1). for clause (w), the following clause shall be substituted. namely :— “(w) such other moneys as may be specified by the Government"; (2) in sub-section (3), the expression "or other funds constituted under sub-section (2)" shall be omitted. (By Order of the-Governor) St DHEENADHAYALAN. Secretary to Govemment-in-charge. Law Department. Short title and commence— ment Amendment of section 183,
SOE ai MADD | - TRegd. No. TNIGGN/117/2006-08. yr oF TAM , [Price: Rs. 7.20 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep By AUTHORITY y=CHENNAI, THURSDAY, FEBRUARY 21, 2008
Maasi 9, Sarvajith, Thiruvalluvar Aandu-2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts:
No. 7 of 2008—The Tiruppur City Municipal Corporation Act, 2008 No. 8 of 2008—The Erode City Municipal Corporation Act, 2008 No. 9 of 2008—The Tamil Nadu Munieipal Laws (Amendment)Act, 2008
.
No. 10 of 2008—The Tamil Nadu Panchayats (Amendment)Act, 2008 ‘i
No. 114 of 2008—The Tamil Nadu Panehvals (Second Amendment)Act, 2008
“Ne Ey ‘ \+ (55) :
a [13]
B e r e s e
Pages
14-18
19-23
27-28
SOE ai MADD | - TRegd. No. TNIGGN/117/2006-08. yr oF TAM , [Price: Rs. 7.20 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep By AUTHORITY y=CHENNAI, THURSDAY, FEBRUARY 21, 2008
Maasi 9, Sarvajith, Thiruvalluvar Aandu-2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts:
No. 7 of 2008—The Tiruppur City Municipal Corporation Act, 2008 No. 8 of 2008—The Erode City Municipal Corporation Act, 2008 No. 9 of 2008—The Tamil Nadu Munieipal Laws (Amendment)Act, 2008
.
No. 10 of 2008—The Tamil Nadu Panchayats (Amendment)Act, 2008 ‘i
No. 114 of 2008—The Tamil Nadu Panehvals (Second Amendment)Act, 2008
“Ne Ey ‘ \+ (55) :
a [13]
B e r e s e
Pages
14-18
19-23
27-28
SOE ai MADD | - TRegd. No. TNIGGN/117/2006-08. yr oF TAM , [Price: Rs. 7.20 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep By AUTHORITY y=CHENNAI, THURSDAY, FEBRUARY 21, 2008
Maasi 9, Sarvajith, Thiruvalluvar Aandu-2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts:
No. 7 of 2008—The Tiruppur City Municipal Corporation Act, 2008 No. 8 of 2008—The Erode City Municipal Corporation Act, 2008 No. 9 of 2008—The Tamil Nadu Munieipal Laws (Amendment)Act, 2008
.
No. 10 of 2008—The Tamil Nadu Panchayats (Amendment)Act, 2008 ‘i
No. 114 of 2008—The Tamil Nadu Panehvals (Second Amendment)Act, 2008
“Ne Ey ‘ \+ (55) :
a [13]
B e r e s e
Pages
14-18
19-23
27-28
SOE ai MADD | - TRegd. No. TNIGGN/117/2006-08. yr oF TAM , [Price: Rs. 7.20 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep By AUTHORITY y=CHENNAI, THURSDAY, FEBRUARY 21, 2008
Maasi 9, Sarvajith, Thiruvalluvar Aandu-2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts:
No. 7 of 2008—The Tiruppur City Municipal Corporation Act, 2008 No. 8 of 2008—The Erode City Municipal Corporation Act, 2008 No. 9 of 2008—The Tamil Nadu Munieipal Laws (Amendment)Act, 2008
.
No. 10 of 2008—The Tamil Nadu Panchayats (Amendment)Act, 2008 ‘i
No. 114 of 2008—The Tamil Nadu Panehvals (Second Amendment)Act, 2008
“Ne Ey ‘ \+ (55) :
a [13]
B e r e s e
Pages
14-18
19-23
27-28
@‘ V NADU L ‘ [Regd.N0.TNICCNI-117I2006-08. E F TAMIL [Price: Rs. 7.20 Palse. WM 2008 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAI, THURSDAY, FEBRUARY 21, 2008 Maasi 9, Sarvajith, Thiruvalluvar Aandu—2039 M Part lV—-Section 2 Tamil Nadu Acts and Ordinances CONTENTS Pages Acrs: No 7 of 2008—The Tiruppur City Municipal Corporalion Act, 2008 .. M40 i No. 8 of 2008—The Erode Cily Municipal Corporation Acl, 2008 19-23 : No. 9 of 2008—The Tamil Nadu Municipal Laws (Amendmenl) l Act. 2008 .. 25 ; N0, 10 mi 2008I—The Tamil Nadu Panchayals (Amendment) Act, 2008 .. 27-28 No. 11 of 2008~The Tamil Nadu Panchayals (Second Amendment) Aci, 2008 .. P\ IV-Z Ex. (55)‘1 \ l [13]
7. ing Act of the Tamil ‘Nadu Legisienc. . following egislative A ;ne Governor on the 19th February 2008 ang ieeretaalved the assent of information Y ‘published for general
ACT No. 10 OF 2008. An Act further to amend the Tamil Nady Panch
. ayats Act, 1994.enacted by ithe Legislative Assembly . Sta . .
ge"y.ninth Year of the Republic of india geey S22 OF Tamil Nadu in the‘India as ‘follows:—.@ This Act may be called the Tamil ‘Nady Panchayats (Amendment)ct, 2008.
(2) ‘It:shall'be deemed to have comeinto force On the 13th day of ‘December 2007 9, iln section 211 of the Tamil Nadu Panchayats Act, 1994nee (hereinafter referred ‘to ‘as
anepfincipal Act) al. (1)tn sub-section (2), for the €xpression “not less in number ‘tha half
.of
;i ascfioned strength”, the expression “not less inn nane-falt of there shall be substituted: umberthan three-fifth of the sanctioned streng , , ,
(2) :in sub-section (13), for:the €xpression “not less than two strength’, the ‘expression “not less than four- substituted:
-thirds of the:sanctioned fifth of the sanctioned ‘strength” ‘shall :be
(3) in ‘sub-section (14), for the expression “six months”, the expression “one year”
shall be substituted;
(4) for sub-section (15), the following sub-section shall be ‘Substituted, namely:— “(15) No notice of a motion under this section shall be received,—
(i) within one year of ‘the assumption of office by; or
(ii) during ‘the tast -year of the term cf office ‘of,
a vice-president.”.
3. iIn-:section 212 of the principal Act—
(4) ‘in sub-section (2), Tor the expression “not less in number than one-half of the
sanctioned strength”, the expression “not less in number than ‘three-fifth of the sanctioned strength”:shall :be substituted;
(2) ‘in-ssub-section (13), forthe expression “not less than two-thirds of the sanctioned
Strength”, the expression “not less than four-fifth of ‘the sanctioned strength” shall be
substituted;
(3) for sub-section (15), the following sub-section shall be substituted, namely:—
“(45) No notice of a motion under this section shall be received;—.
(i) -within one year of the assumption of office by; or
(ii) during the last year of ‘the term of office of,
a.chairman ‘or vice-chairman.”.
4. Anymotion expressing want ofconfidencein the vice-presidentof a village panchayat, . . : ice-chair ofchairman ‘or vice-chairman of .a panchayat <union council or chairman or ectauthority
a district panchayat, made underthe principal Act and pending before anyofficer, .
nv ‘
orthe Government, as the case may be, immediately before the commencement ofthis Ac
Shall abate:
Short title and ‘commence- ment.
Amendment.of
section 211.
Amendment-of section 212.
Abatement
of no
confidence
motion.
7. ing Act of the Tamil ‘Nadu Legisienc. . following egislative A ;ne Governor on the 19th February 2008 ang ieeretaalved the assent of information Y ‘published for general
ACT No. 10 OF 2008. An Act further to amend the Tamil Nady Panch
. ayats Act, 1994.enacted by ithe Legislative Assembly . Sta . .
ge"y.ninth Year of the Republic of india geey S22 OF Tamil Nadu in the‘India as ‘follows:—.@ This Act may be called the Tamil ‘Nady Panchayats (Amendment)ct, 2008.
(2) ‘It:shall'be deemed to have comeinto force On the 13th day of ‘December 2007 9, iln section 211 of the Tamil Nadu Panchayats Act, 1994nee (hereinafter referred ‘to ‘as
anepfincipal Act) al. (1)tn sub-section (2), for the €xpression “not less in number ‘tha half
.of
;i ascfioned strength”, the expression “not less inn nane-falt of there shall be substituted: umberthan three-fifth of the sanctioned streng , , ,
(2) :in sub-section (13), for:the €xpression “not less than two strength’, the ‘expression “not less than four- substituted:
-thirds of the:sanctioned fifth of the sanctioned ‘strength” ‘shall :be
(3) in ‘sub-section (14), for the expression “six months”, the expression “one year”
shall be substituted;
(4) for sub-section (15), the following sub-section shall be ‘Substituted, namely:— “(15) No notice of a motion under this section shall be received,—
(i) within one year of ‘the assumption of office by; or
(ii) during ‘the tast -year of the term cf office ‘of,
a vice-president.”.
3. iIn-:section 212 of the principal Act—
(4) ‘in sub-section (2), Tor the expression “not less in number than one-half of the
sanctioned strength”, the expression “not less in number than ‘three-fifth of the sanctioned strength”:shall :be substituted;
(2) ‘in-ssub-section (13), forthe expression “not less than two-thirds of the sanctioned
Strength”, the expression “not less than four-fifth of ‘the sanctioned strength” shall be
substituted;
(3) for sub-section (15), the following sub-section shall be substituted, namely:—
“(45) No notice of a motion under this section shall be received;—.
(i) -within one year of the assumption of office by; or
(ii) during the last year of ‘the term of office of,
a.chairman ‘or vice-chairman.”.
4. Anymotion expressing want ofconfidencein the vice-presidentof a village panchayat, . . : ice-chair ofchairman ‘or vice-chairman of .a panchayat <union council or chairman or ectauthority
a district panchayat, made underthe principal Act and pending before anyofficer, .
nv ‘
orthe Government, as the case may be, immediately before the commencement ofthis Ac
Shall abate:
Short title and ‘commence- ment.
Amendment.of
section 211.
Amendment-of section 212.
Abatement
of no
confidence
motion.
7. ing Act of the Tamil ‘Nadu Legisienc. . following egislative A ;ne Governor on the 19th February 2008 ang ieeretaalved the assent of information Y ‘published for general
ACT No. 10 OF 2008. An Act further to amend the Tamil Nady Panch
. ayats Act, 1994.enacted by ithe Legislative Assembly . Sta . .
ge"y.ninth Year of the Republic of india geey S22 OF Tamil Nadu in the‘India as ‘follows:—.@ This Act may be called the Tamil ‘Nady Panchayats (Amendment)ct, 2008.
(2) ‘It:shall'be deemed to have comeinto force On the 13th day of ‘December 2007 9, iln section 211 of the Tamil Nadu Panchayats Act, 1994nee (hereinafter referred ‘to ‘as
anepfincipal Act) al. (1)tn sub-section (2), for the €xpression “not less in number ‘tha half
.of
;i ascfioned strength”, the expression “not less inn nane-falt of there shall be substituted: umberthan three-fifth of the sanctioned streng , , ,
(2) :in sub-section (13), for:the €xpression “not less than two strength’, the ‘expression “not less than four- substituted:
-thirds of the:sanctioned fifth of the sanctioned ‘strength” ‘shall :be
(3) in ‘sub-section (14), for the expression “six months”, the expression “one year”
shall be substituted;
(4) for sub-section (15), the following sub-section shall be ‘Substituted, namely:— “(15) No notice of a motion under this section shall be received,—
(i) within one year of ‘the assumption of office by; or
(ii) during ‘the tast -year of the term cf office ‘of,
a vice-president.”.
3. iIn-:section 212 of the principal Act—
(4) ‘in sub-section (2), Tor the expression “not less in number than one-half of the
sanctioned strength”, the expression “not less in number than ‘three-fifth of the sanctioned strength”:shall :be substituted;
(2) ‘in-ssub-section (13), forthe expression “not less than two-thirds of the sanctioned
Strength”, the expression “not less than four-fifth of ‘the sanctioned strength” shall be
substituted;
(3) for sub-section (15), the following sub-section shall be substituted, namely:—
“(45) No notice of a motion under this section shall be received;—.
(i) -within one year of the assumption of office by; or
(ii) during the last year of ‘the term of office of,
a.chairman ‘or vice-chairman.”.
4. Anymotion expressing want ofconfidencein the vice-presidentof a village panchayat, . . : ice-chair ofchairman ‘or vice-chairman of .a panchayat <union council or chairman or ectauthority
a district panchayat, made underthe principal Act and pending before anyofficer, .
nv ‘
orthe Government, as the case may be, immediately before the commencement ofthis Ac
Shall abate:
Short title and ‘commence- ment.
Amendment.of
section 211.
Amendment-of section 212.
Abatement
of no
confidence
motion.
7. ing Act of the Tamil ‘Nadu Legisienc. . following egislative A ;ne Governor on the 19th February 2008 ang ieeretaalved the assent of information Y ‘published for general
ACT No. 10 OF 2008. An Act further to amend the Tamil Nady Panch
. ayats Act, 1994.enacted by ithe Legislative Assembly . Sta . .
ge"y.ninth Year of the Republic of india geey S22 OF Tamil Nadu in the‘India as ‘follows:—.@ This Act may be called the Tamil ‘Nady Panchayats (Amendment)ct, 2008.
(2) ‘It:shall'be deemed to have comeinto force On the 13th day of ‘December 2007 9, iln section 211 of the Tamil Nadu Panchayats Act, 1994nee (hereinafter referred ‘to ‘as
anepfincipal Act) al. (1)tn sub-section (2), for the €xpression “not less in number ‘tha half
.of
;i ascfioned strength”, the expression “not less inn nane-falt of there shall be substituted: umberthan three-fifth of the sanctioned streng , , ,
(2) :in sub-section (13), for:the €xpression “not less than two strength’, the ‘expression “not less than four- substituted:
-thirds of the:sanctioned fifth of the sanctioned ‘strength” ‘shall :be
(3) in ‘sub-section (14), for the expression “six months”, the expression “one year”
shall be substituted;
(4) for sub-section (15), the following sub-section shall be ‘Substituted, namely:— “(15) No notice of a motion under this section shall be received,—
(i) within one year of ‘the assumption of office by; or
(ii) during ‘the tast -year of the term cf office ‘of,
a vice-president.”.
3. iIn-:section 212 of the principal Act—
(4) ‘in sub-section (2), Tor the expression “not less in number than one-half of the
sanctioned strength”, the expression “not less in number than ‘three-fifth of the sanctioned strength”:shall :be substituted;
(2) ‘in-ssub-section (13), forthe expression “not less than two-thirds of the sanctioned
Strength”, the expression “not less than four-fifth of ‘the sanctioned strength” shall be
substituted;
(3) for sub-section (15), the following sub-section shall be substituted, namely:—
“(45) No notice of a motion under this section shall be received;—.
(i) -within one year of the assumption of office by; or
(ii) during the last year of ‘the term of office of,
a.chairman ‘or vice-chairman.”.
4. Anymotion expressing want ofconfidencein the vice-presidentof a village panchayat, . . : ice-chair ofchairman ‘or vice-chairman of .a panchayat <union council or chairman or ectauthority
a district panchayat, made underthe principal Act and pending before anyofficer, .
nv ‘
orthe Government, as the case may be, immediately before the commencement ofthis Ac
Shall abate:
Short title and ‘commence- ment.
Amendment.of
section 211.
Amendment-of section 212.
Abatement
of no
confidence
motion.
.27 owing Act of the Tamil Nadu {all Legislative A . 8 Governor on the 19th February 2003 and :seflblyb received the assent of Informamn— re y published for general ACT No. 10 OF 2008. AnAG‘ further to amend the Tamil Nadu Panch . ayaLe Act, 1 enacted by the Logislative Assembly of the 994' as meminth year .or the Republic of ink; State of Tamil Nadu .in the as follows:— Thls Act ma be o 1.205;) V alled the Tamil Nadu Panchayats (Amendment) snunmlea d ‘ . ll fidl . commence- “ b d ment. (2) ll sha e eemed to have some into‘foroe on the 13th day ofDeoember 2007 t ' 2211 of the Tamil N d > 2- ,In section a u Panohayats Act 1994 (her ' , , V .— , einafter referred ‘to the pnnclpa'tAc‘)‘ as Agnflzmm -(1) -in.sub—section (2), for the expression "not le ' cfiDned firefightl the expressmn “Hm less in 55 in number than one-half of the salt h' shall be substituted; number than three-fifth of the sanctioned simngl (2) in sub-section (:3), for'the expression “not less than two-thirds of thersanctioned istrenglh- the expreSSIOn not less than four-fifth of the sanctioned strength" shall be (3) in subsection (14), forthe expression " h it 'be substitute d' six months", the expression "one year" S 3 ‘ (4) for sub-section (15). the following sub—section shall be substituted. namely2~ “(115) No notice of a motion under this section shall be received,7 (i) within one year of the assumption of office by; or (ii) during the last year of the term of office of, a vice-president'i 3‘ insection 212 of the principal Aci,— Amendmentot section 212' 11') in sub-section (2;) for the expression "not less in number than one-hat'i of the sanctioned strength", the expression “not less in number than three-filth otthe sanctioned strength" :shall .be substituted; ((2) 'in sub-section (‘13). for the expression "not less than two-thirds ofthe sanctioned strength“, the expression "not less than four—fifth of the sanctioned strength" shall be substituted: (3)‘forsub-section (15), the following sub-section shall be substituted. namely? “(15) No notice of a motion under this section shall be received,A '(i) within one year of the assumption of office by; or «(ii) :during the last year of the term of office of, ashairman or vice-chainnan.". ,4- Any motion expressing want of confidence in the vice-president of a village panchayat. Abatement . . . ,r _ .‘ fno chairman or vice-chairman of a panchayat union councal or chairman or weohuxrmin of :thaeme a dlStricl panchayat, made under the principal Act and pending before any officer, aut 0" y mum or the Government, as the case may he, immediately before the commencement of this Act‘ Shall abate.
T GAZETTE EXTRAOR DINARY
U GOVERNM EN
28 TAMIL_NADU_
G O s
eee
Repeal and 5. (1) The Tamil Nadu Pan
chayats (Seventh Ame ndment) Ordinance,
20076h,
N S
saving. repealed. :
"eby .Tan Qn
al, anything done or any action t aken und %y
Ordinance, shall be deemed to have been. EF th
ded by this Act. " don
(2) Notwithst anding such
repe
principal Act, a s amended by
the said
taken under the principal Act, as
amen © or
(By order of the Governar )
S$. DHEENADHAYALAN Secretary to Government-in-char
Law Department. ae
T GAZETTE EXTRAOR DINARY
U GOVERNM EN
28 TAMIL_NADU_
G O s
eee
Repeal and 5. (1) The Tamil Nadu Pan
chayats (Seventh Ame ndment) Ordinance,
20076h,
N S
saving. repealed. :
"eby .Tan Qn
al, anything done or any action t aken und %y
Ordinance, shall be deemed to have been. EF th
ded by this Act. " don
(2) Notwithst anding such
repe
principal Act, a s amended by
the said
taken under the principal Act, as
amen © or
(By order of the Governar )
S$. DHEENADHAYALAN Secretary to Government-in-char
Law Department. ae
T GAZETTE EXTRAOR DINARY
U GOVERNM EN
28 TAMIL_NADU_
G O s
eee
Repeal and 5. (1) The Tamil Nadu Pan
chayats (Seventh Ame ndment) Ordinance,
20076h,
N S
saving. repealed. :
"eby .Tan Qn
al, anything done or any action t aken und %y
Ordinance, shall be deemed to have been. EF th
ded by this Act. " don
(2) Notwithst anding such
repe
principal Act, a s amended by
the said
taken under the principal Act, as
amen © or
(By order of the Governar )
S$. DHEENADHAYALAN Secretary to Government-in-char
Law Department. ae
T GAZETTE EXTRAOR DINARY
U GOVERNM EN
28 TAMIL_NADU_
G O s
eee
Repeal and 5. (1) The Tamil Nadu Pan
chayats (Seventh Ame ndment) Ordinance,
20076h,
N S
saving. repealed. :
"eby .Tan Qn
al, anything done or any action t aken und %y
Ordinance, shall be deemed to have been. EF th
ded by this Act. " don
(2) Notwithst anding such
repe
principal Act, a s amended by
the said
taken under the principal Act, as
amen © or
(By order of the Governar )
S$. DHEENADHAYALAN Secretary to Government-in-char
Law Department. ae
MENT GAZETTE EXTRAORDINAR Y 28 TAMIL NADU GOVERN W anchayals (Seventh Amendment) OrdinancB' 2007 is h \ e'eby \ _____.—~ Repeal and 5. (i) The Tamil Nadu P saving. repealed. Tarn“ anything done or any action taken u” gr“ 0 m nding such repeai, the said Ordinance, shall be deemed to haVe been der We (2) Notwithsia one or principal Act. as amended by laken under the principal Act, as amended by ihis Ad, (By order of the Governor) S. DHEENADHAYALAN Secretary to Government»-in.ch., Law Department. ( rge,
r os vy TAMIL“NADU GOVERNMENT: GAZETTE EXTRAORDINARY “29oka |
s
e
following Act of the Tamil Nadu Le the Governor on the 19th Februar information:—
gislative Assembly received the assent of y 2008 and is hereby published for general
ACT No. 11 OF 2008,
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-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) | Shorttitle andAct 2008. commence- , ment.
(2) it shall comeinte force on such date as ‘the State Government may, by notification, appoint.
4 Nadu 2. For section 169 of the Tamil Nadu Panchayats Act, 1994, the following Substitution of me of section shall be substituted, namely:— section 169.
4904. “169. Orders regarding collection of local cess, local cess surcharge
and surcharge on the duty on transfers of property.—The Government may, by notification,— .
(a) regulate the collection of local cess under section 167, local cess ® surcharge under section 168 and surcharge on the duty on transfers of property under section 175; ‘
(b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programmeor plan in any village panchayat, panchayat union council or district panchayat; and
(c) deduct the expenses incurred by the Governmentin the collection of local cess, loca! cess surcharge and surcharge on the duty on transfers of property.”
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Be 5WN2Ex(55)~3
r os vy TAMIL“NADU GOVERNMENT: GAZETTE EXTRAORDINARY “29oka |
s
e
following Act of the Tamil Nadu Le the Governor on the 19th Februar information:—
gislative Assembly received the assent of y 2008 and is hereby published for general
ACT No. 11 OF 2008,
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-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) | Shorttitle andAct 2008. commence- , ment.
(2) it shall comeinte force on such date as ‘the State Government may, by notification, appoint.
4 Nadu 2. For section 169 of the Tamil Nadu Panchayats Act, 1994, the following Substitution of me of section shall be substituted, namely:— section 169.
4904. “169. Orders regarding collection of local cess, local cess surcharge
and surcharge on the duty on transfers of property.—The Government may, by notification,— .
(a) regulate the collection of local cess under section 167, local cess ® surcharge under section 168 and surcharge on the duty on transfers of property under section 175; ‘
(b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programmeor plan in any village panchayat, panchayat union council or district panchayat; and
(c) deduct the expenses incurred by the Governmentin the collection of local cess, loca! cess surcharge and surcharge on the duty on transfers of property.”
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Be 5WN2Ex(55)~3
r os vy TAMIL“NADU GOVERNMENT: GAZETTE EXTRAORDINARY “29oka |
s
e
following Act of the Tamil Nadu Le the Governor on the 19th Februar information:—
gislative Assembly received the assent of y 2008 and is hereby published for general
ACT No. 11 OF 2008,
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-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) | Shorttitle andAct 2008. commence- , ment.
(2) it shall comeinte force on such date as ‘the State Government may, by notification, appoint.
4 Nadu 2. For section 169 of the Tamil Nadu Panchayats Act, 1994, the following Substitution of me of section shall be substituted, namely:— section 169.
4904. “169. Orders regarding collection of local cess, local cess surcharge
and surcharge on the duty on transfers of property.—The Government may, by notification,— .
(a) regulate the collection of local cess under section 167, local cess ® surcharge under section 168 and surcharge on the duty on transfers of property under section 175; ‘
(b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programmeor plan in any village panchayat, panchayat union council or district panchayat; and
(c) deduct the expenses incurred by the Governmentin the collection of local cess, loca! cess surcharge and surcharge on the duty on transfers of property.”
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Be 5WN2Ex(55)~3
r os vy TAMIL“NADU GOVERNMENT: GAZETTE EXTRAORDINARY “29oka |
s
e
following Act of the Tamil Nadu Le the Governor on the 19th Februar information:—
gislative Assembly received the assent of y 2008 and is hereby published for general
ACT No. 11 OF 2008,
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-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) | Shorttitle andAct 2008. commence- , ment.
(2) it shall comeinte force on such date as ‘the State Government may, by notification, appoint.
4 Nadu 2. For section 169 of the Tamil Nadu Panchayats Act, 1994, the following Substitution of me of section shall be substituted, namely:— section 169.
4904. “169. Orders regarding collection of local cess, local cess surcharge
and surcharge on the duty on transfers of property.—The Government may, by notification,— .
(a) regulate the collection of local cess under section 167, local cess ® surcharge under section 168 and surcharge on the duty on transfers of property under section 175; ‘
(b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programmeor plan in any village panchayat, panchayat union council or district panchayat; and
(c) deduct the expenses incurred by the Governmentin the collection of local cess, loca! cess surcharge and surcharge on the duty on transfers of property.”
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Be 5WN2Ex(55)~3
.:‘TAM|L‘“NADU GOVERNMENT GAZETTE EXTRAORDINARY 29 / The following Act 0! the Tamil Nadu Le mg Governor on the 19th Februar information:— gislatlye Assembly received the assent cl y 2008 and is hereby published for general ACT No. 11 OF 2008. An Act further to amend the Tamil Nadu Panchayafs Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Filty—ninth Year of the Republic of India as follows:— 1, (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) 5m” “”9 3"" Acl 2008. commence- I ment (2) It shall come into force on such date as the State Government may, by notification. appoint. mad” 2‘ For section 169 of the Tamil Nadu Panchayals Act, 1994. the following Subsitlution of ‘flgial section shall be substituted, namely:— section 169. 191$. “169. Orders regarding collection of local cess, local cess surcharge and surcharge on the duty on transfers of property—The Government may, by notification,— (a) regulate the collection of local cess under section 167, local cess ‘ surcharge under section 168 and surcharge on the duty on transfers of property under section 175; ' (b) fix the proportions in which the proceeds of local cess, local cess surcharge and surcharge on the duty on transfers of property shall be distributed among village panchayats, panchayat union councils and district panchayats and grant any amount from the said proceeds for the execution of specific scheme, project, programme or plan in any village panchayat, pancheyat union council or district panchayat; and (c) deduct the expenses incurred by the Government in the collection of local cess, local cess surcharge and surcharge on the duty on transfers of property". (By order of the Governor) S. DHEENADHAYALAN, Secretary to Gavernmenl-imcharge, Law Department. K IP~IV-2 Ex, (55)_3 PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
© .
cnt OF TAMIL NADU .
.
[Regd. No. TN/CCN/117/2006-08.te [Price: Rs. 4.00 Paise.
TAMILNADU GOVERNMENT GAZETTE. EXTRAORDINARY pustishep ay AUTHORITY
CHENNAI, MONDAY, JUNE 2, 2008 Vaikasi 20, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 40 of 2008—Tamil Nadu Panchayats (Third Amendment) Act ne 152
No. 41 of 2008—Tamil Nadu Panchayats (Fifth Amendment) Act . 153
No. 42 of 2008—Tamil Nadu Panchayats (Sixth Amendment) Act » 155-158
No. 43 of 2008—Chennai Metropolitan Area Groundwater (Regulation) Amendment Act a . “ 159
“SV. Be (170.4 . [151] | |
© .
cnt OF TAMIL NADU .
.
[Regd. No. TN/CCN/117/2006-08.te [Price: Rs. 4.00 Paise.
TAMILNADU GOVERNMENT GAZETTE. EXTRAORDINARY pustishep ay AUTHORITY
CHENNAI, MONDAY, JUNE 2, 2008 Vaikasi 20, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 40 of 2008—Tamil Nadu Panchayats (Third Amendment) Act ne 152
No. 41 of 2008—Tamil Nadu Panchayats (Fifth Amendment) Act . 153
No. 42 of 2008—Tamil Nadu Panchayats (Sixth Amendment) Act » 155-158
No. 43 of 2008—Chennai Metropolitan Area Groundwater (Regulation) Amendment Act a . “ 159
“SV. Be (170.4 . [151] | |
© .
cnt OF TAMIL NADU .
.
[Regd. No. TN/CCN/117/2006-08.te [Price: Rs. 4.00 Paise.
TAMILNADU GOVERNMENT GAZETTE. EXTRAORDINARY pustishep ay AUTHORITY
CHENNAI, MONDAY, JUNE 2, 2008 Vaikasi 20, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 40 of 2008—Tamil Nadu Panchayats (Third Amendment) Act ne 152
No. 41 of 2008—Tamil Nadu Panchayats (Fifth Amendment) Act . 153
No. 42 of 2008—Tamil Nadu Panchayats (Sixth Amendment) Act » 155-158
No. 43 of 2008—Chennai Metropolitan Area Groundwater (Regulation) Amendment Act a . “ 159
“SV. Be (170.4 . [151] | |
© .
cnt OF TAMIL NADU .
.
[Regd. No. TN/CCN/117/2006-08.te [Price: Rs. 4.00 Paise.
TAMILNADU GOVERNMENT GAZETTE. EXTRAORDINARY pustishep ay AUTHORITY
CHENNAI, MONDAY, JUNE 2, 2008 Vaikasi 20, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 40 of 2008—Tamil Nadu Panchayats (Third Amendment) Act ne 152
No. 41 of 2008—Tamil Nadu Panchayats (Fifth Amendment) Act . 153
No. 42 of 2008—Tamil Nadu Panchayats (Sixth Amendment) Act » 155-158
No. 43 of 2008—Chennai Metropolitan Area Groundwater (Regulation) Amendment Act a . “ 159
“SV. Be (170.4 . [151] | |
© . FM 0;: TAMIL NADU ‘ [Regd. No. TNICCNI117I2006-08. \ ”€3.45— 2008 [Price: Rs. 4.00 Paise. TAMIL NADU _ GOVERNMENT GAZETTE. EXTRAORDINARY PUBLISHED 'BY AUTHORITY CHENNAI, MONDAY, JUNE 2, 2008 Vaikasi 20, Thiruvalluvar Aandu—ZOSQ Part IV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS Pages. 1 ACTS: Not 40 of ZOOB—Tamil Nadu Panchayats (Third Amendment) Act .. 152 Not 41 of ZOQB—Tamil Nadu Panchayats (Fifth Amendment) Act .. 153 No. 42 of 2008~Tamil Nadu Panchayats (Sixth Amendment) Act .. 155-158 Na. 43 of ZOOB—Chennat Metropolitan Area Groundwater (Regulation) Amendment Act .. .. .. 159 ‘2 Exwan—1 . [151]
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly recelved the assent of the
Governor on the 2nd June 2008 and is hereby published for general information:—
ACTNo. 40 OF2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be It enacted by the Legislative Assemblyof the State of Tamil Naduin the Fifty-ninth Year
of the Republic of India as follows:— ’
Shorttitle and 4. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
commence- Act, 2008. '
ment. e on such date as the State Government may,
Amendmentof section 167,
Amendmentof section 168.
(2) It shall come into forc by notification, appoint.
2. Insection 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the
principal Act), in sub-section (1), for the expression’‘one rupee”, the expressi on
“two rupees” shall be substituted.
3. In section 168 of the principal Act, for the expression “five rupees",
the expression “seven rupees” shall be substituted.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly recelved the assent of the
Governor on the 2nd June 2008 and is hereby published for general information:—
ACTNo. 40 OF2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be It enacted by the Legislative Assemblyof the State of Tamil Naduin the Fifty-ninth Year
of the Republic of India as follows:— ’
Shorttitle and 4. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
commence- Act, 2008. '
ment. e on such date as the State Government may,
Amendmentof section 167,
Amendmentof section 168.
(2) It shall come into forc by notification, appoint.
2. Insection 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the
principal Act), in sub-section (1), for the expression’‘one rupee”, the expressi on
“two rupees” shall be substituted.
3. In section 168 of the principal Act, for the expression “five rupees",
the expression “seven rupees” shall be substituted.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly recelved the assent of the
Governor on the 2nd June 2008 and is hereby published for general information:—
ACTNo. 40 OF2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be It enacted by the Legislative Assemblyof the State of Tamil Naduin the Fifty-ninth Year
of the Republic of India as follows:— ’
Shorttitle and 4. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
commence- Act, 2008. '
ment. e on such date as the State Government may,
Amendmentof section 167,
Amendmentof section 168.
(2) It shall come into forc by notification, appoint.
2. Insection 167 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the
principal Act), in sub-section (1), for the expression’‘one rupee”, the expressi on
“two rupees” shall be substituted.
3. In section 168 of the principal Act, for the expression “five rupees",
the expression “seven rupees” shall be substituted.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Short title and commence- ment. Amendment 01 section 167. Amendment 0! sectlun 165. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The tolluwlng Act at the Tamil Nadu Leglslatlva Assembly received the assent 9f the Governor on the 2nd June 2006 and Is hereby publlshed for general lnlnrmattonz- ACT No.40 OF 2003. An Act further to amend the Temll Nadu Pancheyafs A“, 1994. Be it enacted by the Legislative Assembly of the State of Tamil Nadu In the Fifty-ninth Year of the Republic of India as follows:— 1l (1) This Act may be called the Tamil Nadu Panchayats (Thlrd Amendment) Act, 2008. (2) It shall come Into force on such date as the State Government may. by notlflcatlon, appoint. 2. In section 167 at the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the prlnclpal Act). In sub-section (1), for the expresslon“one rupee. the Expression “two rupees" shall be substituted. 3‘ ln sectlon 168 01 the principal Act. tor the expression “five rupees"y the expression “seven rupees" shall be substituted. ' - (By order of the Governor) S. DHEENADHAYALAN. Secretary to Government. Law Department.
TAMIL_NADU _GOVERNME + The following Act of the Ta
NT GAZETTE EXTRAORDINARY 153 Governor on the 30th M
agNadu Legislative Assembly received the assent of theY 2008 andis hereby published for general information:—
ACT No. 41 OF 2008, _An Act further to amend the Tamil Nadu Panchayats Act, 1994.« it enacted by the Legislative Assembly of the State of Tam} ; ‘thyB of the Republic of India as follows: amil Naduin the Fifty ninth Year
4. (1) This Act may becalled the Tamil Nadu Panchayats (Fifth Amendment) Shorttitle andAct, 2008. . commence-‘
: . ment. (2) It shall come into force on Such date as the State Government may,by notification, appoint.
2 In section 46 of the Tamil Nadu Panchayats Act, 1994,in sub-section (1), after clause (c),
©
Amendmeniofwo the following clause shall be added, namely :—an section 46.
“
ll schemes, programmeS or activities as may t from time to time.’.
be entrusted to village panchaya
(By orderof the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
TAMIL_NADU _GOVERNME + The following Act of the Ta
NT GAZETTE EXTRAORDINARY 153 Governor on the 30th M
agNadu Legislative Assembly received the assent of theY 2008 andis hereby published for general information:—
ACT No. 41 OF 2008, _An Act further to amend the Tamil Nadu Panchayats Act, 1994.« it enacted by the Legislative Assembly of the State of Tam} ; ‘thyB of the Republic of India as follows: amil Naduin the Fifty ninth Year
4. (1) This Act may becalled the Tamil Nadu Panchayats (Fifth Amendment) Shorttitle andAct, 2008. . commence-‘
: . ment. (2) It shall come into force on Such date as the State Government may,by notification, appoint.
2 In section 46 of the Tamil Nadu Panchayats Act, 1994,in sub-section (1), after clause (c),
©
Amendmeniofwo the following clause shall be added, namely :—an section 46.
“
ll schemes, programmeS or activities as may t from time to time.’.
be entrusted to village panchaya
(By orderof the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
TAMIL_NADU _GOVERNME + The following Act of the Ta
NT GAZETTE EXTRAORDINARY 153 Governor on the 30th M
agNadu Legislative Assembly received the assent of theY 2008 andis hereby published for general information:—
ACT No. 41 OF 2008, _An Act further to amend the Tamil Nadu Panchayats Act, 1994.« it enacted by the Legislative Assembly of the State of Tam} ; ‘thyB of the Republic of India as follows: amil Naduin the Fifty ninth Year
4. (1) This Act may becalled the Tamil Nadu Panchayats (Fifth Amendment) Shorttitle andAct, 2008. . commence-‘
: . ment. (2) It shall come into force on Such date as the State Government may,by notification, appoint.
2 In section 46 of the Tamil Nadu Panchayats Act, 1994,in sub-section (1), after clause (c),
©
Amendmeniofwo the following clause shall be added, namely :—an section 46.
“
ll schemes, programmeS or activities as may t from time to time.’.
be entrusted to village panchaya
(By orderof the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
MENT GAZETTE EXTRAORDINARY 153 ll Nedu Leglslellve Assembly received the aesen! of lhe (governor on lhe 30m May 2006 and Is hereby puhllshed for general informetlonz— du Panchayals Act, 1994. _ ' y of lhe Slate of Tamil Nadu In the Filty-nlnlh Year of the Republic of India as follows:— Ied the Tamil Nadu Panchayals (Flflh Amendment) snnnmla 3““ Act 2008. . commence~ ' menL (2) ll shall come Into for - . '39 0“ Such date as the Stare Governmem may. by notification, appoml. 2 In seclion 46 of the Tamil Nadu Panchayals Act. 1994. In sub-sermon (1), alter clause (0). Amendmeni a? M” the following clause shall be adde d. namely “.— secllon 46. “(d) execute or implement all schemes. programmes or activities as may be entrusted to village panchey at from time to lime". (By order of the Governor) S. DHEENADHAYALAN, Secretary to Governmenl, Law Department. I ”V-Z Ex. (170)—1a
4 Nadu mil Na
Cd 91 of
section.
(1)
139 Op
ACT No. 42 OF 2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994. Be it enacted by the Legislative
Year of the Republic of Indi
1. (1) This Act ma 2008.
Assembly of the State of Tamil Nadu in the Fifty-nintha_as follows:— ,
y be called the Tamil Nadu Panchayats (Sixth Amendment) Act,
2. For Schedule II to the Tamil Nadu Panchayats Act, 1994 (hereinafter referredto as the principal Act), the following Schedule shall be substituted, namely:—
“SCHEDULE-|I.
ORDINARY PENALTIES.
[See Section 245 (1).]
Sub-
section or
clause.
(2)
(1)
Subject.
(3)
Failure to obey requisition to fence off, take down, secure or repair dangerousstructure. -
(1) Failure to obey requisition to secure, lop or cut down dangeroustrees.
Failure to obey requisition to fence building or land ortrim, prune or cut hedgesand trees or lower’an enclosing wall.
(1)(a) Unlawful building of wall or erecting of fence, etc., in or over public road.
(1)(b) Unlawful making of hole or depositing of matter in or upon public road.
(1)(c) Unlawful quarrying in any place near public road, etc.
(1)(d) Unlawful erection of building over drain.
(1)(e) Planting of trees without permission on any pu blic road or other property vestedin panchayat or panchayat union council
(1)(f) Felling, etc., without permission oftree vested in a panchayator on pora by it under section 134 or secti
S growing on public road mboke land the use of w on 135.
or other property hich is regulated
Failures to close place of public entertainment.
) —W-2 Ex. (170)—9°
Short-title and commence- ment.
Substitution of * ScheduleIl.
Fine which
may be imposed.*
(4)
Five thousand
rupees.
’Five hundred
rupees.
Two hundred
" rupees.
Two thousand
rupees.
Five hundred
rupees.
Two thousand rupees,
Four thousand rupees.
Two hundred rupees.
Two thousand rupees.
Four thousand rupees.
4 Nadu mil Na
Cd 91 of
section.
(1)
139 Op
ACT No. 42 OF 2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994. Be it enacted by the Legislative
Year of the Republic of Indi
1. (1) This Act ma 2008.
Assembly of the State of Tamil Nadu in the Fifty-nintha_as follows:— ,
y be called the Tamil Nadu Panchayats (Sixth Amendment) Act,
2. For Schedule II to the Tamil Nadu Panchayats Act, 1994 (hereinafter referredto as the principal Act), the following Schedule shall be substituted, namely:—
“SCHEDULE-|I.
ORDINARY PENALTIES.
[See Section 245 (1).]
Sub-
section or
clause.
(2)
(1)
Subject.
(3)
Failure to obey requisition to fence off, take down, secure or repair dangerousstructure. -
(1) Failure to obey requisition to secure, lop or cut down dangeroustrees.
Failure to obey requisition to fence building or land ortrim, prune or cut hedgesand trees or lower’an enclosing wall.
(1)(a) Unlawful building of wall or erecting of fence, etc., in or over public road.
(1)(b) Unlawful making of hole or depositing of matter in or upon public road.
(1)(c) Unlawful quarrying in any place near public road, etc.
(1)(d) Unlawful erection of building over drain.
(1)(e) Planting of trees without permission on any pu blic road or other property vestedin panchayat or panchayat union council
(1)(f) Felling, etc., without permission oftree vested in a panchayator on pora by it under section 134 or secti
S growing on public road mboke land the use of w on 135.
or other property hich is regulated
Failures to close place of public entertainment.
) —W-2 Ex. (170)—9°
Short-title and commence- ment.
Substitution of * ScheduleIl.
Fine which
may be imposed.*
(4)
Five thousand
rupees.
’Five hundred
rupees.
Two hundred
" rupees.
Two thousand
rupees.
Five hundred
rupees.
Two thousand rupees,
Four thousand rupees.
Two hundred rupees.
Two thousand rupees.
Four thousand rupees.
4 Nadu mil Na
Cd 91 of
section.
(1)
139 Op
ACT No. 42 OF 2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994. Be it enacted by the Legislative
Year of the Republic of Indi
1. (1) This Act ma 2008.
Assembly of the State of Tamil Nadu in the Fifty-nintha_as follows:— ,
y be called the Tamil Nadu Panchayats (Sixth Amendment) Act,
2. For Schedule II to the Tamil Nadu Panchayats Act, 1994 (hereinafter referredto as the principal Act), the following Schedule shall be substituted, namely:—
“SCHEDULE-|I.
ORDINARY PENALTIES.
[See Section 245 (1).]
Sub-
section or
clause.
(2)
(1)
Subject.
(3)
Failure to obey requisition to fence off, take down, secure or repair dangerousstructure. -
(1) Failure to obey requisition to secure, lop or cut down dangeroustrees.
Failure to obey requisition to fence building or land ortrim, prune or cut hedgesand trees or lower’an enclosing wall.
(1)(a) Unlawful building of wall or erecting of fence, etc., in or over public road.
(1)(b) Unlawful making of hole or depositing of matter in or upon public road.
(1)(c) Unlawful quarrying in any place near public road, etc.
(1)(d) Unlawful erection of building over drain.
(1)(e) Planting of trees without permission on any pu blic road or other property vestedin panchayat or panchayat union council
(1)(f) Felling, etc., without permission oftree vested in a panchayator on pora by it under section 134 or secti
S growing on public road mboke land the use of w on 135.
or other property hich is regulated
Failures to close place of public entertainment.
) —W-2 Ex. (170)—9°
Short-title and commence- ment.
Substitution of * ScheduleIl.
Fine which
may be imposed.*
(4)
Five thousand
rupees.
’Five hundred
rupees.
Two hundred
" rupees.
Two thousand
rupees.
Five hundred
rupees.
Two thousand rupees,
Four thousand rupees.
Two hundred rupees.
Two thousand rupees.
Four thousand rupees.
ACT No. 42 OF 2008. 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-nlnth Year of the Republic of India as follows:— 1. (1)Thls Act may be called the Tamil Nadu Panchayats (Sixth Amendment) AOL snort-title and 2008. commence- ' mam. (2) it shall come into force on such date as the Stale Government may. by notification‘ appoint. Mad” 2. For schedule H to the Tamil Nadu Panchayats Act. 1994 (hereinafter referred Isgigmmn‘fif 13'2”, to as the prll'lClpai Act). the following Schedule shall be subslltuted. namely:— {994. "SCHEDULE—II, ORDINARY PENALTIES. [See Section 245 (1).] . ' ' h . Sub- Sub ecl. Fine whrc on. / sect! section or may be” clause. imposed. (1) (2) (a) (4) 125 (1) Failure to obey requisition to fence all, take down, secure or repair dangerous Five thousand structure. rupees. 129 (1) Failure to obey requisition to secure. lop or cut down dangerous trees. Five hundred rupees. 130 - Failure to obey requisition to fence building or land or trim, prune or out hedges Two hundred and trees or lower an enclosing wall. rupees. lal (l)(a) Unlawful building of wall or erecting of fence. etc.. in or over public road. Two thousand rupees. 131 (1)(bl Unlawful making of hole or depositing of matter in or upon public road, Five hundred rupees. 131 (i)(c) Unlawful quarrying in any place near public road, etc. Two thousand rupees. 131 (1](d) Unlawful erection of building over drain. Four thousand rupees. ‘31 (1)(e) Planting of trees without permission on any public road or other properly vested Two hundred in panchayat or panchayat uniun council. rupees_ 131 (UN) Felling, etc, without permission 01 trees growrng on public road or other property Two thousand vested in a panchayal or on poramboke land the use of which is regulated rupees. by it under section 134 or section 135. 139 i . . . o. prilC entertainment. Fourthousand rupees.
PTRAWINUETINENIAT
U GOVERNMENT GAZETTE EA
156 TAMIL NAD !
Subject. .
Section. Sub- .
section or clause.
(3) (1) (2) ,
, ate, i ol. 140 - Sending
infected child to scho
142 - Failure to give information of small pox.
to public sat : or other place dange
rous
143 (1) Failure to obey requ isition to fill in, etc., tank
health or safety. |
i . building or landin filthy
144 (1) Failure to obey req uisition to clear or cleanse, etc.,
g |
, state or overgrown with noxious ve getation. |
we en a private market
148 . (1) Opening a new private mar ket or continuing to keep op p
without licence or contrary to licence.
148 (3) . Levy of fees in pr ivate market without a certificate.
150 - Sale or exposure for s ale in public or private market of any anima
l orarticle
without permission.
* 151 - Sale, etc., of articles in pu blic roads or places, after prohibition or withoutli
cence
. or contrary to regulations.
154 (b) Using any public place or road-side as a landing or halt ing place or as a
; cart-stand within prohibited distance.
155 (1) Opening a private cart-stand or continuing to keep open a private
cart-stand without licence or contrary to licence. °
157 ~ (a) Slaughtering, cutting up or skinning, etc., of animals outside public
slaughter-house in contravention of rules.
157 (b) Slaughtering of animals for purposes of sale without licence or contrary to licence.
158 (3) Unlawful destruction, etc., of number affixed on buildings.
158 (4) Failure to replace number when required to do so.
159 { : . 7(1) Stee for offensive or dangerous trade without licence orcontrary to
1 - vee60 Unlawful erection of factory, workshop,etc.
236 - Obstructin ; : a pers .
.: g
a
person in the use or enjoyment of a public road, market, well,tank, etc.
PTRAWINUETINENIAT
U GOVERNMENT GAZETTE EA
156 TAMIL NAD !
Subject. .
Section. Sub- .
section or clause.
(3) (1) (2) ,
, ate, i ol. 140 - Sending
infected child to scho
142 - Failure to give information of small pox.
to public sat : or other place dange
rous
143 (1) Failure to obey requ isition to fill in, etc., tank
health or safety. |
i . building or landin filthy
144 (1) Failure to obey req uisition to clear or cleanse, etc.,
g |
, state or overgrown with noxious ve getation. |
we en a private market
148 . (1) Opening a new private mar ket or continuing to keep op p
without licence or contrary to licence.
148 (3) . Levy of fees in pr ivate market without a certificate.
150 - Sale or exposure for s ale in public or private market of any anima
l orarticle
without permission.
* 151 - Sale, etc., of articles in pu blic roads or places, after prohibition or withoutli
cence
. or contrary to regulations.
154 (b) Using any public place or road-side as a landing or halt ing place or as a
; cart-stand within prohibited distance.
155 (1) Opening a private cart-stand or continuing to keep open a private
cart-stand without licence or contrary to licence. °
157 ~ (a) Slaughtering, cutting up or skinning, etc., of animals outside public
slaughter-house in contravention of rules.
157 (b) Slaughtering of animals for purposes of sale without licence or contrary to licence.
158 (3) Unlawful destruction, etc., of number affixed on buildings.
158 (4) Failure to replace number when required to do so.
159 { : . 7(1) Stee for offensive or dangerous trade without licence orcontrary to
1 - vee60 Unlawful erection of factory, workshop,etc.
236 - Obstructin ; : a pers .
.: g
a
person in the use or enjoyment of a public road, market, well,tank, etc.
PTRAWINUETINENIAT
U GOVERNMENT GAZETTE EA
156 TAMIL NAD !
Subject. .
Section. Sub- .
section or clause.
(3) (1) (2) ,
, ate, i ol. 140 - Sending
infected child to scho
142 - Failure to give information of small pox.
to public sat : or other place dange
rous
143 (1) Failure to obey requ isition to fill in, etc., tank
health or safety. |
i . building or landin filthy
144 (1) Failure to obey req uisition to clear or cleanse, etc.,
g |
, state or overgrown with noxious ve getation. |
we en a private market
148 . (1) Opening a new private mar ket or continuing to keep op p
without licence or contrary to licence.
148 (3) . Levy of fees in pr ivate market without a certificate.
150 - Sale or exposure for s ale in public or private market of any anima
l orarticle
without permission.
* 151 - Sale, etc., of articles in pu blic roads or places, after prohibition or withoutli
cence
. or contrary to regulations.
154 (b) Using any public place or road-side as a landing or halt ing place or as a
; cart-stand within prohibited distance.
155 (1) Opening a private cart-stand or continuing to keep open a private
cart-stand without licence or contrary to licence. °
157 ~ (a) Slaughtering, cutting up or skinning, etc., of animals outside public
slaughter-house in contravention of rules.
157 (b) Slaughtering of animals for purposes of sale without licence or contrary to licence.
158 (3) Unlawful destruction, etc., of number affixed on buildings.
158 (4) Failure to replace number when required to do so.
159 { : . 7(1) Stee for offensive or dangerous trade without licence orcontrary to
1 - vee60 Unlawful erection of factory, workshop,etc.
236 - Obstructin ; : a pers .
.: g
a
person in the use or enjoyment of a public road, market, well,tank, etc.
KHU TAMIL NADU GOVERNMENT GAZETTE EXI 156 Section. Sub- section or clause. . (3) (1) (2) 14° _ Sending infected child to school; 142 . Failure to give information of small P0X- . .i - r lace dangemus to public 143 (1) Failure to obey reqursrtron to tilt in. elm. tank Or (”he p health or safety. . -- buildin or land in filth 144 (1) Failure to obey reqursttron to clear or cleanse. etc.. 9 y ' state or overgrown with noxrous vegetation. . . ' te mak 148 (1) Opening a new private market or continuing ‘5 keep open a pnva r 9‘ without licence or contrary to licence. 148 (3) Levy of fees in private market without a certificate. 150 - Sale or exposure for sale in public or private market 01 any animal or article without permission. . 151 - Sale, etc. of articles in public roads or places, after prohibition or without licence or contrary to regulations. 154 (b) Using any public place or road-side as a landing or halting place or as a cart-stand within prohibited distance. 155 (1) Opening a private cart-stand or continuing to keep open a private cart—stand without licence or contrary to licence. 157 . (a) Siaughtering, cutting up or skinning, etc.. of 'animals outside public slaughter-house in contravention of rules. 152 (b) Starlightering of animals for purposes of sale without licence or contrary to rcence. 158 ‘ _ (3) Unlawful destruction, etc, of number affixed on buildings. 153 (4) Failure to replace number when required to do so. 159 (1) Usin a lace f ' ‘ '. ligencg. or ottensrve or dangerous trade wlthout licence or contrary to Five in 160 . . Unlawtul erection of factory, Workshop, Etc. O ne 236 ‘ I Obstruct' - "19 a person in the ‘ . use or enjoyment of a public road. market. well. One th tank, Etc.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3. For Sched
namely :— . ule Ill to the principal Act, the following Schedule shall be substituted,
“SCHEDULE 2 Ul
PENALTIES FOR CONTINUING BRANCHES,
[See section 245 (2).]
sei Sub-section Jause Subject. Fine which. .or ¢ . :
may be imposed.
| (i): (2) (3) ;
(4) 498 (1) Failure to obe
Five hundred
rupees,| 429 (1) Failure to Obey requisition to secure, lop or cut down dangeroustrees One hundred|
rupees.430 - Failure to obeyrequisition to fence building or land or trim, pruneor cut hedges Fifty rupees,and trees, or lower an enclosing wall. | 434 (1)(a) Unlawful building of wall or erecting of fence, etc., in or over Public road. Two hundre#l‘
rupees,| 431 (1)(b) Unlawful making of hole Or depositing of matter in Or upon public road. Fifty rupees.434 (1)(c) * Unlawful quarrying in any place near public road, etc. Two hundred
rupees.| 131 (1)(d) Unlawful erection of building over drain. Four hundred
rupees. 139 - > Failure to close place of Public entertainment.
Four hundred
rupees. 143 (1) Failure to obey requisition to fill in, etc., tank or other place dangerous to public One hundred, health or safety.
rupees. | 144 (1) Failure to obey requisition to clear or cleanse, elc., building or land in One hundred| filthy state or overgrown with noxious vegetation.
rupees. 148 (1) | Keeping open a private market without licence or contrary to licence, One thousand
rupees.
| in private market without a certificate. Five hundred 148 (3) Levy of fees in priva . . rupees
"50 . Sale or exposure for sale in public or private market of animal orarticle without Twenty permission.
Tupees, 195 i (1) Keeping open a private cart-stand without licence or contrary to licence. Fifty rupees.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3. For Sched
namely :— . ule Ill to the principal Act, the following Schedule shall be substituted,
“SCHEDULE 2 Ul
PENALTIES FOR CONTINUING BRANCHES,
[See section 245 (2).]
sei Sub-section Jause Subject. Fine which. .or ¢ . :
may be imposed.
| (i): (2) (3) ;
(4) 498 (1) Failure to obe
Five hundred
rupees,| 429 (1) Failure to Obey requisition to secure, lop or cut down dangeroustrees One hundred|
rupees.430 - Failure to obeyrequisition to fence building or land or trim, pruneor cut hedges Fifty rupees,and trees, or lower an enclosing wall. | 434 (1)(a) Unlawful building of wall or erecting of fence, etc., in or over Public road. Two hundre#l‘
rupees,| 431 (1)(b) Unlawful making of hole Or depositing of matter in Or upon public road. Fifty rupees.434 (1)(c) * Unlawful quarrying in any place near public road, etc. Two hundred
rupees.| 131 (1)(d) Unlawful erection of building over drain. Four hundred
rupees. 139 - > Failure to close place of Public entertainment.
Four hundred
rupees. 143 (1) Failure to obey requisition to fill in, etc., tank or other place dangerous to public One hundred, health or safety.
rupees. | 144 (1) Failure to obey requisition to clear or cleanse, elc., building or land in One hundred| filthy state or overgrown with noxious vegetation.
rupees. 148 (1) | Keeping open a private market without licence or contrary to licence, One thousand
rupees.
| in private market without a certificate. Five hundred 148 (3) Levy of fees in priva . . rupees
"50 . Sale or exposure for sale in public or private market of animal orarticle without Twenty permission.
Tupees, 195 i (1) Keeping open a private cart-stand without licence or contrary to licence. Fifty rupees.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3. For Sched
namely :— . ule Ill to the principal Act, the following Schedule shall be substituted,
“SCHEDULE 2 Ul
PENALTIES FOR CONTINUING BRANCHES,
[See section 245 (2).]
sei Sub-section Jause Subject. Fine which. .or ¢ . :
may be imposed.
| (i): (2) (3) ;
(4) 498 (1) Failure to obe
Five hundred
rupees,| 429 (1) Failure to Obey requisition to secure, lop or cut down dangeroustrees One hundred|
rupees.430 - Failure to obeyrequisition to fence building or land or trim, pruneor cut hedges Fifty rupees,and trees, or lower an enclosing wall. | 434 (1)(a) Unlawful building of wall or erecting of fence, etc., in or over Public road. Two hundre#l‘
rupees,| 431 (1)(b) Unlawful making of hole Or depositing of matter in Or upon public road. Fifty rupees.434 (1)(c) * Unlawful quarrying in any place near public road, etc. Two hundred
rupees.| 131 (1)(d) Unlawful erection of building over drain. Four hundred
rupees. 139 - > Failure to close place of Public entertainment.
Four hundred
rupees. 143 (1) Failure to obey requisition to fill in, etc., tank or other place dangerous to public One hundred, health or safety.
rupees. | 144 (1) Failure to obey requisition to clear or cleanse, elc., building or land in One hundred| filthy state or overgrown with noxious vegetation.
rupees. 148 (1) | Keeping open a private market without licence or contrary to licence, One thousand
rupees.
| in private market without a certificate. Five hundred 148 (3) Levy of fees in priva . . rupees
"50 . Sale or exposure for sale in public or private market of animal orarticle without Twenty permission.
Tupees, 195 i (1) Keeping open a private cart-stand without licence or contrary to licence. Fifty rupees.
. 580110" sub-section or clause, {1) (2) 123 (1) ‘ ‘29 (1) ‘ 130 ' ‘ 131 . (1)(a) 131 (Mi) " 131 (Ute) 1 131 (Did) . 139 - 143 (1) 144 (1) 143 (1) I» 145 (a) 150 . ‘56 (1)- 3. For Sched namely :— . ule III to the principal Act, the tolldwing Schedule shall be substituted. “SCHEDULE ~ Ill. PENALTIES FOR CONTINUING BRANCHES. [See section 245 (2).] Subject. Fl’fingfh Imposed. (3) . (4) Failure to obe Five hundred rupees. Failure to obey requisition to secure One hundred rupees. Fallure to obey requisilio n to fence building or land or trim. pmne or cut hedges and trees, or lower an enclosing wall. Unlawtul building at wall or erecting of fence. ele. , in or over public road. ng hundred { rupees. Unlawful making of hole _or depositing of matter in or upon public road. Fifty rupees. Unlawful quarrying in any place near public road, etc. Two hundred rupees. Unlawful erection at building over drain. Four hundred rupees. Failure to close place of public entertainment. Four hundred rupees. Failure to obey requisition to fill in, ete.. tank or other place dangerous to public One hundred health or salety. rupees. Failure to obey requisition to clear or cleanse. etc., building or land in One hundred fllthy state or overgrown with noxious vegetation. rupees. ' ri ale market without licence or contrary to licence. One thousand Keeping open a p v rupees. Levy of fees in private market without a certificate. Five hundred rupees. Sale or exposure for sale in public or private market at animal or article without Twenty ‘ ru ees. . permissnon. p Keeping open a private cart-stand without licence or contrary to llcence. Fifty rupees.
158 SSS TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Section. Sub- Subject. . section or clause. = tet.
(1) _ (2) (3)
159 (1) Using a place for an offensive or dangeroustrade without a licence or contrary
to licence.
160 a, Unlawful erection of factory, workshop, etc.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government,
Law Department.
158 SSS TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Section. Sub- Subject. . section or clause. = tet.
(1) _ (2) (3)
159 (1) Using a place for an offensive or dangeroustrade without a licence or contrary
to licence.
160 a, Unlawful erection of factory, workshop, etc.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government,
Law Department.
IL NADU GOVERNMENT GAZETTE EXTRAORDINARY TAM Section, _ Sub- Subject. » Fina w" section 7 ‘ .may 1) 0r clause. ”films 1 (1) (2) (3) (4) 159 (1) Using a place for an offenslve or dangerous trade without a licence or contrary Four hu to licence. rupees“ 160 - Unlawful erectian of lactory, workshop, etc. Two thou rupees . (By order of the Governor) S. DHEENADHAYALAN, Secretary to Government, Law Department.
F © ent O
fF TAMIL NADU : Regd. No.TNIC [Price: Rs, 6.40Pal
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY pusuisep By AUTHORITYa
ACTS:
No.
No.
No.
No.
No.
No.
_DTP—IV-2 Ex.(168)—1
CHENNAI, FRIDAY, MAY 30, 2008 Vaikasi 17, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
34 of 2008—Tamil Nadu Panchayats (Fourth Amendment) Act
35 of 2008—Tamil Nadu Municipal Laws (Second Amendment) Act
36 of 2008—Tamil Nadu Municipal Laws (Third Amendment) Act ..
37 of 2008—Tamil Nadu Municipal Laws (Fifth Amendment) Act
38 of 2008—Tamil Nadu Municipal Laws (Sixth Amendment) Act ..
39 of 2008—Tamil Nadu Panchayats (Seventh Amendment) Ac t
1135]
Pages.
. 137-138
144-142
143-146
. 147-150
F © ent O
fF TAMIL NADU : Regd. No.TNIC [Price: Rs, 6.40Pal
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY pusuisep By AUTHORITYa
ACTS:
No.
No.
No.
No.
No.
No.
_DTP—IV-2 Ex.(168)—1
CHENNAI, FRIDAY, MAY 30, 2008 Vaikasi 17, Thiruvalluvar Aandu—2039
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
34 of 2008—Tamil Nadu Panchayats (Fourth Amendment) Act
35 of 2008—Tamil Nadu Municipal Laws (Second Amendment) Act
36 of 2008—Tamil Nadu Municipal Laws (Third Amendment) Act ..
37 of 2008—Tamil Nadu Municipal Laws (Fifth Amendment) Act
38 of 2008—Tamil Nadu Municipal Laws (Sixth Amendment) Act ..
39 of 2008—Tamil Nadu Panchayats (Seventh Amendment) Ac t
1135]
Pages.
. 137-138
144-142
143-146
. 147-150
I © F TAMIL NADU ' [Regd. No. TN/CC ME eNT 0 . 2003 [Prlcoz Rs. 6. 40 Pa _ TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY CHENNAL FRIDAY, MAY 30, 2008 Vaikasi 17, Thiruvalluvar Aandu—2039 Part lV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS ‘ Pages, ACTS: No. 34 pf 2008‘Tamil Nadu Panchayals {Founh Amendmenl) A61 ., 136 N01 35 of 2008—Tamil Nadu Municipal Laws (Second Amendmenl) Acl 4, 137-138 No. 36 of 2008—Tamil Nadu Municipal Laws (Third Amendmem) Act .. 139 N01 37 of ZOOB—Tamil Nadu Municipal Laws (Filth Amendmenl) Acl 1, 141-142 No. 38 of 2008—Tamil Nadu Municipal Laws (Sixlh Amendment) Acl .‘ 143-146 No. 39 of ZOOB—Tamil Nadu Panchayals (Seventh Amendment) Acl .1 147450 135 :DTR—Iv-z Ex. (168)—1 , l 1
Shorttitle and
commence-
ment.
Amendmentof
section 165.
Insertion of
new
section 166-A.
EXTRAORDINARY
TAMIL NADU GO VERNMENT GAZ
ETTE
e Tamil Nadu Leg islativ
h May 2008 and is here
e Assembly received the assent of the
The following Act of th by published for general information:—
Governor on the 29 t
ACT No. 34 OF 2008.
du Panchayats Act, 19 94.
An Act further t o amend the Tam
il Na
# Tamil Nadu in the Fift y-ninth Year
d by the Legislative A ssembly of the State
0 Be it enacte
ndia as follows—of the Republic of |
4. (1) This Act may be called the Tamil Nadu
Panc
Act, 2008.
(2) It shall come int
by notification, appoint.
2. Insection 165 of the Tamil Nadu Pa nchayats
the principal Act), sub-section (2) sha ll be omitted.
3. After section 166 of the princ ipal Act, the following section sha
ll b
namely :—
hayats (Fourth Amendment)
o force on such date as t he State Government may
,
e inserted,
g of Panchayats.—The Govern ment
“466-A. Annual report of the functionin rt on the functioning
shall lay on the table of the Legislative Ass embly, an annual repo
of the panchayats in the State.”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Act, 1994 (hereinafter re ferred to as.
Act
21 of 1994,
Shorttitle and
commence-
ment.
Amendmentof
section 165.
Insertion of
new
section 166-A.
EXTRAORDINARY
TAMIL NADU GO VERNMENT GAZ
ETTE
e Tamil Nadu Leg islativ
h May 2008 and is here
e Assembly received the assent of the
The following Act of th by published for general information:—
Governor on the 29 t
ACT No. 34 OF 2008.
du Panchayats Act, 19 94.
An Act further t o amend the Tam
il Na
# Tamil Nadu in the Fift y-ninth Year
d by the Legislative A ssembly of the State
0 Be it enacte
ndia as follows—of the Republic of |
4. (1) This Act may be called the Tamil Nadu
Panc
Act, 2008.
(2) It shall come int
by notification, appoint.
2. Insection 165 of the Tamil Nadu Pa nchayats
the principal Act), sub-section (2) sha ll be omitted.
3. After section 166 of the princ ipal Act, the following section sha
ll b
namely :—
hayats (Fourth Amendment)
o force on such date as t he State Government may
,
e inserted,
g of Panchayats.—The Govern ment
“466-A. Annual report of the functionin rt on the functioning
shall lay on the table of the Legislative Ass embly, an annual repo
of the panchayats in the State.”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Act, 1994 (hereinafter re ferred to as.
Act
21 of 1994,
Short title and commence- ment. Amendment of section ‘65. Insertion al n e w section 166-A ETTE EXTRAORDINARY TAMIL NADU GOVERNMENT GAZ sembly received the assent of the Nadu Legislative As _ _ d for general mfomratlon:— The following Act of the Tamil _ 008 and is hereby publrshe Governor on the 29m May 2 ACT No. 34 OF 2008. d the Tamil Nadu Panchayats Act, 1994. An Act further to amen Tamil Nadu in the Fifty-ninth Year BE it enacted by the Legislative Assembly ofthe State of of the Republic of india as follows:— 1. (1) This Act may be called the Tamil Nadu Panc Acl, 2008. (2) it shall come into force on such date by notification, appoints 2. in section 165 of the Tamil Nadu Panchayats Act. 1994 ( the principal Act), sub-section (2) shall be omitted i the principal Act, the following section shall be inserted, hayats (Fourth Amendment) as the State Government mayw 3. After section 166 0 namely :— “156vAr Annual report of the functioning of Panchayatsr— shall lay on the table of the Legislative Assembly, an annual report 0 of the panchayats in the State". The Govemment n the functioning (By order of the Governor) S. DHEENADHAYALANV Secretary to Government, Law Department hereinafter referred to as_ Tamil Nadu Act 21 of 1994,
)
Danadu f
vel
? of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
he following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th May 2008 andis hereby published for general information:—
ACT No. 39 OF 2008
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Amendment) Act, 2008.
7 (2) It shall come into force on such date as the State Government may, by notification, appoint. ;
2. In section 34 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),—
(1) for sub-section (2), the’ following sub-section shall be substituted, namely:—
“(2) A person who having held an office under the GovernmentofIndia or under the Governmentof any State has been dismissed for corruption orfor disloyalty to the State Shall be disqualified for election as a memberorfor holding office as a memberfor a period of five years from the date of such dismissal.”.:
(2) sub-section (3) shall be omitted.
3. In section 35 of the principal Act, for the expression “five years”, the expression “six years” shall be substituted.
4. In section 37 of the principal Act, for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:—
“(1) A person convicted of an offence punishable under—
(a) section 153-A (offence of promoting enmity between different groups on ground of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony) or section 171-E (offence of bribery) or section 171-F (offence of undue influence or personation at an election) or sub-section (1) or sub-section (2) of section 376 or section 376-A or section 376-B or section 376-C or section 376-D or section 498-A (offence of cruelty towards a woman by husbandorrelative of a husband) or sub-section (2) or sub-section (3) of section 505 (offence of making statement creating or promoting enmity, hatred or ill-will between classes or offence relating to such Statement in any, place of worship or in any assembly engagedin the performance of religious worship or religious ceremonies) of the Indian Penal Code (Central Act XLV of 1860); or
(b) the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955) which provides for punishment for the preaching and practice of “untouchability’, and for the enforcement of any disability arising therefrom; or
(c) section 11 (offence of importing or exporting prohibited goods) of the Customs Act, 1962 (Central Act 52 of 1962); or
(d) sections 10 to 12 (offence of being a member of an association declared unlawful, offence relating to dealing with funds of an unlawful association or offence relating to contravention of an order made in respect of a notified place) of the Unlawful Activities (Prevention) Act, 1967 (Central Act 37 of. 1967); or
(e) the Foreign Exchange (Regulation) Act, 1973 (Central Act 46 of 1973); or the Foreign Exchange ManagementAct, 1999 (Central Act 42 of 1999); or
(f) the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985); or
(g) section 7 (offence of contravention of the provisions of sections 3 to 6) of the Religious Institutions (Prevention of Misuse) Act, 1988 (Central Act 41 of 1988); or
(h) section 125 (offence of promoting enmity between classes in connection with the election) or section 135 (offence of removal of ballot-papers from polling stations) or section 135-A (offence of booth capturing) or clause (a) of sub-section (2) of section 136
. (offence of fraudulently defacing or fraudulently destroying any nomination paper) of the Representation of the People Act, 1951 (Central Act 43 of 1951): or
147,
Shorttitle and commence-
ment.
Amendmentof section 34.
Amendmentof
section 35.
Amendmentof
section 37.
)
Danadu f
vel
? of 1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
he following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th May 2008 andis hereby published for general information:—
ACT No. 39 OF 2008
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Amendment) Act, 2008.
7 (2) It shall come into force on such date as the State Government may, by notification, appoint. ;
2. In section 34 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),—
(1) for sub-section (2), the’ following sub-section shall be substituted, namely:—
“(2) A person who having held an office under the GovernmentofIndia or under the Governmentof any State has been dismissed for corruption orfor disloyalty to the State Shall be disqualified for election as a memberorfor holding office as a memberfor a period of five years from the date of such dismissal.”.:
(2) sub-section (3) shall be omitted.
3. In section 35 of the principal Act, for the expression “five years”, the expression “six years” shall be substituted.
4. In section 37 of the principal Act, for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:—
“(1) A person convicted of an offence punishable under—
(a) section 153-A (offence of promoting enmity between different groups on ground of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony) or section 171-E (offence of bribery) or section 171-F (offence of undue influence or personation at an election) or sub-section (1) or sub-section (2) of section 376 or section 376-A or section 376-B or section 376-C or section 376-D or section 498-A (offence of cruelty towards a woman by husbandorrelative of a husband) or sub-section (2) or sub-section (3) of section 505 (offence of making statement creating or promoting enmity, hatred or ill-will between classes or offence relating to such Statement in any, place of worship or in any assembly engagedin the performance of religious worship or religious ceremonies) of the Indian Penal Code (Central Act XLV of 1860); or
(b) the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955) which provides for punishment for the preaching and practice of “untouchability’, and for the enforcement of any disability arising therefrom; or
(c) section 11 (offence of importing or exporting prohibited goods) of the Customs Act, 1962 (Central Act 52 of 1962); or
(d) sections 10 to 12 (offence of being a member of an association declared unlawful, offence relating to dealing with funds of an unlawful association or offence relating to contravention of an order made in respect of a notified place) of the Unlawful Activities (Prevention) Act, 1967 (Central Act 37 of. 1967); or
(e) the Foreign Exchange (Regulation) Act, 1973 (Central Act 46 of 1973); or the Foreign Exchange ManagementAct, 1999 (Central Act 42 of 1999); or
(f) the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985); or
(g) section 7 (offence of contravention of the provisions of sections 3 to 6) of the Religious Institutions (Prevention of Misuse) Act, 1988 (Central Act 41 of 1988); or
(h) section 125 (offence of promoting enmity between classes in connection with the election) or section 135 (offence of removal of ballot-papers from polling stations) or section 135-A (offence of booth capturing) or clause (a) of sub-section (2) of section 136
. (offence of fraudulently defacing or fraudulently destroying any nomination paper) of the Representation of the People Act, 1951 (Central Act 43 of 1951): or
147,
Shorttitle and commence-
ment.
Amendmentof section 34.
Amendmentof
section 35.
Amendmentof
section 37.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The (allowing Act of the Ta Nadu Le a ve Assembly received the assent of the Governor on the 29111 May 2008 and Is hereby published for general information:— ACT No. 39 OF 2008 An Act funher to amend the Tamil Nadu Panchayars Act, 1594 as it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of lndia as follows:~ 147 1. (1) This Act may be called the Tamil Nadu Panchayats (Seventh Amendment) Act. Short title and 2003. commence- (2) Itgzfil come into force on such date as the State Government may. by notification. appoint. 2. in section 34 of the Tamil Nadu Fanchayats Act. 1994 (hereinafter referred to as A the principal Act).— (1) for subsection (2). the' following subsection shall be substituted. namely:— "(2) A person who having held an office under the Government of India or under the Government of any State has been dismissed for corruption or for disloyalty to the State shall be disqualified for election as a member or for holding office as a member for a period of five years from the date of such dismissal"; (2) subsection (3) shall be omitted. menl. mendment of section 34. 3. In section 35 of the principal Act. for the expression "five years". the expression Amendment 0‘ “six years" shall be substituted. d. In section 37 of the principal Act. for sub-sections (1) and (2). the following sub-sections shall be substituted. namely:— "(1) A person convicted of an offence punishable under— (a) section 153-A (offence of promoting enmity between different groups on ground of religion. race. place of binh. residence. language. etc.. and doing acts prejudicial to maintenance of harmony) or section 171-E (offence of bribery) or section 171-F (offence of undue influence or personation at an election) or sub-section (1) or sub-section (2) of section 376 or section 376-A or section 376-8 or section 376-0 or section 3760 or section 498-A (offence of cruelty towards a woman by husband or relative of a husband) or sub-section (2) or sub-section (3) of section 505 (offence of making statement creating or promoting enmity. hatred or ill-will between classes or offence relating to such statement in any,place of worship or in any assembly engaged in the performance ol religious worship or religious ceremonies) of the Indian Penal Code (Central Act XLV of 1860); or (b) the Protection of Civil Rights Act, 1955 (Central Act XXII of 1955) which provides for punishment for the preaching and practice of “uniouchabilily', and for the enforcement of any disability arising therefrom; or (c) section 11 (offence of importing or exporting prohibited goods) of the Customs Act. 1962 (Central Act 52 of 1962); or ((1) sections 10 to 12 (offence of being a member of an association declared unlawful. offence relating to dealing with funds of an unlawful association or offence relating to contravention of an order made in respect of a notified place) of the Unlawful Activities (Prevention) Act. 1967 (Central Act 37 of 1967): or (e) the Foreign Exchange (Regulation) Act. 1973 (Central Act 46 of 1973); or the Foreign Exchange Management Act. 1999 (Central Act 42 of 1999); or (f) the Narcotic Drugs and Psychotropic Substances Act. 1985 (Central Act 61 of 1985): or (9) section 7 (offence of contravention of the provisions of sections 3 to 6) of the Religious Institutions (Prevention of Misuse) Act. 1988 (Central Act 41 of 1988): or (h) section 125 (offence of promoting enmity between classes in connection with the election) or section 135 (offence of removal of ballot-papers from polling stations) or section 135-A (offence of booth capturing) or clause (a) of sub-section (2) of section 136 . (offence of fraudulently defacing or fraudulently destroying any nomination paper) oi the Representation of the People Act. 1951 (Central Act 43 of 1951); or section 35. Amendment of section 3’.
Substitution of
section 38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(i) section 6 (offence of conversion of a place of worship) of the Places of
Worship (Special Provisions) Act, 1991 (Central Act 42 of 1991); or
(ji) section 2 (offence of insulting the Indian National Flag or the Constitution
of India) or section 3 (offence of preventing singing of National Anthem)of the Prevention
of Insults to National Honour Act, 1971 (Central Act 69 of 19 71); or
(k) the Prevention of Corruption Act, 1988 (Central Act 49 of 1988); or
(I) any law providing for the prevention of hoarding or prof iteering; or
(m) any law relating to the adulteration of food or drugs; or
(n) any provisions of the Dowry Prohibition Act, 1961 (Central Act 28 of 1961)
shall be: disqualified for election as a member, where the co nvicted person is
sentenced to—
(i). only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
Explanation.— \|n this sub-section,—
(a) “law providing for the prevention of hoarding or profiteering” meansanylaw,
or any order, rule or notification having the force of law, providing for—
(i) the regulation of production or manufacture of any essential co mmodity;
(ii) the control of price at which any essential commodity may be boughtorsold ;
(iii) the regulation of acquisition, possession,storage, transport,distribution,
disposal, use or consumption of any essential commodity;
(iv) the prohibition of the withholding from sale of any essential commodity
ordinarily kept for sale; .
(b) “drug” has the meaning assigned to it in the Drugs and Cosmetics Act,
4940 (Central Act 23 of 1940); (c) “essential commodity” has the meaning assigned to it in the Essential
Commodity Act, 1955 (Central Act 10 of 1955);
‘(d) “food” has the meaning assigned toit in the Prevention of Food Adulteration
Act, 1954 (Central Act XXXVII of 1954).
(2) A person convicted of any offence and sentenced to imprisonmentfor not less
than two years other than any offence referred to in sub- section (1) shall be disqualified
for election as a member from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.”.
5. For section 38 of the principal Act, the following section shall be substituted,
namely:—
38. Disqualification of members.—(1) A member convicted of an offence as
described under sub-section (1) of section 37 shall be disqualified, where the convicted
memberis sentenced to—
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
(2) A memberconvicted of any offence and sentenced to imprisonmentfor not less
than two years other than any offence referred to in sub- section (1) of section 37 shall be
disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.
(3) Subject to the provisions of section 41, a membershall cease to hold office as
such, if he—
(a) becomes of unsound mind, or a deaf-mute;
(b) applies to be adjudicated, or is adjudicated, as an insolvent;
Substitution of
section 38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(i) section 6 (offence of conversion of a place of worship) of the Places of
Worship (Special Provisions) Act, 1991 (Central Act 42 of 1991); or
(ji) section 2 (offence of insulting the Indian National Flag or the Constitution
of India) or section 3 (offence of preventing singing of National Anthem)of the Prevention
of Insults to National Honour Act, 1971 (Central Act 69 of 19 71); or
(k) the Prevention of Corruption Act, 1988 (Central Act 49 of 1988); or
(I) any law providing for the prevention of hoarding or prof iteering; or
(m) any law relating to the adulteration of food or drugs; or
(n) any provisions of the Dowry Prohibition Act, 1961 (Central Act 28 of 1961)
shall be: disqualified for election as a member, where the co nvicted person is
sentenced to—
(i). only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
Explanation.— \|n this sub-section,—
(a) “law providing for the prevention of hoarding or profiteering” meansanylaw,
or any order, rule or notification having the force of law, providing for—
(i) the regulation of production or manufacture of any essential co mmodity;
(ii) the control of price at which any essential commodity may be boughtorsold ;
(iii) the regulation of acquisition, possession,storage, transport,distribution,
disposal, use or consumption of any essential commodity;
(iv) the prohibition of the withholding from sale of any essential commodity
ordinarily kept for sale; .
(b) “drug” has the meaning assigned to it in the Drugs and Cosmetics Act,
4940 (Central Act 23 of 1940); (c) “essential commodity” has the meaning assigned to it in the Essential
Commodity Act, 1955 (Central Act 10 of 1955);
‘(d) “food” has the meaning assigned toit in the Prevention of Food Adulteration
Act, 1954 (Central Act XXXVII of 1954).
(2) A person convicted of any offence and sentenced to imprisonmentfor not less
than two years other than any offence referred to in sub- section (1) shall be disqualified
for election as a member from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.”.
5. For section 38 of the principal Act, the following section shall be substituted,
namely:—
38. Disqualification of members.—(1) A member convicted of an offence as
described under sub-section (1) of section 37 shall be disqualified, where the convicted
memberis sentenced to—
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be
disqualified for a further period of six years since his release.
(2) A memberconvicted of any offence and sentenced to imprisonmentfor not less
than two years other than any offence referred to in sub- section (1) of section 37 shall be
disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.
(3) Subject to the provisions of section 41, a membershall cease to hold office as
such, if he—
(a) becomes of unsound mind, or a deaf-mute;
(b) applies to be adjudicated, or is adjudicated, as an insolvent;
Substitution oi section 33. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY (i) section 6 (offence of conversion of a place at worship) 0! the Places 5, Worship (Special Provisions) Act. 1991 (Central Act 42 of 1991); or 0) section 2 (oilence of insulting the Indian National Flag of the Constitution 01 India) or section 3 (oflence at preventing singing 01 National Anthem) oi the Prevention of insults to National Honour Act. 1971 (Central Act 69 of 1971); or (k) the Prevention of Corruption Act. 1988 (Central Act 49 oi 1988); or (I) any law providing for the prevention oi hoarding or profiteering; or (m) any law relating to the adulteration of food or drugs; or (n) any provisions of the Dowry Prohibition Act, 1951 (Central Act 28 at 1961) shall be disqualified lor election as a member. where the convicted person is sentenced to— (i) only fine. for a period of six years from the date 01 such conviction; (ii) imprisonment. from the date of such conviction and shall continue to be disqualified for a further period oi six years since his release. Explanation.— In this sub-section.— (a) "law providing for the prevention of hoarding or profiteering" means any law. or any order. rule or notification having the iorce ol law. providing for— (i) the regulation at production or manufacture of any essential commodity; (ii) the control ol price at which any essential commodity may he bought or sold; (Iii) the regulation ol acquisition. possession. storage.transpol1. distribution, disposal. use or consumption of any essential commodity; (iv) the prohibition of the withholding from sale at any essential commodity ordinarily kept (or sale; - (b) “drug” has the meaning assigned to it in the Drugs and Cosmetics Act. 1940 (Central Act 23 at 1940); _ (c) "essential commodity“ has the meaning assigned to it in the Essential Commodity Act. 1955 (Central Act 10 of 1955): '(d) “food” has the meaning assigned to it in the Prevention of Food Adulteration Act, 1954 (Central Act XXXVII of 1954). (2) A person convicted of any ofience and sentenced to imprisonment for not less than two years other than any offence referred to in sub- section (1) shall be disqualified for election as a member from the date of such conviction and shall continue to be disqualified for a iurther period 01 six years since his release". 5. For section 38 of the principal Act. the following section shall be substituted. namely:— "38. Disqualification oI members—(1) A member convicted 01 an offence as described under subsection (1) at section 37 shall be disqualified, where the convicted member is sentenced to— (i) only fine. for a period oi six years from the date of such conviction; (ii) imprisonment, from the date of such conviction and shall continue to be disqualified tor a lunher period at six years since his release. (2) A member convicted of any offence and sentenced to imprisonment tor not less than two years other than any offence reierred to in sub- section (1) oi section 37 shall be disqualified from the date of such conviction and shall continue to be disqualified tor a turther period of six years since his release. (3) Subject to the provisions 01 section 41. a member shall cease to hold office as such. it he— (a) becomes oi unsound mind. or a deaf-mute; (b) applies to be adjudicated. or is adjudicated. as an insolvent:
TAMIL NADU GOVERNMENT GAz oO (C) acquires any interest j
being done for, any panch company of except as per:
ETTE EXTRAORDINA,:Y ~ 149 n any subsisting contract made with or any workayat except as a shareholder (other than a director) in amitted by rules made under this Act.
(d) is employedA as paid legal practitioner on behalf of the Panchayat or as legal practitioner against any panchayat:
(e) is found that he does notbelong to Scheduled Caste or Scheduled Tribe,but has been elected from the Seat reserved for Scheduled Caste or Scheduled Tribe:(f) is appointed as an officer or servant under this Act; (9)be ceasesto residein the village, Panchayat union or the district, as the casemay be;
(h) fails to Pay arrears of any kind due by him, (otherwise than in fiduciarycapacity) to a panchayatwithin thre
Provided that no meeting from which a member absented himself shall be countedagainst him underthis clause if— (i) due notice of that meeting was not given to him: or (ii) the meeting was held after giving shorter notice than that prescribed for anordinary meeting; or
(ili) the meeting was held on a requisition of members.”. e6. In section 39 of the principal Act,—
Amendmentof (1) in sub-section(1) (b) of section 38”, the Section 39.expression “sub-section (1) shall be substituted;
pression “under clause (j) of section 38", theof sub-section (3) of section 38" shall be substituted. 7. For section 41 of the
. for the expression “clause (a) or clause or sub-section (2) of section 38”
(2) “in sub-section (2), for the ex expression"under clause (i)
principal Act, the following section shall be Substituted, Substitution ofnamely:— section 41.
“41 Authority to decide Questions of disqualification or cessation ofmembers,—
(1) If any question arises as to whether any person who has beenelected as amember of a panchayat or who becomes a member of a panchayatis not qualified or hasbecome disqualified under section 33 or section 34 or section 35 or sub-section (3) ofsection 38 or 38-A or cessation under section 40, the question shall be referred by theInspector to the Government whose decision shall be final. (2) Before taking any such decision on such question, the Governmentshall obtainthe opinion of the Tamil Nadu State Election Commission and Shall act according tosuch opinion.”.
8. After section 41 of the principal Act, the following sections shall be inserted, Insertion ofnamely:— new sections
y:
41-A, 41-B, 41-C and“41-A, Powers of the Tamil Nadu State Election Commission.— 41-D.
(1) Where in connection with the tendering of any opinion to the Government under section 41, the Tamil Nadu State Election Commission considers it necessary or properto make an inquiry, and the Tamil Nadu State Election Commission is Satisfied that on the basis of the affidavits filed and the documents produced in such inquiry by the parties Concerned ‘of their own accord, it cannot come to a decisive opinion on the matter which is being inquired into, the Tamil Nadu State Election Commission shall haves (or “ Purposes of such inquiry, the powersofa civil court, while trying a suit under the Co eo Civil Procedure, 1908 (Central ActV of 1908), in respect of the following matters, namely:—
(a) summoning and enforcing the attendance of any person and examining him On oath;
r TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINA.:Y _ 149 (c) acquires any interest in an belng done for. any pancha y subsisting contract made with or any work company or except as permi yat except as a shareholder (other than a director) in a tted by rules made under this Act. (d) is employed .. ‘ as paid legal practitioner on behalf of the panchayat or as legal practitioner against any panchayat; (t) is appointed as an officer or servant under this Act: be (9) ceases to reside in the village. panchayat union or the district. as the case may : alter the said date: Provided that no meeting'lrom which a member absented himself shall be counted against him under this clause if— ~ (i) due notice of that meeting was not given (ii) the meeting was held after giving shorter notice than that prescribed for an ordinary meeting; or to him; or (iii) the meeting was held on a requisition of members“. . 6. In section 39 of the principal ACL— Amendmentot (1) in subsection (1). for the expression "clause (a) or clause (b) of section 38". the seam" 39' expression "sub section (1) or subsection (2) of section 38" shall be substituted; (2) “in subsection (2). for the ex expression“under clause (i) of sub-section 7. For section 41 ot the pression “under clause (j) of section 38". the (3) of section 38" shall be substituted. principal Act. the following section shall be substituted. Substitution of namely:— section 41. “41 Authority to decide Questions of disqualification or cessation of members.— (1) If any question arises as to whether any person who has been elected as a member of a panchayat or who becomes a member of a panchayat is not qualified or has become disqualified under section 33 or section 34 or section 35 or subsection (3) of section 38 or (SB-A or cessation under section 40. the question shall be referred by the Inspector to the Government whose decision shall be final. (2) Before taking any such decision on such question. the Government shall obtain the opinion of the Tamil Nadu State Election Commission and shall act according to such optnionl 8. Alter section 41 of the principal Act. the following sections shall be inserted. Insertion cl namel ._ new sections . y‘ 41-A. ai-e. 41~C and “41-A. Powers of the Tamil Nadu State Election Commission.— 41.9 (1) Where in connection with the tendering of any opinion to the Government under section 41. the Tamil Nadu Slate Election Commission considers it necessary or proper to make an inquiry. and the Tamil Nadu State Election Commission Is satisfied that on the basis of the affidavits filed and the documents produced In such Inquiry by the parties concerned 'of their own accord. it cannot come to a decisive opinion on the matter which is being inquired into, the Tamil Nadu State Election.Com-unissuon‘shall hazecfo‘ri the Purposes of such inquiry. the powers of a civrl court. whrle trying a suit under t e 0 lab Civil Procedure. 1908 (CEnlral Act V of1908). in respect of the followtng matters. name y.~ (a) summoning and enforcing the attendance ol any person and examining him On oath;
150 TAMIL NADU GO VERNMENT GAZETTE EXTRA
ORDINARY
cument or other material
(b) requiring the discovery and production of any do
object producible as evidence:
(c) receiving evidence on affidavi ts;
2 urt or office: (d) requisitioning any public record or a Copy thereof from any court 9
. oT oi S$ or documenis. (e) issuing commissions for the examination
of witnesse I
Commission shall als o have the power to
hich may be claimed by that person under
information on such point s or matiers as
may be useful for, or relevent
(2) The Tamil Nadu State Election
require any person, subject to any privilege wi
any law for the time being in force, to furnish at ic
in the opinion of the Tamil Nadu State Electio n Commission
to, the subject-matter of the inquiry. . = = chy! ur
(3) The Tamil Nadu State Election Commission shall be deemed to
be 4 cml court
and when any such offence, as is described in section 175, section 178, Seckones
section 180 or section 228 of the Indian Penal Code (Central Act XLV of 1860).
is committed in the view or presence of the Tamil Nadu State Election Commission, ine
Tamil Nadu State Election Commission may after recording the facts constituting ‘me
offence and the statement of the accused as provided f or in the Code of Criminal
Procedure, 1973 (Central Act 2 of 1974), forwa rd the case to a Magistrate having jurisdictio
n
to try the same and the Magistrate to whom any such case is forwarded shall process to
hear the complaint against the accursed as if the case had be en forwarded to him under
section 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
(4) Any proceeding before the Tamil Nadu State Election Co mmission shall be
deemedto be a judicial proceeding within the meaning of section 493 and s ection 228 of
the Indian Penal Code (Central Act XLV of 1860).
41-B. Statements made by person to the Tamil Nadu State Election
Commission.— No statement made by a person in the course of giving evidence before
the Tamil Nadu State Election Cornmission shall subject him to, or be used against him in,
any civil or criminal proceeding except a prosecution for giving false evidence by such
statement:
Provided that the statement—
(a) is madein reply to a question which he is required by the Tamil Nadu State Election Commission to answer, or
(b) is relevant to the subject-matter of the inquiry.
41-C. Procedureto be followed by the Tamil Nadu State Election Commission.—
The Tamil Nadu State Election Commission shall have the power to requlate its own procedure (including the fixing of places andtimesofits sittings and deciding whether to sit in public or in private).
41-D. Protection of action taken in goodfaith.—Nosuit, prosecution or other legal proceeding shall lie against the Tamil Nadu State Election Commission or any person acting under the direction of the Tamil Nadu State Election Commission in respect of anything whichis in goodfaith doneor intended to be done in pursuance of the foregoing provisions of sections 41-A to 41-C or of any order made thereunder or in respect of the
" tendering of any opinion by the Tamil Nadu State Election Commission to the Government or in respect of the publication, by or under the authority of the Tamil Nadu State Election Commission of any such opinion, paper or proceedings.”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government.
Law Department.
PRINTED AND PUBLISHED BY THE SPECIAL COMMISSIONER AND COMMISSIONER OFST,ON BEHALF OF THE GOVERNMENT OF TAMIL NADUa
150 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY (b) requiring the discovery and production of any document or other ma object producible as evidence; (c) receiving evidence on affidavits; (d) requisitioning any public record or a copy thereof from any court or omce: , ‘ ' ‘ -' .- ‘n , (e) issuing commissions (or the examination or witnesses c docume ls Commission shall also have the pow. . to which may be claimed by that person under sh information on such points or matters as y be useful for. or relevant (2) The Tamil Nadu State Election require any person. subject to any privilege any law for the lime being in lorce. to fumi ‘ _ in the opinion of the Tamil Nadu State Election Commission ma to. the subject-matter of the inquiry, (3) The Tamil Nadu State Election Commission shall-pa deamad‘to be e cor! c111 and when any such offence. as is described in section 11:). section :18. SCCtIunFRI:, section 180 or section 228 of the Indian Penal Code (Central IACK XLV,°f.1d‘P)' is committed in the view or presence of the Tamil Nadu State Election Commission, _ _ Tamil Nadu State Election Commission may after recording the facts consti‘mung tn: offence and the statement at the accused as prowded for in the Code or Comma] Procedure. 1973 (CentralAct 2 of 1974). forward the case to a Magistrate hairing iunsdiaion to try the same and the Magistrate to whom any such case is forwarded shall process to hear the complaint against the accursed as if the case had been forwarded to him under section 346 of the Code of Criminal Procedure. 1973 (Central Act 2 of 1974). (4) Any proceeding before the Tamil Nadu State Election Commission shall be deemed to be a judicial proceeding within the meaning of section 193 and section 228 of the Indian Penal Code (Central AC: XLV of 1860). 41—B. Statements made by person to the Tamil Nadu State Election Commission.— No statement made by a person in the course of giving evidence before the Tamil Nadu State Election Commission shall subject him to. or be used against him in. any civil or criminal proceeding except a prosecution lor giving lalse evidence by 53:31 statement: Provided that the statement— (a) is made in reply to a question which he is required by the Tamil Nadu State Election Commission to answer. or (b) is relevant to the subject-matter oi the inquiry 41-C, Procedure to be {allowed by the Tamil Nadu State Election Commission.— The Tamil Nadu State Election Commission shall have the power to regulate its own procedure (including the fixing ol places and times of its sittings and deciding whether to sit in public or in private). 41-D. Protection election taken in gaodlaith.—No suit. prosecution or other legal proceeding shall lie against the Tamil -Nadu State Election Commission or any person acting under the direction 01 the Tamil Nadu State Election Commission in respeCt of anything which is in good faith done or intended to be done in pursuance of the loregoin provisions of sections 41-A to 41-C or oi any order made thereunder or in respect of mi tendering of any opinion by the Tamil Nadu State Election Commission to the Government or in respect of the publication by or under the authority of the Tam' ‘ . _ _ .‘ il Nad Commission of any such opinion. paper or proceedings}. u State EIemon (By order of the Governor) S. DHEENADHAYALAN. Secretary to Govemment, Law Department. pRINTED AND PUBLlSHED BY THE SPECIAL COMMlSSlONERA ON BEHALF OF THE GOV ND COMMISSIONER OF STATIONERY AND ERNMENT OF TAMIL NADU
g © ®
weraNMENT OF TAMIL NADU [Regd. No. TN/CCN/117/2006-08. 60 2008 : {Price: Rs. 21.60 Paise.
TAMii. NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep By AUTHORITY
—
364) CHENNAI, TUESDAY, DECEMBER2, 2008 Karthigai 17, Thiruvalluvar Aandu-2039
_—
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS _ Pages. iors: |
No. 47 of 2008—Tamil Nadu Paymentof Salaries (Second Amendment) Act... .. - ” 222-223
No. 48 of 2008—Tamil Nadu Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage or Loss to Property) Act . . 225-226
No. 49 of 2008—Tamil Nadu Value Added Tax (Second Amendment) Act - os “ 227-228
No. 50 of 2008—Tamil Nadu Value Added Tax (Third Amendment) Act on 7 = 229
No. 51 of 2008—Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation of Seats in Educational Institutions including Private Educational Institutions and of appointments
or posts in the services under the State) Amendment Act . . . 231-232
No. 52 of 2008— Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act .. . . ee . 233
No. 53 of 2008—Tamil Nadu Appropriation (No.3) Act .. . . . . 235-240
No. 54 of 2008—ChennaiCity Police (Extension to the Chennai City Suburban Area) Act, .. 7 241-245
No. 55 of 2008—Tamil Nadu Municipal Corporations Laws (Amendment) Act... < . 247-251
No. 56 of 2008—Tamil Nadu Laws (Special Provisions) Act we . . . 253-256
No. 57 of 2008—Tamil Nadu Municipal Laws (Seventh Amendment) Act . . 257-258
No. 58 of 2008—Tamil Nadu Panchayats (Eighth Amendment) Act.. . x : 259
No. 59 of 2008—Tamil Nadu Panchayats (Ninth Amendment) Act.. 7 . 7 261
No. 60 of 2008—Tamil Nadu Sales Tax (Settlement of Arrears) Act on La 7 263-266
No. 61 of 2008—Tamil Nadu Town and Country Planning (Amendment) Act. oa 267-268
No. 62 of 2008—Tamil Nadu Co-operative Societies (Third Amendment) Act. . c 269-273
TP1V.2 Bx, (364) [221]
a
© . ERNMENT or TAMIL NADU [Regd. No. TN/CCN/117/2006-08. . (Price: Rs. 21.60 Paise. TAMiL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY q? CHENNAI TUESDAY DECEMBER 2, 2008 Karthigai 17 Thiruvalluvar Aandu—2039 M— Part IV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS , P59” . tars: No. 47 ot 2008—Tamil Nadu Payment of Salaries (Second Amendment) Act .. .. .. .i 222‘22‘3 No, 48 oi 2008—Tamil Nadu Medicare Service Persons and Medicare Service institutions (Prevention of Violence and Damage or Loss to Property) Act ., ., 225'226 Not 49 ot ZDOS—Tamil Nadu Value Added Tax (Second Amendment) Act .t t. .. 227-223 No. 50 ct zoos—Tam” Nadu Value Added Tax (Third Amendment) Act .. V. ., 229 Nd 51 nt Zoos—Tamil Nadu Backward Class Christians and Backward Class Muslims (Reservation cl Seats in Educational Institutions including Private Educational institutions and of appointments or posts in the services under the State) Amendment Act .t .. A. .. 231-232 No.52 of 2008- Tamil Nadu Co- -operative Societies (Appointment of Special Officers) Second Amendment Act .. V V. .. .. .. .. .i 233 No. 53 of Zoos—Tamil Nadu Appropriation (No.3) Act .. t. .. V. .. 235-240 No. 54 of zoos—Chennai City Police (Extension to the Chennai City Suburban Area) Act. V. 241-245 No. 55 ot Zoos—Tamil Nadu Municipal Corporalions Laws (Amendment) Act .. t. .. 247-251 No. 56 of Zoos—Tamil Nadu Laws (Special Provisions) Act .. i. _, V 253-255 No.57 of ZDOS—Tamil Nadu Municipal Laws (Seventh Amendment) Act ._ .. _ . 257-258 N0. 58 of zoos—Tamil Nadu Panchayats (Eighth Amendment) Act. .. .t ,. 259 No. 59 of ZOOB—Tamil Nadu Pancnayats (Ninth Amendment) Act ,. .. .. .. 251 N°~ 59 0f 2008—Tamil Nadu Sales Tax (Settlement of Arrears) Act .. , .. ., 263-266 No. 61 ct ZODB—Tamil Nadu Town and Country Planning (Amendment) Act .V , _. 261268 N0-62 of zoos—ram" Nadu Cooperative Societies tThird Amendment) Act .. V ,. 269~273 DTP\IV-z Ex. (354) [221 1 k
ramil Nadu
Act 91 of 1994.
Tamil Nadu
Ordinance
10 of 2008.
TAMIL_NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Le of the Governor on. the 29th Nove general information:—
gislative Assembly received the assent mber 2008 and is hereby published for
ACT No. 58 OF 2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994. Be it enacted by the Legislative Assembly
of the Republic of India as follows:—
1. (1) Act, 2008.
of the State of Tamil Naduin the Fifty-ninth Year
This Act may be called the Tamil Nadu Panchayats (Eighth Amendment)
(2) It shall be deemed to have comeinto force on the 29th day of October 2008.
2. In section 172-A of the Tamil Nadu Panchayats Act, 1994(hereinafter referred to as the principal Act), for the expression “village panchayat may’, the expression.“collector may” Shall be substituted. -
3. In section 172-B of the principal Act including the proviso thereto, for the expression “village panchayat” in two places where it occurs, the expression “collector” shall be substituted. .
4. In section 220. of the principal Act—- .
(1) in sub-section (2), for the expression “panchayat”, the expression “panchayat or the collector, as the case may be” shall be substituted;
(2) the following proviso shall be added to’ sub-section (2), namely:—
“Provided that for every licence for hoardings, the fees may be charged at such rates as may befixed by the Government.”:
(3) in sub-section (3), for the expression “the Secretary”, the expression “the Secretary or the collector” shall be substituted;
(4) in sub-section (5), in clause (a), for the expression “the Secretary”, the expression “the Secretary or the collector’ shall be substituted.
5. (1) The Tamil Nadu Panchayats (Eighth Amendment) Ordinance, 2008 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 underthe principal Act, as amended by this Act.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government,
Law Department.
Short title and commence- ment.
Amendmentof section
172-A.
Amendment of section
172-B.
Amendmentof
section 220.
Repeal and
saving.
“mil Nadu Act Tamil Nadu Ordinance it) at 2008. Ztai1994. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tamil Nadu Le oi the Governor on the 29th Nove general information:— gislative Assembly received the assent mber 2008 and is hereby published for ACT No. 58 _OF 2008. An Act further to amend the Tamil Nadu Fannhayats Act, 1994. Be it enacted by the Legislative Assembly oi the State at Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:— ' 1. (1) This Act may be called Ihe Tamil Nadu Panchayats (Eighth Amendment) Act, 2008. . . , (2) It shall be deemed to have come into force on the 29th day at October 2008. 2. In section t72-A oi the Tamil Nadu Panchayats Act, 1994thereinafler referred to as the principal Act), for the expression “village panchayat may" the expression.“collector may" shall be substituted. 3. In section 172-5 oi the principal Act including the proviso thereto. for the expression “village panchayat" in two, places where it occurs‘ the expression "collector" shall be substituted, 4. In section 220 of the principal Act.— ’(1) in sub—section (2), for the expression “panchayat”, the expression ‘panchayal or the collector, as the case may be" shall be substituted; (2) the iollowing proviso shall be added to sub-section (2), namely:— “Provided that for every licence tor hoardings‘ Ihe fees may be charged at such rates as may be fixed by the Government"; (3) in sub-section (3). for the expression “the Secretary“, the expression "the Secretary or the collector" shall be substituted; (4) in sub—section (5). in clause (a). for the expression “the Secretary", the expression ‘the Secretary or the collector" shall be substituted, 5, (1) The Tamil Nadu Panchayats (Eighth Amendment) Ordinance. 2008 is hereby repealed. (2) Notwithstanding such repealI 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. (By order of the Governor) S, DHEENADHAYALAN, Secretary to Government, Law Department. 259 Short title and commence- ment. Amendment oi section 172-A Amendment oi section 172-3. Amendment oi section 220. Repeal and savtng
\
tamil Nadu Act 21 of
1994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 261
The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th November 2008 and is hereby published for general information:—
ACT No. 59 OF 2008.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Naduin the Fifty-ninth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Ninth Amendment) —
Act, 2008.
(2) It shall comeinto force on such date as the State Government may,bynotification, appoint.
2. In section 96 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act), in sub-section (1), in clause (a), for the expression “which shall be composed
of the chairman of the panchayat union council, the commissioner and one memberelected annually bythe panchayat union council’, the expression “which shall be composed of the
chairman and the vice-chairman of the panchayat union council and the commissioner”
shall be substituted.
3. Notwithstanding anything containedin the principal Act or the rules made thereunder,
the members elected by the panchayat union councils to the Appointments Commit tees for
panchayat unions and holding office as such immediately before the date o f commencement
of the Tamil Nadu Panchayats (Ninth Amendment) Act, 2008 shall cease to be m embers
of the Appointments Committees on the date of commencement of the Tamil Nadu
Panchayats (Ninth Amendment) Act, 2008.
(By order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government, Law Department.
i. DTP—IV-2 Ex. (364)—6
Shorttitle and commence-
ment.
Amendmentof’
section 96.
Elected membersof Appointments
Committees
cease to be members.
TAMlL NADU GOVERNMENT GAZETTE EXTRAORDINARY 261 /f——'—'—_—_— Tamil Nadu Act It at I99’I The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 29th November 2008 and is hereby published for general information:— ACT No. 55 OF 2008. An Act further to amend the Tamil Nadu Panchayats Act, 1994. Be it enacted by the Legislative Assembly oi the State of Tamil Nadu in the Fifty-ninth Year of the Republic ol India as lollows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Ninth Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may. by notification. appoint. 2. In section 96 of the Tamil Nadu Panchayats Act. 1994 (hereinafter reterred to as the PrinCiDBl Ad). in sub-section (1). in clause (a), for the expression “which shall be composed of the chairman oi the panchayat union council. the commissioner and one member elected annually by the panchayat union council". the expression “which shall be composed of the chalrman and the vice»chairman oi the panchayat union COUncil and the commissioner" shall be substituted. 3, Notwithstanding anything contained in the principal Act or the rules made thereunder. the members elected by the panchayat union councils to the Appointments Committees tor panchayat unions and holding oiflce as such immediately before the date oi commencement of the Tamil Nadu Panchayats (Ninth Amendment) Act. 2008 shall cease to be members of the Appointments Committees on the date of commencement of the Tamil Nadu Panchayats (Ninth Amendment) Act. 2008. (By order of the Governor) S. DHEENADHAYALAN. Secretary to Government, Law Department. DTP~Iv-2 Ex. (364)—6 Short title and commence- merit Amendment of section 96. Elected members at Appointments Committees cease to be members
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Rs. 17.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 207] CHENNAI, FRIDAY, AUGUST 7, 2009
Aadi 22, Thiruvalluvar Aandu-2040
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 19 of 2009—Tamil Nadu State Agricultural Council Act.. 7 74-85
No. 20 of 2009—Tamil Nadu Panchayats (Third Amendment) Act si 87
No. 21 of 2009—Tamil Nadu Registration of Marriages Act “a 89-93
No. 22 of 2009—Tamil Nadu Schools (Regulation of Collection of Fee) Act .. 95-99
No. 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act . 101
No. 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social
Security and Welfare) Amendment Act 7 ts 103
No. 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act .. 105-106
No. 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 7 107
No. 27 of 2009—Tamil Nadu Regulation of Jallikattu Act .. . 109-111
No. 28 of 2009—Tamil Nadu Panchayats (Amendment) Act z 113
No. 29 of 2009—The Indian Stamp and the ee (Tamil Nadu
Amendment) Amendment Act . o 115
IV-2 Ex. (207)—1 [73]
._.>_<_=.. Z>UC QO<m fizz—m2... Q>Nm._.._.m m _2 m<
© GOVERNMENT OF TAMIL NADU 2009 ion: Acts [Regd. No. TNICCNI467/2009-11. [Price: Rs. 17.60 False.
No. 207] No‘ No‘ No. No_ No, No. XTRAORD A PUBLISHED BY CHENNAI, FRIDAY. AUGUST 7, 2009 Aadi 22, Thiruvalluvar Aandu—2040 Part lV—Section 2 Tamll Nadu Acts and 0rdlnances CONTENTS 19 of 2009—Tamil Nadu State Agricultural Council Act .. 20 of 2009—Tam'l Nadu Panchayets (Third Amendment) Act 21 of 2009—Tamil Nadu Registration of Marriages Act 22 of 2009—Tamil Nadu Schools (Regulafion of Collection of Fee) Act 23 of 2009—Tamil Nadu Value Added Tax (Third Amendment) Act 24 of 2009—Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Amendment Act No. No‘ No. No‘ No 25 of 2009—Tamil Nadu Value Added Tax (Fourth Amendment) Act 26 of 2009—Tamil Nadu Value Added Tax (Fifth Amendment) Act 27 of 2009—Tamil Nadu Regulation of Jallikaflu Act ,, 28 ol 2009—Temil Nadu Panchayats (Amendment) Act 29 ol 2009—The Indian Stamp and the Registration (Tamil Nadu Amendment) Amendment Act IV-2 Ex, (207)—1 [73] AUTHORITY Pages. 74-85 87 89-93 95-99 1 01 103 105-106 107 109-111 113 115
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113
Tamil Nadu
Act
21 of 1994,
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 6th August 2009 and is hereby published for generat information:—
ACT No. 28 OF 2009.
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 Sixtieth Year
of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2009.
(2) It shall come into force at once.
2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), in clause (g), the expression “or tank” shall be omitted.
3. In section 112 of the principal Act, for clause (aa), the following clause shall be
substituted, namely:—
“(aa) the excavation, repair and maintenance of tanks and the construction of water
works for the supply of water for drinking, washing and bathing purposes;”.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle and
commence-
ment.
Amendment of
section 110.
Amendmentof
section 112.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 113 The following Acfi of the Tamil Nadu Legislative Assembly received the assent of the Governor on (he 61h Augus1 2009 and is hereby published for general information:— ACT No. 28 OF 2009. Short title and commence- mem.
Tamll Nadu Act 21 D! 1994 An Act further to amend the Tamll Nadu Panchayats Act, 1994 Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) A01, 2009. (2) It shall come into lorce at once. 2. In section 110 of the Tamil Nadu Panchayats Act, 1994 (hereinafler referred to as the principal Act), in clause (9), the expression "or tank" shall be omitted. 3. In section 112 of the principal Act for clause (as), the following clause shall be substituted, namely:— "(ss) the excavation, repair and maintenance of tanks and the construction of water works for the supply of water lor drinking, washing and bathing purposes“. (By order of the Governor) S. DHEENADHAYALAN, Secretary (0 Government, Law Department. Amendmenl of section 110. Amendment oi section 1 12.
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
© GOVERNMENTOF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009
Aavani 13, Thiruvalluvar Aandu—2040
Part II—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009.
[G.O. Ms. No. 96, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. !1(2)/RDPR/447(e-1)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Second Amendment)
Act, 2009 (Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009
as the date on which the said Act shall come into force.
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT)ACT, 2009.
[G.O. Ms. No. 97, Rural Development and Panchayat Raj (PR.1), 29th August 2009.]
No. II(2)/RDPR/447(e-2)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Third Amendment)
Act, 2009 (Tamil Nadu Act 20 of 2009), the Governor of Tami! Nadu hereby appoints the ist day of September 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHAN SHETTY, Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—II-2 Ex. (230)
TAMIL NADU GOVERNMENT GAZETTE
© OO<mxz§m24 O... 423:. ZEUC Noom
[Regd. No. TN/CCNI46712009-11 [Pricez Re. 0.80 Paise. PRINTED AND PUBLISHED BV THE DIRECTOR OF STATIONERY AND PRINTING. CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU DTP—ll-Z Ex [230)
EXTRAORDINARY PUBLISHED BY AUTHORITY No. 230] CHENNAI, SATURDAY, AUGUST 29, 2009 Aavani 13, Thiruvalluvar Aandu—204O Part ll—Section 2 Notifications or Orders of interest to a section of the public issued by Secretariat Departments. NOTIFICATIONS BY GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (SECOND AMENDMENT) ACT, 2009 (GO. Ms. No. 96, Rural Development and Penchayal Raj (PR1), 29th Augusl 2009.] No. II(2)/RDFRI447(e-1II2009, In exercise of the powers conlerred by sub-section (2) of Section 1 oflhe Tamil Nadu Panchayats (Second Amendment) Act, 2009 {Tamil Nadu Act 14 of 2009), the Governor of Tamil Nadu hereby appoints the 1st day of September 2009 as the date on which the said Act shall come into loroe. DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (THIRD AMENDMENT) ACT, 2009. [6.0. Ms, No. 97, Rural Development and Penchayal Ra] (PR1), 29th August 2009.] No, I|(2)IRDPRM47(e-2)I2009. In exercise at the powers conlerred by sub-section (2) at Section 1 at the Tamil Nadu Panehayals (Third Amendment) Act‘ 2009 (Tamil Nadu Act 20 01 2009). the Governor of Tamil Nadu hereby appoints lne 1st day of September 2009 as the date on which the said Act shall come into loroei K ASHOK VARDHAN SHETTY, Principal Secretary lo Government.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu
Act 21 of
1994,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 5th August 2009 and is hereby published for general information:—
ACT No. 20 OF 2009.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year
of the Republic of India as follows:—
41. (4) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. For section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as
the principal Act), the following section shall be substituted, namely:—
“42. Division of panchayatvillage into wards.— (1) For the purpose of election of
membersto a village panchayat, the Inspector may, after consulting the village panchayat,
by notification, divide the panchayat village into wards in accordance with such scale as
may be prescribed.
(2) Only one membershall be elected from each ward.”.
3. Notwithstanding anything contained in the principal Act, as amended by this Act or
the rules made thereunder, the members of the wardsin the village panchayats who are
holding office as such immediately before the date of the commencementof this Act shall
continue to hold office till the expiry of their term of office and every casual vacancyin the
office of such members shall be filled up in accordance with the provisions of the principal
Act and the rules made thereunder.
(By order of the Governor)
S. DHEENADHAYALAN, Secretary to Government,
Law Department.
Shorttitle
and | commence-
ment.
Substitution of
section 12.
Elected
members of
village
panchayats
to continue
as members
and casual!
vacancies to
be filled up.
Tamil Nadu Act 21 of 1994 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ACT No. 20 OF 2009. 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 Sixtieth Year of the Republic of india as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act 2009 (2) It shall come into force on such date as the State Government may, by notification. appoint. 2. For section 12 of the Tamil Nadu Panchayats Act. 1994 (hereinafler referred to as the principal Act], the followan section shall be substituted. namely:— “12 Division of panchayat village into wards.— (1) For the purpose of election of members to a village panchayat, the Inspector may. after consulting the village panchayat. by notification. divide the panchayal village into wards In accordance with such scale as may be prescribed, (2) Only one member shall be elected from each war 3. Notwithstanding anything contained in the principal Act, as amended by this Act or the rules made thereunder, the members of the wards in the Vlllage panchayats who are holding office as such immediately before the date of the commencement of this Act shall continue to hold office till the expiry of their term of office and every casual vacancy in the office of such members shall be filled up in accordance with the provisions of the principal Act and the rules made thereunder. (By order of the Governor) S. DHEENADHAYALAN. Secretary to Government, Law Department Short title and _ commence- ment Substitution oi section 12. Elected members of village panchayats to continue as members and casual vacancies to be filled up,
The lollowlng Act of the Tamil Nadu Leglslallve Assembly received the assent of lhe Governor on the Sth August 2009 and is hereby published (or general informallon,—
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
© GOVERNMENT OF TAMIL NADU [Regd. No. TN/CCN/467/2009-11.
2009 [Price: Re. 0.80 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009
Purattasi 13, Thiruvalluvar Aandu-—2040
Part llI—Section 2
Notifications or Orders of interest to a section of the public
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT
DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT,2009.
[G.O. Ms. No. 112, Rural Development and Panchayat Raj (PR), 29th September 2009.]
No. II(2)/RDPR/485(c)/2009.
In exercise of the powers conferred by sub-section (2) of Section 1 of the Tamil Nadu Panchayats (Fourth Amendment)
Act, 2009 (Tamil Nadu Act 12 of 2009), the Governor of Tamil Nadu hereby appoints the 6th August 2009
as the date on which the said Act shall come into force.
K. ASHOK VARDHANSHETTY,
Principal Secretary to Government.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP—Il-2 Ex. (257)
._.>_<=_. Z>UC OO<mm~z_<_mz._. 0>Nm._.._._m _z
© GOVERNMENT OF TAMIL NADU 2009
[Regd. No. TN/CCNI467I2009-11 [Pricez Re. 0.30 Paise. PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING. CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU DTP—II-2 EX (257)
EXTRAORD ARY PUBLISHED BYAUTHORITY No. 257] CHENNAI, TUESDAY, SEPTEMBER 29, 2009 Purattasi 13, Thiruvalluvar Aandu—2040 Part Il—Section 2 Notifications or Orders of interest to a section of the public issued by Secretariat Departments. NOTIFICATIONS BY GOVERNMENT RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT DATE OF COMING INTO FORCE OF THE TAMIL NADU PANCHAYATS (FOURTH AMENDMENT) ACT‘ 2009, [6.0 Ms, No. 112, Rural Development and Panchayai Raj (PR1), 29th September 2009] No. "(ZIIRDPRMSSICVZOOST In exercise of the powers conlerred by sub-section (2) oi Seclion 1 of lhe Tamil Nadu Panchayats (Founh Amendment) Act, 2009 (Tamil Nadu Act 12 oi 2009), the Governor of Tamil Nadu hereby appoints lhe 6th Augusl 2009 as the date on which lhe said Act shall come into force, K. ASHOK VARDHAN SHETTY‘ Principal Secretary lo Govemmenl.
© [Regd. No. TN/CCN/467/2009-11. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2011 [Price: Re. 0.80 Paise.
TAMIL NADU “7 GOVERNMENT GAZETTE Ba EXTRAORDINARY
-
pustisHep BY AUTHORITY
No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011
Aavani 31, Thiruvalluvar Aandu—2042
Part I[V—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th September 2011 and is hereby published
for general information:—
ACT No. 18 OF 2011.
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
Sixty-second Year of the Republic of India as follows:—
4. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and Act, 2011. commence-
ment.
(2) It shall come into force at once.
Tamil Nadu 2. After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following Insertion of
Act section shall be inserted, namely:— new section . 21 of 1994. 28-AA.
“28-AA. Special provision relating to election— Notwithstanding anything
contained in this Act or the rules made or orders issued under this Act, for the first
election for the village panchayats, panchayat union councils and District Panchayats
to be held immediately after the date of commencementof the Tamil Nadu Panchayats
(Amendment) Act, 2011, the territorial area of wards, the number of wards in every
village panchayat, panchayat union and district panchayat and the number of members
to be returned by each such wards shall be the same as they exist on the date
of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI!
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP |V-2 Ex. (346)
© [Regd. No. TN/CCN/467/2009-11. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2011 [Price: Re. 0.80 Paise.
TAMIL NADU “7 GOVERNMENT GAZETTE Ba EXTRAORDINARY
-
pustisHep BY AUTHORITY
No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011
Aavani 31, Thiruvalluvar Aandu—2042
Part I[V—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th September 2011 and is hereby published
for general information:—
ACT No. 18 OF 2011.
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
Sixty-second Year of the Republic of India as follows:—
4. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and Act, 2011. commence-
ment.
(2) It shall come into force at once.
Tamil Nadu 2. After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following Insertion of
Act section shall be inserted, namely:— new section . 21 of 1994. 28-AA.
“28-AA. Special provision relating to election— Notwithstanding anything
contained in this Act or the rules made or orders issued under this Act, for the first
election for the village panchayats, panchayat union councils and District Panchayats
to be held immediately after the date of commencementof the Tamil Nadu Panchayats
(Amendment) Act, 2011, the territorial area of wards, the number of wards in every
village panchayat, panchayat union and district panchayat and the number of members
to be returned by each such wards shall be the same as they exist on the date
of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI!
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP |V-2 Ex. (346)
© [Regd. No. TN/CCN/467/2009-11. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2011 [Price: Re. 0.80 Paise.
TAMIL NADU “7 GOVERNMENT GAZETTE Ba EXTRAORDINARY
-
pustisHep BY AUTHORITY
No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011
Aavani 31, Thiruvalluvar Aandu—2042
Part I[V—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th September 2011 and is hereby published
for general information:—
ACT No. 18 OF 2011.
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
Sixty-second Year of the Republic of India as follows:—
4. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and Act, 2011. commence-
ment.
(2) It shall come into force at once.
Tamil Nadu 2. After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following Insertion of
Act section shall be inserted, namely:— new section . 21 of 1994. 28-AA.
“28-AA. Special provision relating to election— Notwithstanding anything
contained in this Act or the rules made or orders issued under this Act, for the first
election for the village panchayats, panchayat union councils and District Panchayats
to be held immediately after the date of commencementof the Tamil Nadu Panchayats
(Amendment) Act, 2011, the territorial area of wards, the number of wards in every
village panchayat, panchayat union and district panchayat and the number of members
to be returned by each such wards shall be the same as they exist on the date
of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI!
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP |V-2 Ex. (346)
© [Regd. No. TN/CCN/467/2009-11. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2011 [Price: Re. 0.80 Paise.
TAMIL NADU “7 GOVERNMENT GAZETTE Ba EXTRAORDINARY
-
pustisHep BY AUTHORITY
No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011
Aavani 31, Thiruvalluvar Aandu—2042
Part I[V—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th September 2011 and is hereby published
for general information:—
ACT No. 18 OF 2011.
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
Sixty-second Year of the Republic of India as follows:—
4. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and Act, 2011. commence-
ment.
(2) It shall come into force at once.
Tamil Nadu 2. After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following Insertion of
Act section shall be inserted, namely:— new section . 21 of 1994. 28-AA.
“28-AA. Special provision relating to election— Notwithstanding anything
contained in this Act or the rules made or orders issued under this Act, for the first
election for the village panchayats, panchayat union councils and District Panchayats
to be held immediately after the date of commencementof the Tamil Nadu Panchayats
(Amendment) Act, 2011, the territorial area of wards, the number of wards in every
village panchayat, panchayat union and district panchayat and the number of members
to be returned by each such wards shall be the same as they exist on the date
of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI!
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP |V-2 Ex. (346)
© [Regd. No. TN/CCN/467/2009-11. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2011 [Price: Re. 0.80 Paise.
TAMIL NADU “7 GOVERNMENT GAZETTE Ba EXTRAORDINARY
-
pustisHep BY AUTHORITY
No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011
Aavani 31, Thiruvalluvar Aandu—2042
Part I[V—Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 17th September 2011 and is hereby published
for general information:—
ACT No. 18 OF 2011.
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
Sixty-second Year of the Republic of India as follows:—
4. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and Act, 2011. commence-
ment.
(2) It shall come into force at once.
Tamil Nadu 2. After section 28-A of the Tamil Nadu Panchayats Act, 1994, the following Insertion of
Act section shall be inserted, namely:— new section . 21 of 1994. 28-AA.
“28-AA. Special provision relating to election— Notwithstanding anything
contained in this Act or the rules made or orders issued under this Act, for the first
election for the village panchayats, panchayat union councils and District Panchayats
to be held immediately after the date of commencementof the Tamil Nadu Panchayats
(Amendment) Act, 2011, the territorial area of wards, the number of wards in every
village panchayat, panchayat union and district panchayat and the number of members
to be returned by each such wards shall be the same as they exist on the date
of commencement of the Tamil Nadu Panchayats (Amendment) Act, 2011.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government, Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI!
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
DTP |V-2 Ex. (346)
TAMIL NADU GOVERNMENT GAZETTE
© [Regd. No. TN/CCN/467/2009-11 GOVERNMENT OF TAMIL NADU [R. Dis. No, 197/2009. 2011 [Price: Re. 0.80 Paise.
EXTRAORD ARY PUBLISHED BY AUTHORITY No. 346] CHENNAI, SATURDAY, SEPTEMBER 17, 2011 Aavani 31, Thiruvalluvar Aandu—2042 Part V—Section 2 Tamil Nadu Acts and Ordinances The lollowmg Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 17th September 2011 and is hereby published lor general information: ACT No, 18 OF 2011 An Act further to amend the Tamil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly ol the State of Tamil Nadu in the Sixty-second Year of the Republic of india as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2011. (2) It shall come into force at once 2. Alter section ZB-A ol the Tamil Nadu Panchayals Act, 1994, the following section shall be inserted, namely:— "26~AA. Special provision relating to election— Notwithstanding anything contained in this Act or the rules made or orders issued under this AcL lor the first election for the Village panchayals. panchayat union councils and District Panchayals to be held immediately alter the date of commencement oi the Tamil Nadu Panchayats (Amendment) Act. 2011‘ the territorial area of wards. the number oi wards in every village panchayal. panchayat union and district panchayat and the number oi members to be returned by each such wards shall be the same as they exist on the date at commencement 0! the Tamil Nadu Panchayats (Amendment) Act, 2011‘" (By order of the Governor)
Tamil Nadu Acl 21 of 1994 PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI DTP lV-2 EX (346) G. JAYACHANDRAN. Secretary to Government, Law Department ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Shell line and commence- ment, Insenion 01 new seclion 28»AA.
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2012 [Price: Rs. 30.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusltisHep BY AUTHORITY
No. 145] CHENNAI, FRIDAY, JUNE 1, 2012
Vaikasi 19, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. oe 124
No. 16 of 2012—Tamil Nadu Municipal Laws (Second Amendment) Act.. .. ° 125
No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act - . 127-128
No. 18 of 2012—Tamil Nadu Value Added Tax (Third Amendment) Act.. _.. 129
No. 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act ny. 131
No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University
(Amendment) Act 7 . 133
No. 21 of 2012—Tamil Nadu Fisheries University Act a 135-158
No. 22 of 2012—Tamil Nadu Infrastructure Development Act . 159-172
No. 23 of 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act... ... 173-175
No. 24 of 2012—Tamil Nadu Heritage Commission Act 4. 177-187
No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act.. .. 189-190
No. 26 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments
(Amendment) Act oe 191
No. 27 of 2012.—Tamil Nadu Appropriation (No. 3) Act 4. 193-198
DTP IV-2 Ex. (145)—1 [123 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2012 [Price: Rs. 30.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusltisHep BY AUTHORITY
No. 145] CHENNAI, FRIDAY, JUNE 1, 2012
Vaikasi 19, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. oe 124
No. 16 of 2012—Tamil Nadu Municipal Laws (Second Amendment) Act.. .. ° 125
No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act - . 127-128
No. 18 of 2012—Tamil Nadu Value Added Tax (Third Amendment) Act.. _.. 129
No. 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act ny. 131
No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University
(Amendment) Act 7 . 133
No. 21 of 2012—Tamil Nadu Fisheries University Act a 135-158
No. 22 of 2012—Tamil Nadu Infrastructure Development Act . 159-172
No. 23 of 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act... ... 173-175
No. 24 of 2012—Tamil Nadu Heritage Commission Act 4. 177-187
No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act.. .. 189-190
No. 26 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments
(Amendment) Act oe 191
No. 27 of 2012.—Tamil Nadu Appropriation (No. 3) Act 4. 193-198
DTP IV-2 Ex. (145)—1 [123 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2012 [Price: Rs. 30.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusltisHep BY AUTHORITY
No. 145] CHENNAI, FRIDAY, JUNE 1, 2012
Vaikasi 19, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. oe 124
No. 16 of 2012—Tamil Nadu Municipal Laws (Second Amendment) Act.. .. ° 125
No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act - . 127-128
No. 18 of 2012—Tamil Nadu Value Added Tax (Third Amendment) Act.. _.. 129
No. 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act ny. 131
No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University
(Amendment) Act 7 . 133
No. 21 of 2012—Tamil Nadu Fisheries University Act a 135-158
No. 22 of 2012—Tamil Nadu Infrastructure Development Act . 159-172
No. 23 of 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act... ... 173-175
No. 24 of 2012—Tamil Nadu Heritage Commission Act 4. 177-187
No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act.. .. 189-190
No. 26 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments
(Amendment) Act oe 191
No. 27 of 2012.—Tamil Nadu Appropriation (No. 3) Act 4. 193-198
DTP IV-2 Ex. (145)—1 [123 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2012 [Price: Rs. 30.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusltisHep BY AUTHORITY
No. 145] CHENNAI, FRIDAY, JUNE 1, 2012
Vaikasi 19, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. oe 124
No. 16 of 2012—Tamil Nadu Municipal Laws (Second Amendment) Act.. .. ° 125
No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act - . 127-128
No. 18 of 2012—Tamil Nadu Value Added Tax (Third Amendment) Act.. _.. 129
No. 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act ny. 131
No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University
(Amendment) Act 7 . 133
No. 21 of 2012—Tamil Nadu Fisheries University Act a 135-158
No. 22 of 2012—Tamil Nadu Infrastructure Development Act . 159-172
No. 23 of 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act... ... 173-175
No. 24 of 2012—Tamil Nadu Heritage Commission Act 4. 177-187
No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act.. .. 189-190
No. 26 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments
(Amendment) Act oe 191
No. 27 of 2012.—Tamil Nadu Appropriation (No. 3) Act 4. 193-198
DTP IV-2 Ex. (145)—1 [123 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2012 [Price: Rs. 30.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusltisHep BY AUTHORITY
No. 145] CHENNAI, FRIDAY, JUNE 1, 2012
Vaikasi 19, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Acts: Pages.
No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. oe 124
No. 16 of 2012—Tamil Nadu Municipal Laws (Second Amendment) Act.. .. ° 125
No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act - . 127-128
No. 18 of 2012—Tamil Nadu Value Added Tax (Third Amendment) Act.. _.. 129
No. 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act ny. 131
No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University
(Amendment) Act 7 . 133
No. 21 of 2012—Tamil Nadu Fisheries University Act a 135-158
No. 22 of 2012—Tamil Nadu Infrastructure Development Act . 159-172
No. 23 of 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act... ... 173-175
No. 24 of 2012—Tamil Nadu Heritage Commission Act 4. 177-187
No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act.. .. 189-190
No. 26 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments
(Amendment) Act oe 191
No. 27 of 2012.—Tamil Nadu Appropriation (No. 3) Act 4. 193-198
DTP IV-2 Ex. (145)—1 [123 ]
TA IL NADU OV RNMENT A TT E RA DIN RY
© GOVERNMENT OF TAMIL NADU 2012 XT OR A PUBLISHED BY AUTHORITY No‘ 145] CHENNAI, FRIDAY, JUNE 1, 2012 Vaikasi 19, Thiruvalluvar Aandu—2043 Part V—Sect on 2 Tamll Nadu Acts and Ordinances CONTENTS Ans Pages No. 15 of 2012—Tamil Nadu Panchayats (Amendment) Act. .. 124 No 16 oi 2012—Tamil Nadu Municipal Laws (Second Amendment) Act“ e, 125 No. 17 of 2012—Tamil Nadu Municipal Laws (Third Amendment) Act u 127-126 No. 18 or 2012—Tamil Nadu Value Added Tax (Third Amendment) Act .. 129 Nov 19 of 2012—Tamil Nadu Value Added Tax (Fourth Amendment) Act 1. 131 No. 20 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Amendment) Act .. 133 No, 21 at 2012—Tamil Nadu Fisheries University Act .. 135-158 No, 22 of 2012—Tamil Nadu Infrastructure Development Act 159-172 No, 23 at 2012—Tamil Nadu Value Added Tax (Fifth Amendment) Act .. 173-175 No, 24 of 2D12—Tamil Nadu Heritage Commission Act .. 177-187 No. 25 of 2012—Tamil Nadu Value Added Tax (Sixth Amendment) Act .. 189-190 Nov 26 ot 2012—Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act it 191 Nov 27 oi 2012r—Tamil Nadu Appropriation (No. 3) Act .. 193498 DTP |V>2 Ex: (145)—1 [123 ]
[Regd. No. TNICCNI467I2012-14. [R. Dls. No. 197/2009. [Price: Rs. 30.40 Paise.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 31st May 2012 and is hereby published for general information:—
ACT No. 15 OF 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and
Act, 2012. commence- ment.
{2) It shall be deemed to have come into force on the
25th October 2011.
Tamil Nadu 2. To section 82 of the Tamil Nadu Panchayats Act, 1994, the following Amendment of
Act 21 of proviso shall be added, namely:— section 82. 1994,
“Provided that the president may be paid a monthly honorarium, as may
be fixed by the Government from time to time.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 31st May 2012 and is hereby published for general information:—
ACT No. 15 OF 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and
Act, 2012. commence- ment.
{2) It shall be deemed to have come into force on the
25th October 2011.
Tamil Nadu 2. To section 82 of the Tamil Nadu Panchayats Act, 1994, the following Amendment of
Act 21 of proviso shall be added, namely:— section 82. 1994,
“Provided that the president may be paid a monthly honorarium, as may
be fixed by the Government from time to time.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 31st May 2012 and is hereby published for general information:—
ACT No. 15 OF 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and
Act, 2012. commence- ment.
{2) It shall be deemed to have come into force on the
25th October 2011.
Tamil Nadu 2. To section 82 of the Tamil Nadu Panchayats Act, 1994, the following Amendment of
Act 21 of proviso shall be added, namely:— section 82. 1994,
“Provided that the president may be paid a monthly honorarium, as may
be fixed by the Government from time to time.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 31st May 2012 and is hereby published for general information:—
ACT No. 15 OF 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and
Act, 2012. commence- ment.
{2) It shall be deemed to have come into force on the
25th October 2011.
Tamil Nadu 2. To section 82 of the Tamil Nadu Panchayats Act, 1994, the following Amendment of
Act 21 of proviso shall be added, namely:— section 82. 1994,
“Provided that the president may be paid a monthly honorarium, as may
be fixed by the Government from time to time.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 31st May 2012 and is hereby published for general information:—
ACT No. 15 OF 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Shorttitle and
Act, 2012. commence- ment.
{2) It shall be deemed to have come into force on the
25th October 2011.
Tamil Nadu 2. To section 82 of the Tamil Nadu Panchayats Act, 1994, the following Amendment of
Act 21 of proviso shall be added, namely:— section 82. 1994,
“Provided that the president may be paid a monthly honorarium, as may
be fixed by the Government from time to time.”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
124 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ACT No. 15 OF 2012.
Tamll Nadu Act 21 0' 1994, The lollowing Act oi the Tamil Nadu Legislative Assembly received the assent of the Governor on the 315i May 2012 and is hereby published for general information:— An Act further to amend the Tamll Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 25th October 2011‘ 2. To section 82 of the Tamil Nadu Panchayats Act. 1994, the following proviso shall be added, namely:— ‘Provided that the president may be paid a monthly honorarium, as may be fixed by the Government from time to time". (By order oi the Governor) G. JAYACHANDRAN. Secretary to Government, Law Depa/tment. Shorl title and commence- merit. Amendment oi section 82‘
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Price: Rs. 20.00 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY D> mY
Atone v8
No. 322] CHENNAI, FRIDAY, NOVEMBER16, 2012
Karthigai 1, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Acts: Pages.
No. 32 of 2012—Tamil Nadu Universities Laws (Amendment) Act, 2012. . 262-263
No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second
Amendment Act, 2012. = ” = " 265
No. 34 of 2012—Chennai City Police (Amendment) Act, 2012. .. . . 267
No. 35 of 2012—Chennai City Police (Extension to the City of Tiruppur) Act, 2012. 269-273
No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act, 2012. 275-277
No. 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. 279
No. 38 of 2012—Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012. 281
No. 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment)
Act, 2012. . 283
No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 . . 285
No. 41 of 2012—Tamil University (Amendment) Act, 2012. - . 287
No. 42 of 2012—Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012... 289
No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act, 2012. 291
No. 44 of 2012.—Tamil Nadu Panchayats (Second Amendment) Act, 2012. . a 293
No. 45 of 2012.—Tamil Nadu Panchayats (Third Amendment) Act, 2012. “ 295-296
No. 46 of 2012.—Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012. Ws 297
No. 47 of 2012.—Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012... 299-302
No. 48 of 2012.—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. 303
No. 49 of 2012.—Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2012 305
No. 50 of 2012.—Tamil Nadu National Law School (Amendment) Act, 2012. . 307
No. 51 of 2012.—Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2012. kes . 309-310
DTP IV-2 Ex. (322)—1 [261 ]
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Price: Rs. 20.00 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY D> mY
Atone v8
No. 322] CHENNAI, FRIDAY, NOVEMBER16, 2012
Karthigai 1, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Acts: Pages.
No. 32 of 2012—Tamil Nadu Universities Laws (Amendment) Act, 2012. . 262-263
No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second
Amendment Act, 2012. = ” = " 265
No. 34 of 2012—Chennai City Police (Amendment) Act, 2012. .. . . 267
No. 35 of 2012—Chennai City Police (Extension to the City of Tiruppur) Act, 2012. 269-273
No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act, 2012. 275-277
No. 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. 279
No. 38 of 2012—Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012. 281
No. 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment)
Act, 2012. . 283
No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 . . 285
No. 41 of 2012—Tamil University (Amendment) Act, 2012. - . 287
No. 42 of 2012—Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012... 289
No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act, 2012. 291
No. 44 of 2012.—Tamil Nadu Panchayats (Second Amendment) Act, 2012. . a 293
No. 45 of 2012.—Tamil Nadu Panchayats (Third Amendment) Act, 2012. “ 295-296
No. 46 of 2012.—Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012. Ws 297
No. 47 of 2012.—Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012... 299-302
No. 48 of 2012.—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. 303
No. 49 of 2012.—Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2012 305
No. 50 of 2012.—Tamil Nadu National Law School (Amendment) Act, 2012. . 307
No. 51 of 2012.—Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2012. kes . 309-310
DTP IV-2 Ex. (322)—1 [261 ]
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Price: Rs. 20.00 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY D> mY
Atone v8
No. 322] CHENNAI, FRIDAY, NOVEMBER16, 2012
Karthigai 1, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Acts: Pages.
No. 32 of 2012—Tamil Nadu Universities Laws (Amendment) Act, 2012. . 262-263
No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second
Amendment Act, 2012. = ” = " 265
No. 34 of 2012—Chennai City Police (Amendment) Act, 2012. .. . . 267
No. 35 of 2012—Chennai City Police (Extension to the City of Tiruppur) Act, 2012. 269-273
No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act, 2012. 275-277
No. 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. 279
No. 38 of 2012—Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012. 281
No. 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment)
Act, 2012. . 283
No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 . . 285
No. 41 of 2012—Tamil University (Amendment) Act, 2012. - . 287
No. 42 of 2012—Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012... 289
No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act, 2012. 291
No. 44 of 2012.—Tamil Nadu Panchayats (Second Amendment) Act, 2012. . a 293
No. 45 of 2012.—Tamil Nadu Panchayats (Third Amendment) Act, 2012. “ 295-296
No. 46 of 2012.—Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012. Ws 297
No. 47 of 2012.—Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012... 299-302
No. 48 of 2012.—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. 303
No. 49 of 2012.—Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2012 305
No. 50 of 2012.—Tamil Nadu National Law School (Amendment) Act, 2012. . 307
No. 51 of 2012.—Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2012. kes . 309-310
DTP IV-2 Ex. (322)—1 [261 ]
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Price: Rs. 20.00 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY D> mY
Atone v8
No. 322] CHENNAI, FRIDAY, NOVEMBER16, 2012
Karthigai 1, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Acts: Pages.
No. 32 of 2012—Tamil Nadu Universities Laws (Amendment) Act, 2012. . 262-263
No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second
Amendment Act, 2012. = ” = " 265
No. 34 of 2012—Chennai City Police (Amendment) Act, 2012. .. . . 267
No. 35 of 2012—Chennai City Police (Extension to the City of Tiruppur) Act, 2012. 269-273
No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act, 2012. 275-277
No. 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. 279
No. 38 of 2012—Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012. 281
No. 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment)
Act, 2012. . 283
No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 . . 285
No. 41 of 2012—Tamil University (Amendment) Act, 2012. - . 287
No. 42 of 2012—Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012... 289
No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act, 2012. 291
No. 44 of 2012.—Tamil Nadu Panchayats (Second Amendment) Act, 2012. . a 293
No. 45 of 2012.—Tamil Nadu Panchayats (Third Amendment) Act, 2012. “ 295-296
No. 46 of 2012.—Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012. Ws 297
No. 47 of 2012.—Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012... 299-302
No. 48 of 2012.—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. 303
No. 49 of 2012.—Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2012 305
No. 50 of 2012.—Tamil Nadu National Law School (Amendment) Act, 2012. . 307
No. 51 of 2012.—Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2012. kes . 309-310
DTP IV-2 Ex. (322)—1 [261 ]
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Price: Rs. 20.00 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY D> mY
Atone v8
No. 322] CHENNAI, FRIDAY, NOVEMBER16, 2012
Karthigai 1, Thiruvalluvar Aandu-—2043
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Acts: Pages.
No. 32 of 2012—Tamil Nadu Universities Laws (Amendment) Act, 2012. . 262-263
No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second
Amendment Act, 2012. = ” = " 265
No. 34 of 2012—Chennai City Police (Amendment) Act, 2012. .. . . 267
No. 35 of 2012—Chennai City Police (Extension to the City of Tiruppur) Act, 2012. 269-273
No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act, 2012. 275-277
No. 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. 279
No. 38 of 2012—Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2012. 281
No. 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment)
Act, 2012. . 283
No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 . . 285
No. 41 of 2012—Tamil University (Amendment) Act, 2012. - . 287
No. 42 of 2012—Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Act, 2012... 289
No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act, 2012. 291
No. 44 of 2012.—Tamil Nadu Panchayats (Second Amendment) Act, 2012. . a 293
No. 45 of 2012.—Tamil Nadu Panchayats (Third Amendment) Act, 2012. “ 295-296
No. 46 of 2012.—Tamil Nadu Co-operative Societies (Fifth Amendment) Act, 2012. Ws 297
No. 47 of 2012.—Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012... 299-302
No. 48 of 2012.—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 2012. 303
No. 49 of 2012.—Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 2012 305
No. 50 of 2012.—Tamil Nadu National Law School (Amendment) Act, 2012. . 307
No. 51 of 2012.—Tamil Nadu Hindu Religious and Charitable Endowments (Second
Amendment) Act, 2012. kes . 309-310
DTP IV-2 Ex. (322)—1 [261 ]
._.>_<=_u Z>UC mo<m_~2_<_ z... > .3. m m .62 m<
© [Rech No. TN/CCNI467I2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2012 [Prlce: Rs. 20.00 Palse. E GZEE
XT A0 I A PUBLISHED BY AUTHORITY No, 322] CHENNAI, FRIDAY. NOVEMBER 16. 2012 Karthigai 1, Thiruvalluvar Aandu—2043 Part lV—Section 2 Tamll Nadu Acts and Ordinances CONTENTS Acrs- Pages. No. 32 of 2012—Tamil Nedu Universities Laws (Amendment) Act. 2012. ., N 262263 No. 33 of 2012—Tamil Nadu Co-operative Societies (Appointment oi Special Officers) Second Amendment Act. 2012. .. W ., .. 265 No, 34 of 2012—Chennai City Police (Amendment) Act. 2012. .. .. r. 267 No, 35 of 2012—Chennai City Police (Extension to the Clty oi Tiruppur) Act, 2012, 269-273 No. 36 of 2012—Tamil Nadu Town and Country Planning (Amendment) Act. 2012. 275—277 Not 37 of 2012—Tamil Nadu Co-operative Societies (Third Amendment) Act. 2012. 279 No. 38 01 2012—Tamil Nadu CEO-operative Societies (Founh Amendment) Act. 2012. 281 No, 39 of 2012—Tamil Nadu Veterinary and Animal Sciences University (Second Amendment) Act. 2012. .. .. 283 No. 40 of 2012—Tamil Nadu Fisheries University (Amendment) Act, 2012 .. .. 285 No. 41 oi 2012—Tamil University (Amendment) Act. 2012, .. .. 287 No. 42 of 2012—Tamil Nadu Dr. MGR Medical‘University. Chennai (Amendment) Act. 2012. 289 No. 43 of 2012—Tamil Nadu Physical Education and Sports University (Amendment) Act. 2012 291 No. 44 of 2012—Tamil Nadu Panchayats (Second Amendment) Act. 2012. .. ,, 293 No. 45 of 2012—Tamil Nadu Panchayate (Third Amendment) Act, 2012. .. ,, 295-296 No. 46 of 2012—Tamil Nedu (Do-operative Societies (Fiith Amendment) Act. 2012. 297 No. 47 of 2012—Tamil Nadu Municipal Laws (Fourth Amendment) Act. 2012, .. 299-302 No. 48 of 2012—Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act. 2012. 303 No. 49 of 2012—Tamil Nadu Dr, Ambedkar Law University (Amendment)Act.2012 305 No. 50 of 2012—Tamil Nadu National Law School (Amendment) Act. 2012. .. 307 No. 51 of 2012—Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act. 2012, ,. .. .. 309-310 DTP IV»2 EX,(322)—1 [261 ]
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 15th November 2012 and is hereby published for general
information:—
ACT No. 44 of 2012.
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 Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994, (hereinafter referred
to as the principal Act), in sub-section (3), for clause (a), the following clause
shall be substituted, namely:—
“(a) of unsound mind;”.
3. In section 38 of the principal Act, in sub-section (3), for clause (a), the
following clause shall be substituted, namely:—
“(a) becomes of unsound mind;”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendmentof
section 37.
Amendment
of section
38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 15th November 2012 and is hereby published for general
information:—
ACT No. 44 of 2012.
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 Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994, (hereinafter referred
to as the principal Act), in sub-section (3), for clause (a), the following clause
shall be substituted, namely:—
“(a) of unsound mind;”.
3. In section 38 of the principal Act, in sub-section (3), for clause (a), the
following clause shall be substituted, namely:—
“(a) becomes of unsound mind;”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendmentof
section 37.
Amendment
of section
38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 15th November 2012 and is hereby published for general
information:—
ACT No. 44 of 2012.
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 Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994, (hereinafter referred
to as the principal Act), in sub-section (3), for clause (a), the following clause
shall be substituted, namely:—
“(a) of unsound mind;”.
3. In section 38 of the principal Act, in sub-section (3), for clause (a), the
following clause shall be substituted, namely:—
“(a) becomes of unsound mind;”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendmentof
section 37.
Amendment
of section
38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 15th November 2012 and is hereby published for general
information:—
ACT No. 44 of 2012.
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 Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994, (hereinafter referred
to as the principal Act), in sub-section (3), for clause (a), the following clause
shall be substituted, namely:—
“(a) of unsound mind;”.
3. In section 38 of the principal Act, in sub-section (3), for clause (a), the
following clause shall be substituted, namely:—
“(a) becomes of unsound mind;”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendmentof
section 37.
Amendment
of section
38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293
Tamil Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 15th November 2012 and is hereby published for general
information:—
ACT No. 44 of 2012.
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 Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. In section 37 of the Tamil Nadu Panchayats Act, 1994, (hereinafter referred
to as the principal Act), in sub-section (3), for clause (a), the following clause
shall be substituted, namely:—
“(a) of unsound mind;”.
3. In section 38 of the principal Act, in sub-section (3), for clause (a), the
following clause shall be substituted, namely:—
“(a) becomes of unsound mind;”.
(By order of the Governor)
G. JAYACHANDRAN,
Secretary to Government,
Law Department.
Short title and
commence-
ment.
Amendmentof
section 37.
Amendment
of section
38.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 293 The following Act of the Tamil Nadu Legislative Assembly received the assenfi of the Governor on the 15th November 2012 and is hereby published for general in!orma(ion:— Amendment 0! section 37.
Tamil Nadu Act 21 of 1994, ACT No. 44 of 2012. 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 Sixty-third Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act. 2012. (2) It shall come into force on such date as the State Government may, by notification. appoint. 2. In section 37 of the Tamil Nadu Panohayats Act, 1994. (hereinafter referred to as the principal Act). in subsection (3). for clause (a), the following clause shall be substitutedI namely:— “(a) of unsound mind;". 3. In section 38 of the principal Act, in sub—section (3), for clause (a), the following clause shall be substituted, namely:— “(a) becomes of unsound mind;" (By order of the Governor) G. JAYACHANDRAN, Secretary to Government, Law Department. Short title and commence- merit. Amendment of secllon 38,
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 295
Tami! Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governoron the 15th November 2012 and is hereby published for general information:—
ACT No. 45 of 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. After section 257-A of the Tamil Nadu Panchayats Act, 1994, the following
section shall be inserted, namely:-
“257-AA. Permission to construct swimming pool.—(1) No swimming pool
shall be constructed in any place, after the appointed day, without obtaining
a permission from the Inspector.
(2) Every application for permission to construct a swimming pool shall
be made to the Inspector and shall be accompanied by such fee not exceeding
rupees five thousand, as may be prescribed, and shall contain such particulars
as may be prescribed.
(3) On receipt of an application under sub-section (2), the Inspector
may, after making such enquiry as he deemsnecessary, either grant or refuse
to grant the permission. Every permission granted shall be in such form and
subject to such terms and conditions, as may be prescribed.
(4) Where the Inspector refuses to grant permission under
sub-section (3), he shall give reasons in writing for such refusal.
(5) No owneror occupier of a building or land in which a swimming
pool is located immediately before the appointed day, shall continue the use
of such swimming pool unless he obtains a permission under this section in
respect of such swimming pool within a period of three months from the
appointed day.
(6) Every owneror occupier of a building or land in which a swimming
pool is located, shall maintain the swimming pool in such manner and follow
such safety norms, as may be prescribed.
(7) Any person authorised by the Inspector in this behalf, may enter
into any building or land in which a swimming pool is located, in order to
make any enquiry or inspection and may take any measures or do anything
which may, in his opinion, be necessary for the purpose of maintenance of
the swimming poolor for the safety of the persons using the swimming pool:
Provided that the Government shall authorise, for the purpose of this
sub-section, any officer,-
() not below the rank of Joint Director in the office of the Director
of School Education, in respect of swimming pools located in the premises
of schools;
(i) not below the rank of Joint Director in the office of the Director
of Collegiate Education, in respect of swimming pools located in the premises
of colleges and Universities.
Shorttitle and
commence-
ment.
Insertion of
new section
257-AA.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 295
Tami! Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governoron the 15th November 2012 and is hereby published for general information:—
ACT No. 45 of 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. After section 257-A of the Tamil Nadu Panchayats Act, 1994, the following
section shall be inserted, namely:-
“257-AA. Permission to construct swimming pool.—(1) No swimming pool
shall be constructed in any place, after the appointed day, without obtaining
a permission from the Inspector.
(2) Every application for permission to construct a swimming pool shall
be made to the Inspector and shall be accompanied by such fee not exceeding
rupees five thousand, as may be prescribed, and shall contain such particulars
as may be prescribed.
(3) On receipt of an application under sub-section (2), the Inspector
may, after making such enquiry as he deemsnecessary, either grant or refuse
to grant the permission. Every permission granted shall be in such form and
subject to such terms and conditions, as may be prescribed.
(4) Where the Inspector refuses to grant permission under
sub-section (3), he shall give reasons in writing for such refusal.
(5) No owneror occupier of a building or land in which a swimming
pool is located immediately before the appointed day, shall continue the use
of such swimming pool unless he obtains a permission under this section in
respect of such swimming pool within a period of three months from the
appointed day.
(6) Every owneror occupier of a building or land in which a swimming
pool is located, shall maintain the swimming pool in such manner and follow
such safety norms, as may be prescribed.
(7) Any person authorised by the Inspector in this behalf, may enter
into any building or land in which a swimming pool is located, in order to
make any enquiry or inspection and may take any measures or do anything
which may, in his opinion, be necessary for the purpose of maintenance of
the swimming poolor for the safety of the persons using the swimming pool:
Provided that the Government shall authorise, for the purpose of this
sub-section, any officer,-
() not below the rank of Joint Director in the office of the Director
of School Education, in respect of swimming pools located in the premises
of schools;
(i) not below the rank of Joint Director in the office of the Director
of Collegiate Education, in respect of swimming pools located in the premises
of colleges and Universities.
Shorttitle and
commence-
ment.
Insertion of
new section
257-AA.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 295
Tami! Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governoron the 15th November 2012 and is hereby published for general information:—
ACT No. 45 of 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. After section 257-A of the Tamil Nadu Panchayats Act, 1994, the following
section shall be inserted, namely:-
“257-AA. Permission to construct swimming pool.—(1) No swimming pool
shall be constructed in any place, after the appointed day, without obtaining
a permission from the Inspector.
(2) Every application for permission to construct a swimming pool shall
be made to the Inspector and shall be accompanied by such fee not exceeding
rupees five thousand, as may be prescribed, and shall contain such particulars
as may be prescribed.
(3) On receipt of an application under sub-section (2), the Inspector
may, after making such enquiry as he deemsnecessary, either grant or refuse
to grant the permission. Every permission granted shall be in such form and
subject to such terms and conditions, as may be prescribed.
(4) Where the Inspector refuses to grant permission under
sub-section (3), he shall give reasons in writing for such refusal.
(5) No owneror occupier of a building or land in which a swimming
pool is located immediately before the appointed day, shall continue the use
of such swimming pool unless he obtains a permission under this section in
respect of such swimming pool within a period of three months from the
appointed day.
(6) Every owneror occupier of a building or land in which a swimming
pool is located, shall maintain the swimming pool in such manner and follow
such safety norms, as may be prescribed.
(7) Any person authorised by the Inspector in this behalf, may enter
into any building or land in which a swimming pool is located, in order to
make any enquiry or inspection and may take any measures or do anything
which may, in his opinion, be necessary for the purpose of maintenance of
the swimming poolor for the safety of the persons using the swimming pool:
Provided that the Government shall authorise, for the purpose of this
sub-section, any officer,-
() not below the rank of Joint Director in the office of the Director
of School Education, in respect of swimming pools located in the premises
of schools;
(i) not below the rank of Joint Director in the office of the Director
of Collegiate Education, in respect of swimming pools located in the premises
of colleges and Universities.
Shorttitle and
commence-
ment.
Insertion of
new section
257-AA.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 295
Tami! Nadu
Act 21 of
1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governoron the 15th November 2012 and is hereby published for general information:—
ACT No. 45 of 2012.
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
Sixty-third Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment)
Act, 2012.
(2) It shall come into force on such date as the State Government may,
by notification, appoint.
2. After section 257-A of the Tamil Nadu Panchayats Act, 1994, the following
section shall be inserted, namely:-
“257-AA. Permission to construct swimming pool.—(1) No swimming pool
shall be constructed in any place, after the appointed day, without obtaining
a permission from the Inspector.
(2) Every application for permission to construct a swimming pool shall
be made to the Inspector and shall be accompanied by such fee not exceeding
rupees five thousand, as may be prescribed, and shall contain such particulars
as may be prescribed.
(3) On receipt of an application under sub-section (2), the Inspector
may, after making such enquiry as he deemsnecessary, either grant or refuse
to grant the permission. Every permission granted shall be in such form and
subject to such terms and conditions, as may be prescribed.
(4) Where the Inspector refuses to grant permission under
sub-section (3), he shall give reasons in writing for such refusal.
(5) No owneror occupier of a building or land in which a swimming
pool is located immediately before the appointed day, shall continue the use
of such swimming pool unless he obtains a permission under this section in
respect of such swimming pool within a period of three months from the
appointed day.
(6) Every owneror occupier of a building or land in which a swimming
pool is located, shall maintain the swimming pool in such manner and follow
such safety norms, as may be prescribed.
(7) Any person authorised by the Inspector in this behalf, may enter
into any building or land in which a swimming pool is located, in order to
make any enquiry or inspection and may take any measures or do anything
which may, in his opinion, be necessary for the purpose of maintenance of
the swimming poolor for the safety of the persons using the swimming pool:
Provided that the Government shall authorise, for the purpose of this
sub-section, any officer,-
() not below the rank of Joint Director in the office of the Director
of School Education, in respect of swimming pools located in the premises
of schools;
(i) not below the rank of Joint Director in the office of the Director
of Collegiate Education, in respect of swimming pools located in the premises
of colleges and Universities.
Shorttitle and
commence-
ment.
Insertion of
new section
257-AA.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDlNARY 295 The following Act of the Tamil Nadu Legislative Assembly received "we assent o! the Governor on the 15(h Navember 2012 and is hereby published (or general information:—
TamiiNadu Act 21 oi 199m ACT No. 45 of 2012. 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 Sixty-third Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act. 2012. (2) It shall come into force on such date as the State Government may. by notification. appoint. 2. After section 257-A of the Tamil Nadu Panchayats Act, 1994. the following section shall be inserted, namely:- “257-AA. Permission to construct swimming pooI.—(1) No swimming pool shall be constructed in any place. after the appointed day. without obtaining a permission from the Inspector. (2) Every application for permission to construct a swimming pool shall be made to the Inspector and shall be accompanied by such tee not exceeding rupees five thousand. as may be prescribed. and shall contain such particulars as may be prescribed. (3) On receipt of an application under sub-section (2). the Inspector may. alter making such enquiry as he deems necessary. either grant or refuse to grant the permission. Every permission granted shall be in such form and subject to such terms and conditions. as may be prescribed. (4) Where the Inspector refuses to grant permission under sub-section (3), he shall give reasons in writing for such refusalt (5) No owner or occupier of a building or land in which a swimming pool is located immediately beiore the appointed day. shall continue the use 0! such swimming pool unless he obtains a permission under this section in respect of such swimming pool within a period of three months from the appointed day. (6) Every owner or occupier of a building or land in which a swimming pool is located. shall maintain the swimming pool in such manner and follow such safety norms, as may be prescribed. (7) Any person authorised by the Inspector in this behalf. may enter into any building or land in which a swimming pool is located. in order to make any enquiry or inspection and may take any measures or do anything which may. in his opinion. be necessary for the purpose oi maintenance of the swimming pool or for the safety of the persons using the swimming pool: Provided that the Government shall authorise. tor the purpose of this sub-section. any officer.- (1) not below the rank of Joint Director in the ofiice ot the Director of School Education. in respect of swimming pools located in the premises of schools: (ii) not below the rank of Joint Director in the office of the Director of Collegiate Education. in respect of swimming pools located in the premises of colleges and Universities. Short lllle and commence- merit. Insertion oi new section 257-AAA
296 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(8) For the purpose of sub-section (7), the Government may authorise
different persons for different classes of buildings or land in which swimming pools are located.
Explanation.— For the purposeof this section, “appointed day” means such
date as the Government may, by notification, appoint under sub-section (2)
of section 1 of the Tamil Nadu Panchayats (Third Amendment) Act, 2012.’.
(By order of the Governor)
G. JAYACHANDRAN, Secretary to Government,
Law Department.
296 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(8) For the purpose of sub-section (7), the Government may authorise
different persons for different classes of buildings or land in which swimming pools are located.
Explanation.— For the purposeof this section, “appointed day” means such
date as the Government may, by notification, appoint under sub-section (2)
of section 1 of the Tamil Nadu Panchayats (Third Amendment) Act, 2012.’.
(By order of the Governor)
G. JAYACHANDRAN, Secretary to Government,
Law Department.
296 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(8) For the purpose of sub-section (7), the Government may authorise
different persons for different classes of buildings or land in which swimming pools are located.
Explanation.— For the purposeof this section, “appointed day” means such
date as the Government may, by notification, appoint under sub-section (2)
of section 1 of the Tamil Nadu Panchayats (Third Amendment) Act, 2012.’.
(By order of the Governor)
G. JAYACHANDRAN, Secretary to Government,
Law Department.
296 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
(8) For the purpose of sub-section (7), the Government may authorise
different persons for different classes of buildings or land in which swimming pools are located.
Explanation.— For the purposeof this section, “appointed day” means such
date as the Government may, by notification, appoint under sub-section (2)
of section 1 of the Tamil Nadu Panchayats (Third Amendment) Act, 2012.’.
(By order of the Governor)
G. JAYACHANDRAN, Secretary to Government,
Law Department.
moo
(B) For the purpose of sub-section (7), the Government may authorise different persons for different classes of buildings or land In whlch swimming pools are located. Explanationl— For the purpose of this section, "appolnied day' means such dale as the Government may. by notlflcatlon, appoint under sub-section (2) of secilon 1 of the Tamll Nadu Panchayats (Third Amendment) Act, 2012‘" (By order of ihe Governor) Go JAYACHANDRAN. Secretary to Government, Law Department.
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENTOF TAMIL NADU [R. Dis. No. 197/2009.
2014 [Price: Rs. 13.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY
No. 175] CHENNAI, WEDNESDAY, SEPTEMBER3, 2014
Aavani 18, Jaya, Thiruvalluvar Aandu-—2045
Part IV—Section 2
Tamil Nadu Acts and Ordinances
ACTS:
No. 12 of 2014—Tamil Nadu Agricultural Produce eeeeeAmendment
Act, 2014 - . ml 48
No. 13 of 2014—Tamil Nadu Establishment of Private Law Collegesee
Act, 2014 é. s . 49
No. 14 of 2014—Tamil Nadu Physical Education and Sports University (rmencend
Act, 2014 A - = . 51
No. 15 of 2014—Tamil Nadu Legislature (Prevention of Disqualification) Second
AmendmentAct, 2014 5 ” A. - 53
No. 16 of 2014—Tamil Nadu Fishermen and Labourers engaged in Fishing and other
Allied Activities (Social Security and Welfare) Amendment
Act, 2014 . “ = : - 55
No. 17 of 2014—Tamil Nadu Manual Workers (Regulation of Employment and
Conditions of Work) Amendment Act, 2014 - a 57
No. 18 of 2014—Tamil Nadu Hostels and Homes for Women and Children (Regulation)
Act, 2014 ' . Zs 59-66
No. 19 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders,
Sand-offenders, Slum-grabbers and Video Pirates (Amendment) Act, 2014 . - - . a 67-68
No. 20 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic
Offenders, Sand- offenders, Slum-grabbers and Video Pirates
(Second Amendment) Act, 2014 - - ms 69-70
No. 21 of 2014—Tamil Nadu Town and Su cope (Amendment)
Act, 2014 = - - 7
No. 22 of 2014—Tamil Nadu Panchayats (amendment) Act, 2014. - 73-74
No. 23 of 2014—Tamil Nadu Municipal Laws and the Chennai Metropolitan Area
Groundwater (Regulation) Amendment Act, 2014... a: 75-80
Ex-IV-2(175) [ 47 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENTOF TAMIL NADU [R. Dis. No. 197/2009.
2014 [Price: Rs. 13.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY
No. 175] CHENNAI, WEDNESDAY, SEPTEMBER3, 2014
Aavani 18, Jaya, Thiruvalluvar Aandu-—2045
Part IV—Section 2
Tamil Nadu Acts and Ordinances
ACTS:
No. 12 of 2014—Tamil Nadu Agricultural Produce eeeeeAmendment
Act, 2014 - . ml 48
No. 13 of 2014—Tamil Nadu Establishment of Private Law Collegesee
Act, 2014 é. s . 49
No. 14 of 2014—Tamil Nadu Physical Education and Sports University (rmencend
Act, 2014 A - = . 51
No. 15 of 2014—Tamil Nadu Legislature (Prevention of Disqualification) Second
AmendmentAct, 2014 5 ” A. - 53
No. 16 of 2014—Tamil Nadu Fishermen and Labourers engaged in Fishing and other
Allied Activities (Social Security and Welfare) Amendment
Act, 2014 . “ = : - 55
No. 17 of 2014—Tamil Nadu Manual Workers (Regulation of Employment and
Conditions of Work) Amendment Act, 2014 - a 57
No. 18 of 2014—Tamil Nadu Hostels and Homes for Women and Children (Regulation)
Act, 2014 ' . Zs 59-66
No. 19 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders,
Sand-offenders, Slum-grabbers and Video Pirates (Amendment) Act, 2014 . - - . a 67-68
No. 20 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic
Offenders, Sand- offenders, Slum-grabbers and Video Pirates
(Second Amendment) Act, 2014 - - ms 69-70
No. 21 of 2014—Tamil Nadu Town and Su cope (Amendment)
Act, 2014 = - - 7
No. 22 of 2014—Tamil Nadu Panchayats (amendment) Act, 2014. - 73-74
No. 23 of 2014—Tamil Nadu Municipal Laws and the Chennai Metropolitan Area
Groundwater (Regulation) Amendment Act, 2014... a: 75-80
Ex-IV-2(175) [ 47 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENTOF TAMIL NADU [R. Dis. No. 197/2009.
2014 [Price: Rs. 13.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY
No. 175] CHENNAI, WEDNESDAY, SEPTEMBER3, 2014
Aavani 18, Jaya, Thiruvalluvar Aandu-—2045
Part IV—Section 2
Tamil Nadu Acts and Ordinances
ACTS:
No. 12 of 2014—Tamil Nadu Agricultural Produce eeeeeAmendment
Act, 2014 - . ml 48
No. 13 of 2014—Tamil Nadu Establishment of Private Law Collegesee
Act, 2014 é. s . 49
No. 14 of 2014—Tamil Nadu Physical Education and Sports University (rmencend
Act, 2014 A - = . 51
No. 15 of 2014—Tamil Nadu Legislature (Prevention of Disqualification) Second
AmendmentAct, 2014 5 ” A. - 53
No. 16 of 2014—Tamil Nadu Fishermen and Labourers engaged in Fishing and other
Allied Activities (Social Security and Welfare) Amendment
Act, 2014 . “ = : - 55
No. 17 of 2014—Tamil Nadu Manual Workers (Regulation of Employment and
Conditions of Work) Amendment Act, 2014 - a 57
No. 18 of 2014—Tamil Nadu Hostels and Homes for Women and Children (Regulation)
Act, 2014 ' . Zs 59-66
No. 19 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders,
Sand-offenders, Slum-grabbers and Video Pirates (Amendment) Act, 2014 . - - . a 67-68
No. 20 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic
Offenders, Sand- offenders, Slum-grabbers and Video Pirates
(Second Amendment) Act, 2014 - - ms 69-70
No. 21 of 2014—Tamil Nadu Town and Su cope (Amendment)
Act, 2014 = - - 7
No. 22 of 2014—Tamil Nadu Panchayats (amendment) Act, 2014. - 73-74
No. 23 of 2014—Tamil Nadu Municipal Laws and the Chennai Metropolitan Area
Groundwater (Regulation) Amendment Act, 2014... a: 75-80
Ex-IV-2(175) [ 47 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENTOF TAMIL NADU [R. Dis. No. 197/2009.
2014 [Price: Rs. 13.60 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pustisHep BY AUTHORITY
No. 175] CHENNAI, WEDNESDAY, SEPTEMBER3, 2014
Aavani 18, Jaya, Thiruvalluvar Aandu-—2045
Part IV—Section 2
Tamil Nadu Acts and Ordinances
ACTS:
No. 12 of 2014—Tamil Nadu Agricultural Produce eeeeeAmendment
Act, 2014 - . ml 48
No. 13 of 2014—Tamil Nadu Establishment of Private Law Collegesee
Act, 2014 é. s . 49
No. 14 of 2014—Tamil Nadu Physical Education and Sports University (rmencend
Act, 2014 A - = . 51
No. 15 of 2014—Tamil Nadu Legislature (Prevention of Disqualification) Second
AmendmentAct, 2014 5 ” A. - 53
No. 16 of 2014—Tamil Nadu Fishermen and Labourers engaged in Fishing and other
Allied Activities (Social Security and Welfare) Amendment
Act, 2014 . “ = : - 55
No. 17 of 2014—Tamil Nadu Manual Workers (Regulation of Employment and
Conditions of Work) Amendment Act, 2014 - a 57
No. 18 of 2014—Tamil Nadu Hostels and Homes for Women and Children (Regulation)
Act, 2014 ' . Zs 59-66
No. 19 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders,
Sand-offenders, Slum-grabbers and Video Pirates (Amendment) Act, 2014 . - - . a 67-68
No. 20 of 2014—Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic
Offenders, Sand- offenders, Slum-grabbers and Video Pirates
(Second Amendment) Act, 2014 - - ms 69-70
No. 21 of 2014—Tamil Nadu Town and Su cope (Amendment)
Act, 2014 = - - 7
No. 22 of 2014—Tamil Nadu Panchayats (amendment) Act, 2014. - 73-74
No. 23 of 2014—Tamil Nadu Municipal Laws and the Chennai Metropolitan Area
Groundwater (Regulation) Amendment Act, 2014... a: 75-80
Ex-IV-2(175) [ 47 ]
TAMIL NADU 0V RNM NTG ETT E R R NARY
© [Regd. No. TN/CCNI461/2012-14. GOVERNMENT OF TAMIL NADU [R. Dls. No. 197/2009. 2014 [Price: Rs. 13.60 Paise. 75-80
No. 175] GE E AZ E XT A0 DI PUBLISHED BY AUTHORITY CHENNAl, WEDNESDAY, SEPTEMBER 3, 2014 Aavani 18, Jaya, Thiruvailuvar Aandu—2045 art V—Sect on 2 Tamil Nadu Acts and Ordinances ACTS No 12 of 2014—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act 2014 . No 13 of 2014—Tamil Nadu Establishment of Private Law Colleges (Prohibition) Act 2014 .. No 14 of2014—Tamil Nadu Physical Education and Sports University (Amendment) Act. 2014 u .. No. 15 at 2014—Tamil Nadu Legislature (Prevention of DIsquaIif-cation) Second Amendment Act 2014 No 16 012014—Tamil Nadu Fishermen and Labourers engaged in Fishing and other Allied Activities (Social Security and Welfare) Amendment Act 2014 No.17 of 2014—Tamil Nadu Manual Workers (Regulation ol Employment and Conditions 01 Work) Amendment Act 2014 No.18 of 2014—Tamil Nadu Hostels and Homes (or Women and Children (Regulation) Act. 2014 No 19 of 2014—Tamil Nadu Prevention ol Dangerous Activities of Bootleggers, Drugoffenders. Foresi—ofienders. Goondas Immoral Traifc Oilenders. sand- offenders. SIum-grabbere and Video Pirates (Amendment) Act 2014 . Not 20 of 2014—Tamil Nadu Prevention oi Dangerous Activities oi Bootleggers. Drug-offenders. Forest-offenders, Goondas. Immoral Traffic Oilenders Sand- oftenders SIum-grabbers and Video Pirates (Second Amendment) Act 2014 No.21 ot 2014—Tamil Nadu Town and Country Planning (Amendment) A01 2014 No. 22 of 2014—Tamil Nadu Panehayais (Amendment) Act 2014 No 23 of 2014—Tamil Nadu Municipal Laws and the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act. 2014 .. Ex-lV-2(175) [ 47 l 51 57 59-66 67-68 69-70 71 73-74
Tamil Nadu
Act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY fo
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 2nd September 2014 and is hereby published for general information:—
ACT No. 22 OF 2014.
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
Sixty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2014,
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. After section 143 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred
to as the principal Act), the following sections shall be inserted, namely:—
“143-A. Grant of permit to sink well.— (1) No personshall, either himself or through
any person on his behalf engage in sinking any well in the panchayatvillage for any
purpose without obtaining a permit from the executive authority:
Provided that this sub-section shall not apply for sinking of well for domestic
purpose:
Provided further that this sub-section shall not apply to the revenuevillages specified
in the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987.
(Tamil Nadu Act 27 of 1987).
(2) Any person desiring to sink a well shall apply to the executive authority,
for grant of permit for this purpose and shall not proceed with any activity connected
with such sinking of well, unless a permit has been granted by the executive authority.
(3) Every application for grant of permit shall be made in such form and contain
such particulars as may be prescribed, and shall be accompanied by such fee not
exceeding five thousand rupees, as may be prescribed.
(4) On receipt of an application under sub-section (2), the executive authority
may grant, subject to such conditions and restrictions as it may specify, a permit
authorising sinking of well or refuse to grant such permit:
Provided that no permit shall be refused unless the applicant has been given an
opportunity of being heard.
(5) The decision regarding the grant or refusal to grant the permit shall be
intimated by the executive authority to the applicant within such period as may be
prescribed.
(6) Any person aggrieved by the decision of the executive authority under
sub-section (5) may, within such period and in such manner as may be prescribed,
appeal to such authority as may be specified by the Government, by notification, in
this behalf.
(7) Tne ownerof every well in use or disuse shall follow such safety measures
as may be prescribed.
143-B. Grant of certificate of registration.—(1) Every person desiring to carry
on the business of sinking well in any panchayat village shall apply to the Collector
for grant of a certificate of registration.
(2) Every application for grant of a certificate of registration shall be made
in such form and contain such particulars as may be prescribed and shall be accompanied
by such fee not exceeding fifteen thousand rupees, as may be prescribed,
(3) On receipt of an application under sub-section (1), the Collector may grant,
subject to such conditions andrestrictions as may be specified, a certificate of registration
or refuse to grant the certificate of registration:
Short title and
commence-
ment.
Insertion of
new sections
143-A and
143-B.
Tamil Nadu
Act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY fo
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 2nd September 2014 and is hereby published for general information:—
ACT No. 22 OF 2014.
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
Sixty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2014,
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. After section 143 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred
to as the principal Act), the following sections shall be inserted, namely:—
“143-A. Grant of permit to sink well.— (1) No personshall, either himself or through
any person on his behalf engage in sinking any well in the panchayatvillage for any
purpose without obtaining a permit from the executive authority:
Provided that this sub-section shall not apply for sinking of well for domestic
purpose:
Provided further that this sub-section shall not apply to the revenuevillages specified
in the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987.
(Tamil Nadu Act 27 of 1987).
(2) Any person desiring to sink a well shall apply to the executive authority,
for grant of permit for this purpose and shall not proceed with any activity connected
with such sinking of well, unless a permit has been granted by the executive authority.
(3) Every application for grant of permit shall be made in such form and contain
such particulars as may be prescribed, and shall be accompanied by such fee not
exceeding five thousand rupees, as may be prescribed.
(4) On receipt of an application under sub-section (2), the executive authority
may grant, subject to such conditions and restrictions as it may specify, a permit
authorising sinking of well or refuse to grant such permit:
Provided that no permit shall be refused unless the applicant has been given an
opportunity of being heard.
(5) The decision regarding the grant or refusal to grant the permit shall be
intimated by the executive authority to the applicant within such period as may be
prescribed.
(6) Any person aggrieved by the decision of the executive authority under
sub-section (5) may, within such period and in such manner as may be prescribed,
appeal to such authority as may be specified by the Government, by notification, in
this behalf.
(7) Tne ownerof every well in use or disuse shall follow such safety measures
as may be prescribed.
143-B. Grant of certificate of registration.—(1) Every person desiring to carry
on the business of sinking well in any panchayat village shall apply to the Collector
for grant of a certificate of registration.
(2) Every application for grant of a certificate of registration shall be made
in such form and contain such particulars as may be prescribed and shall be accompanied
by such fee not exceeding fifteen thousand rupees, as may be prescribed,
(3) On receipt of an application under sub-section (1), the Collector may grant,
subject to such conditions andrestrictions as may be specified, a certificate of registration
or refuse to grant the certificate of registration:
Short title and
commence-
ment.
Insertion of
new sections
143-A and
143-B.
Tamil Nadu
Act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY fo
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 2nd September 2014 and is hereby published for general information:—
ACT No. 22 OF 2014.
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
Sixty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2014,
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. After section 143 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred
to as the principal Act), the following sections shall be inserted, namely:—
“143-A. Grant of permit to sink well.— (1) No personshall, either himself or through
any person on his behalf engage in sinking any well in the panchayatvillage for any
purpose without obtaining a permit from the executive authority:
Provided that this sub-section shall not apply for sinking of well for domestic
purpose:
Provided further that this sub-section shall not apply to the revenuevillages specified
in the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987.
(Tamil Nadu Act 27 of 1987).
(2) Any person desiring to sink a well shall apply to the executive authority,
for grant of permit for this purpose and shall not proceed with any activity connected
with such sinking of well, unless a permit has been granted by the executive authority.
(3) Every application for grant of permit shall be made in such form and contain
such particulars as may be prescribed, and shall be accompanied by such fee not
exceeding five thousand rupees, as may be prescribed.
(4) On receipt of an application under sub-section (2), the executive authority
may grant, subject to such conditions and restrictions as it may specify, a permit
authorising sinking of well or refuse to grant such permit:
Provided that no permit shall be refused unless the applicant has been given an
opportunity of being heard.
(5) The decision regarding the grant or refusal to grant the permit shall be
intimated by the executive authority to the applicant within such period as may be
prescribed.
(6) Any person aggrieved by the decision of the executive authority under
sub-section (5) may, within such period and in such manner as may be prescribed,
appeal to such authority as may be specified by the Government, by notification, in
this behalf.
(7) Tne ownerof every well in use or disuse shall follow such safety measures
as may be prescribed.
143-B. Grant of certificate of registration.—(1) Every person desiring to carry
on the business of sinking well in any panchayat village shall apply to the Collector
for grant of a certificate of registration.
(2) Every application for grant of a certificate of registration shall be made
in such form and contain such particulars as may be prescribed and shall be accompanied
by such fee not exceeding fifteen thousand rupees, as may be prescribed,
(3) On receipt of an application under sub-section (1), the Collector may grant,
subject to such conditions andrestrictions as may be specified, a certificate of registration
or refuse to grant the certificate of registration:
Short title and
commence-
ment.
Insertion of
new sections
143-A and
143-B.
Tamil Nadu
Act 21 of
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY fo
The following Act of the Tamil Nadu Legislative Assembly received the assent of the
Governor on the 2nd September 2014 and is hereby published for general information:—
ACT No. 22 OF 2014.
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
Sixty-fifth Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2014,
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. After section 143 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred
to as the principal Act), the following sections shall be inserted, namely:—
“143-A. Grant of permit to sink well.— (1) No personshall, either himself or through
any person on his behalf engage in sinking any well in the panchayatvillage for any
purpose without obtaining a permit from the executive authority:
Provided that this sub-section shall not apply for sinking of well for domestic
purpose:
Provided further that this sub-section shall not apply to the revenuevillages specified
in the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987.
(Tamil Nadu Act 27 of 1987).
(2) Any person desiring to sink a well shall apply to the executive authority,
for grant of permit for this purpose and shall not proceed with any activity connected
with such sinking of well, unless a permit has been granted by the executive authority.
(3) Every application for grant of permit shall be made in such form and contain
such particulars as may be prescribed, and shall be accompanied by such fee not
exceeding five thousand rupees, as may be prescribed.
(4) On receipt of an application under sub-section (2), the executive authority
may grant, subject to such conditions and restrictions as it may specify, a permit
authorising sinking of well or refuse to grant such permit:
Provided that no permit shall be refused unless the applicant has been given an
opportunity of being heard.
(5) The decision regarding the grant or refusal to grant the permit shall be
intimated by the executive authority to the applicant within such period as may be
prescribed.
(6) Any person aggrieved by the decision of the executive authority under
sub-section (5) may, within such period and in such manner as may be prescribed,
appeal to such authority as may be specified by the Government, by notification, in
this behalf.
(7) Tne ownerof every well in use or disuse shall follow such safety measures
as may be prescribed.
143-B. Grant of certificate of registration.—(1) Every person desiring to carry
on the business of sinking well in any panchayat village shall apply to the Collector
for grant of a certificate of registration.
(2) Every application for grant of a certificate of registration shall be made
in such form and contain such particulars as may be prescribed and shall be accompanied
by such fee not exceeding fifteen thousand rupees, as may be prescribed,
(3) On receipt of an application under sub-section (1), the Collector may grant,
subject to such conditions andrestrictions as may be specified, a certificate of registration
or refuse to grant the certificate of registration:
Short title and
commence-
ment.
Insertion of
new sections
143-A and
143-B.
Tamil Nadu Act 21 of 1994 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 2nd September 2014 and is hereby published for general information:— ACT No. 22 OF 2014. An Act further to amend the Tamil Nadir Panchayats Act, 1994. B: it enacted by the Legislative Assembly of the State of Tamil Nadu In the Sixty-fifth Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act. 2014 (2) It shall come into force on such date as the State Government may. by notification. appoint 2. After section 143 of the Tamil Nadu Panchayats Act. 1994 (hereinafter referred to as the principal Act). the following sections shall be inserted, namely— “143»A. Giant clpemii'l to sink well.— (1) No person shall. either himself or through any person on his behalf engage in sinking any well in the panchayat village for any purpose without obtaining a permit from the executive authority: Provided that this sub-section shall not apply for sinking of well for domestic purpose: Provided further that this sub—section shall not apply to the revenue villages specified In the Schedule to the Chennai Metropolitan Area Groundwater (Regulation) Act. 1987. (Tamil Nadu Act 27 of 1987) (2) Any person desiring to sink a well shall apply to the executive authority. for grant of permit for this purpose and shall not proceed with any activity connected with such sinking of well. unless a permit has been granted by the executive authority. (3) Every application for grant of permit shall be made in such form and contain such pamculars as may be prescribed. and shall be accompanied by such fee not exceeding five thousand rupees, as may be prescribed. (4) On receipt of an application under sub-section (2). the executive authority may grant, subject to such conditions and restrictions as it may specify. a permit authorising sinking of well or refuse to grant such permit: Provided that no permit shall be refused unless the applicant has been given an opportunity of being heard. (5) The decision regarding the grant or refusal to grant the permit shall be intimated by the executive authority to the applicant wtthin such period as may be prescribed. (6) Any person aggrieved by the decision of the executive authority under sub-section (5) may. within such period and in such manner as may be prescribed, appeal to such authority as may be specified by the Government. by notification. in this behalf. (7) The owner of every well in use or disuse shall follow such satety measures as may be prescribed, 143-3. Grant of certificate of registration—(1) Every person desiring to carry on the business of sinking well In any panchayat village shall apply to the Collector for grant of a certificate of registration. (2) Every application for grant of a certificate of registration shall be made in such form and contain such particulars as may be prescribed and shall be accompanied by such fee not exceeding fifteen thousand rupees, as may be prescribed (3) On receipt of an application under sub-section (1). the Collector may grant. subject to such conditions and restrictions as may be specified. a certificate of registration or refuse to grant the certificate of registration. 73 Short title and commence- ment, Insertion of new sections 143-A and 143-5.
74 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Insertion of
new section
246-B.
Provided that no certificate of registration shall be refused unless the applicant has
been given an opportunity of being heard.
(4) The decision regarding the grant or refusal to grant the certificate of
registration shall be intimated by the Collector to the person within such period as may
be prescribed.
(5) Any person aggrieved by the decision of the Collector under sub-section
(4) may, within such period and in such manner as may be prescribed, appeal to such
authority as may be specified by the Government, by notification, in this behalf.
(6) Every person carrying on the business of sinking well shall, while sinking
a well or on completion of sinking a well, follow such safety measures, as may be
prescribed.
Explanation.—For the purpose of sections 143, 143-A and 143-B,—
(a) “sink” with all its grammatical variations and cognate expressions
includes digging, drilling, boring or deepening;
(b) “well” means a well sunk for search or extraction of groundwater and
includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point,
collection well or infiltration gallery, but does not include a well sunk by the Government
or Central Governmentfor carrying out scientific investigation, exploration, development
or management work for the survey and assessment of groundwater resources;
(c) “person” includes a company or association of individuals, whether
incorporated or not.”.
3. After section 246-A of the principal Act, the following section shall be inserted,
namely:—
“246-B. Penalty for sinking weil without permit or registration.—Whoevercontravenes
any of the provisions of section 143-A or 143-B or the rules made thereundershall,
on conviction, be punishable with imprisonment for a term which shall not be less than
three years but which may extend to seven years and with fine which may extend to
fifty thousand rupees.”.
(By Order of the Governor)
G. JAYACHANDRAN,
Secretary fo Government,
Law Department.
74 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Insertion of
new section
246-B.
Provided that no certificate of registration shall be refused unless the applicant has
been given an opportunity of being heard.
(4) The decision regarding the grant or refusal to grant the certificate of
registration shall be intimated by the Collector to the person within such period as may
be prescribed.
(5) Any person aggrieved by the decision of the Collector under sub-section
(4) may, within such period and in such manner as may be prescribed, appeal to such
authority as may be specified by the Government, by notification, in this behalf.
(6) Every person carrying on the business of sinking well shall, while sinking
a well or on completion of sinking a well, follow such safety measures, as may be
prescribed.
Explanation.—For the purpose of sections 143, 143-A and 143-B,—
(a) “sink” with all its grammatical variations and cognate expressions
includes digging, drilling, boring or deepening;
(b) “well” means a well sunk for search or extraction of groundwater and
includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point,
collection well or infiltration gallery, but does not include a well sunk by the Government
or Central Governmentfor carrying out scientific investigation, exploration, development
or management work for the survey and assessment of groundwater resources;
(c) “person” includes a company or association of individuals, whether
incorporated or not.”.
3. After section 246-A of the principal Act, the following section shall be inserted,
namely:—
“246-B. Penalty for sinking weil without permit or registration.—Whoevercontravenes
any of the provisions of section 143-A or 143-B or the rules made thereundershall,
on conviction, be punishable with imprisonment for a term which shall not be less than
three years but which may extend to seven years and with fine which may extend to
fifty thousand rupees.”.
(By Order of the Governor)
G. JAYACHANDRAN,
Secretary fo Government,
Law Department.
74 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Insertion of
new section
246-B.
Provided that no certificate of registration shall be refused unless the applicant has
been given an opportunity of being heard.
(4) The decision regarding the grant or refusal to grant the certificate of
registration shall be intimated by the Collector to the person within such period as may
be prescribed.
(5) Any person aggrieved by the decision of the Collector under sub-section
(4) may, within such period and in such manner as may be prescribed, appeal to such
authority as may be specified by the Government, by notification, in this behalf.
(6) Every person carrying on the business of sinking well shall, while sinking
a well or on completion of sinking a well, follow such safety measures, as may be
prescribed.
Explanation.—For the purpose of sections 143, 143-A and 143-B,—
(a) “sink” with all its grammatical variations and cognate expressions
includes digging, drilling, boring or deepening;
(b) “well” means a well sunk for search or extraction of groundwater and
includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point,
collection well or infiltration gallery, but does not include a well sunk by the Government
or Central Governmentfor carrying out scientific investigation, exploration, development
or management work for the survey and assessment of groundwater resources;
(c) “person” includes a company or association of individuals, whether
incorporated or not.”.
3. After section 246-A of the principal Act, the following section shall be inserted,
namely:—
“246-B. Penalty for sinking weil without permit or registration.—Whoevercontravenes
any of the provisions of section 143-A or 143-B or the rules made thereundershall,
on conviction, be punishable with imprisonment for a term which shall not be less than
three years but which may extend to seven years and with fine which may extend to
fifty thousand rupees.”.
(By Order of the Governor)
G. JAYACHANDRAN,
Secretary fo Government,
Law Department.
74 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Insertion of
new section
246-B.
Provided that no certificate of registration shall be refused unless the applicant has
been given an opportunity of being heard.
(4) The decision regarding the grant or refusal to grant the certificate of
registration shall be intimated by the Collector to the person within such period as may
be prescribed.
(5) Any person aggrieved by the decision of the Collector under sub-section
(4) may, within such period and in such manner as may be prescribed, appeal to such
authority as may be specified by the Government, by notification, in this behalf.
(6) Every person carrying on the business of sinking well shall, while sinking
a well or on completion of sinking a well, follow such safety measures, as may be
prescribed.
Explanation.—For the purpose of sections 143, 143-A and 143-B,—
(a) “sink” with all its grammatical variations and cognate expressions
includes digging, drilling, boring or deepening;
(b) “well” means a well sunk for search or extraction of groundwater and
includes an open well, dug well, bore well, dug-cum-bore well, tube well, filter point,
collection well or infiltration gallery, but does not include a well sunk by the Government
or Central Governmentfor carrying out scientific investigation, exploration, development
or management work for the survey and assessment of groundwater resources;
(c) “person” includes a company or association of individuals, whether
incorporated or not.”.
3. After section 246-A of the principal Act, the following section shall be inserted,
namely:—
“246-B. Penalty for sinking weil without permit or registration.—Whoevercontravenes
any of the provisions of section 143-A or 143-B or the rules made thereundershall,
on conviction, be punishable with imprisonment for a term which shall not be less than
three years but which may extend to seven years and with fine which may extend to
fifty thousand rupees.”.
(By Order of the Governor)
G. JAYACHANDRAN,
Secretary fo Government,
Law Department.
74 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY Provided that no certificate ol registralion shall be refused unless the applicant has been given an opportunity of being heard.
Insertion 0' new seclion 246-5. (4) The decision regarding the grant or relusal to grant the certificate ot registration shall be intimated by the Collector to the person within such period as may be prescribed. (5) Any person aggrieved by the decision of the Collector under sub-section (4) may, within such period and in such manner as may be prescribed. appeal to such authority as may be specified by the Government. by notification. In this behall. (6) Every person carrying on the business of sinking well shall. while sinking a well or on completion oi sinking a well. follow such safety measures. as may be prescribed. Explanation—For the purpose at sections 143. 143-A and 143-8.— (a) "sink" with all its grammatical variations and cognate expressions includes digging. drilling. boring or deepening; (b) “well" means a well sunk for search or extraction of groundwater and includes an open well. dug well. bore well. dug-cum-bore well. tube well. filter point. collection well or intiltration gallery, but does not include a well sunk by the Government or Central Government tor carrying out scientific investigation. exploration. development or management work tor the survey and assessment of groundwater resources; to) ”person" includes a company or association ol individuals. whether incorporated or not.". 3. Alter section 246-A of the principal Act. the tollowing section shall be inserted. namely:— “24643. Penalty [or sinking well without permit or registralion.—Whoever contravenes any of the provisions of section 143-A or 143»B or the rules made thereunder shall. on conviction. be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and with line which may extend to fifty thousand rupees”. (By Order of the Governor) G. JAYACHANDRAN, Secretary to Government, Law Department
u -- n.- - II-u- ”III...I.flIHIIL.I.HH Lillullhlu '- l-u- EEII 11-411lllf-I-4II--J --- Ivrluflflfllrllflh. I . In... .Illlril ,lllrllll.‘ I. .- II III-i" I-lEflllflT-I-r [I I- . . II 1I|.-I._I..l..|r.l..l.lllrr.ll.llu .flm an. .H
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 10.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusisHep BY AUTHORITY
No. 36] CHENNAI, FRIDAY, FEBRUARY 17, 2017
Maasi 5, Thunmugi, Thiruvalluvar Aandu—2048
Part IV—Section 2
TAMIL NADU ACTS AND ORDINANCES
CONTENTS
- ACTS: Pages.
No.3 of 2017—Tamil Nadu Panchayats (Amendment) Act, 2017... . - . 16
No.4 of 2017—Tamil Nadu Municipal Laws (Amendment) Act, 2017... 5 i. 17-22
No.5 of 2017—Chennai City Municipal Corporation (Amendment) Act, 2017 . . 23-24
No.6 of 2017—Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 2017 . 25-30
No.7 of 2017—Tamil Nadu Heritage Commission (Amendment) Act, 2017 . : 31-32
No.8 of 2017—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2017 .. 33-34
No.9 of 2017—Tamil Nadu Shops and Establishments (Amendment) Act, 2017 .. 35-36
No.10 of 2017—Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 2017 .. 37-38
No.11 of 2017—Annamalai University (Amendment) Repeal Act, 2017... . 39
Ex-IV-2-36 [ 15 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 10.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusisHep BY AUTHORITY
No. 36] CHENNAI, FRIDAY, FEBRUARY 17, 2017
Maasi 5, Thunmugi, Thiruvalluvar Aandu—2048
Part IV—Section 2
TAMIL NADU ACTS AND ORDINANCES
CONTENTS
- ACTS: Pages.
No.3 of 2017—Tamil Nadu Panchayats (Amendment) Act, 2017... . - . 16
No.4 of 2017—Tamil Nadu Municipal Laws (Amendment) Act, 2017... 5 i. 17-22
No.5 of 2017—Chennai City Municipal Corporation (Amendment) Act, 2017 . . 23-24
No.6 of 2017—Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 2017 . 25-30
No.7 of 2017—Tamil Nadu Heritage Commission (Amendment) Act, 2017 . : 31-32
No.8 of 2017—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2017 .. 33-34
No.9 of 2017—Tamil Nadu Shops and Establishments (Amendment) Act, 2017 .. 35-36
No.10 of 2017—Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 2017 .. 37-38
No.11 of 2017—Annamalai University (Amendment) Repeal Act, 2017... . 39
Ex-IV-2-36 [ 15 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 10.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusisHep BY AUTHORITY
No. 36] CHENNAI, FRIDAY, FEBRUARY 17, 2017
Maasi 5, Thunmugi, Thiruvalluvar Aandu—2048
Part IV—Section 2
TAMIL NADU ACTS AND ORDINANCES
CONTENTS
- ACTS: Pages.
No.3 of 2017—Tamil Nadu Panchayats (Amendment) Act, 2017... . - . 16
No.4 of 2017—Tamil Nadu Municipal Laws (Amendment) Act, 2017... 5 i. 17-22
No.5 of 2017—Chennai City Municipal Corporation (Amendment) Act, 2017 . . 23-24
No.6 of 2017—Tamil Nadu Court-Fees and Suits Valuation (Amendment) Act, 2017 . 25-30
No.7 of 2017—Tamil Nadu Heritage Commission (Amendment) Act, 2017 . : 31-32
No.8 of 2017—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2017 .. 33-34
No.9 of 2017—Tamil Nadu Shops and Establishments (Amendment) Act, 2017 .. 35-36
No.10 of 2017—Tamil Nadu Payment of Subsistence Allowance (Amendment) Act, 2017 .. 37-38
No.11 of 2017—Annamalai University (Amendment) Repeal Act, 2017... . 39
Ex-IV-2-36 [ 15 ]
TAMIL NADU GOVERNMENTGA ETT E RA RDIN RY
© GOVERNMENT OF TAMIL NADU 2017 XT 0 A PUBLISHED BY AUTHORITY No. 36] CHENNAI, FRIDAY, FEBRUARY 17, 2017 Maasi 5, Thunmugi, Thiruvalluvar Aandu—2048 art V—Sect on 2 TAMIL NADU ACTS AND ORDINANCES CONTENTS Pages. ACTS: No.3 of 2017—Tamil Nadu Panchayats (Amendment) Act. 2017 .. .. .. u 16 No.4 of 2017—Tamil Nadu Municipal Laws (Amendment) Act, 2017 .. .. .. 17-22 No.5 or 2017—Chennai City Municipal Corporation (Amendment) Act, 2017 23-24 No.6 of 2017—Tamil Nedu Court-Fees and Suits Valuation (Amendment) Act. 2017 .. 25.30 No.7 of 2017—Tamil Nadu Heritage Commission (Amendment) Act, 2017 .. .. 31-32 No.8 0! 2017—Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act. 2017 .. 33-34 No.9 0' 2017—Tamil Nadu Shops and Establishments (Amendment) Act, 2017 ., .. 35-36 No.10 of 2017—Tamil Nadu Payment oi Subsistence Allowance (Amendment) Act, 2017 ,. 37-38 39 No.11 of 2017—Annamalai University (Amendment) Repeal Act. 2017 ,, Ex-lV»2-36 [ 15 l
[Regd. No. TNICCNI467I2012-14. [R. Dis. No. 191/2009. [Prlce: Rs. 10.40 False. Z E
16 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 17th February 2017 and is hereby published for
general information:—
ACT No. 3 OF 2017.
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
Sixty-eighth Year of the Republic of India as follows:—
Shorttitle and 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) commence- Act, 2017. ment.
(2) It shall be deemed to have comeinto force on the 17th day of
October 2016.
Insertion of 2. After section 261 of the Tamil Nadu Panchayats Act, 1994, the following TamilNadu
new section section shall be inserted, namely:- Act 21 of 261-A, 1994.
“261-A. Appointment of Special Officers.—Notwithstanding anything
contained in this Act, or in any other law for the time being in force, the
Government may, by notification, appoint Special Officers to exercise the
powers and discharge the functions of the village panchayats, the panchayat
union councils or the district panchayats, as the case may be, until the day
on whichthefirst meetings of the village panchayats, panchayat union councils
or the district panchayats, as the case may be, are held after ordinary elections
to said panchayats after the date of commencement of the Tamil Nadu
Panchayats (Amendment) Act, 2017 or upto the 30th day of June 2017,
whicheveris earlier.”.
Repeal and 3. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2016 T@mlNadu saving. and the Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2016 are —; of s016.
hereby repealed. ; Tamil Nadu
Ordinance
3 of 2016.
(2) Notwithstanding such repeal, anything done or any action taken under Tamil Nadu
the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinances, it of
shall be deemed to have been done or taken under the said Act, as amended
by this Act.
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government-in-charge,
Law Department.
16 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 17th February 2017 and is hereby published for
general information:—
ACT No. 3 OF 2017.
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
Sixty-eighth Year of the Republic of India as follows:—
Shorttitle and 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) commence- Act, 2017. ment.
(2) It shall be deemed to have comeinto force on the 17th day of
October 2016.
Insertion of 2. After section 261 of the Tamil Nadu Panchayats Act, 1994, the following TamilNadu
new section section shall be inserted, namely:- Act 21 of 261-A, 1994.
“261-A. Appointment of Special Officers.—Notwithstanding anything
contained in this Act, or in any other law for the time being in force, the
Government may, by notification, appoint Special Officers to exercise the
powers and discharge the functions of the village panchayats, the panchayat
union councils or the district panchayats, as the case may be, until the day
on whichthefirst meetings of the village panchayats, panchayat union councils
or the district panchayats, as the case may be, are held after ordinary elections
to said panchayats after the date of commencement of the Tamil Nadu
Panchayats (Amendment) Act, 2017 or upto the 30th day of June 2017,
whicheveris earlier.”.
Repeal and 3. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2016 T@mlNadu saving. and the Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2016 are —; of s016.
hereby repealed. ; Tamil Nadu
Ordinance
3 of 2016.
(2) Notwithstanding such repeal, anything done or any action taken under Tamil Nadu
the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinances, it of
shall be deemed to have been done or taken under the said Act, as amended
by this Act.
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government-in-charge,
Law Department.
16 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 17th February 2017 and is hereby published for
general information:—
ACT No. 3 OF 2017.
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
Sixty-eighth Year of the Republic of India as follows:—
Shorttitle and 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) commence- Act, 2017. ment.
(2) It shall be deemed to have comeinto force on the 17th day of
October 2016.
Insertion of 2. After section 261 of the Tamil Nadu Panchayats Act, 1994, the following TamilNadu
new section section shall be inserted, namely:- Act 21 of 261-A, 1994.
“261-A. Appointment of Special Officers.—Notwithstanding anything
contained in this Act, or in any other law for the time being in force, the
Government may, by notification, appoint Special Officers to exercise the
powers and discharge the functions of the village panchayats, the panchayat
union councils or the district panchayats, as the case may be, until the day
on whichthefirst meetings of the village panchayats, panchayat union councils
or the district panchayats, as the case may be, are held after ordinary elections
to said panchayats after the date of commencement of the Tamil Nadu
Panchayats (Amendment) Act, 2017 or upto the 30th day of June 2017,
whicheveris earlier.”.
Repeal and 3. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2016 T@mlNadu saving. and the Tamil Nadu Panchayats (Fourth Amendment) Ordinance, 2016 are —; of s016.
hereby repealed. ; Tamil Nadu
Ordinance
3 of 2016.
(2) Notwithstanding such repeal, anything done or any action taken under Tamil Nadu
the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinances, it of
shall be deemed to have been done or taken under the said Act, as amended
by this Act.
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Government-in-charge,
Law Department.
Short Iitle and commence- merit insertion 01 new section 261—A Repeal and saving The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 17th February 2017 and is hereby published for general information:— ACT No. 3 OF 2017. An Act further to amend the Tamll Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-eighth Year of the Republic of India as follows:- 1. (1) This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2017. (2) It shall be deemed to have come into force on the 17th day of October 2016. 2. After section 261 of the Tamil Nadu Panchayats Act, 1994, the following section shall be inserted. namely:- ‘261-A. Appointment of Special Officers—Notwithstanding anything contained in this Act, or in any other law for the time being in force. the Government may, by notification, appoint Special Officers to exercise the powers and discharge the functions of the village panchayats. the panchayat union councils or the district panchayats, as the case may be, until the day on which the first meetings of the village panchayats, panchayat union councils or the district panchayats. as the case may be, are held after ordinary elections to said panchayats after the date of commencement oi the Tamil Nadu Panchayats (Amendment) Act. 2017 or upto the 30th day of June 2017, whichever is earlier.". 3‘ (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2016 and the Tamil Nadu Panchayats (Fourth Amendment) OrdinanceI 2016 are hereby repealed. (2) Notwithstanding such repeal. anything done or any action taken under the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinances, shall be deemed to have been done or taken under the said Act, as amended by this Act. (By order of the Governor) 8.8. POOVALINGAM, Secretary to Government-in-charge, Law Department, Tamil Nadu Act 21 01 1994 TamilNadu Ordinance 1 at 2016. Tamil Nadu Ordinance 3 at 2015 Tamil Nadu Act 21 oi 1994.
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 6.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHeED By AUTHORITY
No. 195] CHENNAI, WEDNESDAY, JUNE 28, 2017
Aani 14, Hevilambi, Thiruvalluvar Aandu-2048
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Pages.
ACTS:
No.20 of 2017—The Tamil Nadu Local Authorities Entertainments Tax Act, 2017... 208-219
No.21 of 2017—The Tamil Nadu Municipal Laws (Second Amendment) Act, 2017. 220-221
No. 22 of 2017—The Tamil Nadu Panchayats (Second Amendment) Act, 2017. 222
DTP 195-Ex-IV-2—1 [ 207 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 6.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHeED By AUTHORITY
No. 195] CHENNAI, WEDNESDAY, JUNE 28, 2017
Aani 14, Hevilambi, Thiruvalluvar Aandu-2048
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Pages.
ACTS:
No.20 of 2017—The Tamil Nadu Local Authorities Entertainments Tax Act, 2017... 208-219
No.21 of 2017—The Tamil Nadu Municipal Laws (Second Amendment) Act, 2017. 220-221
No. 22 of 2017—The Tamil Nadu Panchayats (Second Amendment) Act, 2017. 222
DTP 195-Ex-IV-2—1 [ 207 ]
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2017 [Price: Rs. 6.40 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pus.isHeED By AUTHORITY
No. 195] CHENNAI, WEDNESDAY, JUNE 28, 2017
Aani 14, Hevilambi, Thiruvalluvar Aandu-2048
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS Pages.
ACTS:
No.20 of 2017—The Tamil Nadu Local Authorities Entertainments Tax Act, 2017... 208-219
No.21 of 2017—The Tamil Nadu Municipal Laws (Second Amendment) Act, 2017. 220-221
No. 22 of 2017—The Tamil Nadu Panchayats (Second Amendment) Act, 2017. 222
DTP 195-Ex-IV-2—1 [ 207 ]
TAMIL NA U GOVERNM NTGA TT RA IN RY
© GOVERNMENT OF TAMIL NADU 2017 EXT 0RD A PUBLISHED BY AUTHORITY No‘ 195] CHENNAI, WEDNESDAY, JUNE 28. 2017 Aani 14. Hevilambi, Thiruvalluvar Aandu—2046 Part lV—Section 2 Tamil Nadu Acts and Ordinances CONTENTS P3995 ACTS No.20 of 2017—The Tamil Nadu Local Authorities Entertainments Tax Act. 2017 .2 208-219 No.21 of 2017—The Tamil Nadu Municipal Laws (Second Amendment) Act, 2017 220-221 No. 22 of 2017—The Tamil Nadu Panchayals (Second Amendment) Act. 2017 222 DTP 195-Ex-lV—2—1 [ 207 ]
[Regd. No. TNICCNI457I2012-14. [R. Dis. No. 197/2009. [Prlcez Rs. 8.40 Palse. ZEE
222 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 28th June 2017 and is hereby published for general
information:—
ACT No. 22 of 2017.
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
Sixty-eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and Act, 2017. commence-
ment. (2) It shall come into force at once.
Tamil Nadu 2. In section 261-A of the Tamil Nadu Panchayats Act, 1994, for the expression Amendmentof Act 21 of “upto the 30th day of June 2017", the expression “upto the 31st day of December section
1994. 2017” shall be substituted. eois
(By order of the Governor)
S$.S. POOVALINGAM, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
222 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 28th June 2017 and is hereby published for general
information:—
ACT No. 22 of 2017.
An Act further to amend the Tamil Nadu Panchayats Act, 1994.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Sixty-eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and Act, 2017. commence-
ment. (2) It shall come into force at once.
Tamil Nadu 2. In section 261-A of the Tamil Nadu Panchayats Act, 1994, for the expression Amendmentof Act 21 of “upto the 30th day of June 2017", the expression “upto the 31st day of December section
1994. 2017” shall be substituted. eois
(By order of the Governor)
S$.S. POOVALINGAM, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
222 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the assent
of the Governor on the 28th June 2017 and is hereby published for general
information:—
ACT No. 22 of 2017.
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
Sixty-eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Short title and Act, 2017. commence-
ment. (2) It shall come into force at once.
Tamil Nadu 2. In section 261-A of the Tamil Nadu Panchayats Act, 1994, for the expression Amendmentof Act 21 of “upto the 30th day of June 2017", the expression “upto the 31st day of December section
1994. 2017” shall be substituted. eois
(By order of the Governor)
S$.S. POOVALINGAM, Secretary to Government-in-charge,
Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
Tamil Nadu Act 21 of 1994' TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 28th June 2017 and is hereby published for general intomtation:— ACT No. 22 of 2017. An Act further to amend the Tamil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly 0! the State at Tamil Nadu in the Sixty-eighth Year at the Republic of India as tollows:- 1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2017. (2) It shall come into force at once 2. In section 261-A of the Tamil Nadu Panchayats Act. 1994. tor the expression "upto the 30th day of June 2017', the expression "uplo the 31st day at December 2017" shall be substituted. (By order of the Governor) 3.8. POOVALINGAM. Secretary to Govemment-in—charge, Law Department. PRINTEDAND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING. CHENNAI ON BEHALF OF THE GOVERNMENT OF TAMIL NADU Short title and commence- meul. Amendment 0! secflon ZSl-A
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2018 [Price: Rs. 6.40 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
pusisHeD BY AUTHORITY
No. 30] CHENNAI, WED NESDAY, JANUARY 24, 2018
Thai 11, Hevilambi, Thiruvalluvar Aan du-2049
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
ACTS :
No. 1 of 2018—Tamil Nadu Payment of Sala ries (Amendment) Act, 2018 ..
No. 2 of 2018—Tamil Nadu Municipal Laws (Amendment) Act, 2018.
A 3 of 2018—Tamil Nadu Panchayats (A mendment) Act, 2018.
No. 4 of 2018—Tamil Nadu Appropriation Act , 2018.
30-Ex-lV-2—1 [1]
Pages.
2-4
5-8
9-10
11-16
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2018 [Price: Rs. 6.40 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
pusisHeD BY AUTHORITY
No. 30] CHENNAI, WED NESDAY, JANUARY 24, 2018
Thai 11, Hevilambi, Thiruvalluvar Aan du-2049
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
ACTS :
No. 1 of 2018—Tamil Nadu Payment of Sala ries (Amendment) Act, 2018 ..
No. 2 of 2018—Tamil Nadu Municipal Laws (Amendment) Act, 2018.
A 3 of 2018—Tamil Nadu Panchayats (A mendment) Act, 2018.
No. 4 of 2018—Tamil Nadu Appropriation Act , 2018.
30-Ex-lV-2—1 [1]
Pages.
2-4
5-8
9-10
11-16
TAMIL NADU GOVERNMENT GAZETTE TRA RDIN RY
[Regd. No. TN/CCN/467I2012-14. [R. Dis. No. 197I2009. [Price: Rs. 6.40 Paise. © GOVERNMENT OF TAMIL NADU 2013 No.30] CHENNAI. Thai 11 , H Pa V—Section 2 Tamil Nadu Acts and Ordinances CONTENTS ACTS 30-Ex-IV-2—1
EX 0 A PUBLISHED BY AUTHORITY WEDNESDAY, JANUARY 24, 2018 evilambi, Thiruvalluvar Aandu—2049 Pages. No. 1 of 201a—Tamil Nadu Payment of Salaries (Amendment) Act, 2018 2-4 Nov 2 of 201 B—Tamil Nadu Municipa| Laws (Amendment) Ad, 2018. ,1 5-8 $3 of 2018—Tamil Nadu Panchayats (Amendment) Ad. 2018, .. 9-10 Nov 4 of 2018—Tamil Nadu Appropriation Act, 2018. .. .. 11-15 [1]
um ‘
TAMIL NADU GOVERNME NT GAZETTE EXTRAORD
INARY
The following Act of the Ta mil Nadu Legislative Assem
bly received the assent of
the Governor on the 24th January 2018 and is here
by published for general
information:—
ACT No. 3 OF 2018.
An Act further to amend the Tamil Nadu Panchay
ats Act, 1994.
Be it enacted by the Legisl ative Assembly of the Stat
e of Tamil Nadu in the
Sixty-eighth Year of the Repu blic of India as follows:—
1. (1) This Act may be cal led the Tamil Nadu Panch
ayats (Amendment) Act, Short title and
2018.
commence-
ment.
(2) It shall be deemedto h ave comeinto force on th
e 28th day of December
2017.
Tamil Nadu Act 21 2. In section 261-A of the Tamil Nadu
Panchayats Act, 1994,for the expression Amendmentof
of 1994 “upto the 31st day of December 2017”,
the expression “upto the 30th day of June section 261-A.
2018” shall be substituted.
Tamil Nadu 3. (1) The Tamil Nadu Panchayats
(Third Amendment) Ordinance, 2017 is Repeal and
Ordinance 8 of hereby repealed. saving.
(2) Notwithstanding such re peal, anything done or any
action taken under
Tamil Nadu Act 21 the Tamil Nadu Panchayats Act, 1994,
as amended by the said Ordin ance, shall be
of 1994. deeme d to have been done or t
aken underthe said Act, a s amended bythis Act.
(By order of the Governor )
S.S. POOVALINGAM,
Secretary to Government,
Law Department.
TAMIL NADU GOVERNME NT GAZETTE EXTRAORD
INARY
The following Act of the Ta mil Nadu Legislative Assem
bly received the assent of
the Governor on the 24th January 2018 and is here
by published for general
information:—
ACT No. 3 OF 2018.
An Act further to amend the Tamil Nadu Panchay
ats Act, 1994.
Be it enacted by the Legisl ative Assembly of the Stat
e of Tamil Nadu in the
Sixty-eighth Year of the Repu blic of India as follows:—
1. (1) This Act may be cal led the Tamil Nadu Panch
ayats (Amendment) Act, Short title and
2018.
commence-
ment.
(2) It shall be deemedto h ave comeinto force on th
e 28th day of December
2017.
Tamil Nadu Act 21 2. In section 261-A of the Tamil Nadu
Panchayats Act, 1994,for the expression Amendmentof
of 1994 “upto the 31st day of December 2017”,
the expression “upto the 30th day of June section 261-A.
2018” shall be substituted.
Tamil Nadu 3. (1) The Tamil Nadu Panchayats
(Third Amendment) Ordinance, 2017 is Repeal and
Ordinance 8 of hereby repealed. saving.
(2) Notwithstanding such re peal, anything done or any
action taken under
Tamil Nadu Act 21 the Tamil Nadu Panchayats Act, 1994,
as amended by the said Ordin ance, shall be
of 1994. deeme d to have been done or t
aken underthe said Act, a s amended bythis Act.
(By order of the Governor )
S.S. POOVALINGAM,
Secretary to Government,
Law Department.
-A of the such as A Decemb expr smn " slandi repe nylhlng don chaye 994. mended by
GAZETTE EXTRAORDINARY Tamil Nadu Act 21 OI 1994'
TAMIL NADU GOVERNMENT The ioliowing Act of the Tamil Nadu Legislative the Governor on the 24th January 2018 an information:— Assembly received the assent of d is hereby published for general ACT Nos 3 OF 2018. An Act further to amend the Tamil Nadu Panchayats Act. 1994, BE it enacted by the Legislative Assembly oi the State of Tamil Nadu in the Sixty-elghth Year 0! the Republic of India as (allows:— 1. (1) This Act may be called the Tamil Nadu Fanchayats (Amendment) Act, Short title and 2018‘ commence- ment. (2) It shall be deemed to have come Into force on the 28th day 0! December 201 7. Tamil Nadu Act 21 2. In section 261 Tamil Nadu P ay ct, 1994. tor the expression Amendment 0' section 261-A. at 1994 "uplo the 31st day oi er 2017". the es upto the 30m day of June 2018“ shall be substituted. rdinance. 2017 is Repeal and YamiiNadu 3‘ (1) The Tamil Nadu Penchayats (Third Amendment) 0 Ordinance a at hereby repealed sawingv 2017 e or any action taken under the said Ordinance. shall be ended by this Act. (2) Notwilh ng such al. a the Tamil Nadu Pan ts Act, 1 as a deemed to have been done or taken under the said Act, as am (By order of the Governor) 5,8. POOVALINGAM. Secretary to Government, Law Department.
[Regd. No. TN/ICCN/467/2 012-14.
©
GOVERNMENT OF TAMIL NADU [R. Dis. No. 4197/2009.
2018 [Price: Rs. 1.60 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
pustisHeD 8Y AUTHORITY
CHENNAI, SATURDAY, J UNE 30, 2018
Aani 16, Vilambi, Thiru valluvar Aandu—2049
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 20 of 2018—The Tami l Nadu Municipal Laws (Fo
urth Amendment) Act, 84-85
2018 . 7 m - - “i
si
(Second Amendment) Act, 2018 .. 86
IO. 21 of 2018—The Tami l Nadu Panchayats
934-Ex-lV-2—1 [ 83 ]
[Regd. No. TN/ICCN/467/2 012-14.
©
GOVERNMENT OF TAMIL NADU [R. Dis. No. 4197/2009.
2018 [Price: Rs. 1.60 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY
_
pustisHeD 8Y AUTHORITY
CHENNAI, SATURDAY, J UNE 30, 2018
Aani 16, Vilambi, Thiru valluvar Aandu—2049
Part IV—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ACTS:
No. 20 of 2018—The Tami l Nadu Municipal Laws (Fo
urth Amendment) Act, 84-85
2018 . 7 m - - “i
si
(Second Amendment) Act, 2018 .. 86
IO. 21 of 2018—The Tami l Nadu Panchayats
934-Ex-lV-2—1 [ 83 ]
[Regd. No. TNICCN/467 [R. Dis. No. 197/2009. [Price: Rs. 1.60 Paise. TAMIL NADU GOVERNMENT GAZETTE E TRA RDIN RY
© GOVERNMENT OF TAMIL NADU 2018 No.234] CHENNAI, SAT Aani 16, Vilambi, Part V—Section 2 Tamil Nadu Acts and Ordinances CONTENTS 234-Ex-IV—2—1
[2012-14.
X 0 A PUBLISHED BY AUTHORITY URDAY, JUNE 30, 2018 Thiruvalluvar Aandu—2049 ACTS No. 20 of 2018—The Tamil Nadu Municipal Laws (Fourth 2018 . ,. .. fl 21 of 2018—The Tam“ Nadu Penc Pages, Amendmenl) Act. 84-85 hayats (Second Amendmem) Ack, 2013 86 [831
86 TAMIL NADU GOV ERNMENT GAZETTE EXTRAORD
INARY
The following Act of the Tamil Nadu Legislative Assembly received the a
ssent of the Governor
on the 30th June 2018 andis hereb y published for general information
:—
ACT No.21 of 2018.
An Actfurther to amendthe Tami l Nadu Panchayats Act, 1994.
Be it enacted by the Legislative A ssembly of the State of Tamil Nad
u in the
Sixty-ninth Year of the Republic of In dia as follows:—
4. (1) This Act may be calle d the Tamil Nadu Panchayats
(Second Amendment) Short title and
Act, 2018.
commencement.
(2) It shall comeinto force at onc e.
Tamil Nadu Act 2. In section 2 61-A of the Tamil Nadu Panchayats Ac
t, 1994, for the expression Amendme nt of
21 of 1994. “ypto the 30th da y of June 2018”, the expression
“upto the 31st day of December section 261-A.
2018” shall be substituted.
(By Orderof the Governor)
§.S. POOVALINGAM,
Secretary to Government,
Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONER
Y AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERN MENT OF TAMIL NADU
86 TAMIL NADU GOV ERNMENT GAZETTE EXTRAORD
INARY
The following Act of the Tamil Nadu Legislative Assembly received the a
ssent of the Governor
on the 30th June 2018 andis hereb y published for general information
:—
ACT No.21 of 2018.
An Actfurther to amendthe Tami l Nadu Panchayats Act, 1994.
Be it enacted by the Legislative A ssembly of the State of Tamil Nad
u in the
Sixty-ninth Year of the Republic of In dia as follows:—
4. (1) This Act may be calle d the Tamil Nadu Panchayats
(Second Amendment) Short title and
Act, 2018.
commencement.
(2) It shall comeinto force at onc e.
Tamil Nadu Act 2. In section 2 61-A of the Tamil Nadu Panchayats Ac
t, 1994, for the expression Amendme nt of
21 of 1994. “ypto the 30th da y of June 2018”, the expression
“upto the 31st day of December section 261-A.
2018” shall be substituted.
(By Orderof the Governor)
§.S. POOVALINGAM,
Secretary to Government,
Law Department.
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONER
Y AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERN MENT OF TAMIL NADU
/ ct ofl adu L \au‘v ssembly received {he asse June is her pub ed for general inmrmauon expressuon December
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following A he Tamil N egis e A nt ol the Governor on lhe 30th 2018 and eby Iish — ACT No. 21 of 201 B. An Act further to amend the Tamil Nadu Panchayats Act, 1994‘ BE it enacted by the Legislalive Assembly of the Slate 0! Tamil Nadu in the Sixty»ninlh Year oi the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Tamil Nadu Ad 21 0! 1994
Shon line and Act, 2018‘ commencement, (2) II shall come imo force at once. 2. In section 261-A o! the Tamil Nadu Panchayats Ad. 1994, for the Amendment of section 261 -A‘ "upIo Ihe 30m day of June 2018'. the expression “uplo the 31st day of 2018' shall be substituted. (By Order onhe Governor) 8.8. POOVALINGAM. Secretary to Government, Law Department. BLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI PRINTED AND F'U ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2018 [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusiisHeD BY AUTHORITY
No. 429] CHENNAI, MONDAY, DECEMBER31, 2018
Margazhi 16, Vilambi, Thiruvalluvar Aandu-2049
Part I\V—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ORDINANCE:
No. 4 of 2018— The Tamil Nadu Panchayats Third (Amendment) Ordinance, ‘
2018... = . = . . i = 280-282
No.5 of 2018— The Tamil Nadu Municipal Laws (Sixth Amendment) Ordinance,
2018. - . - a . . z 283-286
«
s
[279]
429-Ex-lV-2—1 429-Ex-lV-2—1a
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2018 [Price: Rs. 3.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
EXTRAORDINARY pusiisHeD BY AUTHORITY
No. 429] CHENNAI, MONDAY, DECEMBER31, 2018
Margazhi 16, Vilambi, Thiruvalluvar Aandu-2049
Part I\V—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
ORDINANCE:
No. 4 of 2018— The Tamil Nadu Panchayats Third (Amendment) Ordinance, ‘
2018... = . = . . i = 280-282
No.5 of 2018— The Tamil Nadu Municipal Laws (Sixth Amendment) Ordinance,
2018. - . - a . . z 283-286
«
s
[279]
429-Ex-lV-2—1 429-Ex-lV-2—1a
TAMIL NADU GOVERNMENT GAZETTE RD N RY
© [Regd. No. TN/CCNI467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dls. No. 197/2009. 2018 [Price: Rs. 3.20 Palse.
N0. 429] ORDINANCE EXTRAO I A PUBLISHED BY AUTHORITY CHENNAI. MONDAY, DECEMBER 31. 2018 Margazhi 16, \filambi, Thiruvalluvar Aandu—2049 Part V—Section 2 Tamil Nadu Acts and Ordinances CONTENTS No. 4 of 2018— The Tamil Nadu Panchayats Third (Amendment) Ordinance, 201 8. .. No.5 of 2018— The Tamil Nadu Municipal Laws (Sixth Amendment) Ordinance, 201 8‘ .. .. .. ,. .. [279] 429-EX-lV-2—1 a 429-Ex-IV—2—1 Pages 280-282 283-286
.n
280 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Ordinance which was promulgated by the Governor on the
30th December 2018 is hereby published for general information:—
. TAMIL NADU ORDINANCENO.4 OF 2018.
An Ordinancefurther to amend the Tamil Nadu Panchayats Act, 1994.
WHEREAStheLegislative Assemblyofthe State is notin session and the Governor
of Tamil Naduis satisfied that circumstances exist which renderit necessary for him to take
immediate action for the purposes hereinafter appearing;
NOW, THEREFORE,in exercise of the powers conferred by clause (1) of Article
213 of the Constitution, the Governor hereby promulgates the following Ordinance:—
Short title and 4. (1) This Ordinance may be called the Tamil Nadu Panchayats (Third Amendment) commegce- Ordinance, 2018. ment.
(2) It shall comeinto force at once.
Amendment 2. In section 261-A of the Tamil Nadu Panchayats Act, 1994, for the expression Tamil Nadu Act a “upto the 31st day of December 2018”, the expression “upto the 30th day of June 2019” 21 of 1994.
shall be substituted,
30th December 2018. BANWARILAL PUROHIT, Governor of Tamil Nadu.
280 short title and commence- ment. Amendment of aeolian 261-A. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY The following Ordinance which was promulgated by the Govemor on the 30111 December 2015 is hereby published for general information:— TAMIL NADU ORDINANCE NO. 4 OF 2018. An Ordinance further to amend the Temll Nadu Panchayars Act, 1994. WHEREAS ihe Legislative Assembly oithe State is not in session and the Governor of Tamil Nadu is satisfied that circumstances exist which render it necessary for him to take immediate action for the purposes hereinafter appearing; NOW, THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution. the Governor hereby promulgates the following Ordinance:— 1. (1 ) This Ordinance may be called the Tamil Nadu Panchayats (Third Amendment) Ordinance, 201 B. (2) It shall come into force at once. 2. in section 261-A of the Tamil Nadu Panchayats Act. 1994, for the expression ‘upto the 31st day of December 2018", the expression 'upto the 30th day of June 2019" shall be substituted, 30th December 2018. BANWARILAL PUROHIT, Governor of Tamil Nadu. Tamil Nadu Act 21 011994.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 281
EXPLANATORY STATEMENT.
The Tamil Nadu State Election Commission has issued notification for the purpose
of filling up of ordinary vacancies in the offices of ward members / councillors of village
panchayats, panchayat unions and district panchayats and alsoto the office of Presidents of
village panchayats. The High Court of Madrasin its order dated 04.10.2016 in W.P.No.33984
of 2016, while upholding the Government Orders has, among other things, directed the
Tamil Nadu State Election Commission to issue fresh notification to conduct election and
complete such election process at the earliest, not later than the 31st December 2016 and
has also directed the Government to administer the local bodies by appointment of Special
Officers till the elections are held, as the terms of office of the elected representatives of
local bodies are to expire soon and the same cannot be extended beyondfive years. In view
of the above directions of the High Court, Madras, Special Officers were appointed to the
village panchayats, panchayat unions and district panchayatstill elections to the said village
panchayats, panchayat unions and district panchayats are held and last extended the term of
Special Officers upto the 31st December 2018. The term ofoffice of the said Special Officers
is due to expire on the 31st December2018.
2. Further, a Writ Appeal No.1268/2016 wasfiled by the Tamil Nadu State Election
Commission before the High Court of Madras against the order in W.P.No.33984/2016. In the said appeal, on 04.09.2017, the High Court of Madras has ordered that the notification
announcing elections to local bodies in Tamil Nadu shall definitely be published within 18th September 2017 and election to local bodies shall be completed by 17th November 2017
and that these directions will be subject to any orders that might be passed by the Supreme
Court in the appeal on 06.09.2017. In view of the said orders of High Court of Madras,
particularly with reference to the pendency of appeal in Supreme Court, the Tamil Nadu State
Election Commission hasfiled Interlocutory Application (I.A.No.88126/2017) in the Supreme
Court seeking direction to permit to conduct election to the local bodies on the basis of the
delimitation of territorial wards determined by the Delimitation Commission and the same
is also pending before the Supreme Court. In these circumstances, Contempt Petition
No.1697/2017 has been filed before the High Court of Madras for non-compliance of the
orders passed in Writ Appeal No.1268/2016. The Tamil Nadu State Election Commissioner
and Secretary to Tamil Nadu State Election Commission havefiled affidavit explaining the
causes for non-compliance of the orders passed in the said Writ Appeal. Further, in the
said Contempt Petition, the Court directed the Governmentto file an affidavit explaining
the reasons as to the alleged non-compliance of the orders and also directed to produce
the files relating to the promulgation of the Tamil Nadu Ordinance No.4 of 2017. The
Governmenthavefiled an affidavit on the 24th September 2018 in the High Court of Madras.
In pursuanceof the further directions of the High Court dated the 24th September 2018, the
Government havealsofiled additional affidavits on the 26th October 2018 and the same are
taken on record. As such, the Contempt Petition No.1697 of 2017 in WA.No.1268 of 2016 is
still pending in the High Court.
3. The Civil Appeal Nos.5467-5469/2017 filed against the orders in W.P.Nos.23411/2016,
23417/2016 and 23418/2016 in the Supreme Court for delimitation ofterritorial wards of local bodies and for other matters connected therewith arestill pending before the Supreme Court.
In the meantime and in pursuance of orders of Supreme Court in W.P.(C) No.769/2017, Writ
Petition No.22646/2017 has beenfiled before the Madurai Bench of Madras High Court for
conducting elections to the local bodies and the sameis also pending.
4. The Tamil Nadu Delimitation Commission has been constituted under the Tamil Nadu
Delimitation Commission Act, 2017 (Tamil Nadu Act 23 of 2017) for determining delimitation of
territorial wardsofvillage panchayats, panchayatunions,districtpanchayats, Town Panchayats,
Municipalities and Municipal Corporations to conduct local bodies election based on the
population figures of last preceding census, namely, 2011 census as required underArticles
243(f) and 243P(g) of the Constitution. The Tamil Nadu Delimitation Commission has recently
submitted its recommendationson the delimitation of territorial wards of rural local bodiesto the
Government. Based on the recommendation of Tamil Nadu Delimitation Commission, the
territorial wards of rural local bodies have been notified and the same have been published
in the respective District Gazette, dated 14th December 2018. Thereafter, the Tamil Nadu
Delimitation Commission shall submit its recommendations on the reservation of seats for the
person belonging to the Scheduled Castes, Scheduled Tribes and women as required under
V.
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY EXPLANATORY STATEMENT. The Tamil Nadu State Election Commission has issued notification tor fire purpose oi filling up of ordinary vacancies in the otfices of ward members I councillors of village panohayats, panchayat unions and district panchayats and also to the office of Presidents at Village panchayats. The High Court of Madras in iS order dated 04.10.2016 in W.P.No.33984 of 2016, while upholding the Government Orders has. among other things, directed the Tamil Nadu State Election Commission to issue fresh notification to conduct election and complete such election process at the earliest, not later than the 31st December 2016 and has also directed the Government to administer the local bodies by appointment of Special Officers till the elections are held, as the terms of office of the elected representatives of local bodies are to expire soon and the same cannot be extended beyond five years. In view of the above directions of the High Court, Madras, Special Officers were appointed to the village panchayats, panchayat unions and district panchayats till elections to the said village panchayats, panchayat unions and district panchayats are held and last extended the term of Special O‘lficers upto the 31st December 2015. The term of office ofthe said Special Officers is due to expire on the 31st December 2018. 2. Further, a Writ Appeal No.1265/2016 was filed by the Tamil Nadu State Election Commission before the High Court of Madras against the order in WP,No.33964/2016, In the said appeal, on 04.09.2017, the High Court of Madras has ordered that the notification announcing elections to local bodies in Tamil Nadu shall definitely be published within 18th September 2017 and election to local bodies shall be completed by 17th November 2017 and that these directions will be subject to any orders that might be passed by the Supreme Court in the appeal on 05.09.2017. In view of the said orders of High Court of Madras. particularly with reference to the pendency of appeal in Supreme Court, the Tamil Nadu State Election Commission has filed Interlocutory Application (l.A.No.BB126/2017) in the Supreme Court seeking direction to permit to conduct election to the local bodies on the basis of the delimitation of territorial wards determined by the Delimitation Commission and the same is also pending before the Supreme Court In these circumstances, Contempt Petition No.1697/2017 has been filed before the High Court of Madras tor non-compliance of the orders passed in Writ Appeal No.1263/2018, The Tamil Nadu State Election Commissioner and Secretary to Tamil Nadu State Election Commission have filed affidavit explaining the causes for non-compliance of the orders passed in the said Writ Appeal. Further. in the said Contempt Petition, the Court directed the Government to file an affidavit explaining the reasons as to the alleged non-compliance ot the orders and also directed to produce the files relating to the promulgation of the Tamil Nadu Ordinance No.4 of 2017. The Government have filed an aifidavit on the 24th September 2018 in the High Court of Madras. ln pursuance of the further directions of the High Court dated the 24th September 2018, the Government have also filed additional affidavits on the 26th October 2016 and the same are taken on record. As such, the Contempt Petition No,1697 of 2017 in WANG 1268 of 2016 is still pending in the High Court 3. The Civil Appeal Nos.5467-5469/2017 filed againstthe orders in WRNos.23411/201B, 23417/2016 and 2341812016 in the Supreme Court for delimitation of territorial wards of local bodies and for other matters connected therewith are still pending before the Supreme Court In the meantime and in pursuance of orders of Supreme Court in W.P.(C) No,769/2017, Writ Petition No.22646/2017 has been filed before the Madurai Bench of Madras High Court for conducting elections to the local bodies and the same is also pending. 4. The Tamil Nadu Delimitation Commission has been constituted under the Tamil Nadu Delimitation Commission Act, 2017 (Tamil Nadu Act 23 of 2017) for determining delimitation of territorialwards ofvillage panchayats, panchayatunions, district panchayats, Town Panchayats, Municipalities and Municipal Corporations to conduct local bodies election based on the population figures of last preceding census, namely. 2011 census as required under Articles 243(0 and 243P(g) ofthe Constitution. The Tamil Nadu Delimitation Commission has recently submitted its recommendations on the delimitation of territorial wards of rural local bodies to the Government. Based on the recommendation of Tamil Nadu Delimitation Commission, the territorial wards of rural local bodies have been notified and the same have been published in the respective District Gazette, dated 14th December 2018, Thereafter, the Tamll Nadu Delimitation Commission shall submit its recommendations on the reservation of seats for the person belonging to the Scheduled Castes, Scheduled Tribes and women as required under 281
282 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
section 4(1)(f) of the Tamil Nadu Delimitation Commission Act, 2017 (Tamil Nadu Act 23 of
2017). After the completion of these process, the schedule for conducting ordinary elections
to the rural local bodieswill be notified by the Tamil Nadu State Election Commission.
5. In the circumstances stated above,ordinary electionto village panchayats, panchayat
unions and district panchayats could not be conducted, the term ofoffice of Special Officers has
to be extended since the term ofoffice of the Special Officers expires on the 31st December 2018. The Government have, therefore, decided to amend the Tamil Nadu Panchayats Act,
1994 (Tamil Nadu Act 21 of 1994) so as to enable the Governmentto extend the term ofoffice
of the Special Officers for a further period of six months upto the 30th June 2019 or until the
first meeting of council is held after the ordinary electionsto the village panchayats, panchayat
unions anddistrict panchayats, whicheveris earlier.
6. The Ordinance seeksto give effect to the above decision.
(By order of the Governor)
S.S. POOVALINGAM,
Secretary to Goverment,
Law Department.
282 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY seciion 4(1)(f) of the Tamil Nadu Delimitation Commission Act, 2017 (Tamil Nadu Act 23 of 2017). After the completion of these process, the schedule for conducting ordinary elections to lhe rural local bodies will be notified by the Tamil Nadu State Election Commission. 5. In the circumstances stated above. ordinary election to village penchayats, panchayat unions and district pancheyets could not be conducted. theterm of omce of Special Olficers has to be extended since the term of office of me Special Officers expires on the 31st December 2018. The Government have, therefore, decided to amend the Tamil Nadu Penchayats Act. 1994 (Tamil Nadu Act 21 of 1994) so as to enable the Government to extend lhe lerm of office of the Special Officers for a further period of six months upto the 30th June 2019 or until the first meefing of council is held after the ordinary elections to lhe village panohayats, panchayat unions and district panchayats. whichever is earlier, 6. The Ordinance seeks to give eflect to the above decision. (By order of lhe Governor) 8,8, POOVALINGAM, Secretary to Government, Law Department
,. ,.
© [Regd. No. TN/CCN/467/201 2-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2019 [Price: Rs. 11.20 Paise.
TAMIL NADU GOVERNMENT GAZETTE
No. 17] CHENNAI, MONDAY, JANUARY 14, 2019
Margazhi 30, Vilambi, Thiruvalluvar Aandu-2049
Part I\V—Section 2
Tamil Nadu Acts and Ordinances
CONTENTS
Pages.
Acts:—
No. 1 of 2019—Tamil Nadu Payment of Salaries (Amendment) Act, 2019 P 2
No. 2 of 2019:— Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment
Act, 2019. 3-4
No. 3 of 2019—Tamil Nadu Goods and Services Tax (Amendment) Act, 2019... S 5-12
No. 4 of 2019—Tamil Nadu Value Added Tax (Amendment) Act, 2019. a . 13-14
No. 5 of 2019—Tamil Nadu Panchayats (Amendment) Act, 2019. 15-16
No, 6 of 2019—Tamil Nadu Municipal Laws (Amendment) Act, 2019... . i 17-20
No, 7 of 2019—Tamil Nadu Appropriation Act, 2019 . . . 1 21-27
17-Ex-IV-2—1 [1]
EXTRAORDINARY pustisHeD BY AUTHORITY
TAMIL NADU GOVERNMENT GAZETTE E
© [Regd. No. TN/CCN/467I2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2019 [Price: Rs. 1120 Paise.
XTRAORD ARY PUBLISHED BY AUTHORITY No.17] CHENNAI. MONDAY. JANUARY 14. 2019 Margazhi 30. Vilambi. Thiruvalluvar Aandu—2049 Part V—Section 2 Tamil Nadu Acts and Ordinances CONTENTS Pages. Acts:— No. 1 of 201 9—Tamil Nadu Payment of Salaries (Amendment) A01. 2019 .. . 2 No. 2 of 2019’— Tamil Nadu Agricultural Produce Markefing (Regulation) Amendment Act. 2019. 3-4 No. 3 012019—Tamil Nadu Goods and Services Tax (Amendment) Act. 2019, ,. . 5-12 No. 4 of 201 Q—Tamil Nadu Value Added Tax (Amendment) Act, 2019. ,, ., 13-14 No, 5 012019—Tamil Nadu Panohayals (Amendment) Act. 2019. 1546 No 6 012019—Tamil Nadu Municipal Laws (Amendment) Act. 2019. . .. .. 17-20 No, 7 012019—Tamil Nadu Appropriation Act. 2019 .. ., _. . 21-27 17-Ex-lV—2—1 [ 1 ]
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 15
Tamil Nadu Act
21 of 1994.
Tamil Nadu
Ordinance 4
of 2018.
Tamil Nadu Act
21 of 1994.
The following Act of the Tamil Nadu Legislative Assembly received the assent of
the Governor on the 14th January 2019 and is hereby published for general
information:—-
ACT No. 5 OF 2019.
An Actfurther to amend the Tamil Nadu Panchayats Act, 1994.
BEit enacted by the Legislative Assembly of the State of Tamil Nadu in
the Sixty-ninth Year of the Republic of India as follows:—
1.(t) This Act may be called the Tamil Nadu Panchayats (Amendment)
Act, 2019.
(2) It shall be deemed to have come into force on the 31% day of
December2018. ,
2. In section 261-A of the Tamil Nadu Panchayats Act, 1994, for the expression “upto the 31st day of December 2018”, the expression “upto the 30th
day of June 2019” shall be substituted.
3. (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2018 is
hereby repealed.
(2) Notwithstanding such repeal, anything doneor any action taken under
the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinance,shall
be deemed to have been done or taken under the said Act, as amended bythis
Act.
(By order of the Governor)
S.S. POOVALINGAM, Secretary to Government,
Law Department.
Short title and commence-
ment.
Amendmentof
section 261-A,
Repeal and
saving.
RY
Tamil Nadu Act 21 01 1994. Tamil Nadu Ordinanee4 012018, Tamil Nadu Ad 21 of 1994. TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINA The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 14th January 2019 and is hereby published for general information:— ACT ND. 5 OF 2019. An Act further to amend the Tlmr'l Nadu Panchayals Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-ninth Year of the Republic of India as follows:— 1. (1) This Act may be called the Tamil Nadu Panchayals (Amendment) Act, 2019. (2) It shall be deemed to have come into force on the 31fl day of December 2018. ’ 2. In section 261»A of the Tamll Nadu Panohayats Act, 1994, for the expression ‘upto the 31st day of December 2013', the expression “upto the 30th day of June 2019’ shall be substituted. 3. (1) The Tamil Nadu Panchayats iThird Amendment) Ordinance, 2018 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Tamil Nadu Panchayats Act, 1994, as amended by the said Ordinance, shall be deemed to have been done or taken under the said Act, as amended by this Act. (By order of the Governor) 8.8. POOVALINGAM. Secrelely to Government, Law Department. 15 ehén tltle and commem- merit. Arnendmerl 0' section 261 -A. Repeal and saving,