Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu District Municipalities (Amendment) Act, 2006 35 of 2006 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 3-Ggg 3. Repeal And Saving Tamil Nadu District Municipalities (Amendment) Act, 2006 35 of 2006 Statement of Objects and Reasons2 It has been brought to the notice of the Government that in respect of the Koothappar town panchayat in Tiruchirappalli District no nominations were received till the last date for receipt of nomination and no specific reasons are known for the same. In the circumstances, the said town panchayat could not be constituted on the 25th October 2006. Hence, for the purpose of enabling the Government to appoint the Special Officer in respect of the Koothappar town panchayat in Tiruchirappalli District, it has been decided to make necessary provisions in the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), by amending the said Act suitably. Accordingly, the Tamil Nadu District Municipalities (Amendment) Ordinance, 2006 (Tamil Nadu Ordinance 6 of 2006) was promulgated by the Governor on the 24th October 2006 and the same was published in the Tamil Nadu Government Gazette, Extraordinary, dated the 25th October 2006. 2. The Bill seeks to replace the said Ordinance. PREAMBLE An Act further to amend the Tamil Nadu District Municipalities Act, 1920. 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. Received the Assent of the Governor of Tamil Nadu on the December 16, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.350, page 216, dated December 18, 2006. 2. Vide L.A. Bill No.35 of 2006 as introduced in the Tamil Nadu Assembly on December 5, 2006 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.336, pages 283-284, dated December 5, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu District Municipalities (Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 25th day of October 2006. 2. Insertion Of New Section 3-Ggg :- After Section 3-GG of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) (hereinafter referred to as the principal Act), the following Section shall be inserted, namely:-- "3-GGG. 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 Koothappar town panchayat in Tiruchirappalli District, which could not be constituted on the 25th day of October 2006, even after resorting to election process, the Government may, by notification, appoint Special Officer to exercise the powers and discharge the functions of the said town panchayat, until the day on which the first meeting of the said town panchayat is held after election to the said town panchayat. (2) The Special Officer appointed under sub-section (1) shall hold office only for six months from the date of his appointment or for such shorter period as the Government may, by notification, specify in this behalf. 3. Repeal And Saving :- (1) The Tamil Nadu District Municipalities (Amendment) Ordinance, 2006 (Tamil Nadu Ordinance 6 of 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.