Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Local Bodies Ombudsman (Amendment) Act, 2015 2 OF 2015 [27 February 2015] CONTENTS 1. Short title and commencement 2. Amendment of section 3 Tamil Nadu Local Bodies Ombudsman (Amendment) Act, 2015 2 OF 2015 [27 February 2015] An Act to amend the Tamil Nadu Local Bodies Ombudsman Act, 2014. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-sixth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Local Bodies Ombudsman (Amendment) Act, 2015. (2) It shall come into force at once. 2. Amendment of section 3 :- In section 3 of the Tamil Nadu Local Bodies Ombudsman Act, 2014, in sub-section (2), for the expression "appoint a person who has been an officer of the Government not below the rank of Principal Secretary to Government of Tamil Nadu as Ombudsman", the expression "appoint a person who was and/or has been an officer of the Government not below the rank of Secretary to Government of Tamil Nadu as Ombudsman" shall be substituted.