Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Amendment) Act, 2003 7 of 2003 CONTENTS 1. Short Title 2. Amendment Of Section 9-A 3. Amendment Of Section 261 Tamil Nadu Panchayats (Amendment) Act, 2003 7 of 2003 An Act to further amend the Tamil Nadu Panchayats Act, 1994. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows :- Statement of Objects and Reasons2 The term of office of the Special Officers appointed under Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) in respect of Kottakatchiyendal and Nattar-mangalam village panchayats and the Special Officers appointed under Section 261 of the said Act in respect of Keeripatti and Pappapatti village panchayats is due to expire on the 24th April 2003. 2. It was brought to the notice of the Government that after resorting to election process for holding ordinary election to constitute Kottakatchiyendal, Nattarmangalam, Keeripatti and Pappapatti village panchayats, the said village panchayats could not be constituted. Hence, it has become necessary to extend the term of office of the Special Officers of the s a i d village panchayats beyond the 24th April 2003. The Government have, therefore, decided to extend the term of office of the Special Officers of the aforesaid village panchayats for a further period of six months upto the 24th October 2003, by amending sub-section (2) of Section 9-A and sub-section (2) of Section 261 of the said Act suitably. 3. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 23rd April, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.108, dated 24th April, 2003. 2. Vide T.N. Bill No.6 of 2003 - Published in Tamil Nadu Government Gazette, Issue No.102, dated 21st April 2003. 1. Short Title :- This Act may be called the Tamil Nadu Panchayats (Amendment) Act, 2003. 2. Amendment Of Section 9-A :- In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "24th day of April 2003", the expression "24th day of October 2003" shall be substituted. 3. Amendment Of Section 261 :- In Section 261 of the principal Act, in sub-section (2), for the expression "24th day of April 2003", the expression "24th day of October 2003" shall be substituted.