Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Amendment) Act, 2007 16 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 205 3. Amendment Of Section 207 4. Amendment Of Section 210-A Tamil Nadu Panchayats (Amendment) Act, 2007 16 of 2007 Statement of Objects and Reasons2 As per the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), the president, vice-president of the village panchayats, the chairman, vice- chairman of the panchayat union councils and of the district panchayats, and members of the said panchayats. removed for irregularities are ineligible for election to the said offices, until the date on which notice of the next ordinary elections to the respective panchayats is published or the expiry of one year, from the date specified in the notification issued for their removal or from the date as postponed by the Government for their removal, as the case may be, whichever is earlier. 2. The Government, have now decided to amend the relevant provisions of the said Tamil Nadu Act 21 of 1994 suitably, so as to enhance the said period of ineligibility from one year to three years and to disqualify them from contesting the elections, including the election for filling up of a casual vacancy in the said offices until the expiry of the said period of three years. 3. The Bill seeks to achieve the above object. PREAMBLE 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. Received the Assent of the Governor of Tamil Nadu on the June 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 51, dated June 8, 2007. 2. Vide L.A. Bill No.11 of 2007 as introduced in the Tamil Nadu Legislative Assembly on May 8, 2007 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No. 113, pages 46-47, dated May 8, 2007. 1. Short Title And Commencement :- (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, appoint. 2. Amendment Of Section 205 :- In Section 205 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as 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 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. Amendment Of Section 207 :- 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 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. Amendment Of Section 210-A :- 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 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).".