Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fifth Amendment) Act, 2006 17 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 4 4. Amendment Of Section 6 5. Amendment Of Section 7 6. Amendment Of Section 8 7. Amendment Of Section 19 8. Insertion Of New Section 28-A 9. Amendment Of Section 83 10. Omission Of Chapter Vi-A 11. Repeal And Saving Tamil Nadu Panchayats (Fifth Amendment) Act, 2006 17 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. Received the Assent of the Governor of Tamil Nadu on September 1, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.223, pages 80-81, dated September 1, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 14th day of July 2006. 2. Amendment Of Section 2 :- In Section 2 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as 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. Amendment Of Section 4 :- 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; (ii) 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 panchayat village or include it in any contiguous panchayat village under clause (c)(i).". 4. Amendment Of Section 6 :- 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 in sub-section (4) and" shall be omitted. 5. Amendment Of Section 7 :- In Section 7 of the principal Act, in subsection (1), the expression "if in their opinion the panchayat village satisfies or ceases to satisfy the conditions referred to in that sub-section " shall be omitted. 6. Amendment Of Section 8 :- In Section 8 of the principal Act, in subsection (3), for the expression "twenty-one", the expression "fifteen" shall be substituted. 7. Amendment Of Section 19 :- In Section 19 of the principal Act, for the expression "at the rate of one member as nearly as may be, for every five thousand population", the expression "at the rate of one member for such population as may be prescribed" shall be substituted. 8. Insertion Of New Section 28-A :- After Section 28 of the principal Act, the following Section shall be inserted, namely :-- "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. 9. Amendment Of Section 83 :- In Section 83 of the principal Act, the expression "and different persons may be appointed to different classes of village panchayats " shall be omitted. 10. Omission Of Chapter Vi-A :- Chapter VI-A of the principal Act shall be omitted. 11. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Fifth Amendment) Ordinance, 2006 (Tamil Nadu Ordinance 3 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.