Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fifth Amendment) Act, 2007 24 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 239 Tamil Nadu Panchayats (Fifth Amendment) Act, 2007 24 of 2007 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 77, dated June 8, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fifth Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 239 :- In Section 239 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), in sub-section (2), for clause (b), the following clause shall be substituted, namely:-- "(b) The Tamil Nadu State Election Commissioner shall hold office for a term of two years and shall be eligible for reappointment for two successive forms : Provided that no person shall hold the office of the Tamil Nadu State Election Commissioner for more than six years in the aggregate: Provided further that a person appointed as Tamil Nadu State Election Commissioner shall retire from office if he completes the age of sixty-five years during the term of his office.".