Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Fourth Amendment) Act, 2003 42 of 2003 CONTENTS 1. Short Title And Commencement 2. Substitution Of Schedule V 3. Validation Tamil Nadu Panchayats (Fourth Amendment) Act, 2003 42 of 2003 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-fourth Year of the Republic of India as follows:- Statement of Objects and Reasons2 The term of office of the Special Officer appointed under Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) in respect of Pappapatti village panchayat expired on the 24th October 2003. It has been brought to the notice of the Government that election for the office of President of the said Pappapatti village panchayat was held on the 9th October 2003 and the elected President has resigned soon after he assumed the office of the President of the said village panchayat on the 20th October 2003. Hence, the said village panchayat could not be constituted as per the provisions of the said Act. The Government have, therefore, decided to appoint a Special Officer to the said village panchayat to exercise the powers and discharge functions of the said village panchayat with effect on and from the 25th October 2003 and also to validate the action taken by such Special Officer on or after that date, by amending the said Act suitably. 2. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 14th November, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.319, dated 15th November, 2003. 2. Vide T.N. Bill No.42 of 2003 - Published in Tamil Nadu Government Gazette, Issue No.308, dated 6th November 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Fourth Amendment) Act, 2003. (2) (i) This Section and Section 2 shall be deemed to have come into force on the 25th October, 2003. (ii) Sec.3 shall come into force at once. 2. Substitution Of Schedule V :- For Schedule V to the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the Principal Act), the following Schedule shall be substituted, namely: "SCHEDULE-V [See Section 261 (2)] Serial Number. Name of the Village Panchayat. (1) (2) 1. Keeripatti 2. Pappapatti.". 3. Validation :- Notwithstanding anything contained in the Principal Act, any person acting as Special Officer of Pappapatti Village Panchayat with effect on and from the 25th October, 2003 shall be deemed to have been appointed as the Special Officer of the said village panchayat under sub-section (1) of Sec.261 of the Principal Act, as amended by this Act and anything done or any action taken by the said Special Officer during the period with effect on and from the 25th October, 2003 till the date of publication of this Act in the Tamil Nadu Government Gazette shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.