Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Second Amendment) Act, 2004 22 of 2004 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 18-A 3. Repeal And Saving Tamil Nadu Panchayats (Second Amendment) Act, 2004 22 of 2004 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-fifth Year of the Republic of India as follows:- 1. Received the assent of the Governor on the 5th August, 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.207, Page 79, dated 5th August, 2004. 2. Vide T.N. Bill No. 18 of 2004 - Published in Tamil Nadu Government Gazette, Extra. Part IV, Section 1, Issue No.202, pages 93-94, dated 31st July 2004. 1. Short Title And Commencement :- (1)This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2004. (2) It shall be deemed to have come into force on the 8th day of June 2004. 2. Insertion Of New Section 18-A :- After Section 18 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1984) (hereinafter referred to as the principal Act), the following Section shall be inserted, namely:- "18-A. Appointment of Special Officer to panchayat union council in certain circumstances.- (1) Notwithstanding anything contained in this Act, or in any other l a w for the time being in force, in respect of Manachanallur panchayat union council, which cannot be reconstituted in accordance with the provisions of this Act on or before the 11th day of June 2004, the Government may, by notification, appoint a Special Officer to exercise the powers and discharge the duties of the said panchayat union council and of its chairman until the day on which the first meeting of the reconstituted panchayat union council is held after election to the said panchayat union council. (2) The Special Officer appointed under sub-section (1) shall hold office for six months or for such shorter period as the Government may, by notification, specify in this behalf." 3. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Second Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 6 of 2004) is hereby repealed.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.