Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Second Amendment) Act, 2009 14 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 37 Tamil Nadu Panchayats (Second Amendment) Act, 2009 14 of 2009 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 Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 4, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.205, page 61, dated August 6, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Second Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 37 :- In Section 37 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994), after sub-section (2), the following sub-section shall be inserted, namely:-- "(2-A) A person disqualified for being a member under Clause (e) of subsection (3) of Section 38 shall be disqualified for election as a member for a period of six years from the date of such disqualification.".