Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Third Amendment) Act, 2003 36 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 9-A 3. Amendment Of Section 261 4. Substitution Of Schedule V 5. Repeal And Saving Tamil Nadu Panchayats (Third Amendment) Act, 2003 36 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 Officers appointed under Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) in respect of Kottakatchiyendal and Nattar-mangalam Village Panchayats and the Special Officer appointed under Section 261 of the said Act in respect of Keeripatti Village Panchayat were due to expire on the 24th October 2003. 2. It has been brought to the notice of the Government that by resorting election process for holding ordinary election to constitute Kottakatchiyendal, Nattarmangalam and Keeripatti Village Panchayats, the said village Panchayats could not be constituted. Hence, it became necessary to extend the term of office of the Special officers of the said village panchayats beyond the 24th October 2003. The Government have, therefore, decided to extend the term of office of the Special Officers of the aforesaid village panchayats for a further period of six months upto the 24th April 2004, by amending sub-section (2) of Section 9-A and sub-section (2) of Section 261 of the said Act, suitably. Accordingly, the Tamil Nadu Panchayats (Third Amendment) Ordinance, 2003 (Tamil Nadu Ordinance 7 of 2003) was promulgated by the Governor on the 17th October 2003 and the same was published in the Tamil Nadu Government Gazette, Extraordinary, dated the 17th October 2003. 3. The Bill seeks to replace the said Ordinance. 1. Received the assent of the Governor on the 14th November, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Page 167, dated 16th November, 2003. 2. Vide T.N. Bill No.35 of 2003 - Published in Tamil Nadu Government Gazette, dated 5th November 203, Issue No. 305. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2003. ( 2 ) It shall be deemed to have come into force on the 17th October, 2003. 2. Amendment Of Section 9-A :- In Section 9-A of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the Principal Act), in sub-section (2), for the expression "24th day of October, 2003", the expression "24th day of April, 2004" shall be substituted. 3. Amendment Of Section 261 :- In Section 261 of the Principal Act, for sub-section (2), the following sub-section shall be substituted, namely: "(2) The Special Officer appointed under sub-section (1) in respect of the village Panchayat specified in Schedule V shall hold office upto the 24th day of April, 2004 or such shorter period as the Government may, by notification, specify in this behalf." 4. Substitution Of Schedule V :- For Schedule V to the Principal Act, the following Schedule shall be substituted, namely: "SCHEDULE-V [see Section 261(2)] Keeripatti." 5. Repeal And Saving :- (1) The Tamil Nadu Panchayats (Third Amendment) Ordinance, 2003 (Tamil Nadu Ordinance 7 of 2003) 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.