Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Panchayats (Third Amendment) Act, 2009 20 of 2009 CONTENTS 1. Short Title And Commencement 2. Substitution Of Section 12 3. Elected Members Of Village Panchayats To Continue As Members And Casual Vacancies To Be Filled Up Tamil Nadu Panchayats (Third Amendment) Act, 2009 20 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 5, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.207, page 87, dated August 7, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Panchayats (Third Amendment) Act, 2009. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Substitution Of Section 12 :- For Section 12 of the Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act) Tamil Nadu Act 21 of 1994), the following Section shall be substituted, namely:-- "12. Division of panchayat village into wards.-- (1) For the purpose of election of members to a Village Panchayat, the Inspector may, after consulting the Village Panchayat, by notification, divide the panchayat village into wards in accordance with such scale as may be prescribed. (2) Only one member shall be elected from each ward.". 3. Elected Members Of Village Panchayats To Continue As Members And Casual Vacancies To Be Filled Up :- Notwithstanding anything contained in the principal Act, as amended by this Act or the Rules made thereunder, the members of the wards in the Village Panchayats who are holding office as such immediately before the date of the commencement of this Act shall continue to hold office till the expiry of their term of office and every casual vacancy in the office of such members shall be filled up in accordance with the provisions of the principal Act and the Rules made thereunder.