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TAMIL NADU PANCHAYATS (NINTH AMENDMENT) ACT, 2008
T.N. Act No.59/2008
TAMIL NADU PANCHAYATS (NINTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on November 29, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.364, page 261, dated December 2, 2008).
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-ninth Year of the Republic of India as follows:—
1.Short title and commencement.—(1) This Act may be called the Tamil Nadu Panchayats (Ninth Amendment) Act, 2008
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2.Amendment of Section 96.— In Section 96 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), in sub-section (1), in clause (a), for the expression “which shall be composed of the Chairman of the Panchayat Union Council, the Commissioner and one member elected annually by the Panchayat Union Council”, the expression “which shall be composed of the Chairman and the Vice-Chairman of the Panchayat Union Council and the Commissioner” shall be substituted.
3.Elected members of Appointment Committees cease to be members.- Notwithstanding anything contained in the principal Act or the Rules made thereunder, the members elected by the Panchayat Union Councils to the Appointments Committees for panchayat unions and holding office as such immediately before the date of commencement of the Tamil Nadu Panchayats (Ninth Amendment) Act, 2008 shall cease to be members of the Appointments Committees on the date of commencement of the Tamil Nadu Panchayats (Ninth Amendment) Act, 2008.
