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TAMIL NADU MUNICIPAL LAWS (SEVENTH AMENDMENT) ACT, 2008
T.N. Act No.57/2008
TAMIL NADU MUNICIPAL LAWS (SEVENTH 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 257-258, dated December 2, 2008).
An Act further to amend the laws relating to the Municipal Corporations and the Municipalities in the State of Tamil Nadu.
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:—
PART - I
PRELIMINARY
1.Short title and commencement.—(1) This Act may be called the Tamil Nadu Municipal Laws (Seventh Amendment) Act, 2008
(2) It shall come into force on such date as the State Government may, by notification, appoint.
PART – II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2.Amendment of Section 52.- In Section 52 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act 4 of 1919) (hereinafter in this Part referred to as the 1919 Act), after sub-section (1-A), the following sub-section shall be inserted, namely:-
“(1-B) A person disqualified for being a Councillor under clause (eee) of sub-section (1) of Section 53 shall be disqualified for election as a Councillor for a period of six years from the date of such disqualification”.
3. Amendment of Section 53.- In Section 53 of the 1919 Act, in sub-section (1), after clause (ee), the following clause shall be inserted, namely:-
“(eee) does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe, as the case may be;”.
PART – III
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
4. Amendment of Section 56.- In Section 56 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) (hereinafter in this Part referred to as the 1971 Act), after sub-section (1-A), the following sub-section shall be inserted, namely:-
“(1-B) A person disqualified for being a Councillor under clause (ee) of sub-section (1) of Section 57 shall be disqualified for election as a Councillor for a period of six years from the date of such disqualification”.
5. Amendment of Section 57.- In Section 57 of the 1971 Act, in sub-section (1), after clause (e), the following clause shall be inserted, namely:-
“(ee) does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe, as the case may be;”.
PART – IV
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
6. Amendment of Section 58.- In Section 58 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) (hereinafter in this Part referred to as the 1981 Act), after sub-section (2), the following sub-section shall be inserted, namely:-
“(2-A) A person disqualified for being a Councillor under clause (ff) of sub-section (1) of Section 59 shall be disqualified for election as a Councillor for a period of six years from the date of such disqualification”.
7. Amendment of Section 59.- In Section 59 of the 1981 Act, in sub-section (1), after clause (f), the following clause shall be inserted, namely:-
“(ff) does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe, as the case may be;”.
PART – V
AMENDMENTS TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
8. Amendment of Section 49.- In Section 49 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act 5 of 1920) (hereinafter in this Part referred to as the 1920 Act), after sub-section (1-A), the following sub-section shall be inserted, namely:-
“(1-B) A person disqualified for being a Councillor under clause (ddd) of sub-section (1) of Section 50 shall be disqualified for election as a Councillor for a period of six years from the date of such disqualification”.
9. Amendment of Section 50.- In Section 50 of the 1920 Act, in sub-section (1), after clause (dd), the following clause shall be inserted, namely:-
“(ddd) does not belong to Scheduled Caste or Scheduled Tribe, but has been elected from the seat reserved for Scheduled Caste or Scheduled Tribe, as the case may be;”.
