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TAMIL NADU MUNICIPAL LAWS (SIXTH AMENDMENT) ACT, 2008
T.N. Act No.38/2008
TAMIL NADU MUNICIPAL LAWS (SIXTH AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 29, 2008 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.168, pages 143-146, dated May 30, 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 (Sixth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint. (Act came into force w.e.f. June 25, 2008 - G.O. Ms. No.118, Municipal Administration and Water Supply (Election), June 25, 2008 — As published in Tamil Nadu Government Gazette, Extra., Part II, Section 2, Iss. No.194, page 2, dated June 25,2008)
PART - II
AMENDMENTS TO THE CHENNAI CITY MUNICIPAL CORPORATION ACT, 1919
2. Amendment of Section 4.—In Section 4 of the Chennai City Municipal Corporation Act, 1919 (T.N, Act IV of 1919) (hereinafter in this Part referred to as the 1919 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:—
"(a) a Mayor; (aa) a council;".
3. Substitution of Section 37.— For Section 37 of the 1919 Act, the following Sections shall be substituted, namely:—
"37. Prerogative of the Mayor.—(1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.
(2) All important official correspondence between the corporation and the State Government as may be decided by the council shall be conducted through the Mayor.
(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the State Government or by the State Government to the commissioner. While transmitting communications from the commissioner to the State Government, the Mayor may make such remarks as he thinks necessary.
37-A. Entrustment of additional functions to Mayor.—The State Government may, subject to the provisions of this Act and the Rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act".
PART - III
AMENDMENTS TO THE MADURAI CITY MUNICIPAL CORPORATION ACT, 1971
4. Amendment of Section 3.— In Section 3 of the Madurai City Municipal Corporation Act, 1971 (T.N. Act 15 of 1971) (hereinafter in this Part referred to as the 1971 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:—
"(a) a Mayor; (aa) a council;".
5. Substitution of Section 38.— For Section 38 of the 1971 Act, the following Sections shall be substituted, namely:—
"38. Prerogative of the Mayor.—(1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.
(2) All important official correspondence between the corporation and the Government as may be decided by the council shall be conducted through the Mayor.
(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the Government or by the Government to the commissioner. While transmitting communications from the commissioner to the Government, the Mayor may make such remarks as he thinks necessary.
38-A. Entrustment of additional functions to Mayor.— The Government may, subject to the provisions of this Act and the Rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deem necessary for carrying out the purposes of this Act".
PART- IV
AMENDMENTS TO THE COIMBATORE CITY MUNICIPAL CORPORATION ACT, 1981
6. Amendment of Section 3.— In Section 3 of the Coimbatore City Municipal Corporation Act, 1981 (T.N. Act 25 of 1981) (hereinafter in this Part referred to as the 1981 Act), in sub-section (3), for clause (a), the following clauses shall be substituted, namely:—
"(a) a Mayor; (aa) a council;".
7. Substitution of Section 39.— For Section 39 of the 1981 Act, the following Sections shall be substituted, namely:—
"39. Prerogative of the Mayor.—(1) The Mayor shall have full access to all records of the corporation and may obtain reports from the commissioner on any matter connected with the administration of the corporation.
(2) All important official correspondence between the corporation and theGovernment as may be decided by the council shall be conducted throughthe Mayor.
(3) The Mayor shall be bound to transmit communications addressed through him by the commissioner to the Government or by theGovernment, to the commissioner. While transmitting communicationsfrom the commissioner to the Government, the Mayor may make suchremarks as he thinks necessary.
39-A. Entrustment of additional functions to Mayor.— The Government may,
subject to the provisions of this Act and the Rules made thereunder, by notification, entrust to the Mayor such additional functions as it may deemnecessary for carrying out the purposes of this Act".
PART-V
AMENDMENT TO THE TIRUCHIRAPPALLI CITY MUNICIPAL CORPORATION ACT, 1994
8. Amendment of Section 4.— In Section 4 of the Tiruchirappalli City
Municipal Corporation Act, 1994 (T.N. Act 27 of 1994), for clause (1), the
following clauses shall be substituted, namely:—
Municipal Corporation Act, 1994 (T.N. Act 27 of 1994), for clause (1), the
following clauses shall be substituted, namely:—
"(1) a Mayor; (1-a) a council;".
PART - VI
AMENDMENT TO THE TIRUNELVELI CITY MUNICIPAL CORPORATION ACT, 1994
9. Amendment of Section 4.— In Section 4 of the Tirunelveli City Municipal Corporation Act, 1994 (T.N. Act 28 of 1994), for clause (I), the
following clauses shall be substituted, namely:—
following clauses shall be substituted, namely:—
"(1) a Mayor; (1-a) a council;".
PART - VII
AMENDMENT TO THE SALEM CITY MUNICIPAL CORPORATION ACT, 1994
10. Amendment of Section 4.— In Section 4 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), for clause (1), the following clauses shall be substituted, namely:—
"(1) a Mayor; (1-a) a council;".
PART - VIII
AMENDMENT TO THE TIRUPPUR CITY MUNICIPAL CORPORATION ACT, 2008
11. In Section 4 of the Tiruppur City Municipal Corporation Act, 2008 (T.N. Act 7 of 2008), for clause (1), the following clauses shall be substituted, namely:—
“(1)a Mayor; (1-a) a council;”.
PART - IX
AMENDMENT TO THE ERODE CITY MUNICIPAL CORPORATION ACT, 2008
12. Amendment of Section 4.— In Section 4 of the Erode City Municipal Corporation Act, 2008, fox clause (1),the following clauses shall be substituted, namely:—
"(1) a Mayor; (1-a) a council;".
PART - X
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES ACT, 1920
13. Amendment of Section 68.— In Section 68 of the Tamil Nadu District Municipalities Act, 1920 (T.N. Act Vof 1920), in sub-section (1),-
(1)for ‘The Table’, the following Table shall be substituted, namely:—
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"THE TABLE
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Grades
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Maximum value or amount
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(1)
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(2)
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1. (a) Special Grade Municipalities
(b) Selection Grade Municipalities |
Rs.50,000/-
Rs.40,000/-
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2. I Grade Municipalities
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Rs.30,000/-
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3. II Grade Municipalities
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Rs.20,000/-
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4. III Grade Municipalities and
Town Panchayats
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Rs.10,000/-”;
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(2) the Explanation shall be omitted.
