The Tamil Nadu Industrial Township Area Development Authority Act, 1997

GOVERNMENT OF TAMIL NADU
1997
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY published by authority
No.269] CHENNAI, MONDAY, MAY 12, 1997
Chithirai 29, Isvara Thiruvalluvar Aandu - 2028
PART IV - Section 2 
Tamil Nadu Acts and Ordinances
CONTENTS
Acts Page
No.33 of 1997- Tamil Nadu Industrial Township 102-108
Area Development Authority
No.34 of 1997 - Town Nadu Sidha System of 109-124
Medicine (Development Registration of Practitioners)


The following Act of the Tamil Nadu Legislative Assembly 
received the assent of the Governor on the 10th May 1997 and 
is hereby published for general information:-
ACT No. 33 OF 1997.
An Act to provide for the constitution of the Tamil Nadu 
Industrial Township Area Development Authority and matters 
connected therewith.
WHEREAS clause (1) of Article 243 Q of the Constitution 
provides for the constitution of an Industrial Township in an 
urban or transitional area in the manner provided therein;
AND WHEREAS in an Industrial Township so constituted 
there will be no municipality for providing the municipal 
services;
AND WHEREAS it is necessary to provide such municipal 
service in the area comprised in an Industrial Township;
AND WHEREAS it is necessary to make special provision 
to promote and assist the rapid and orderly establishment, 
growth and development of Industries in industrial areas and 
Industrial estates stituated in an Industrial Township.
AND WHEREAS for the purpose of administering the 
affairs or an Industrial Township and to promote the industrial 
growth, it is necessary to constitute an Industrial Area 
Development Authority ;
AND WHEREAS it is expedient to provide for all these 
and other matters connected therewith;
BE it enacted by the Legislative Assembly of the State of Tamil 
Nadu in the Forty eighth Year of the Republic of India as 
follows:-
Short title 
extent and 
commencement
1. (1) This Act may be called the Tamil Nadu Industrial 
Township Area Development Authority Act, 1997.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the 
Government may, by notification, appoint.
(4) The provisions of the Act shall apply to any 
Industrial Township declared by the Governor under Article 
243 Q (2) of the Constitution (on and from the date to be 
notified by the Government) (and different dates may be 
appointed for different Industrial Townships)

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Definition:
Tamil Nadu 
Act V of 1920
Tamil Nadu 
Act 21 of 1994
2. In this Act, unless the context otherwise requires,—
(a) "Authority" means the Tamil Nadu Industrial 
Township Area Development Authority constituted under 
section 3:
(b) "Government" means the State Government;
(c) "Industrial Township Area" means such urban area or 
part thereof declared by notification as "industrial township 
area" by the Governor of Tamil Nadu under Article 243 Q of the 
Constitution;
(d) "local authority" means,—
(1) any Municipal Corporation established under any 
law for the time being in force; or
(ii) a Municipal Council constituted under the Tamil 
Nadu District Municipalities Act, 1920; or
(iii) a District Panchayat or a Panchayat Union Council 
or a Village Panchayat constituted under the Tamil Nadu 
Panchayats Act, 1994;
(e) "promoting agency" means the Tamil Nadu 
Corporation for Industrial Infrastructure Development Limited 
(TACID) or Tamil Nadu Small Industries Development 
Corporation (SIDCO) or State Industries Promotion Corporation 
of Tamil Nadu (SIPCOT) or such other institution as may be 
notified by the Government in this behalf.
3. (1) The Government may for the purposes of 
administering the affairs of an Industrial Township Area 
and for carrying out the provisions of this Act, by 
notification, constitute an Authority for each Industrial 
Township Area.
(2) The Authority shall be body corporate having 
perpetual succession and a common seal and shall by the said 
name sue or sued.
4. The Authority shall consist of the following members, 
namely:-
(a) one member representing the promoting agency to 
be nominated by the Government;
(b) one member each representing the Factories, Public 
Health and Town and Country Planning Departments at such 
level and rank as may be determined and nominated by the 
Government in this behalf;
(c) (i) one member nominated by the Government from 
among the owners of Industrial undertakings situated in the 
Industrial Township Area;
Constitution 
of Authority
Composition of 
the Authority

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(ii) one member nominated by the Government having 
special knowledge of matters relating to technical or other 
aspects of industrial undertaking situated in the Industrial 
Township Area;
(iii) One member nominated by the Government to 
represent the interests of persons employed in the industrial 
undertakings situated in the Industrial Township Area;
(iv) A Chief Executive Officer appointed by the 
Authority; and
(v) The officer of the promoting agency nominated by 
the Government shall be the Chairman of the Authority.
5. (1) The Chief Executive Officer shall be a whole time 
Officer of the Authority.
Powers of the 
Authority
(2) The Chief Executive Officer shall exercise such powers 
and perform such duties as may be specified in the regulations 
or delegated to him by the Authority.
6. (1) The Chairman and other Members of the Authority 
appointed by the Government by virtue of their office 
shall be the ex-officio Chairman and members.
(2) The non-official members shall hold office for such 
time as may be prescribed
7. (1) The Authority shall meet at such times and 
places and shall observe such rules of procedure in regard to 
the transactions of its business including quorum as may be 
provided by regulations made under this Act.
(2) The authority may appoint such number of 
officers and employees as may be necessary for the 
performance of its functions and may determine their grades 
and designations subject to such control and restrictions as 
may be determined by general or special orders of the 
Government.
(3) The Officers and other employees of the authority, 
as the case may be, shall be entitled to receive from the funds 
of the Authority such as salaries and allowances and shall be 
governed by such other conditions of service as may be 
specified by the authority in the regulations.
Powers and 
duties of the 
Chief 
Executive 
Officer.
Terms of 
office
of Chairman 
and Members.

4
Central Act LXIII of 
1948 Tamil Nadu 
Act III of 1939. 
Tamil Nadu Act 35 
of 1972
Functions of 
the Authority
(4) The Chairman may appoint any Officer exercising 
powers under the Factories Act, 1948, the Tamil Nadu Public 
Health Act, 1939 and the Tamil Nadu Town and Country 
Planning Act, 1971 as ex-officio members of the Authority and 
the officers so appointed shall exercise ail powers and 
functions vested with their departments under the respective 
Acts in the Industrial Township Area.
8. (1) The functions of the Authority shall be to
administer the affairs and secure the planned development 
and maintenance of the Industrial Township Area.
(2) Without prejudice to the generality of the functions 
of the Authority, specified in clause (1), the Authority shall 
perform the following functions, namely;
(a) to cater to the civic needs and the requirements of 
industrial units situated in Industrial Township Area;
(b) to act as a single point contact for clearance 
required from different agencies or departments;
(c) to promote and assist in the rapid and orderly 
establishment, growth and development of Industries in the 
Industrial Township Area;
(d) to identify appropriate industrial sites acquired by 
them and tie up the required infrastructure facilities like 
power, water, roads, communications, drainages and pollution 
abatement systems, industrial sheds, social infrastructure like 
Industrial housing and common amenity buildings for banks, 
post office, hospitals, fire stations and the like;
(e) to acquire land in the Industrial Township Area by 
agreement of through proceedings under the Land Acquisition 
Act, 1984 for the purposes of this Act;
(f) to prepare a plan for the development of the 
Industrial Township Area;
(g) to demarcate and develop sites for industrial, 
commercial and residential purposes according to the plan;
(h) to provide infrastructure for industrial, commercial 
and residential purposes;
(i) to provide all amenities like roads, water supply to 
the Industrial units;
(j) to allocate and transfer either by way of sale or lease 
or otherwise alienate the developed plots of land situated within 
the industrial area to any person or body of persons or any 
company or any industrial undertaking for industrial, commercial 
or residential purposes subject to such terms and conditions as 
may be imposed;
Central Act 
of 1894

5
(k) to regulate the erection of buildings and setting up 
of industries;
(l) to lay down the purpose for which a particular site or 
plot of land shall be used namely for Industrial or commercial or 
commercial or residential purpose or any other specified purpose 
is each area; and
(m) such other functions as are necessary in furtherance 
of the objects of the Authority.
Central Act 
LXIII of 1948 
Tamil Nadu 
Act, III of 1939
9.(1) The provisions of the Factories Act, 1948 and the Applicablity of
Tamil Nadu Public Health Act, 1939 shall apply to the Industrial the provisions
Township Area subject to the following modifications:- of Factories
Act, 1948 and 
Tamil Nadu 
Public Health
Act, 1939
Central Act 
LXIII of 1948
Tamil Nadu Act 
III of 1939
Central Act 
LXIII of 1948 
Tamil Nadu Act 
III of 1939
Central Act 
LXIII of 1948 
Tamil Nadu Act 
III of 1939
(a) the power to grant licence or approval under the 
Factories Act, 1948 in relation to any industrial unit situated 
within the Industrial Township Area shall vest with the officer 
representing the Factories Department and functioning as a 
member under the control of the authority
(b) the power to grant licence or any approval under the 
Tamil Nadu Public Health Act, 1939 in relation to any industrial 
unit situated within the Industrial Township Area shall vest with 
the Public Health Officer representing the Public Health 
Department and functioning as a member under the control of 
the authority.
(2) Subject to the modifications referred to in sub­
section 1, the provisions of the factories is Act, 1948 and the 
Tamil Nadu Public Health Act, 1939 shall, however, apply in 
relation to such industrial unit including the provisions relating 
to appeal revision, inspection and other provisions, as they 
may apply to any industrial unit situated outside the Industrial 
Township Area.
Explanation: An order passed granting or refusing a 
licence or approval under this section shall be deemed to be an 
order passed under the Factories Act, 1948 or Tamil Nadu 
Public Health Act, 1939 as they case may be and provisions of 
the said Act, shall apply as if it were an order passed under the 
said act.
10. (i) For the purposes of proper planning and 
Development of the Industrial Township Area i.e., Authority 
may issue such directions for the following purposes as it may 
consider necessary.
power to issue 
direction in 
respect of 
erection of 
Building

6
Proceedings of 
the Authority 
not to be 
questioned
Cessation of 
application 
of local body Act.
(a) regarding architectural features of the elevation of 
frontage of any buildings;
(b) the alignment of buildings of any site;
(c) the restrictions and conditions in regard to open 
spaces to be maintained in and around buildings and height 
and character of buildings;
(d) the number of residential buildings that may be 
erected on any site;
(e) the regulations of erection of shops, workshop, 
warehouses, factories or buildings;
(f) the maintenance of the heights and position of walls, 
fences, hedges or any other structure or architectural 
constructions;
(g) the maintenance of amenities;
(h) the restriction of use of any site for a purpose other 
than that for which it has been allocated; and
(i) the means to be provided for proper:-
i. drainage of waste water;
ii. disposal of industrial wastes; and
iii. disposal of town refuse.
(2) Every allotee or transferee of any land or 
industrial unit shall comply with the directions issued under 
sub-section (1) and shall as expeditiously as possible erect any 
building or take such other steps as may be necessary to 
comply with such directions.
11. No act or proceedings of the authority shall be 
invalid by reason of the existence of any vacancy in or defect 
in the constitution of the Authority.
12. Subject to the provisions of section 11, on and 
from the date on which an Authority is constituted under 
section 3, the Government may direct that any functions 
exercisable by the local authority within the Industrial 
Township Area shall be transferred and performed by the 
Authority under the local body Act which is applicable on the 
said date, in relation to such Industrial Township Area, which 
shall cease to apply to the said Industrial Township Area.
Explanation:- For the purposes of this section and other 
provisions of this Act, local body Act shall mean:-
(1) The Madras City Municipal Corporation Act, 1919 Tamil Nadu Act 
IV of 1919.

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(2) The Madurai City Municipal Corporation Act, 1971
(3) The Coimbatore City Municipal Corporation Act, 1981
(4) The Trichirapalli City Municipal Corporation Act, 1994
(5) The Tirunelveli City Municipal Corporation Act, 1994
(6) The Salem City Municipal Corporation Act, 1994
(7) The Tamil Nadu District Municipalities Act, 1920
(8) The Tamil Nadu Panchayats Act, 1994
Application of local 
body Act
Rights and 
liabilities
Tamil Nadu Act 
15 of 1971.
Tamil Nadu Act 
25 of 1981.
Tamil Nadu Act
27 of 1994.
Tamil Nadu Act
28 of 1994.
Tamil Nadu Act
29 of 1994
Tamil Nadu Act 
V of 1994
Tamil Nadu Act 
21 of 1920
13. (1) The Government may, by notification, direct 
that any of the provision of the respective local body Act or 
any rules made thereunder or of any other enactment for the 
time being in force in the Industrial Township Area shall apply 
to that area to such extent and subject to such modifications, 
additions and restrictions as may be specified in the 
notification.
(2) In particular and without prejudice to the generality 
of the foregoing provision, such notification may authorize-
(a) the Authority to levy all or any of the taxes and 
fees which may be levied by virtue of the provisions applied to 
the authority under this section,
(b) the Chief Executive Officer of the Authority to 
exercise and perform in regard to the authority the powers and 
duties assigned to the executive authority of a local authority 
under the provisions applied as aforesaid subject to such 
restrictions, limitations and conditions and to such control if 
any as may be specified in the notification.
14. (l)Ali property, all rights of whatsoever kind used, 
enjoyed or possessed by and all interests of whatever kind 
owned or vested in or held in trust by or for the local 
authority as well as all liabilities legally subsisting against it 
shall on and from the date of constitution of the authority, 
stand transferred to the said Authority.
(2) All proceedings taken by or against the local 
authority may be continued by or against the Authority.

8
15. Notwithstanding any provision contained in this Act 
or in any other law for the time being in force, all lands, 
structures and other facilities, including lights, water supply 
and drainage owned by the promoting agency or any person 
immediately proceeding to the date of constitution of the 
authority shall continue to be owned by the said promoting 
agency or person concerned.
Central Act I 
of 1980
Tamil Nadu 
Act 35 of 1972
16. All sums payable by any person or any persons to 
the Authority or recoverable by it or under this Act and all 
charges or expenses incurred in connection therewith shall, 
without prejudice to any other mode of recovery, be 
recoverable as a means of land revenue due to Government 
under the provisions of Revenue Recovery Act, 1890 for the 
time being in force on the application of the Authority
17. The Authority shall be deemed to be the local authority 
and also the local planning authority and shall exercise the 
powers of the said local authority as one vested under the local 
body Act concerned and the Town and Country Planning Act, 
1971.
18. (1) The Authority shall have and maintain its own
fund to which shall be credited,-
(a) all moneys received by the Authority from the 
Government by way of grants, loans, advances or 
otherwise;
(b) all moneys borrowed by the Authority from 
sources other than the Government by way of 
loans or debentures;
(c) all fees, tolls, costs and charges received by the 
Authority under this Act and under any provision 
of law made applicable to the township under 
section 12;
(d) all moneys received by the Authority from the 
disposal of lands, buildings and other properties 
movable and immovable and from other 
transactions; and
(e) all moneys received by the Authority by way of 
rents and profits or in any other manner or from 
any other source.
(2) The fund shall be applied towards meeting the 
expenses incurred by the Authority and in the administration of 
this and for no other purposes.
Assets of the 
Promoting 
Agency or 
any persons.
Recovery 
of Land 
Revenue
Authority 
to be Local 
Authority 
and
Planning
Authority.
Fund of the 
Authority

9
19. (1) The Authority shall within such time as may
be prescribed, prepare a budget in respect of the financial year 
next ensuing, showing the estimated receipt and expenditure 
and the programme of work for the succeeding financial year 
of the Authority and submit the same to the promoting agency 
for approval.
(2) The authority shall be competent to make variations 
in the programme of work with the prior approval of promoting 
agency.
20. (i) The Authority shall maintain proper accounts and 
other relevant records and prepare an annual statement of 
accounts including the balance sheet in such form as the 
Government may specify.
(2) The accounts of the Authority shall be subject to audit 
annually by a qualified Chartered Accountant as may be approved 
by the authority.
(3) A copy of the audited accounts together with the 
report shall be sent to the promoting agency.
21. (i) The Authority shall prepare for every year a report 
of its activities during that year and submit the report to the 
Government in such form and on or before such date as the 
Government may specify.
22. (i) The Government may from time to time issue to the 
Authority such general or special directions of policy as they 
deem necessary or expedient for the purpose of carrying out the 
objects of this Act and the Authority shall be bound to follow and 
act upon such directions.
(2) The Government may, at any time, either on its own 
motion or any application made to it in this behalf, call for the 
records of any case disposed or order passed by the authority of 
the Chairman for the purpose of satisfying itself as to the legality 
or propriety of any order passed or direction issued and may pass 
such order or issue such direction in relation thereto as it may 
think fit.
Budget 
of the 
Authority
Accounts
and
Audit
Annual
Report
Control by 
Government
(3) Provided that the Government shall not pass an order 
prejudicial to any person without affording such person a 
reasonable opportunity of being heard.
Every order of the Government made in exercise of the 
powers conferred by this Act shall be final and shall not be called 
in question in any court.

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Returns and 
inspection
Power to make 
Rules
23 (1) The Authority shall furnish to the Government such 
reports, returns and other information as the Government may 
from time to time, require.
(2) Without prejudice to the provisions of sub-section 
(1) the Government or any officer authorised by the 
Government in this behalf may call for reports, returns and 
other information from the authority as may be considered 
necessary.
24 (1) The Government may, by notification, make rules to 
carry out the purposes of this Act,-
(2) (a) All rules made under this Act shall be published in 
the Tamil Nadu Government Gazette and unless they are expressed 
to come into force on a particular day shall come into force on the 
day on which they are so published.
(b) All notifications issued under this Act, shall, unless they 
are expressed to come into force on a particular day, come into force 
on the date on which they are so published.
(3) Every rule, order or notification made or issued under 
this Act shall, as soon as possible after it is made or issued, be 
placed on the table of the Legislative Assembly and if, before the 
expiry of the session, the Legislative Assembly in which it is so 
placed or the next session, the Legislative Assembly makes any 
modification in any such rule, order or notification if the Legislative 
Assembly decides that the rule, order or notification should not be 
made or issued, the rule, order or notification shall thereafter have 
effect only in such modified form or be of no effect as the case may 
be, so, however, that any such modification or annulment shall be 
without prejudice to the validity of anything previously done under 
that rule, order or notification.
25.(i) The Authority may with the previous approve of the Power to 
Government, make regulations not inconsistent with the provisions make 
of this Act or the rules made thereunder for the administration of the regulations 
affairs of the Authority.
(2) In particular and without prejudice to the generality of 
the foregoing power, such regulations may provide for all or any of 
the following matters, namely:
(a) The summoning the holding of meeting of the Authority, 
the time and place were such meeting are to be held, the conduct of 
business at such meetings and the number of members to form a 
quorum thereat;
(b) the powers and duties of the Chief Executive Officers;
(c) the form of registers to the maintained by the Authority;
(d) the management of properties of the Authority;

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(e) fees to be levied in the discharge of its functions;
(f) conditions of service of the officers and employees of 
the Authority, and
(g) such other matters as are to be provided for in 
regulations.
26. If any difficulty arises in giving effect to the provisions of 
this Act, the Government may, by order, make such provisions not 
inconsistent with the provisions of this Act as appear to them to be 
necessary or expedient for removing the difficulty:
Power 
to remove 
difficulty.
Provided that no such order shall be made after the expiry of 
two year from the date of the Commencement of this Act.
(By Order of the Governor)
A.K.RAJAN
Secretary to Government 
Law Department

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