The Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 1991

 
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The Tamil Nadu Municipal Councils (Appointment of Special Officers) Act, 
1991 
 
Act 14 of 1991 
 
 
 
 
 
 
 
 
Keyword(s): 
Councilor, District Municipalities Act 
 
Amendments appended: 14 of 1992, 45 of 1992, 31 of 1993
TM. folloning Act al the lbdl Nadu Lcghhtive Assembly received the 
assent 09 the Crorernor on the %d February 1991 cand is hereby puhliahed for 
general Jnfmtion :-- 
ACT No. 14 OF 1991. 
An Act to plc0Vid4 jw appointmnd of 8pecbl Owes lo Hunbipa+5 Councils 
in the Stare of Tamil Ndu. 
BE it eoacted by the Legitdative Assembly of the State of Tamil Nadu in the 
Forty-first Yem of the Republic of India aa followa :- 
Short title and 1. (1) This Act may be called the Tamil Nadu Municipal ~ouncils 
commencemmC (Appointment of Special OtBcem) Act, 1991. 
(2) It shall come into force at once. 
Definitions. 2. In this Act, unlesls the context otheivciee requires,- 
(a) " District Municipalities Act " means the TdE Nadu District I'B~ N 
Municipalitiee Act, 1920 ; 
'0) words and expres?rion~ used and not d&ed in this Act but dc:inedr, 
in the District Municipalities Act ahdl have the meanings reqpectively assigned 
to them in that Act. 
Apnnintment of 3. (1) (a) Notwithdwdbg anything contained in the District Munici- 
special mcers pa.lities Act, the State Government shall appoht Special Officers to exerciae 
to exercise the the powers and perform the functions of the Municipal Councils established 
powers and or constituted by or .under the District Municipalities. Act, of the Chairmen pertorn1 the 
tr,nctions of of mlch Municipal Couacila and of the Committees established or constituted 
by or under the District Mlunicipalitiea Act. Mr~~icipal 
Councils. 
(7)) A Special Officer may be appointed under claw (a), for me 
or more Munici~al Councils as the State Government may, by order, specify. 
(2) Each Special Officer i-efePPed to in sub-swtionj (1) may aLm exes 
e5w d or my af the powers and perform all or tiny of the functions 09 the 
executive authority or any other &er ar authority under the District Dfunic& 
paUiea Act, which the State Government may, by notification, spegify. 
/ 
(3.) (a) Each Spd (Xiee~ ahall hold of&ce for the period beginning 
at'nooa on the 3rd day of March 1991 and ending at noon oy the 10th (lay of 
April 1991: 
Provided that if any vacancy arisea in the post of the SpecialbO&r 
ktre vacancy shall be Sled up by the State Government and the person apmted 
in the vacancy shall hold office far the remainder of the period specified above. 
(b) A Special Oacer shall receive payment for his ~ePviceg from the 
municipal Bmd canstitutcd under sectim 119 of the District Mhnicipalities Act 
(4) The executive authority &dl, in th~ exercise of the pmma end 
perfomance of the functions unde~ the Diict Mmicipalities Act, be 
snbject to the control and superintendence of tho Special Ofher. 
(By order of the Governor) 
P. JEYASINGH PETER 
,CIearetary to ~fwehnent, LW Depcwtm6qt. 
,I I It1 
-- - 
'TAMIL NADU GOVERNMENT GAZETTE EXTRAQRDIMKY 63 
7-- 2 
artive A,sembly i.e&ved ;;he 
and is hereby puijlidied for 
ACT No. 14 OF 1992.: 
An Act further to amend the laws relating to the Municipal Corporafions and 
the Municipalities in the State of Tamil Nadu. 
BE it enacted by the Legislative Assembly of the State of Tamil Nadr in the Forty-third Year of the Republic of India as follows :- 
PART I. 
PRELIMINARY 
1. (1) This Act may be called the Tamil Nadu Municipal Laws (Amendmcet Short title 
Act, 1992. and corn- mencement. 
(2) St shall come into force at once. 
AMENDMENT TO THE MADRAS CITY MUNICIPAL CORPORATION I> 1) 
ACT, 1919. 
2. In sub-section (1) of section 55-B of the Madras City Municipal Corpo- ~~-t 
ration Act, 1919, for the expression " 31st day of March 1992", the expres- of seaion 
sion " 30th day of September 1992 " shall be substituted. - 55-B. 
PART 111. 
AMENDJMENT TO THE MADURAI CITY MUNICIPAL CORPORATION ,' 
ACT, 1971. 1 at! 
3. In sub-section (1) of section 62-A of the Madurai City Municipal Corpora- 
tion Act, 1971, for the expression " 31st day of March 1992 ", the expression Amendment 
" 30th day of September 1932 " shall be substituted. of sectkin 
62-A. 
PAXT IV. 
AMENDMENT TO THE COZMBATORE CITY MUNICIPAL 
CORPORATlON ACT, 198 1. 
4. In Schedule VII to the Coimbatore City Municipal Corporation Act, 
1981, in sub-rule (a) of rule 4, for the expression " 31 st day of March 1992", Amendment 
the expression " 30th day of September 1992 " shall be substituted. of Schedule 
VIz. 
PART V. 1 
AMENDMENT TO THE TAMIL NADU DISTRICT MUNICIPALITIES (SECOND AMENDMENT AND SPECIAL PROVISIONS) ACT, 19W. a 
5. In clallse (a) of sub-section (3) of section 4 of the Tamil Nadu District Muni- 
cipalities (Second Amendizent and Special Provisions) Act, 1990, for the ex- 
pression " 31st day of March 1992 ", the expression " 30th day of September ofsectionE 
1992 " shall be substituted. 4. 
PART VI. 
AMENDMENT TO THE TAMIL NADU MUNICIPAL COUNCILS 
(APPOINTMENT OF SPECIAL (OFFICER: :) ACT, 1991. 
6. In clause (a) of sub-section (3) of section 3 of the Tamil Nadu ~unici~al 
Councils (Appointment of Special Officers) Act, 1991, for the expression " 31st day Amendment 
of March 1992 ", the expression " 30th day of September 1992 " shell be ssbsti- of section 3. 
(By Order of the Goveruor.) 
3fD. ISMAIIr, 
-, 
,, a- Secretory to Govet.nmcnt, Law Departntent. 
1 
I 
EXTRAORDINARY ' ~olnwa~ ~mm 
io, 5704 MADRAS, TUESDAY, SEPTEMBER 29, 1992 
PURATTASI 14, AANGEERASA, THIKUVALLUVAR AANDU-2023 
..- -.I ... - - - - -. . - . - --. , 
I Part IV-Secrion 2 I t 
The following Act of the Tamil Nadu Legislative Amhly received the 
aq4ent of t,hc Governor on tihe 29th Septenxbeq 1992 and is hereby puhllishd 
I i i 
for general infomtion : - i 
ACY No. 45 Oil? 1992. 
' i 
.4 t~ Act further $0 tunlend Ihe laws rebti~zy to the Murzicipul Corpo.raf4on.v and 
the Mt~rt'kipal4tkl it&. the State of Tamil Nadtl. I 
BE it en;Mpct Iry the Legidativc A94en1bly of the State of Tamil Nada in tho 
Fort?-third Year of the Republic of India as follm :- 
PART I. 
PRELIMINARIY. 
1. (1) Thj4 Act may be called the Tamil Nadu 3funir:j~stl Z;s-\jrs (Second shwt title and 
~tmendment) Ac$ 1999;. COmXIWllCW~eDt, 
(2) Tt shall come into rorce at once. 
1 j 
pmfr U. I i '1 
AMLWIT~~T TO THE ,IW~~AS CITY MUBIC~PAJ, COR~OWIA~~LOLV i 
ACT, 1919. I 
2. ~ln xub.nec.tiur~ (1) or ,~crt;ior~ 55-11 trf' thc M~ttl~un Oit,y Mdr~iaipb~l (:or*- Amendment of 
Of I9l9. p,,lo;!tien ~cl,, inld, for tho expreminn i4 30th drip or %pMml,cr 3992 thc wctio. 35-B. 
cxprc*s.n.on " 30th drt~ of Septe-nhcr 7993 " ~h~hnll IJ~ m!&tet l 
&. 
. . 
1 . rcrllll * 1 189 1 
' 
1.- 
' day of September 
TAMIL N~U. GOVERMMENT GAZETTE EXTpAQPS,INARY 12?4(r 
>*i -2-h 
*I 
The following .Act of be Tamil Nadu Ihgklativg Bslsembk received the , L! 
aent of the Qove~rno~ on the'& Dmber 1993 and id beby, pbWed .: 
for general bfom~tion :- % 
ACT No. 31 OF l993. 
An Act further to amend the lawi dating to the MudcipdCorparstions at~d 
the Municipalities 'in the Srtate of Tdl Nadu. 
d 
BE it enacted by the Legiqlatitive Assembly of the State of Tamil Nadu h the 
Fo&y-fourth Year of the Republic of India as follows :- 
PUT I; 
1. (I) Th.is Act mad be called t& Tamil Nadu Bgiuaicipd Laws (Amend- Short title a. 
ment) Act, 1993. , xmmence- 
ment. 
(2) It shall be deemed to hare come into forw on the 30th 'day of 
&gtember 1993. 
PART II. % 
AMFBDMENT TO THE MADRAS CITY MUNICIPL WRPORATJCON 
ACT, 1919. 
2. In sub-section (1) af section 55-B of the Madras City Iddcipa.3 Car- Amendmat of 
poration Act, 1919, for the ex~@?ji~*;"@fRh ,dw ,& &ptember 1993 '\ thie section 55-B. 
expression "31st day of May 1994" +all be substituted. 
PART III. 
AMENDMqNT TO THE- WURAI CITY MUNICIPAL WR1PORATION 
. * ,... ,*, .,- ' 7 
- =. - r..A,. : v- .J.?AJ, -. . , *< 
3, In wbsection (1) of iqeotbn 62-A of the Madurai City Municipal Cor- Amendmeat of 
porntion Act, 1971, for the exprdon " 30th day of SeptembeF ;L993", the 62A. 
wression "31st day of May' 199' 'W be sub&.hted. 
m- 
x "4, PaRT IV. I 
AMENDWNT TO' THE OOIMBATORE CITY ~ICIPAL 
I . CORP0RA;TION ACT, 1981. 
1. In Schedule VII to the Coimbstore City Municipa~ Uorpbration Act, bmdewnt of 
1981, rule 4, in sub-rule (a), for the expr-iod "30th day of September ScMub W. 
1W3", t.hc t~xpwwion ('3lstr day of May 1994" shall be mEstitnted. 
PUT V. 
AKE~~~NT TO THE TAMIL NADU DISII'RICT ~!~UNTCIPBL~IES 
(SIE wND AMENDMENT dM) SPECIAL PROVISIONS) ACT, 1990., 
6.. In.df4pe (8) of 8ubection (3)' of section 4 of the Tamil Ndu District 
Mwclpaties (Second Amendment and Special hovimom), Ad 1990 fbr 
the expressior "3Wh day if Fey-her 1993 ", the urpreaoion *a&t dag; of May 1994 '"all be substituted. 
PART VI. 
LMENDMFh A' TO THE TAMIL NADU MUNICIPaL (X,UN"aS 
(UmmTMENT OF' WEtCIdL OFFICERS) ACn 1991. I 
Amemhcnt oi 
section 4. 
6. In clause (a) of mb-section (3) of .~ct?m 3 on the 'Pail Nadu Wni- 
v* dui C~uncils (Ap~~mhtment of S'peeiaI Weem) A* 1991, for &e qre~gioo mcti~n 3. 
E' 
"30th day of Septxmber 1993 ", the expreon "31st day of I-" be substituted. 
kepeal and 
I 
7. (1 ) The Tamil Nahr Mmicipal~ LA- ( Amendmeab) Wdha~ce, 1993 Tamil Nadu 
wing. is hereby repeal&. 
CW 0iEde~- @@ *-&-ok) .w 
>, 
X. BETQ~~~~LUY, 
Mw to aove.nmpoq Law Department. 
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