TAMIL NADU LOCAL BODIES OMBUDSMAN (AMENDMENT) ACT, 2015 THE TAMIL NADU LOCAL
BODIES OMBUDSMAN (AMENDMENT) ACT, 2015 [Act No. 2 of 2015] [27th February, 2015] An Act to amend the
Tamil Nadu Local Bodies Ombudsman Act, 2014. Be
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Sixty-sixth Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu Local Bodies
Ombudsman (Amendment) Act, 2015. (2) It shall come into force at once. In
section 3 of the Tamil Nadu Local Bodies Ombudsman Act, 2014 (Tamil Nadu Act 27
of 2014), in sub-section (2), for the expression "appoint a person who has
been an officer of the Government not below the rank of Principal Secretary to
Government of Tamil Nadu as Ombudsman", the expression "appoint a
person who was and/or has been an officer of the Government not below the rank
of Secretary to Government of Tamil Nadu as Ombudsman" shall be
substituted.
Preamble - TAMIL NADU LOCAL BODIES
OMBUDSMAN (AMENDMENT) ACT, 2015PREAMBLE