THE TAMIL NADU MUNICIPAL CORPORATIONS CONSTITUTION OF STANDING COMMITTEES RULES, 1997 THE
TAMIL NADU MUNICIPAL CORPORATIONS CONSTITUTION OF STANDING COMMITTEES RULES,
1997.* In
exercise of powers conferred by section 6-A of the Chennai City Municipal
Corporation Act, 1919 (Tamil Nadu Act IV of 1919), section 6 of the Madurai City
Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), section 6 of the
Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981),
read with sections 8 and 11 of the Tiruchirapalli City Municipal Corporation
Act, 1994 (Tamil Nadu Act 27 of 1994), sections 8 and 11 of the Tirunelveli City
Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), and sections 8 and
11 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of
1994), in supersession of all previous notifications issued and the rules
published on the subject, the Governor of Tamil Nadu hereby makes the following
rules, namely RULES. 1.
Short title, application and commencement.-- (1)
These rules may be called the Tamil Nadu Municipal Corporations Constitution of
Standing Committees Rules, 1997. (2)
They shall apply to all municipal corporations in the State. (3)
They shall come into force with immediate effect. (1)
In these rules the context unless otherwise requires,-- (i)
"Act" means the Chennai City Municipal Corporation Act, 1919 (Tamil
Nadu Act IV of 1919), in respect of Chennai Municipal Corporation ; (a)
the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in
respect of Madurai Municipal corporation ; (b)
the Coimbatore City Municipal Corporation Act, 1994 (Tamil Nadu Act 25 of 1981),
in respect of Coimbatore Municipal Corporation ; (c)
the Tiruchirapalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of
1994), in respect of Tiruchirapalli Municipal Corporation ; (d)
the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of
1994), in respect of Tirunelveli Municipal Corporation ; and (e)
the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), in
respect of Salem Municipal Corporation ; (ii)
"Corporation" means all Municipal Corporations in the State ; (iii)
"Council" means the Council of all Municipal Corporations in the
State. (2)
Words and expressions used but not defined in these rules shall have the meaning
respectively assigned to them in the Acts. In the absence of such meaning, the
Tamil Nadu General Clauses Act, 1891 (Act I of 1891) shall apply for the
interpretation of these rules, as it applies for the interpretation of a Tamil
Nadu Act. The
council may constitute such number of Standing Committees and the number of
Standing Committees so constituted shall not exceed six. The
Council may fix the number of councillors to each of the Standing Committee,
with a minimum of six Councillors and with a maximum of fifteen councillors,
considering the nature of work to be entrusted to a Standing Committee and the
total strength of the Council. In
every Standing Committee constituted by the council, not less than one-third of
the members of the Standing Committee shall be reserved for elected Women
Councillors. (1)
There shall be a Chairman to each Standing Committee to be constituted by the
Council. (2)
The Chairman of a Standing Committee shall be elected by and from among the
members of a Standing Committee. The
term of office of the Members and Chairman of a Standing Committee shall be five
years : Provided
that they shall hold office of the Standing Committee until they cease to be the
elected members of the Council. The
Council may determine the powers and functions to each of the Standing
Committees. The
Elections to the members and Chairman of a Standing Committee shall be conducted
in accordance with the rules 71 to 91 in Part VII of the Tamil Nadu Town
Panchayats, Municipalities and Municipal Corporations Election Rules, 1996.
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