[6
OF 2025] [07
February 2025] An Act further to amend the
Tamil Nadu Panchayats Act, 1994. Be it enacted by the
Legislative Assembly of the State of Tamil Nadu in the Seventy-fifth Year of
the Republic of India as follows: - (1)
This Act may be called the Tamil Nadu
Panchayats (Amendment) Act, 2025. (2)
It shall be deemed to have come into force on
the 6th day of January 2025. For section 261-A of the
Tamil Nadu Panchayats Act, 1994 (hereinafter referred to as the principal Act),
the following section shall be substituted, namely: - "261-A.
Appointment of Special Officers.- Notwithstanding anything
contained in this Act, or in any other law for the time being in force, the
Government may, by notification, appoint Special Officers to exercise the
powers and discharge the functions of the village panchayats, the panchayat
union councils or the district panchayats, as the case may be, until the day on
which the first meeting of the said village panchayats, panchayat union
councils or the district panchayats, as the case may be, is held after ordinary
elections to the panchayats other than the panchayats in the districts of
Kancheepuram, Chengalpattu, Villupuram, Kallakurichi, Vellore, Ranipet,
Tirupathur, Tirunelveli and Tenkasi, after the date of commencement of the
Tamil Nadu Panchayats (Amendment)Act, 2025, or upto the 5th day of July 2025,
whichever is earlier.". Notwithstanding anything
contained in the principal Act, the Special Officers appointed by the
Government to exercise the powers and discharge the functions of the village
panchayats, panchayat union councils or the district panchayats other than the
panchayats in the districts of Kancheepuram, Chengalpattu, Villupuram,
Kallakurichi, Vellore, Ranipet, Tirupathur, Tirunelveli and Tenkasi with effect
on and from the 6th day of January 2025, shall be deemed to have been appointed
as such Special Officers under section 261-A of the principal Act, as amended
by this Act, and anything done or any action taken by the said Special Officers
during the period commencing on and from the 6th day of January 2025 and ending
with the date of publication of this Act in the Tamil Nadu Government Gazette,
shall be deemed to have beenvalidly done or taken under the principal Act, as
amended by this Act.The
Tamil Nadu Panchayats (Amendment) Act, 2025