(2)The Special Officer appointed under sub-section (1) shall hold office only [up to the 24th day of April, 2004] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 2003 (Tamil Nadu Act 36 of 2003) w.e.f. 17-10-2003.], [24th day of October, 2004] [Substituted by Tamil Nadu Panchayats (Amendment) Act, 2004 (Tamil Nadu Act 21 of 2004) w.e.f. 23-10-2004.], [24th day of April 2005] [Substituted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2004 (Tamil Nadu Act 36 of 2004) w.e.f. 23-10-2004.], [24th day of October 2005] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 2005 (Tamil Nadu Act 16 of 2005) w.e.f. 25-4-2005.], [24th day of April 2006] [Substituted by Tamil Nadu Panchayats (Amendment) Act, 2006 (Tamil Nadu Act 9 of 2006) w.e.f. 25-10-2005.], [24th day of October 2006] [Substituted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2006 (Tamil Nadu Act 17 of 2006) w.e.f. 14-7-2006.] or for such shorter period as the Government may, by notification, specify in this behalf.]
