Section 12 in Tamil Nadu Land Improvement Schemes Act, 1959
12. Functions of the District Committee.
(1)The functions of the District Committee shall be -(a)to make recommendations to the Land Improvement Board as to the areas, except a river valley catchment area specified in the notification under sub-section (1) of section 13, in the district for which schemes may be prepared;(b)to perform such other functions for the purpose of carrying out the provisions of this Act as may be prescribed; and(c)to carry out the instructions issued by the Land Improvement Board, from time to time.(2)If there is a difference of opinion among the members of the District Committee, the decision of the majority of the members present shall prevail:Provided that when their opinion is equally divided, the Collector shall have and exercise a casting vote.(3)(a)The term of office of a member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11 shall be three years or such shorter period as the Collector may fix:Provided that any such member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the District Committee, from three consecutive ordinary meetings of the District Committee.(b)A member referred to in clause (v) of sub-section (1) of section 11, shall be deemed to have vacated his seat if he ceases to be a member of the State Legislature, or of the Parliament as the case may be.(4)A member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11, may, at any time, by notice in writing to the Collector, resign his office, but he shall continue in office until the nomination of his successor.(5)(a)A casual vacancy in the office of a member referred to in clause (v) or in clause (vi) of sub-section (1) of section 11 shall be filled by fresh nomination;(b)The person nominated to fill a casual vacancy under clause (a) shall hold office only for the remainder of the terms for which the member whose place he takes was nominated.(6)All communications and orders of the District Committee, shall be issued by the Secretary or by such officer subordinate to him as may be authorized by the District Committee in this behalf.
