9A. [ Appointment of Special Officer in certain circumstances. [Section 9-A inserted by Tamil Nadu Panchayats (Amendment) Act, 2002 (Tamil Nadu Act 3 of 2002) w.e.f. 25-10-2001.]
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of Village Panchayats specified in Schedule-VI, which [could not be constituted] even after resorting to election process, the Government may, by notification, appoint Special Officers to exercise the powers and discharge the functions of the Village Panchayats, until the day on which the first meeting of the Village Panchayats are held after elections to the said Village Panchayats.(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.]
