83. [Executive Authority of Village Panchayat] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 1996 (Tamil Nadu Act 21 of 1996).].
- The Government may, by notification, appoint any person, who shall, subject to such rules as may be prescribed, exercise the powers and perform the functions of the Executive Authority of a Village Panchayat [***] [The words 'and different persons may be appointed to different classes of Village Panchayats' were added by Tamil Nadu Panchayats (Third Amendment) Act, 2004 (Tamil Nadu Act 39 of 2004) w.e.f 14-6-2004 and omitted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2006 (Tamil Nadu Act 17 of 2006) w.e.f 14-7-2006.].
