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State of Tamilnadu- Act

Tamil Nadu Town Panchayats (Norms For Classification) Rules, 2014

TAMILNADU
India

Tamil Nadu Town Panchayats (Norms For Classification) Rules, 2014

Rule TAMIL-NADU-TOWN-PANCHAYATS-NORMS-FOR-CLASSIFICATION-RULES-2014 of 2014

  • Published on 21 November 2014
  • Commenced on 21 November 2014
  • [This is the version of this document from 21 November 2014.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Town Panchayats (Norms For Classification) Rules, 2014Published vide Notification No. G.O. Ms. No. 142, Municipal Administration and Water Supply (TP.II), dated 21.11.2014Last Updated 22nd January, 2020No. SRO A-32(a)/2014. - In exercise of the powers conferred by sub-section (6) of Section 4 read with Section 303 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Governor of Tamil Nadu hereby makes the following Rules, namely:-

1. Short title, application and commencement.

(1)These rules may be called the Tamil Nadu Town Panchayats (Norms for Classification) Rules, 2014.
(2)They shall apply to all the Town Panchayats in the State.
(3)They shall come into force at once.

2. Definition.

- In these rules, unless the context otherwise requires "Average Annual income" means the average annual income of a Town Panchayat other than borrowings, time-barred deposits, non-statutory and developmental grants of three proceeding financial years.

3. Norms for classification of Town Panchayats.

- The Town Panchayats shall be classified on the basis of average annual income as indicated in the Table below: -
Grade Average Annual Income
(1) (2)
Grade II Not exceeding Rs.50 lakhs.
Grade I Exceeding Rs.50 lakhs but not exceeding Rs.100 lakhs
Selection Grade Exceeding Rs.100 lakhs but not exceeding Rs.200 lakhs
Special Grade Exceeding Rs.200 lakhs
Provided that the grade of any Town Panchayat on the date of coming into force of these rules shall not be downgraded:Provided further that the classification of Town Panchayats shall be reviewed in every five years and shall be reclassified based on the norms prescribed above.