4A. [ Special provisions relating to Town Panchayat constituted as Village Panchayat. [Section 4-A was inserted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1998 (Tamil Nadu Act 29 of 1998).]
(1)Notwithstanding anything contained in this Act, -(a)the Chairman and members of a Town Panchayat holding office as such immediately before the date of constitution of such Town Panchayat as Village Panchayat under this Act consequent on the cancellation or modification of the notification declaring it as Town Panchayat under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), shall be deemed to be the elected President and members of such Village Panchayat under this Act and such President and members shall continue to hold office up to such date as the Government may, by notification, fix in this behalf or in case no such date is fixed, up to the date on which their term of office would expire under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), if they had been elected as Chairman or members of the Town Panchayat and such President and members shall exercise all powers and perform all duties conferred on the President and members by or under the provisions of this Act:Provided that such Village Panchayat shall have no representation in the Panchayat Union Council or the District Panchayat, as the case may be, till such President and members of the Village Panchayat continue to hold office as such President and members under this sub-section;(b)all the employees, other than the provincialised employees, of the Town Panchayat immediately before its constitution as Village Panchayat shall be the employees of such Village Panchayat under this Act. The provincialised employees shall continue to serve under the Village Panchayat and they shall be transferred by the Director of Town Panchayats within three months from the date on which such Village Panchayat is constituted under this Act.(2)Subject to the provisions of sub-section (1), the provisions of this Act and the Rules made thereunder shall apply to the Village Panchayat referred to in sub-section (1).]
