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State of Tamilnadu- Act

Tamil Nadu Municipalities (Norms for Classification of Municipalities) Rules, 2008

TAMILNADU
India

Tamil Nadu Municipalities (Norms for Classification of Municipalities) Rules, 2008

Rule TAMIL-NADU-MUNICIPALITIES-NORMS-FOR-CLASSIFICATION-OF-MUNICIPALITIES-RULES-2008 of 2008

  • Published on 1 January 2008
  • Commenced on 1 January 2008
  • [This is the version of this document from 1 January 2008.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Municipalities (Norms for Classification of Municipalities) Rules, 2008Published vide Notification No. G.O. Ms. No. 237, Municipal Administration and Water Supply (Election), December 2, 2008 - No. S.R.O. A-45(b)/2008Published in Tamil Nadu Government Gazette, Extraordinary, Part III, Section 1(a), Issue No. 362, Page 1-2, dated December 2, 2008.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 5 of 1920), the Governor of Tamil Nadu hereby makes the following Rides:-

1. Short title, application and commencement.

(1)These Rules may be called the Tamil Nadu Municipalities (Norms for Classification of Municipalities) Rules, 2008.
(2)They shall apply to all the Municipalities 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 Municipality other than borrowings, time-barred deposits, non-statutory and developmental grants of three preceding financial years.

3. Norms for classification of a Municipality.

- The Municipalities shall be classified on the basis of average annual income as indicated in the Table below: -
SI.No. Grade Average Annual Income
(1) (2) (3)
1. Special Grade Municipality Exceeding rupees ten Crores
2. Selection Grade Municipality Exceeding rupees six crores and not exceedingrupees ten crores.
3. First Grade Municipality Exceeding rupees four crores and not exceedingrupees six crores.
4. Second Grade Municipality Not exceeding rupees four crores:
Provided that the grade of any Municipality on the date of coming into force of these Rules shall not be downgraded:Provided further that the classification of Municipalities shall be reviewed and reclassified in every three years based on the norms prescribed in Rule 3 above.