Section 2 in Chennai City Municipal Corporation Act, 1919
2. As part of the mandatory reforms, the States arc required to enact a law to ensure maintenance of records and periodical disclosure of certain information to the public. Accordingly, the Government have decided to suitably amend the Acts governing urban local bodies of the State, to ensure maintenance of records and disclosure of information, by the urban local bodies, to the public at prescribed intervals of time. Details of information to be disclosed, manner of disclosure, intervals of lime for disclosure, etc., and all connected matters are proposed to be provided in the Rules.
3. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 13th May 2008.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Sixth Amendment) Act, 2008 (Tamil Nadu 38 of 2008). - The Government constituted a High Level Committee under the Chairmanship of Honourable Minister for Rural Development and Local Administration, to examine and give recommendations on devolution of more powers and functions upon Urban Local Bodies.2. The said High Level Committee has recommended, among others, that the Acts governing urban local bodies of the State may be suitably amended to prescribe Mayors of City Municipal Corporations as an authority under the said Acts. The Committee has also given certain recommendations regarding prerogatives of the Mayor, relating to, access to records of the Corporation, important correspondences between Corporation and Government and also, regarding entrustment of additional functions to Mayor.3. The said High Level Committee has also recommended that the financial power of the Contract Committee of the Municipalities may be enhanced up to Rs. 50,000.4. The Government have, therefore, decided to accept the above recommendations of the said High Level Committee and to amend the Acts governing urban local bodies suitably, for this purpose.5. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 13th May 2008.Statement of Objects and Reasons - Tamil Nadu Municipal Corporation Laws (Amendment) Act, 2008 (Tamil Nadu 55 of 2008). - The Government constituted a High Level Committee under the Chairmanship of Hon'ble Minister for Rural Development and Local Administration to examine and give recommendations on devolution of more powers and functions upon Urban Local Bodies.2. Taking into account the huge outlay of the schemes implemented by the Urban Local Bodies, the escalation of cost of construction materials, the general inflation, the need for expediting the development works and the recommendation of the Third State Finance Commission in this regard, the High Level Committee has recommended for enhancement of monetary powers of various authorities of Municipal Corporations for sanction of estimates. The Government have accepted the said recommendations of the High Level Committee and have decided to amend the laws relating to the Municipal Corporations suitably for the purpose.3. The Ordinance seeks to give effect to the above decision.Published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the doth August 2008.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Second Amendment) Act, 2009 (Tamil Nadu 10 of 2009). - As per the provisions of the Acts governing the urban local bodies, the municipal corporation and the municipality may levy a tax on profession, trade, calling and employment on every company which transacts business and on every person who is engaged actively or otherwise in any profession, trade, calling or employment.2. The income of a person doing the same business in one or more places in the same name within corporation or municipality can be clubbed together for the purpose of levy of profession tax. As the profession tax is the income for the benefit of the local bodies, the Government have decided to make explicit provisions in the said Acts to the effect that each branch or unit of a company, Hindu undivided family, firm, corporation, other corporate body, society, club, body of persons and association which transacts business within the corporation limit and within the municipal area shall pay a tax on any profession, trade, calling and employment, levied by the corporation or municipality, as the case may be, by amending the said Acts.3. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 22nd June 2009.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Amendment) Act, 2010 (Tamil Nadu 35 of 2010). - In order to strengthen the Municipal Governments and institutionalize citizens participation in municipal functions, it has been decided to empower the councils of Municipal Corporations and municipal councils to constitute a Ward Committee for each ward of the Urban Local Bodies with the elected councillor as the chairperson of the said committee with members nominated by the council. It has also been decided to empower the councils of Municipal Corporations and municipal councils to constitute an Area Sabha for each area of the ward with the elected councillor of the ward, to be the chairperson and convener of the Area Sabha. It has been decided to amend the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) and the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) suitably for the above purpose. Accordingly, the Tamil Nadu Municipal Laws (Amendment) Ordinance, 2010 (Tamil Nadu Ordinance 6 of 2010) was promulgated by the Governor on the 28th October 2010 and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated the 29th October 2010.2. The Bill seeks to replace the said Ordinance.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 12th November 2010.Statement of Objects and Reasons - Chennai City Municipal Corporation (Amendment) Act, 2011 (Tamil Nadu 1 of 2011). - The Government have decided to expand the limits of the Chennai City Corporation by including forty two local bodies adjoining City of Chennai. Based on the above inclusion, delimitation of Wards (Divisions) will be done for the next ordinary election to be held for the Chennai Corporation. In view of the said expansion, the Government have decided to fix the total number of Wards (Divisions) for the Chennai Corporation as two hundred and consequently, certain provisions of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) having reference to the number of Wards (Divisions) need to be amended. The Government have, therefore, decided to amend the Chennai City Municipal Corporation Act,1919 (Tamil Nadu Act IV of 1919), suitably for the above purpose. Accordingly, the Chennai City Municipal Corporation (Amendment) Ordinance, 2010 (Tamil Nadu Ordinance 8 of 2010) was promulgated by the Governor on the 20th December 2010 anti the same was published in the Tamil Nadu Government Gazette, Extraordinary, dated the 21st December 2010.2. The Bill seeks to replace the said Ordinance.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 13th January, 2020.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Amendment) Act, 2011 (Tamil Nadu 2 of 2011). - The 'Digital Banners' are presently covered under the definition of 'Hoarding' in the Urban Local Bodies Acts. As the digital banners and placards are used for specific purpose for a specified period, the Government have decided that a separate provision maybe made in respect 1 of digital banners and placards and in order to effectively regulate the erection of digital banners and placards, suitable provisions for obtaining prior permission from the authorities, period of display, removal of such unauthorized structures, safe and proper removal and disposal of such materials after the expiry of the period for which permission has been granted, etc., may be made in the Urban Local Bodies Acts. Accordingly, it has been decided to amend the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation . Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) suitably for the above purpose.2. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 13th January 2010.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Second Amendment) Act, 2011 (Tamil Nadu 15 of 2011). - At present, the Mayors of the Municipal Corporations and Chairpersons of the Municipalities, are elected by the Councillors from among themselves. It has been brought to the notice of the Government that most of the Mayors or the Chairpersons are merely concentrating in the development of their respective ward from where they are elected, instead of concentrating on the development of the entire Corporation or Municipal areas. Therefore, the Government have decided to change the method of election of Mayor of Municipal Corporation and Chairperson of Municipality, from indirect to direct one, which will facilitate to better administration of the Corporations and Municipalities and resulting in more efficient and quick delivery of civic services to the people. The Government have, therefore, decided to amend the laws relating to Municipal Corporations and Municipalities suitably.2. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 30th August ; 2010.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Amendment) Act, 2012 (Tamil Nadu 7 of 2012). - The process of transition, following the expansion of the territorial limits of Municipal Corporations and Municipalities, by the inclusion of adjacent local areas, is underway. To effectively deal with the matters relating to such transitions, like, vesting of the assets and liabilities of, continuance of taxes, fees, duties being levied by, absorption of employees of the local bodies of such local areas, it has been decided that necessary provision may be inserted in the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920). Accordingly, the Tamil Nadu Municipal Laws (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 3 of 2012) was promulgated by the Governor on the 25lh January' 2012 and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated the 26th January 2012.2. The Bill seeks to replace the said Ordinance.Published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 23rd Feburary 2012.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Third Amendment) Act, 2012 (Tamil Nadu 17 of 2012, dated 31.5.2012). - At present, differently abled persons with total disability in one or both the hands or legs, spastics, totally dumb or deaf persons or totally blind persons alone are exempted from the payment of profession tax, as per the provisions of the Urban Local Bodies Acts. In the absence of specific definition of disability in the said Acts, all the differently abled persons are not in a position to avail the said benefit. The Government have, therefore, decided that all differently abled persons shall be exempted from the payment of profession tax and in order to achieve the same, the government have decided to amend the Urban Local Bodies Acts so as to exempt the persons with disability as defined in the Persons with disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Central Act 1 of 1996) and also dumb persons from the tax on profession.2. The Bill seeks to give effect to the above decision.Statement of Objects and Reasons - Tamil Nadu Municipal Laws (Fourth Amendment) Act, 2012 (Act No. 47 of 2012, dated 16.11.2012). - It has been brought to the notice of the Government that unfortunate death of a school student has occurred due to lack of safety measures in construction and maintenance of swimming pool. The Government, therefore consider that there is an imperative need to evolve meaningful and comprehensive measures to ensure the safety and security of the users of the swimming pools, particularly in educational institutions. Accordingly, to effectively regulate the construction, maintenance and monitoring of swimming pools, the Government have decided to suitably amend the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act, 25 of 1981) and the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).2. The Bill seeks to give effect to the above decision.Preamble. - Whereas it is expedient to consolidate and amend the law relating to the municipal affairs of the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] and whereas the previous sanction of the Governor-General has been obtained under section 79 of the Government of India Act, 1915, to the passing of this Act; It is hereby enacted as follows:-
