Section 2(b) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(b)"competent authority" means -(i)in the [Chennai] [ Substituted for 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] district, the Personal Assistant (General) to the Collector of [Chennai] [ Substituted for 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]; and(ii)in other districts, the Revenue Divisional Officer having jurisdiction over the revenue village within his division;
