Section 5A in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
5A. [ Constitution of Advisory Committees. [Inserted by section 3 of the Tamil Nadu Agricultural Lands Record of Tenancy Rights (Amendment) Act 1981 (Tamil Nadu Act 45 of 1981).]
(1)For the purpose of advising the record officer in the discharge of his functions and in particular in the preparation of record of tenancy rights under section 3, the Government may, by notification, constitute an Advisory Committee for every taluk in a revenue district.(2)Such committee shall consist of the following members, namely:-(a)one landless agricultural labourer belonging to the Scheduled Castes or Scheduled Tribes;(b)one tenant; and(c)three social workers.(3)The term of office of the members of the committee constituted under sub-section (1) shall be three years from the date of their appointment and they shall be eligible for reappointment. They shall continue as such members until the appointment of their successors:Provided that the Government may, by notification, extend the term of office of all or any of such members for such period or periods not exceeding six years in the aggregate as they think fit.(4)The members of the committee shall be paid travelling allowance at such rate and upon such conditions as may be prescribed.(5)The functions of the Advisory Committee shall be -(i)to gather information and particulars regarding the land situated in the taluk with the name and address of land owner, intermediary and the tenant cultivating such land;(ii)to furnish the information and particulars so gathered to the record officer having jurisdiction over the land concerned;(iii)to make recommendation to the record officer in the discharge of his functions under sections 3,4 and 5; and(iv)to perform such other functions as may be assigned by rules made by the Government in this behalf.(6)The record officer in the discharge of his duties and functions under this Act and in particular before passing orders under sections 3, 4 and 5 shall take into consideration the information and particulars furnished and also the recommendation, if any, made by the Advisory Committee under this section. Where the record officer is of opinion that the recommendation made by the Committee is not acceptable, he shall record his reasons in writing and pass orders accordingly.]
