Section 77A in Tamil Nadu District Municipalities Act, 1920
77A. [ Provincialization of any class of municipal officers or servants. [This section was added by section 58 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
(1)Notwithstanding anything contained in this Act, the [State Government] [This sub-section was substituted for the original sub-section (3) by section 2 of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1942 (Tamil Nadu Act XII of 1942), which came into force with retrospective effect from 21st March 1941 and was re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] may,by notification, constitute any class of officers or servants of municipal councils into a municipal service for the [State of Tamil Nadu] [This expression was substituted for the expression 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order 1970 which was deemed to have come into force on the 14th January 1969.]:Provided that no notification shall be issued under this sub-section-(i)unless all the municipal councils constituted under this Act have been consulted in respect thereof, and(ii)unless a majority of the councils so consulted have passed a resolution supporting such issue.(2)Upon the issue of a notification under sub-section (1), the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall have power, [subject to the provisions of section 304] [This expression was substituted for the expression 'subject to the provisions of section 305A' by section 2 of the Tamil Nadu District Municipalities (Amendment) Act, 1972 (Tamil Nadu Act 5 of 1973)], to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the municipal service thereby constituted and such rules may vest jurisdiction in relation to such service in the State Government or in such other authority or authorities as may be prescribed therein.]
