(6)The [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] shall nominate one of the officers under his control as ex officio Secretary for each of the Standing Committees. The [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] shall be entitled to attend the meetings of all the Standing Committees.Administration Reports
