- The Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] may, subject to such restrictions and control, as may be prescribed, compound any offence against this Act or any [rule] [See Rules issued in G.O. Ms. No. 205, Rural Development (C4), dated 17th August, 2000 at page 901 and published in Part III, section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 18th August, 2000.] or bye-law made thereunder, which may, by rules, be declared compoundable.
