Section 77A(1) in Tamil Nadu District Municipalities Act, 1920
(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.
