Section 3C in Tamil Nadu District Municipalities Act, 1920
3C. Constitution of [Third Grade Municipalities] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)].
(1)Save as provided under sub-section (2), every [Third Grade Municipality] [Substituted for the word 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] shall consist of the elected members as determined under section 3-J.(2)The following persons shall also be represented in the [Third Grade Municipality] [Substituted for the words 'Town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)], namely:-(a)[Proviso to clause (a) was omitted by Tamil Nadu Act 3 of 1997 w.e.f. 14-8-1996 and subsequently clause (a) was also omitted by Tamil Nadu Act 30 of 1997 w.e.f. 14-11-1996.](b)the members of the House of the People and the members of the State Legislative Assembly representing a constituency comprising the whole or any part of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004)]; and(c)the members of the Council of States who are registered as electors within the area of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)].(3)The persons referred to in sub-section (2) shall be entitled to take part in the proceedings but shall not have the right to vote in the meetings of the [Third Grade Municipality] [Substituted for the words 'Town Panchayat' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Act 24 of 2004)].
