Section 4A in Tamil Nadu District Municipalities Act, 1920
4A. [ Townships. [This section was inserted by section 2 of the Tamil Nadu District Municipalities (Amendment) Act, 1959 (Tamil Nadu Act 19 of 1959)]
- [(1) The Governor may, having regard to the size of the area and the municipal service being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit, declare any urban area comprised in any municipality or specified area therein to be an industrial township.](2)In regard to any municipality or any area declared to be a township under sub-section (1), the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] shall, by notification, constitute a township committee.(3)A notification issued by the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may direct that any functions vested in a municipal council by or under this Act shall be transferred to, and performed by, the township committee and shall provide for-(i)the total number of members of the township committee;(ii)the persons who shall be members of the township committee or the manner in which they shall be chosen;(iii)the person who shall be the Chairman of the township committee or the manner sin which he shall be elected or appointed;(iv)the term of office of members and the chairman;(v)the restrictions and conditions subject to which the township committee may perform its functions; and(vi)the procedure of the township committee.(4)The [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may, by notification, direct that any of the provisions of this Act or of any rules made thereunder or of any other enactment for the time being in force elsewhere in the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws order, 1970, which was deemed to have come into force on the 14th January 1969] but not in the municipality or specified area therein referred to in sub-section (1) shall apply to that municipality or area to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.(5)(a)If any difficulty arises in giving effect to the provisions of this section, the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may, as occasion may arise, by order, do anything which appears to them necessary for the purpose of removing the difficulty.(b)All orders issued under clause (a) shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by Tamil Nadu Adaptation of Laws and Order 1987] and shall be subject to such modifications by way of amendments or repeal as the Legislature may make either in the same session or in the next session.]
