Section 11 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
11. Certain pending proceedings to abate.
(1)Subject to the provisions of subsection (2), notwithstanding anything contained in any law for the time being in force,-(a)all proceedings including appeals and revisions relating to the appointment of part-time Village Officers, and(b)all departmental disciplinary proceedings including appeals and revisions against part-time Village Officers, pending before any authority or Government on the date of the commencement of this Act shall abate.(2)Nothing contained in sub-section (1) shall affect any criminal proceedings (including investigation, trial, appeal or revision) against part-time Village Officers in respect of any offence falling under the Indian Penal Code (Central Act XLV of 1860) or under any other criminal law and accordingly all such criminal proceedings shall be instituted or continued.
