Section 24(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)The Panchayat shall have power to manage itself the affairs of letting on lease, the enjoyment or right of a property of collection of fees, for the use of public places like public market, bus stands, vehicle stand, etc., in one or more of the following circumstances. However, the Panchayat can resort to the management by itself only for a short period till the lease of such property is let out, -(a)when the lease is terminated for the violation of conditions of lease deed by the lessee and the lease property or right has to be necessarily managed by the Panchayat at the risk of the lessee till the lease for the remaining period is auctioned and a fresh lease deed is executed for its management;(b)when the process of leasing could not be finalised due to extraordinary unforeseen circumstances or administrative reasons, before the period of commencement of lease;(c)in case of collection of fees during an annual festival of a temple, lasting for a very short period, when there is no bid at the first auction of a lease or when the lease amount is comparatively low due to collusion or other unhealthy means and the Panchayat does not see reason to accept such a low lease amount.
