J YOVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the validity of G.O. No. 49 dated 25-1-1990, whereby the earlier G.O. in No. II(2)/BGL/3925 (O. 3)/83 dated 25-7-1985 is amended with respect to two of the clauses therein and officials and noa official members of the Town Committee totalling twenty are appointed.

(2.) UNDER S. 4 of the Tamil Nadu Panchayats Act, the Government may, if a specific notice is passed to that effect by both Houses of the Legislature, declare any village or town or any specified part thereof to be a township if it is an industrial, labour or institutional colony, or a health resort. The same section authorises the Government to direct, by a notification, that any functions vested in a Pancbayat by or under the Act shall be transferred to and performed by the township committee. It shall also provide for the total number of persons who shall be members of the committee and the manner in which they shall be chosen; the person who shall be the chairman of the Committee or the manner in which he shall be elected or appointed; the term of office of members and the chairman, the restrictions and conditions subject to which the committee may perform its functions and the procedure of the committee.