Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Elementary Education (Amendment) Act, 1935 11 of 1935 [04 June 1935] CONTENTS 1. Short title and commencement 2. [Omitted] 3. [Omitted] 4. [Omitted] 5. [Omitted] 6. [Omitted] 7. [Omitted] 8. [Omitted] 9. [Omitted] 10. [Omitted] 11. [Omitted] 12. [Omitted] 13. [Omitted] 14. Removal of difficulty in giving effect to Act Madras Elementary Education (Amendment) Act, 1935 11 of 1935 [04 June 1935] PREAMBLE An Act further to amend the Madras Elementary Education Act, 1920, for certain purposes. WHEREAS it is expedient further to amend the Madras Elementary Education Act, 1920; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St, George Gazette, dated 2nd October 1934, Part IV, pages 396-399. 1. Short title and commencement :- (1) This Act may be called the Madras Elementary Education (Amendment) Act, 1935. (2) It shall come into force on such *d a t e as the 1[State Government] may, by notification in the 2[Official Gazette], appoint. 1. The words "Provincial Government" were substituted for the words "Local Government "by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. These words were substituted for the words "Fort St. George Gazette" by the Adaptation Order of 1937. *. Came into force on the 15th November 1935. 2. [Omitted] :- 1[ *****] 3. [Omitted] :- 1[ *****] 4. [Omitted] :- 1[ *****] 5. [Omitted] :- 1[ *****] 6. [Omitted] :- 1[ *****] 7. [Omitted] :- 1[ *****] 8. [Omitted] :- 1[ *****] 9. [Omitted] :- 1[ *****] 10. [Omitted] :- 1[ *****] 11. [Omitted] :- 1[ *****] 12. [Omitted] :- 1[ *****] 1. Sections 2 to 12 were repealed by the First Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938). 13. [Omitted] :- 1[ *****] 1. Section 13 was omitted by section 12 of the Madras Elementary Education (Amendment) Act, 1939 (Madras Act II of 1939.) 14. Removal of difficulty in giving effect to Act :- If any difficulty arises in first giving effect to the provisions of this Act or of the said Act as amended by this Act, the 1[State Government] may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty. 1. The words "Provincial Government" were substituted for the words "Local Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950.