Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Amendment) Act, 2003 18 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 89 Tamil Nadu Co-Operative Societies (Amendment) Act, 2003 18 of 2003 An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows :- Statement of Objects and Reasons2 Special Officers were appointed under sub-section (1) of Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) for a period of one year from 25.5.2001 in respect of primary co- operative societies and from 26.5.2001 in respect of central and apex co-operative societies. Since elections to the said co-operative societies could not be conducted within the above said period, the term of the Special Officers appointed under the said Section was extended beyond 25.5.2002 by amending the said Act. The period of their appointment is now due to expire on 24.5.2003 in respect of primary co-operative societies, and on 25.5.2003 in respect of central and apex co-operative societies. 2. Section 89-A of the said Act, which empowers the Special Officers and Administrators to admit individuals as new members, have been challenged in the High Court of Judicature at Madras by a batch of writ petitions. The above case has been referred to a "Larger Bench" of the High Court and it is still pending. In view of the above, election to the primary co-operative societies can be conducted only after its disposal. 3. Elections to the central and apex co-operative societies can be conducted only after the elected boards are constituted in all primary co-operative societies. It will not be possible to conduct elections to primary, central and apex co-operative societies on or before 24.5.2003 or 25.5.2003, as the case may be. Hence, it is necessary to continue the term of the Special Officers for a further period beyond 25.5.2003. Therefore, the Government have decided to amend the said Act, suitably, for the purpose. 4. The Bill seeks to give effect to the above decision. 1. Received the assent of the Governor on the 17th May, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.136, datedl9th May, 2003. 2. Vide T.N. Bill No.27 of 2003. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2003. (2) It shall come into force at once. 2. Amendment Of Section 89 :- I n Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), in the proviso to sub-section (1), for the expression "two years", the expression "three years " shall be substituted.