Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Amendment) Act, 2007 6 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 89 Tamil Nadu Co-Operative Societies (Amendment) Act, 2007 6 of 2007 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 last extended beyond 24.11.2006 for a period of six months, by amending the said Act. The period of their appointment is due to expire on 24.5.2007 in respect of primary co-operative societies and on 25.5.2007 in respect of central and apex co-operative societies. 2. Elections to the primary co-operative societies can not be conducted on or before 24.5.2007 in view of the limited time available. 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. Hence, it is necessary to extend the term of office of the Special Officers for a further period of six months. The Government have, therefore, decided to extend the term of office of the Special Officers of the aforesaid co-operative societies for a further period of six months, by amending the said Act suitably for the purpose. 3. The Bill seeks to give effect to the above decision. PREAMBLE 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-eighth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the May 18, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 126, page 25, dated May 21, 2007. 2. Vide L.A. Bill No.10 of 2007 as introduced in the Tamil Nadu Legislative Assembly on May 4, 2007 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No. 109, pages 43-44, dated May 4, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 89 :- I n Section 89 of the Tamil Nadu Cooperative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), in the proviso to sub-section (1), for the expression "six years", the expression "six years and six months " shall be substituted.