Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Amendment) Act, 2009 7 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 89 3. Repeal And Saving Tamil Nadu Co-Operative Societies (Amendment) Act, 2009 7 of 2009 Explanatory Statement2 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 25th May 2001 in respect of primary co-operative societies and from 26th May 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 24th November 2008 for a period of six months, by amending the said Act. The period of their appointment is due to expire on 24th May 2009 in respect of primary co-operative societies and on 25th May 2009 in respect of central and apex cooperative societies. 2. As per the schedule for conducting elections to the cooperative societies approved by the Government, elections for the first two stages in the first phase have been conducted on 7th July 2007 and 11th July 2007 respectively. During these polls, occurrences of certain incidents have been brought to the notice of the Government. The Government are of the opinion that these incidents have undermined the very purpose of conducting the elections to the co-operative societies in the State. The Government have, therefore, decided to cancel the elections to the co-operative societies wherever they have been conducted and to hold fresh elections to all the co-operative societies and have ordered accordingly. A new election schedule will be announced by the Government for fresh elections in due course after consultation with the leaders of all political parties in the Legislature. 3. In view of the above fact, elections to the primary cooperative societies cannot be conducted on or before 24th May 2009. 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. 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 beyond 24th May 2009 in respect of primary co-operative societies and 25th May 2009 in respect of central and apex co-operative societies by amending the said Act suitably for the purpose. 4. The Ordinance 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 Sixtieth Year of the Republic of India as follows:- - 1. Received the Assent of the Governor of Tamil Nadu on July 27, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 192, page 40, dated July 28, 2009. 2. Vide T.N. Ordinance No.1 of 2009 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 2, Issue No. 128, pages 29- 30, dated May 22, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 22nd day of May 2009. 2. Amendment Of Section 89 :- I n Section 89 of the Tamil Nadu Cooperative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter referred to as the principal Act), in the Proviso to sub-section (1), for the expression "eight years ", the expression "eight years and six months " shall be substituted. 3. Repeal And Saving :- ( 1 ) The Tamil Nadu Co-operative Societies (Amendment) Ordinance, 2009 (Tamil Nadu Ordinance 1 of 2009) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.