Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2003 35 of 2003 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Repeal And Saving Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2003 35 of 2003 An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976. 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 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (President's Act 25 of 1976) for scheduled Co-operative Societies, for a period of two years, in the first instance. The period of their appointment had been extended from time to time and it was due to expire on the 9th August 2003. 2. Elections in respect of certain scheduled Co-operative Societies under the control of Registrar of Co-operative Societies and other Functional Registrars are pending due to administrative and other reasons. In all these societies, elections could not be conducted and the elected boards could not be constituted on or before the 9th August 2003. In view of this position, the period of appointment of the Special Officers of such scheduled Co-operative Societies for which elections had not been completed had to be extended beyond the 9th August 2003. 3. Therefore, the Government decided to extend the period of appointment of the Special Officers of certain scheduled Co-operative Societies for a further period of one year beyond the 9th August 2003 and to amend the said Act suitably, for the purpose. Accordingly, the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2003 (Tamil Nadu Ordinance 6 of 2003) was promulgated by the Governor on 30th July 2003 and the same was published in the Tamil Nadu Government Gazette Extraordinary, dated the 31st My 2003. 4. The Bill seeks to replace the said Ordinance. 1. Received the assent of the Governor on the 14th November, 2003 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Page 165, dated 16th November, 2003. 2. Vide Bill No.34 of 2003 - Published in Tamil Nadu Government Gazette, dated 5th November 2003, Issue No.305. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2003. (2) It shall be deemed to have come into force on the 31st day of July, 2003. 2. Amendment Of Section 4 :- In Section 4 of the Tamil Nadu Co-operative Societies (Appointment o f Special Officers) Act, 1976 (Presidents Act 25 of 1976) (hereinafter referred to as the Principal Act), in sub-section (I), for t h e expression "twenty-seven years and two months", the expression "twenty-eight years and two months " shall be substituted. 3. Repeal And Saving :- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2003 (Tamil Nadu Ordinance 6 of 2003) 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.