Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2005 12 of 2005 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, 2005 12 of 2005 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 is due to expire on the 9th August 2005. 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 2005. In view of this position, the period of Appointment of the Special Officers of such Scheduled Cooperative Societies for which elections have not been completed, has to be extended beyond the 9th August 2005. 3. Therefore, the Government have 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 2005 and to amend the said Act suitably, for the purpose. Accordingly, the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2005 (Tamil Nadu Ordinance 5 of 2005) was promulgated by the Governor on 4th August 2005 and the same was published in the Tamil Nadu Government Gazette, Extraordinary, dated the 5th August 2005. 4. The Bill seeks to replace the said Ordinance. PREAMBLE 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-sixth Year of the Republic of India as follows:-- 1. Received the assent of the Governor on the October 12, 2005 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.222, Page 91, dated October 13, 2005. 2. Vide LA Bill No. 12 of 2005 -- As published in Tamil Nadu Government Gazette, Extra., Part IV, Section 1, Issue No.209, dated September 23, 2005. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2005. (2) It shall be deemed to have come into force on the 5th day of August 2005. 2. Amendment Of Section 4 :- In Section 4 of the Tamil Nadu Cooperative Societies (Appointment o f Special Officers) Act, 1976 (Presidents Act 25 of 1976) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "twenty-nine years and two months", the expression "thirty years and two months" shall be substituted. 3. Repeal And Saving :- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2005 (Tamil Nadu Ordinance 5 of 2005) 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.