Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2007 2 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2007 2 of 2007 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 February 2007. 2. Elections in respect of certain scheduled co- operative societies under the control of the 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 February 2007. It has, therefore, become necessary to extend the period of appointment of the Special Officers of the scheduled co-operative societies beyond the 9th February 2007. Accordingly, the Government have decided to extend the period of appointment of the Special Officers of the said scheduled co-operative societies for a further period of six months beyond the 9th February 2007 and to amend 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 (Appointment of Special Officers) Act, 1976. 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 February 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.41, page 3, dated February 8, 2007. 2. Vide L.A. Bill No.3 of 2007 as introduced in the Tamil Nadu Legislative Assembly on January 23, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.22, pages 11-12, dated January 23, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 4 :- In Section 4 of the Tamil Nadu Cooperative Societies (Appointment of Special Officers) Act, 1976 (Presidents Act 25 of 1976), in sub- section (1), for the expression "thirty years and eight months", the expression "thirty one years and two months" shall be substituted.