Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2009 3 of 2009 CONTENTS 1. Section 1 2. Section 2 Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2009 3 of 2009 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 2009. 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 were 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. As such, the conduct of elections to the said Scheduled cooperative societies will take some more time. The Government have, therefore, 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 2009 and to amend the said Act suitably, for the purpose. 4. 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 Sixtieth Year of the Republic of India as follows :-- 1. Received the Assent of the Governor of Tamil Nadu on February 7, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.36, pages 5, dated February 9, 2009. 2. Vide T.N. Bill No.1 of 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Iss. No.25, pages 2-3, dated January 29, 2009. 1. Section 1 :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2009. (2) It shall come into force at once. 2. Section 2 :- In Section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976, in sub-section (1), for the expression "thirty two years and eight months", the expression "thirty three years and two months " shall be substituted.