Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2011 [12 January 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2011 [12 January 2011] Bill Introduced In the Legislative Assembly of the State of Tamil Nadu Under rule 130 of the Tamil Nadu Legislative Assembly Rules, the following Bill which was introduced in the Legislative Assembly of the State of Tamil Nadu on 12th January 2011 is published together with Statement of Objects and Reasons for general information:- L.A. BILL No. 1 of 2011 A Bill 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 Sixty-first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2011. (2) It shall come into force at once. 2. Amendment Of Section 4 :- In section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976, in sub-section (1), for the expression "thirty four years and eight months", the expression "thirty five years and two months" shall be substituted. Statement of Objects and Reasons. 1. Special Officers were appointed under sub-section (1) of section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (Presidents 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 2011. 2. As per the schedule for conducting elections to the Co-operative 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 co- operative 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 2011 and to amend the said Act suitably, for the purpose. 4. The Bill seeks to give effect to the above decision. Ko. Si. Mani, Minister for Co-operation. M. Selvaraj, Secretary.