Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Fourth Amendment) Act, 2008 46 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 89 Tamil Nadu Co-Operative Societies (Fourth Amendment) Act, 2008 46 of 2008 Statement of Objects & Reasons2 Special Officers were appointed under sub-section (1) of Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) for a period of one year from the 25th May 2001 in respect of Primary Co-operative societies and from the 26th May 2001 in respect of Central and Apex Cooperative societies. Since elections to the said co-operative societies could not be conducted within the above said period, the term of the Special Officers appointed under the said Section was lastly extended beyond the 24th May 2008 for a period of six months, by amending the said Act. The period of their appointment is due to expire on the 24th November 2008 in respect of Primary Co-operative societies and on the 25th November 2008 in respect of Central and Apex Co-operative societies. 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 have been conducted on the 7th July 2007 and the 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. In view of the above fact, elections to the primary cooperative societies cannot be conducted on or before the 24th November 2008. Elections to the Central and Apex Co-operative societies can be conducted only after the elected boards are constituted in all primary co-operative societies. The Government have, therefore, decided to extend the term of office of the Special Officer of the aforesaid co-operative societies for a further period of six months beyond the 24th November 2008 in respect of Primary Co-operative societies and the 25th November 2008 in respect of Central and Apex Co-operative societies 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 Act, 1983. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the assent of the Governor of Tamil Nadu on November 22, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.354, page 219, dated November 29, 2008. 2. Vide L.A. Bill No.65 of 2008 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Iss. No.350, pages 331-332, dated November 14, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2008. (2) It shall come into force at once. 2. Amendment Of Section 89 :- I n Section 89 of the Tamil Nadu Cooperative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), in the Proviso to sub-section (1), for the expression "seven years and six months", the expression "eight years" shall be substituted.