Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Third Amendment) Act, 2006 39 of 2006 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 89 3. Validation Tamil Nadu Co-Operative Societies (Third Amendment) Act, 2006 39 of 2006 Statement of Objects and 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 period of one year from 25.5.2001 in respect of primary co-operative societies and from 26.5.2001 in respect of central and apex co-operative 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 last extended beyond 24.5.2006 for a period of six months by amending the said Act. The period of their appointment expired on 24.11.2006 in respect of the primary co-operative societies and on 25.11.2006 in the respect of central and apex co-operative societies. 2. Elections to the primary co-operative societies could not be conducted on or before 24.11.2006 in view of the limited time available. 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. Hence, it is necessary to extend the term of the Special Officers for a further period of six months. 3. The Government, have therefore, decided to extend the term of office of the Special Officers of the aforesaid co-operative societies for a further period of six months. Accordingly, orders were issued in G.O. Ms. No.272, Co-operation, Food and Consumer Protection Department, dated 17.11.2006, pending amendment to the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983). To give effect to the orders issued in the aforesaid Government Order, it has been decided to amend the proviso to sub-section (1) of Section 89 of the said Act, suitably and also to validate anything done or any action taken by such Special Officers on or after the 25th November 2006 or the 26th November 2006, as the case may be. 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. Bt it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the December 23, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.357, page 224, dated December 26, 2006. 2. Vide L.A. Bill No.38 of 2006 as introduced in the Tamil Nadu Assembly on December 6, 2006 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.337, pages 356-357, dated December 6, 2006. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Third Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 25th day of November 2006. 2. Amendment Of Section 89 :- I n Section 89 of the Tamil Nadu Cooperative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression "five years and six months ", the expression "six years " shall be substituted. 3. Validation :- Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions as Special Officer, with effect on and from the 25th day of November 2006 in the case of primary co-operative societies and with effect from the 26th day of November 2006 in the case of central and apex co-operative societies, shall be deemed to have been appointed as such Special Officer of the said co-operative societies under sub-section (1) of Section 89 of the principal Act, as amended by this Act, and anything done or any action taken by the said Special Officers during the period commencing on the 25th day of November 2006 or the 26th day of November 2006 as the case may be, and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.