Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Legislature (Prevention Of Disqualification) Amendment Act, 2014 03 of 2014 CONTENTS 1. Short title and commencement 2. Amendment of Schedule Tamil Nadu Legislature (Prevention Of Disqualification) Amendment Act, 2014 03 of 2014 An Act further to amend the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fifth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on February 26, 2014 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 46, page 5, dated February 26, 2014. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 2014. (2) It shall come into force at once. 2. Amendment of Schedule :- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967), the following item shall be added at the end, namely:-- "12. The office of the chairman, chairperson, director or member of any statutory or non-statutory body, other than those specified above, on being elected, appointed or nominated to such office by the Legislative Assembly or the State Government, as the case may be, if the holder of such office is not entitled to any remuneration other than compensatory allowance. Explanation.--For the purposes of this item,-- (a) "compensatory allowance" means any sum of money payable to the holder of an office by way of daily allowance, conveyance allowance, house rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office; ( b ) "statutory body" means any corporation, committee, commission, authority, board, society, trust (by whatever name called) or other body of persons, whether incorporated or not, established by or under any law for the time being in force; (c) "non-statutory body" means any body of persons other than a statutory body.".