Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Protection Of Interests Of Depositors (In Financial Establishments) Amendment Act, 2004 9 of 2004 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 6 Tamil Nadu Protection Of Interests Of Depositors (In Financial Establishments) Amendment Act, 2004 9 of 2004 An Act further to amend the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty- fifth Year of the Republic of India as follows:- Statement of Objects and Reasons2 While laying charge sheets under the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (Tamil Nadu Act 44 of 1997) in certain cases, it has become necessary to charge the accused under Indian Penal Code and other laws also along with the offence under the said Act. But, as there is no specific provision in the said Act enabling the Special Court to try the other offences with which the accused is charged, the case is split and the accused is prosecuted for the offences under other laws, in regular Courts. With a view to confer power on the Special Court to try such other offences also, it has been decided, in the public interest, to amend the said Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (Tamil Nadu Act 44 of 1997). 2. The Bills seeks to give effect to the above decision. 1. Received the assent of the Governor on the 24th February, 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No.64, Page 31, dated 27th February, 2004. 2. Vide T.N. Bill No.4 of 2004 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.50, Pages 18-19, dated 13th February, 2004. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Amendment Act, 2004. (2) It shall be deemed to have come into force on the 8th day of August 1997. 2. Amendment Of Section 6 :- In Section 6 of the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (Tamil Nadu Act 44 of 1997), after sub-section (3), the following sub-section shall be added, namely:- "(4) When trying any case, the Special Court may also try any offence, other than an offence specified in Section 5, with which the accused may, under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), be charged, at the same trial.".