Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Public Libraries (Amendment) Act, 2007 20 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 3. Validation Tamil Nadu Public Libraries (Amendment) Act, 2007 20 of 2007 Statement of Objects and Reasons2 At present, there is no specific provision in the Tamil Nadu Public Libraries Act, 1948 (Tamil Nadu Act XXIV of 1948) for election of Vice-Chairman for the Local Library Authority constituted under Section 5 of the said Act. The Government have considered it necessary to make a provision in the said Act to enable the members of every Local Library Authority to elect a Vice-Chairman also from among themselves and have decided to amend the said Tamil Nadu Act XXIV of 1948 for the purpose. 2. The Government have also decided to validate the election of Vice-Chairman to the Local Library Authority, City of Chennai, held on the 24th January, 2007. 3. The Bill seeks to give effect to the above decision. PREAMBLE An Act further to amend the Tamil Nadu Public Libraries Act, 1948. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the June 6, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 67, dated June 8, 2007. 2. Vide L.A. Bill No. 17 of 2007 as introduced in the Tamil Nadu Legislative Assembly on May 9, 2007 -- Published in the Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 1, Issue No.114, pages 73-74, dated May 9, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Public Libraries (Amendment) Act, 2007. (2) It shall be deemed to have come into force on the 24th day of January 2007. 2. Amendment Of Section 5 :- In Section 5 of the Tamil Nadu Public Libraries Act, 1948 (Tamil Nadu Act XXIV of 1948) (hereinafter referred to as the principal Act), for sub-section (5), the following sub-section shall be substituted, namely:-- "(5) The members of every Local Library Authority shall elect a Chairman and a Vice-Chairman from among themselves". 3. Validation :- Notwithstanding anything contained in the principal Act or the Rules made thereunder, the election of Vice-Chairman by the members of the Local Library Authority, City of Chennai, on the 24th day of January 2007 shall, for all purposes, be deemed to be and to have always been, validly held in accordance with law as if the principal Act as amended by this Act had been in force at all material times when such election had been held.