Tamil Nadu State Agricultural Labourers-Farmers (Social Security And Welfare) Amendment Act, 2009
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu State Agricultural Labourers-Farmers (Social Security And Welfare) Amendment Act, 2009 24 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 5 Tamil Nadu State Agricultural Labourers-Farmers (Social Security And Welfare) Amendment Act, 2009 24 of 2009 An Act to amend the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Act, 2006. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 5, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.207, page 103, dated August 7, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Amendment Act, 2009. (2) It shall be deemed to have come into force on the 3rd day of June 2009. 2. Amendment Of Section 5 :- In Section 5 of the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Act, 2006, for sub-section (4), the following sub-section shall be substituted, namely:-- "(4) The Chairman of the Board shall be appointed from amongst the members nominated to represent the Government and a Joint Chairman of the Board may be appointed from amongst the members.".
Act Metadata
- Title: Tamil Nadu State Agricultural Labourers-Farmers (Social Security And Welfare) Amendment Act, 2009
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23406
- Digitised on: 13 Aug 2025