Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tuticorin Port Trust (Amendment) Act, 1949 32 of 1949 [27 December 1949] CONTENTS 1. Short title and commencement 2. Omitted 3. Omitted 4. Omitted 5. Continuance in office of existing Trustees 6. First election and appointment of certain Trustees Tuticorin Port Trust (Amendment) Act, 1949 32 of 1949 [27 December 1949] PREAMBLE An Act further to amend the Tuticorin Port Trust Act, 1924. WHEREAS it is expedient further to amend the Tuticorin Port Trust Act, 1924(Madras Act II of 1924), for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 16th August 1949, Part IV-A, page 353. 1. Short title and commencement :- (1) This Act may be called the Tuticorin Port Trust (Amendment) Act, 1949. (2) It shall come into force on such 1date as t h e 2[State] Government may, by notification in the Fort St. George Gazette, appoint. 1 Came into force on the 5th January 1950. 2 This word was substituted for the word "Provincial" by the Adapts-tion of Laws Order, 1950. 2. Omitted :- Omitted 3. Omitted :- Omitted 4. Omitted :- 1 [**] 1 Repealed by Madras Act XXXVI of 1955. 5. Continuance in office of existing Trustees :- Notwithstanding anything contained in this Act or in the said Act as amended by this Act-- (a) every Trustee holding office at the commencement of this Act shall, subject to the provisions of sections 8 and 15 of the said Act, be entitled to continue as a Trustee for the remainder of his term of office; (b) every acting trustee holding office as such at the commencement of this Act under section 15, sub-section (1) of the said Act, shall, subject to the provisions of sections 8 and 15 of the said Act, be entitled to continue as an acting trustee for the period specified in the said section 15, sub-section (1); (c) any person who is an absent Trustee at the commencement of this Act shall be entitled to resume his office as Trustee under the said Act in accordance with the provisions of section 15, sub-section (1) thereof. 6. First election and appointment of certain Trustees :- (1) "Each of the bodies referred to in items (iv) to (vi) of election 6, sub-section (2) (a) of the said Act as amended by this Act, shall elect a trustee in the manner provided in that sub-section within one month of the commencement of this Act. (2) If any such body does not elect a Trustee within the period aforesaid, the 1[State] Government may appoint any person they think fit to be a trustee; and such person shall be deemed to be a Trustee elected by such body. (3) For the purpose of appointing the first trustee under section 6, sub-section (3) of the said Act as amended by this Act, the provisions of section 12, sub-section (2) of the said Act as amended by this Act shall apply as if a vacancy in the office of the trustee had occurred at the commencement of this Act. 1 This word was substituted for the word "Provincial" by the Adaptation of Laws Order, 1950.