Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 19881
| [Act 22 of 1988] | [8th April, 1988] |
An Act further to amend the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Act, 1986
Be it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows:-
1 Act of Parliament received the assent of the President on 8-4-1988 and was published in the Gazette of India, Extraordinary, Part II, Section 1, No. 22, dated 8-4-1988.
1. Short title and commencement.-(1) This Act may be called the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1988.
(2) It shall be deemed to have come into force on the 28th day of March, 1988.
2. Amendment of Section 4.-1[Repealed]
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Prior to repeal by Act 30 of 2001, Section 2 read as:
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2. Amendment of Section 4.-In Section 4 of the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Act, 1986 (Tamil Nadu Act, 17 of 1986) (hereinafter referred to as the principal Act), in sub-section (2), for the words "two years and six months", the words "three years" shall be substituted.
1 Section 2 repealed by Act 30 of 2001, Section 2 and Schedule I.
3. Validation.-Every Special Officer appointed or deemed to be appointed under sub-section (1) of Section 4 of the principal Act and holding office as such immediately before the commencement of this Act, shall continue to hold such office on and from such commencement as if the provisions of sub-section (2) of Section 4 of the principal Act, as amended by this Act, had been in force on such commencement, and accordingly, anything done or any action taken by such Special Officer under the principal Act during the period commencing on and from the 28th day of March, 1988 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken in accordance with the provisions of the principal Act.