Tamil nadu act 066 of 1981 : Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1981

Preamble

Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1981*

[Tamil Nadu Act No. 66 of 1981]*[18th December, 1981]

An Act to amend the Pachaiyappa's Trust (Taking over of Management) Act, 1981

Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-

* Received the assent of the President on the 15th December, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 18th December, 1981 (Margazhi 3, Thunmathi-2012-Thiruvalluvar Aandu)

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 25th August, 1981 Part IV-Section 1, page 704.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1981.

(2) It shall come into force on such date as the State Government may, by notification, appoint.

Section 2

2.- The amendment made by this section has already been incorporated in the principal Act, namely, the Pachaiyappa's Trust (Taking over of Management) Act, 1981 (Tamil Nadu Act 11 of 1981).

Section 3. Existing members to cease to hold office, etc.

3. Existing members to cease to hold office, etc.- (1) Notwithstanding anything contained in the principal Act, with effect on and from the date of commencement of this Act, the members of the Committee of management including its Chairman, holding office as such on the said date, shall cease to hold such office and appointment of the members of the said Committee of management on and after the said date shall be made in accordance with the provisions of the principal Act, as amended by this Act.

(2) Anything done or any action taken by the Committee of management in pursuance of the powers conferred on it by or under the provisions of the principal Act before this date of commencement of this Act, shall be deemed to have been done or taken by the Committee of management appointed under sub-section (2) of section 3 of the principal Act, as amended by this Act, in pursuance of the powers conferred on it, by or under the principal Act as amended by this Act.