Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1987*
| [Tamil Nadu Act No. 9 of 1987] | [9th April, 1987] |
An Act further to amend the Pachaiyappa's Trust (Taking over of Management) Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th April, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 231, dated April 9, 1987.
1. Short title and commencement.- (1) This Act may be called the Pachaiyappa's Trust (Taking over of Management) Amendment Act, 1987.
(2) It shall be deemed to have come force on the 22nd December, 1986.
2. Amendment of section 3, Tamil Nadu Act 11 of 1981.- In section 3 of the Pachaiyappa's Trust (Taking over of Management) Act, 1981 (Tamil Nadu Act 11 of 1981) (hereinafter referred to as the principal Act), in sub-section (1), for the words "six years", the words "seven years" shall be substituted.
3. Amendment of section 8, Tamil Nadu Act 11 of 1981.- In section 8 of the principal Act, for the words "six years", occurring in two places, the words "seven years" shall be substituted.
4. Validation.- (1) Notwithstanding anything contained in the principal Act or in any other law for the time being in force,-
(a) the management of the Pachaiyappa's Trust vested in the Government under sub-section (1) of section 3 of the principal Act shall, for at purposes, be deemed to be, and to have been, validly vested in the Government;
(b) the Committee of management appointed under sub-section (2) of section 3 of the principal Act and the members (including the Chairman) of the said Committee holding office immediately before the 22nd December, 1986 shall, for all purposes, be deemed to be, and to have been, validly appointed and holding office,
during the period commencing on the 22nd December, 1986 and ending with the 8th January, 1987, in accordance with law, as if the principal Act, as amended by this Act, had been in force at all material times.
(2) Anything done or any action taken by the Government or by the Committee of management under the principal Act, during the period commencing on the 22nd December, 1986 and ending with the 8th January, 1987 shall, for all purposes, be deemed to be, and to have been, validly done or taken in accordance with law, as if the principal Act, as amended by this Act, had been in force at all material times and it shall not be liable to be questioned in any court of law.
5. Repeal and saving.- (1) The Pachaiyappa's Trust (Taking over of Management) Amendment Ordinance, 1987 (Tamil Nadu Ordinance 1 of 1987) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.