Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1994*
| [Tamil Nadu Act No. 60 of 1994] | [20th December, 1994] |
An Act further to amend the Pachciyaippa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Act, 1981
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 20th December, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 710, dated December 20, 1994.
EXPLANATORY STATEMENT
Under sub-section (1) of section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 30 of 1991), Special Officers were appointed to certain primary societies, for a period of one year with effect on and from the 28th July, 1991. The period of appointment of the said Special Officers has been extended from time to time and it is due to expire on the 27th July, 1994.
2. While the Government proposed to conduct elections to all the primary societies in accordance with the provisions of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), the High Court, Madras, in its interim order, dated the 7th August, 1992 in W.M.P. No. 15373/92 etc., in W.P. No. 10665/92 etc., directed the Government to postpone the holding of elections to all the co-operative societies in the State and the said direction of the High Court, Madras is still in operation. Simultaneously the Supreme Court of India, New Delhi is also seized of the matter concerning elections to co-operative societies in the State. In these circumstances, it will take further time to hold and complete the elections to the primary societies.
3. The Government have, therefore, decided to extend the period of appointment of the Special Officers of the said primary societies for a further period of six months beyond the 27th July, 1994 and to amend the said Tamil Nadu Act 30 of 1991 for the purpose.
4. The Ordinance seeks to give effect to the above decision.
1. Short title.- This Act may be called the Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (Taking over of Management) Amendment Act, 1994.
2. Amendment of section 3.- In section 3 of the Pachaiyappa's Trust and the Scheduled Public Trusts and Endowments (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 "fourteen years", the words "seventeen years" shall be substituted.
3. Amendment of section 8.- In section 8 of the principal Act, for the words "fourteen years", occurring in two places, the words "seventeen years" shall be substituted.