Tamil Nadu Co-operative Societies (Amendment) Act, 2001*
| [Tamil Nadu Act No. 12 of 2001] | [21st September, 2001] |
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st September, 2001 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2001.
(2) It shall be deemed to have come into force on the 12th day of June, 2001.
2. Insertion of new section 89-A.- After section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
"89-A. Power of special officer/administrator to admit any individual as member.- Notwithstanding anything contained in this Act or in any other law for the time being in force or in any judgment, decree or order of any court or other authority, the special officer appointed under sub-section (1) of section 88 or under sub-section (1) of section 89, or the administrator appointed under sub-section (12) of section 33, as the case may be, shall have the power of exercising the function; of the board under clause (i) of sub-section (2) of section 21, to admit, any individual eligible for admission, as a member of the society, in accordance with the provisions of section 21."
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Amendment) Ordinance, 2001 (Tamil Nadu Ordinance 3 of 2001) is hereby repealed.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.