(1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come into force on such date as the Government may, by notification, appoint and different dates may be appointed for different categories of scheduled co-operative societies.

In this Act, unless the context other wise requires,

(a) appointed day , in relation to any category of scheduled co-operative societies, means the date appointed by the Government under sub-section (3) of section 1 in relation to such category of scheduled co-operative societies;

(b) Co-operative Societies Act means the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961);

(c) Government means the State Government;

(d) Schedule means the Schedule to this Act;

(e) scheduled co-operative society means any co-operative society specified in Part A, Part B or Part C of the Schedule and any other co-operative society included in that Schedule under section 8;

(f) words and expressions used and not defined in this Act but defined in the Co-operative Societies Act shall have the meanings respectively assigned to them in that Act.

Notwithstanding anything contained in the Co-operative Societies Act, or in the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934) or in any other law for the time being in force, the term of office of the members of the committee or the board, as the case may be, of every scheduled co-operative society including its president and vice-president, or chairman and vice-chairman, as the case may be, holding office as such immediately before the appointed day shall expire on the appointed day and the members shall vacate their office on and from such day.

(1) Notwithstanding anything contained in the Co-operative Societies Act, or in the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X 1934) or in any other law for the time being in force, on and from the appointed day, the Government shall appoint a person as Special Officer for each scheduled co-operative society for such period or periods not exceeding 3[seven years] in the aggregate as may be specified by the Government from time to time.

(2) The Special Officer appointed under sub-section (1) shall, subject to the control of the Registrar and to such directions as he may, from time to time, give, have power to exercise all or any of the functions of the committee or the board, as the case may be, or of any officer of the scheduled co-operative society and to take such action as may be required in the interest of such scheduled co-operative society.

(3) The Government may fix the remuneration payable to the Special Officer appointed under sub-section (1) and the amount of remuneration so fixed, and such other expenditure incidental to the management of the scheduled co-operative society as may be approved by the Registrar, shall be payable from the funds of such scheduled co-operative society.

(4) The Special Officer appointed under sub-section (1) shall arrange for the constitution of a new committee or board, as the case may be, in accordance with the provisions of the Co-operative Societies Act or the Tamil Nadu Co-operative Land Development Banks Act, 1934 (Tamil Nadu Act X of 1934), as the case may be, and the rules made thereunder and the by-laws of the scheduled co-operative society so that the new committee or board, as the case may be, may be constituted and the members thereof come into office at the expiry of the period of appointment of the Special Officer.

Except as otherwise provided in section 4, the provisions of the Co-operative Societies Act and the rules made thereunder shall apply in relation to a Special Officer appointed under sub-section (1) of that section as they apply in relation to a Special Officer appointed under sub-section (1) of section 72 of the Co-operative Societies Act.

(1) The Government may, by notification, authorize the Registrar to exercise any of the powers vested in them under section 4 in respect of any scheduled co-operative society.

(2) The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by the Government.

(1) No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act.

(2) No suit or other legal proceedings shall lie against the Government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of this Act.

(1) The Government may, by notification, from time to time, include in Part A, Part B or Part C, as the case may be, of the Schedule, any co-operative society falling under the respective category.

(2) All references made in this Act to the Schedule shall be construed as references to the said Schedule as for the time being amended in exercise of the powers conferred by this section.

THE SCHEDULE

[See sections 2 (d) and (e) and 8.]

1. Tamil Nadu State Co-operative Bank Limited, Madras.

2. Tamil Nadu Co-operative State Land Development Bank Limited, Madras.

3. Tamil Nadu Co-operative Union Limited, Madras.

4. Tamil Nadu Co-operative Marketing Federation Limited, Madras.

5. Tamil Nadu Consumer's Co-operative Federation Limited, Madras.

6. Tamil Nadu Co-operative Housing Society Limited, Madras.

7. Tamil Nadu State Industrial Co-operative Bank Limited, Madras.

8. Tamil Nadu State Oil and Allied Products Co-operative Marketing Federation Limited, Madras.

9. Tamil Nadu State Palmgur and Fibre Marketing Co-operative Federation Limited, Madras.

10. Tamil Nadu State Federation of Co-operative Sugar Factories Limited, Madras.

1. Primary Land Development Banks.

2. Co-operative Marketing Societies (except the Marketing Societies for Hill Tribes).

3. Co-operative Printing Presses.

4. Co-operative Training Institutes.

5. District Co-operative Supply and Marketing Societies.

6. Co-operative Wholesale Stores.

7. District Co-operative Unions.

8. Central Co-operative Banks.

9. District Co-operative Agro-Service Societies/Centres.

1. Co-operative Milk Supply Unions.

2. Fishermen Co-operative Federations.

3. Co-operative Sugar Mills.

4. Co-operative Spinning Mills.

1. For Reasons for the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 1st June, 1976, Part IV Section 2, Page 232. The amendments made by Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1980 (Tamil Nadu Act 23 of 1980) have not been incorporated in this Act because Tamil Nadu Act 23 of 1980 has not been brought into force.

2. Received the assent of the President on the 1st June, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 1st June, 1976 (Vaikasi 19 Nala (2007 Tiruvalluvar Andu))

3. The term of Special Officer for scheduled co-operative societies was extended from time to time by Tamil Nadu Acts 34 of 1978, 38 of 1979, 48 of 1979, 4 of 1981 and 52 of 1981. The present term was extended by Tamil Nadu Act 45 of 1982.