Tamil Nadu Compulsory Elementary Education (Amendment) Act, 1997*
| [Tamil Nadu Act No. 49 of 1997] | [6th October, 1997] |
An Act to amend the Tamil Nadu Compulsory Elementary Education Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st October, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 501, dated October 6, 1997.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Compulsory Elementary Education (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Section 5.- In the Tamil Nadu Compulsory Elementary Education Act, 1994 (Tamil Nadu Act 33 of 1995) (hereinafter referred to as the principal Act), in section 5, clause (1) shall be omitted.
3. Substitution of section 16.- For section 16 of the principal Act, the following section shall be substituted, namely:-
"16. Repeal and saving.- (1) The Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920) (hereinafter in this section referred to as the said Act), except sections 32, 33, 34, 35, 36, 37, 38, 39 and 40 and the rules made thereunder is hereby repealed.
(2) The levy, rates, assessment and realisation of education tax and Government contribution to the elementary education fund in respect of municipalities shall be determined in accordance with the provisions of sections 32, 33, 34, 35, 36, 37, 38, 39 and 40 of the said Act, as if the said sections shall be deemed to always have been incorporated in this Act."