Tamil Nadu General Clauses (Amendment) Act, 1976*
| [Tamil Nadu Act No. 12 of 1976]* | [17th April, 1976] |
Enacted by the President in the Twenty-seventh Year of the Republic of India.
An Act further to amend the Tamil Nadu General Clauses Act, 1891
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:-
* For Reasons for the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 17th April, 1976, Part IV - Section 2, Pases 141-142.
* Received the assent of the President on the 16th April, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 17th April, 1976 (Chithirai 5, Nala (2007-Tiruvalluvar Andu)).
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu General Clauses (Amendment) Act, 1976.
(2) It shall be deemed to have come into force on the 3rd day of March, 1976.
2. Insertion of new section 22-A.- In the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891) (hereinafter referred to as the principal Act), in Chapter III, after section 22, the following section shall be inserted, namely:-
"22-A. Construction of references to Minister in Acts, etc.-Any reference to any Minister (including the Chief Minister) in any Act or in any rule, notification, order, regulation, by-law or other instrument made or issued, under such Act, shall, during the period of operation of a Proclamation issued by the President under article 356 of the Constitution in respect of the State of Tamil Nadu, be construed as a reference to the Governor or to such adviser to the Governor or to such other officer, as the Governor may, by notification, specify in this behalf and different notifications may be issued in respect of different Acts and instruments made or issued thereunder.".
3. Repeal and saving.- (1) The Tamil Nadu General Clauses (Amendment) Ordinance, 1976 (Tamil Nadu Ordinance 4 of 1976), is hereby repealed.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.