Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006*
| [Tamil Nadu Act No. 1 of 2006] | [2nd February, 2006] |
An Act further to amend the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd February, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary.
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006*
| [Tamil Nadu Act No. 15 of 2006] | [30th August, 2006] |
An Act further to amend the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-seventh Year of the Republic of India as follows.-
* Received the assent of the Governor on the 29th August, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 212, dated August 30, 2006.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 12.- In section 12 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), in sub-section (2), clause (b) shall be omitted.
3. Amendment of section 92.- In section 92 of the principal Act, in sub-section (1), for the expression "eleven per centum", the expression "twelve per centum" shall be substituted.
4. Amendment of section 26.- In section 26 of the principal Act, in sub-section (1), in clause (b), the expression "and more than seventy" shall be omitted.
5. Amendment of section 47.- In section 47 of the principal Act,-
(1) in sub-section (1),-
(a) in the first proviso to clause (a), the expression "from among the panel of names of persons sent by the District Committee concerned under sub-section (4) of section 7-A" shall be omitted;
(b) in clause (c), the expression "and another one shall be a woman" shall be added at the end.
(2) in sub-section (3), for the expression "three years", the expression "one year" shall be substituted.
(3) to sub-section (3), the following proviso shall be added, namely:-
"Provided that every trustee who has completed a term of office of one year on the 16th day of July, 2006 shall cease to hold office forthwith and every trustee who completes a term of office of one year after such date shall cease to hold office on such completion."
6. Amendment of section 49.- In section 49 of the principal Act, in sub-section (1), in the first proviso, for the expression "from among the panel of names of persons sent by the District Committee concerned under sub-section (4) of section 7-A", the following expression shall be substituted, namely:-
"of whom one shall be a member of the Scheduled Castes or Scheduled Tribes and another one shall be a woman."
7. Amendment of section 51.- In section 51 of the principal Act, clause (a) shall be omitted.
8. Amendment of section 92.- In section 92 of the principal Act, in sub-section (4), clause (iv) shall be omitted.
9. Amendment of section 116.- In section 116 of the principal Act, in sub-section (2), in clause (xxi), sub-clause (b) shall be omitted.
10. Abolition of District Committees.- On and from the 16th day of July, 2006, the District Committees constituted under section 7-A of the principal Act shall stand abolished and any member of such committees shall, with effect from the said date, cease to hold office as such member.
11. Repeal and saving.- (1) The Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Ordinance, 2006 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.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 2006.
(2) It shall be deemed to have come into force on the 16th day of July, 2006.
2. Amendment of section 6.- In the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959) (hereinafter referred to as the principal Act), in section 6, clause (8-A) shall be omitted.
3. Omission of section 7-A.- Section 7-A of the principal Act shall be omitted.