Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1983*
| [Tamil Nadu Act No. 5 of 1983]* | [1st March, 1983] |
An Act further to amend the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th February, 1983, first published in the Tamil Nadu Government Gazette Extraordinary on the 1st March, 1983 (Masi 17, Thunthubi, Thiruvalluvar Aanda-2014)
* For Statement of Object and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 10th Feburary 1983, Part IV-???.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Legislature (Prevention of Disqualification) Amendment Act, 1983.
(2) Section 2 except in so far as it relates to addition of item 11(71) to the Schedule to the principal Act shall be deemed to have come into force on the 9th June, 1980 and the said section in so far as it relates to the addition of item 11(71) to the said Schedule shall be deemed to have come into force on the 13th December, 1982.
2. Amendment of Schedule to Tamil Nadu Act 3 of 1967.- In the Schedule to the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967 (Tamil Nadu Act 3 of 1967) (hereinbefore referred to as the principal Act in item 11),-
(1) sub-item (28), shall be omitted;
(2) after sub-item (62),
the following sub-items shall be added, namely:-
"(63) State Wakf Board;
(64) Minimum Wages Advisory Committee for employment in various trades, appointed under section 5 of the Minimum Wages Act, 1948 (Central Act XI of 1948);
(65) Minimum Wages (State) Advisory Board, appointed under section 7 of the Minimum Wages Act; 1948 (Central Act XI of 1948);
(66) Press Accreditation Committee;
(67) State Level Advisory Committee for Co-operative Sugar Mills;
(68) State Labour Advisory Board;
(69) Tamil Nadu Tourism Development Corporation Limited;
(70) Tamil Nadu State Tube Wells Corporation Limited;
(71) Second Backward Classes Commission constituted in G.O.Ms. No. 3078, Social Welfare Department, dated the 13th December, 1982;
(72) State Advisory Board for National Savings;
(73) State Industries Promotion Corporation of Tamil Nadu Limited;
(74) Tamil Nadu Small Industries Development Corporation Limited;
(75) Tamil Nadu Industrial Investment Corporation Limited;
(76) Tamil Nadu Small Industries Corporation Limited;
(77) Tamil Nadu Textile Corporation Limited;
(78) Tamil Nadu Ceramics Limited;
(79) Tamil Nadu Handloom Finance and Trading Corporation Limited;
(80) Tamil Nadu Theatre Corporation Limited;
(81) Tamil Nadu Forest Plantation Corporation Limited;
(82) Tamil Nadu Tea Plantation Corporation Limited;
(83) Tamil Nadu Dairy Development Corporation Limited;
(84) Tamil Nadu Sugarcane Farm Corporation Limited;
(85) Tamil Nadu Harijan Housing and Development Corporation Limited;
(86) Tamil Nadu Agro Engineering and Service Co-operative Federation Limited.".